Land Acquisition Act, 1894: s.4(1) – Market value of land acquired – Determination of – Standard method of determination is by evaluating the land on the date of publication of notification u/s. 4(1) of the Land Acquisition Act – Thus, it is determined with reference to the open market sale of comparable land in the neighbourhood, by a willing seller to a willing buyer, on or before the date of preliminary notification – In the instant case, none of the principles were followed by High Court – Matter remitted to High Court for fresh consideration. Land Acquisition Act, 1894: Deduction to be made towards utilization of land and development charges – Deduction depends upon the evidence to be brought on record by the parties in respect of land under acquisition – If land under acquisition is capable of being used for the purpose for which smaller plots are used and is situate in a fully developed area with no requirement of any further development to be made, there would be no need for deduction of the value – Where all civic and other amenities are to be provided to make the land suitable for the purpose for which it is required, deduction is liable to be made.