PRAKASH PADIA,J. - (1.) Heard learned counsel for the petitioners, learned Standing Counsel for respondent Nos.1 and 2 and Sri Ramendra Pratap Singh, learned counsel for respondent No.3.
(2.) The petitioners have preferred the present writ petition with the following prayers:- "a. issue a writ, order or direction in the nature of certiorari quashing the order dated 06.09.2019 passed by respondent no.3. b. Issue a writ, order or direction in the nature of mandamus commanding the respondent no.3 to provide 10% developed land s well as 64.7% Additional Compensation in view of the full bench judgement Gajraj and others Versus State of U.P. and others in respect of the land acquired of the petitioner no.1 plot no.344 Khasra number No.699/2, 737/2, petitioner no.2 plot no.305 Khasra No.740, 622 petitioner no.3 plot no.8 Khasra No.621, petitioner no.4 to 10 Khasra No.670 village Surajpur, Pargana Dadri District Gautam Budh Nagar. c. Issue any other writ order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. d. Award the cost of the petition in favour of the petitioners."
(3.) Fact in brief as contained in the writ petition are that the petitioners are owners and Bhumidhar with transferable rights of their respective land situate in Village Surajpur, Pargana Dadri, District Gautambudh Nagar. The lands of the petitioners were acquired by the State Government by issueing a notification dated 13.9.1996 under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act, 1894) which was followed by a notification dated 28.10.1996 issued under Section 6 of the Act, 1894.;