Incremental value of land from admitted or proved exemplars till the acquisition is evident - CLU certificate discharges the initial burden of establishing that the land under acquisition is not agricultural land - Therefore, apply the standard deduction 1/3 on exemplar value and are not persuaded to factor incremental increase on the exemplar - Market value of the lands Increased - Appeals allowed in part. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH BESCO LIMITED — Appellant Vs. STATE OF HARYANA & OTHERS — Respondent ( Before : B.R. Gavai and S.V.N. Bhatti, JJ. ) Civil Appeal No(S). of 2023; (Arising out of SLP(C) No(S).4487 of 2022) with Civil Appeal No. of 2023; (Arising out of SLP (C) No.4872 of 2022); Civil […]
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