- (1.) Heard learned counsel for the petitioners and Sri Rishi Bhushan Jauhari for respondent no. 3, Greater NOIDA Industrial Development Authority.
(2.) This petition seeks quashing of the order dated 10.5.2016 passed by the Chief Executive Officer, Greater NOIDA Industrial Development Authority rejecting the representation filed by the petitioners for providing 64.7% additional compensation and developed abadi land to the extent of 10% of their acquired area in view of the Full Bench in the case of Gajraj Singh and others vs. State of U.P. and others, 2011 11 ADJ 1.
(3.) Facts relevant for the purpose of the case are that Gata no. 582 area 6-5-13, 538 area 0-15-6, 609 area 1-2-12 and 615 area 9-10-10 of village Tugalpur, Tehsil Sadar, district Gautam Budh Nagar were subject matter of acquisition by the State for planned development by Greater NOIDA. Notification under Section 4 of the Land Acquisition Act, 1894 (for short the 'Act') was issued on 9.9.1997 which was followed by a declaration under Section 6 of the Act on 9.10.1998. Award was made and the compensation determined was duly accepted by the petitioners.;