As per case facts, land was acquired for a Shahbad feeder, with the Collector awarding different rates based on land type. District Judges issued varying awards, leading the High Court ... to set a uniform rate for all land, adding an amount for potential value. The State appealed, questioning the admissibility of its sale deeds and the separate award for potential value. Claimants also appealed the compensation. The question arose whether certified copies of registered sale deeds are inadmissible without examining parties, and if an additional amount for potential value can be awarded over and above the market value under the Land Acquisition Act. Finally, the Supreme Court clarified that certified copies of registered sale deeds are admissible without examining parties unless genuineness is challenged. It held that potentiality is inherently part of the market value, and no separate additional sum can be granted for it. The case was remanded to the High Court for re-determination of the market value consistent with these principles, dismissing claimant appeals and disposing of State appeals accordingly.