The case involves a land dispute between the appellants who are landowners and the Ahmedabad Municipal Corporation regarding compensation for land acquired under Town Planning Scheme No Paldi Initially the ... appellants' father owned several plots that were reconstituted in however the municipal corporation was unable to provide possession of one of the final plots due to slum encroachment In the corporation modified the scheme reclaiming the contested plot and offering a smaller alternative which led to dissatisfaction regarding the compensation offered The appellants pursued legal action in the City Civil Court seeking substantial compensation or an equivalent land allotment and initially secured a favorable ruling Nonetheless the Gujarat High Court later reversed this decision prompting the appellants to appeal to the Supreme Court