As per the case facts a company challenged a High Court judgment that changed a lower court's award under the Land Acquisition Act The land was acquired for a dam ... that would flood the company's trolley lines There were discussions about rerouting the lines but disagreements arose over whether the company had stopped using trolley transport Land was acquired including the area with the trolley line The company had initially received an amount based on the award but the High Court later reduced it The company appealed to the Supreme Court to reverse this reduction The question arose regarding the correct compensation for the acquired land under the Land Acquisition Act specifically concerning the High Court's decision to reduce the award previously given by the Reference Court Finally the Supreme Court overturned the High Court's decision thereby implicitly restoring the original award or a higher compensation The Court's order continued the temporary suspension of the bank guarantee enforcement which the appellant had provided subject to its extended validity until the case was resolved This implies that the Supreme Court was favorably considering the appellant's claim for higher compensation

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