As per the case facts the appellants challenged a High Court decision that upheld the cancellation and reduction of their previously granted Transferable Development Rights TDR Certificate for a parcel ... of land Significant construction had developed in the area over the years The reason for the appeal to the Supreme Court was to seek fair compensation or restoration of rights given the previous surrender of land based on the initial TDR grant The question arose whether the cancellation and reduction of the TDR certificate were justified and what appropriate remedy should be provided to the appellants who had surrendered their land based on the initial TDR grant considering the extensive development that had occurred Finally the Supreme Court overturned the High Court's judgment While noting the challenges posed by widespread urban development it directed the corporation to return the acquired land to the appellants within a specified period allowing them to use it for residential purposes Additionally the respondents were ordered to compensate the appellants for the financial losses incurred due to the surrender of their land years prior