As per the case facts the High Court reduced the deduction for largeness of plot and development charges from a significantly higher percentage to a lower percentage on the market ... value of irrigated and un-irrigated land The appeals were filed against these High Court orders The question arose whether the High Court's determination of compensation and the deduction for development charges was appropriate and justifiable Finally the Supreme Court set aside the High Court's judgment and remitted the matter back for fresh consideration to determine the compensation appropriately in accordance with the law taking into account settled principles and all relevant evidence The High Court was also directed to re-determine the deduction for development charges afresh