- (1.) Heard learned counsel for the petitioners, learned Standing Counsel for respondent nos.-1 & 2 and Sri Kaushalendra Nath Singh, learned counsel for respondent no.-3.
(2.) The petitioners are claiming the benefit of the Full Bench decision of this Court in Gajraj & Ors. Vs. State of U.P. and Others, 2011 11 ADJ 1 and want that 5% of the developed land may be allotted to them in addition to the compensation paid to them for their acquired land.
(3.) The Full Bench in the case of?Gajraj and others upholding the validity of the notifications, granted additional benefits over and above the compensation admissible to the land owners i.e. additional compensation to the extent of 64.70%, as was paid for village Patwari, and for allotment of developed abadi land to the extent of 10% of their acquired land subject to the maximum of 2,500 sq. meter or equivalent value of compensation in lieu thereof.?;