Yogendra Kumar Srivastava, J. - (1.) Heard Sri Shri Krishna Mishra, learned counsel for the petitioners and Sri Suresh Singh, learned Additional Chief Standing Counsel appearing for the State respondents.
(2.) By means of the present writ petition, a direction has been sought to respondent no.4/Additional District Magistrate (Land Revenue) Noida, Gautam Budh Nagar to take a decision on the application of the petitioners dated 26.09.2014 filed under Section 28A of the Land Acquisition Act, 1894 (The Act, 1894) within a stipulated period and a further direction to the respondents to redetermine the compensation awarded to the petitioners at the rate of Rs.297/sq. yard i.e. the rate determined in terms of the judgment and order passed in First Appeal No.326 of 2009.
(3.) The brief facts of the case are set out herein below.;