As per case facts, farmers challenged the compensation awarded by the Land Acquisition Officer for their acquired land, which the Reference Court enhanced based on averaging several sale deeds. The ... High Court dismissed the subsequent appeal, erroneously stating the Reference Court considered the highest sale exemplar. The farmers appealed, arguing that, as per settled law, the highest bona fide sale exemplar, which showed a substantially higher value, should have been exclusively considered. The question arose whether the Reference Court and the High Court were justified in determining the market value of the acquired land by averaging multiple sale exemplars rather than relying on the highest bona fide sale exemplar. Finally, the Supreme Court found that the averaging method was inappropriate due to the non-narrow range of sale prices and held that the appellants deserved the benefit of the highest sale exemplar, directing the enhancement of compensation based on that exemplar with a reasonable deduction for the larger area