AIR 2018 SUPREME COURT 3724 ::(2019) 142 RevDec 163 ::(2018) 2 WLC(SC)CVL 387 ::2018 (9) SCC 167 ::(2018) 9 Scale 523 ::AIR 2018 SC (Civil) 2995

Supreme Court Of India

(From : Kerala)

Hon'ble Judge(s): Abhay Manohar Sapre, S. Abdul Nazeer , JJ

Land Acquisition Act (1 of 1894) , S.23— Acquisition - Compensation - Enhancement of, for wet land - 30 acres of total land acquired for multipurpose development scheme - High Court awarding compensation of Rs. 500/- per cent for wet land - In same acquisition proceedings, another landowner award-ed compensation of Rs. 2000/- per cent for wet land - Keeping in view nature of land, surroundings, location and similarity with compensation awarded to other landowners, landowner entitled to compensation of Rs. 2000/- per cent towards wet land. (Para 17 18 20)