As per the case facts development authorities appealed against High Court judgments directing them to pay compensation to landowners under the Act The appeals reached the Supreme Court to clarify ... the applicable law for compensation The question arose whether landowners whose acquisition proceedings were pending or stayed should receive compensation under the Act or the Act Finally the Supreme Court allowed the appeals setting aside the High Court judgments It ruled that landowners with pending or stayed proceedings would only be entitled to compensation under the Land Acquisition Act by applying Section of the Act read with Section of the General Clauses Act