PRAKASH PADIA,J. - (1.) The petitioner has preferred the present writ petition with the following main prayer :- "i. Issue a writ order or direction in the Nature of Mandamus commanding the Respondents-Authorities to allot the Aabadi Plot to the extent of 10% in light of Judgment and order dated 21.10.2011 passed by Full Bench of this Hon'ble Court in case of (Gajraj and others Vs. State of U.P. and others)."
(2.) The facts in brief as contained in the writ petition are that the petitioner is bhumidhar with transferable rights of Khasra No.339M area 0.0863 hectare situated in revenue Village Sirsa, Pargana-Dadri, Tehsil Dankour, District Gautam Buddh Nagar. A notification under Section 4(1)/17 of the Land Acquisition Act, 1894 (hereinafter referred as Act, 1894) was issued by the State Government on 12.3.2008, which was followed by a notification under Section 6 of the Act, 1894 on 11.7.2008.
(3.) It is contended in paragraph 7 of the writ petition that the petitioner was under impression that the land in question is being acquired for Industrial Development, therefore, he will receive the compensation through agreement Rules of 1997.;