- (1.) Heard Sri Hira Lal Singh Kushwaha, learned counsel for the petitioners and Sri Ramendra Pratap Singh for NOIDA Authority.
(2.) The petitioner has approached this Court seeking a prayer to issue a writ of mandamus commanding the respondents to allot 10% developed land in terms of the decision of the Full Bench in the case of Gajraj and others vs. State of U.P. and others, 2011 11 ADJ 1.
(3.) The land of the petitioner was acquired vide notification dated 12.3.2008 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act') followed by a declaration under Section 6 of the Act on 11.7.2008. In pursuance of Karar Niyamawali, 1997, the petitioner also entered into an agreement with respondent NOIDA and accepted the compensation.;