As per case facts, lands in Satara and Garkheda villages were acquired for city development. The initial compensation was low, leading claimants to seek enhanced compensation, which the Reference Court ... increased. Both claimants and the acquiring body appealed to this Court. Claimants sought further enhancement, citing higher rates for similar adjacent lands confirmed by superior courts. The acquiring body challenged the enhancement, arguing errors in relying on non-comparable lands and lease rates without considering development costs, and sought to introduce new evidence. The question arose regarding the fair market value of the acquired lands and the appropriate compensation, considering comparable lands, development potential, and necessary deductions. Finally, this Court, after reviewing all evidence, including additional documents, found that the villages were adjacent and lands similar, acquired for the same purpose. It upheld the Reference Court's compensation rate, finding no perversity and deeming the development deduction appropriate. All appeals were dismissed.