- (1.) The only relief pressed by the learned counsel for the petitioner at the time of hearing of the writ petition is that the remaining 5% developed be provided in terms of the condition set out in the sale deed executed by the petitioner in favour of the NOIDA.
(2.) This petition has been filed for a direction upon the respondents to allot 5% remaining developed plot out of 10% in view of the decision of a Full Bench of this Court in Gajraj & Ors. Vs. State of U.P. & Ors., 2011 11 ADJ 1. It needs to be stated that the petitioner has already been paid 64.70% additional compensation and have also been provided 5% developed land in accordance with the earlier resolution of the NOIDA Board.
(3.) The petitioner claims to have been owner of land measuring 0-17-15 Bigha in Khata no.111, Khasra no. 81M Village Mamura, Pargana and Tehsil-Dadri, District Gautam Budh Nagar. A notification dated 30 September 2000 was issued under section 4(1) of the Land Acquisition Act, 1894(The Act) for acquisition of large tract of land. This notification was followed by a declaration made under section 6 of the Act. The enquiry contemplated under section 5-A of the Act was dispensed with.;