- (1.) This petition has been filed for a direction upon the respondents including New Okhla Industrial Development Authority (hereinafter referred to as the 'Authority') to allot remaining 5% developed land to the petitioners in terms of Full Bench judgement of this Court in Gajraj and Others Vs. State of U.P. and Others, 2011 11 ADJ 1 (FB).
(2.) It is stated that the records indicate that sale deed had in fact been executed by the petitioners between 2005 and 2009 in favour of Authority.
(3.) The contention of the learned counsel for the petitioner is that after the execution of the sale deed and decision in Gajraj, the Authority itself took a decision to provide 10% undeveloped land to the persons who have executed the sale deeds. The records indicate that instead of 10% undeveloped land, the Authority had provided 5% developed land to the petitioners.;