- (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 Gautam Budh Nagar, including the land of the petitioner, was acquired for planned industrial development by NOIDA. The notification under Section 4(1) of the Land Acquisition Act, 1894 the act is dated 28 December 1999. The declaration under Section 6 of the Act was made on 9 March 2000. The enquiry contemplated under Section 5-A of the Act was dispensed with.
(3.) At the very outset, learned counsel for the petitioners 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.;