- (1.) The petitioners who claim to be a recorded tenure holders of certain plots situated in revenue village Gejha Tilaptabad, Pargana and Tehsil Dadri in District Gautam Budh Nagar have filed this petition to assail the order dated 30 June 2016 passed by the Chief Executive Officer, NOIDA on the representation filed by the petitioners pursuant to the directions issued by the Court on 28 April 2016 in the earlier Writ Petition No. 19297 of 2016 filed by the petitioners. The representation filed by the petitioners have been rejected by a detailed order dated 30 June 2016 holding that the benefit of providing 10% additional land and 64.7% additional compensation would not be available to the petitioners.
(2.) It is stated in the order that the aforesaid plots were included in the notification dated 13 January 1995 issued under Section 4(1) of the Land Acquisition Act, 1894 (the Act) and the declaration made on 21 September 1995. Possession of the plots was given to the Authority on 23 May 1997 and 20 December 1997 and the award was made on 11 January 2000. It has also been stated that the notification by which the land of the petitioners was acquired was not included in the petitions decided by the Full Bench in Gajraj and Others v. State of U.P. and Others, 2011 11 ADJ 1.
(3.) Learned counsel for the petitioners has contended that the benefit of 10% developed land and 64.70% additional compensation would be available to the petitioner even if the acquisition was not included in Gajraj and in any view of the matter the benefit would be available in view of the decision taken by the NOIDA Board in its meeting held on 9 June 2016 at Supplementary Agenda No. 11.;