Mahanti Devi Vs Jaiprakash Associates Ltd. & Anr

Supreme Court Of India 8 Feb 2019 Civil Appeal No. 1572, 1573 Of 2019 (2019) 02 SC CK 0032
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Appeal No. 1572, 1573 Of 2019

Hon'ble Bench

L. Nageswara Rao, J; M. R Shah, J

Advocates

Nikilesh Ramachandran, Abhinav Mukerji

Final Decision

Disposed Off

Acts Referred
  • Land Acquisition Act, 1894 - Section 4, 18

Judgement Text

Translate:

Positive factors,Negative factors

(i) smallness of size,(i) largeness of area

(ii) proximity to a road,"(ii) situation in the interior at a distance from the

road

(iii) frontage on a road,"(iii) narrow strip of land with very small frontage

compared to depth

(iv) nearness to developed area,"(iv) lower level requiring the depressed portion to be

filled up

(v) regular shape,(v) remoteness from developed locality

(vi) level vis-Ã -vis land under acquisition,"(vi) some special disadvantageous factors which

would deter a purchaser

(vii) special value for an owner of an adjoining property to whom it may have some very special

advantageâ€​.",

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