Prakash Padia,J. - (1.) Matter is taken up through video conferencing.
(2.) The petitioners have preferred the present petition Under Article 226 of the Constitution of India inter-alia with the following prayer:- "I. Issue a writ, order or direction in the nature of writ of mandamus directing the respondents to release the Gata No. 89/0.560 hectare and 92/0.0492 hectare from the Land Acquisition, Village Thapkhera, Pargana and Tehsil Dadri, District Gautam Buddha Nagar. II. Issue a writ, order or direction in the nature of writ of mandamus directing the respondent no. 2 District Magistrate, District Gautam Buddha Nagar to decide the application dated 15.02.2021 of the petitioners which is still pending. III. Issue any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the present circumstances of the case."
(3.) Facts in brief as contained in the writ petition are that the petitioners are recorded tenure holders in respect of their land situated at Gata No. 89 area 0.0560 hectare and Gata No. 92 area 0.0492 hectare situated in village Thapkhera, Pargana and Tehsil Dadri, District Gautam Buddha Nagar. It is stated in paragraph-5 of the writ petition that applications dated 20.05.2010 and 05.06.2010 were moved by the petitioners before the Chief Executive Officer, Greater Noida, Industrial Development Authority, District Gautam Buddha Nagar/respondent no. 3 stating therein that the petitioners are farmers, the land which was acquired be returned to them as has been returned by the Authority in favour of other similarly situated persons.;