https://sclaw.in/2023/08/23/percentage-of-deduction-or-the-extent-of-area-required-to-be-set-apart-has-to-be-assessed-by-the-courts-having-regard-to-the-size-shape-situation-user-etc-of-the-lands-acquired-it-is-essentially/
Percentage of deduction or the extent of area required to be set apart has to be assessed by the courts having regard to the size, shape, situation, user etc. of the lands acquired - It is essentially a kind of guess work the courts are expected to undertake - A cut of one third was required to be imposed on the amount of compensation awarded by it - Assessment of market value so determined does not warrant any interference - Appeal dismissed.