- (1.) This petition has been filed by the petitioners for a direction upon the respondents for allotment of 10% developed land in view of the decision of a Full Bench of this Court in Gajraj & Ors. Vs. State of U.P. & Ors, 2011 11 ADJ 1.
(2.) It needs to be stated that the petitioners have already been paid 64.70% additional compensation.
(3.) The petitioners claim to have been co-owners of land admeasuring area 0.325 hectare in Khasra No.93 village Suthiyana, Pargana & Tehsil Dadri, District Gautam Budh Nagar. A notification dated 30 October 2006 was issued under section 4(1) of the Land Acquisition Act, 1894 (the Act) for acquisition of large tract of land. This notification was followed by a declaration dated 21 November 2006 made under section 6 of the Act. The enquiry contemplated under section 5-A of the Act was dispensed with.;