Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellants are before this Court aggrieved by two aspects: (i) The High Court did not award compensation for the wells; and (ii) the High Court went wrong in making a deduction of 60% from the land value towards development charges.
(3.) Heard the learned counsel for the appellants and the learned counsel appearing for the respondent. As far as first issue is concerned, we are of the view that the appellants having not adduced any evidence regarding the wells from which water have been taken and the evidence being contrary that the wells were in dilapidated condition, we are of the view that no further compensation is permissible in that regard.;