STATE OF MADHYA PRADESH Vs. RADHESHYAM

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the orders dtd. 20/6/2016 and 8/9/2017 passed by the High Court of Madhya Pradesh Bench at Indore (hereinafter referred to as "High Court") in First Appeal No. 131 of 2010 and MCC No. 304/2017 respectively. By the said orders, the High Court allowed the MCC as well as first appeal and dismissed the appeals of the Appellant State by reducing the deduction awarded by the Reference Court from 65% towards largeness of plot + 48% towards development to 35% on the market value of Rs.1,04,64,000.00 per hectare for the irrigated land and Rs.69,76,000.00 per hectare for the un-irrigated land.

(3.) Brief facts necessary for the disposal of these appeals are as under: