- (1.) Heard Sri Sanjay Kumar Mishra, learned counsel for the petitioners, leaned Standing Counsel for respondent nos. 1 and 2 and Sri Shivam Yadav, who has accepted notices for respondent no. 3.
(2.) This petition seeks the quashing of the order dated 23.6.2016 passed by the Chief Executive Officer, New Okhla Industrial Development Authority-respondent no. 3 rejecting the representation filed by the petitioner for providing 64.70% Additional Compensation and 10% developed abadi land in view of the full Bench decision in the case of Gajraj and Ors. v. State of U.P. and Ors. reported in 2011 (11) ADJ 1.
(3.) Respondent no. 1 issued a notification under Section 4 of the Land Acquisition Act 1894 on 30.6.1999 and a declaration under Section 6 was issued on 21.6.2000 for acquisition of the land situated in Village Barolla, Pargana and Tehsil Dadri, District Gautam Budh Nagar for Planned Industrial Development.;