Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, Krishna Murari , JJ

Land Acquisition Act (1 of 1894) , S.23— Compensation - Deduction towards developmental activity - Acquisition was solely for purpose of coal excavation - Entire land is to be mined and used and no further developmental activity is required - Deduction of 1/3rd of amount towards developmental activities, erroneous - Additional amount at Rs.10,000/- per acre awarded on account of coal deposits - Claimants entitled to compensation for lands acquired at Rs.1,23,000/-per acre with other statutory benefits under Act. (Para 6.3 7)