- (1.) This petition has been filed for a direction upon the New Okhla Industrial Development Authority (hereinafter referred to as the 'NOIDA') to provide Abadi land to the petitioners 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.) Learned counsel for the petitioners has contended that the petitioners are entitled to 10% developed land in terms of the aforesaid decision.?
(3.) It is for the petitioners to file a representation in this regard before the Chief Executive Officer, NOIDA. Learned Standing Counsel and Sri Kaushlendra Nath Singh, appearing for the respondents state that in case the petitioners file a representation before the Chief Executive Officer, NOIDA, an appropriate order shall be passed expeditiously.;