Amreshwar Pratap Sahi, Prabhat Chandra Tripathi, JJ. - (1.) Heard Sri S.K. Tiwari, learned counsel for the petitioners.
(2.) The petitioners claimed themselves to be beneficiaries of the Full Bench judgment in the case of Gajraj and others v. State of U.P. and others [2011 (11) ADJ 1 (FB)] decided on 21.10.2011 and as affirmed by the Apex Court in the case of Savitri Devi v. State of Uttar Pradesh and others (2015) 7 Supreme Court Cases 21 decided on 14.5.2015.
(3.) It is undisputed between the parties that in compliance of the aforesaid judgment, the petitioners have been offered 10% of their acquired land in terms of the judgment of the High Court as well as the Apex Court.;