- (1.) This petition has been filed for a direction upon the respondents to pay additional 64.70% compensation to the petitioner and also provide 10% developed abadi land in view of the decision of a Full Bench of this Court in Gajraj and Others Vs. State of U.P. and Others, 2011 11 ADJ 1.
(2.) A large tract of land situated in certain villages in District Ghaziabad, including the land of the petitioner, was acquired for planned industrial development by NOIDA by issuance of a notification dated 9 March 2000 under Section 4(1) of the Land Acquisition Act, 1894 (The Act).
(3.) At the very outset, learned counsel for the petitioner has stated that the aforesaid notification issued under Section 4(1) of the Act seeking to acquire a large tract of land, including the land of the petitioner, was not under challenge in Gajraj but what he contends is that the same benefit should be conferred upon the petitioner.;