- (1.) The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of the writ petition is that the Chief Executive Officer, Greater NOIDA Development Authority (hereinafter referred to as 'the Greater NOIDA') may take a decision for providing 10% abadi land in terms of the Full Bench decision of this Court in Gajraj & Ors. VS. State of U.P. and Others, 2011 11 ADJ 1.
(2.) Sri B.B. Jauhari, learned counsel appearing for the Greater NOIDA states that if an application is filed before the Chief Executive Officer, Greater NOIDA, it shall be decided expeditiously.
(3.) The writ petition is, accordingly, disposed of with a direction to the Chief Executive Officer, Greater NOIDA that in case an application is filed by the petitioner for the aforesaid relief, the same shall be decided expeditiously and preferably within a period of two months from the date of a certified copy of this order is filed by the petitioner.;