Yogendra Kumar Srivastava, J. - (1.) Heard Sri Kamlesh Kumar Mishra, learned counsel for the petitioners, Sri Kaushalendra Nath Singh, learned counsel for the respondent no. 4 and Sri Hari Keshav, learned Standing Counsel for the State.
(2.) By means of the present petition, a direction is sought commanding the respondents to pay additional compensation @ 64.70% and to allot 5% developed land to the petitioners in terms of the judgment of Full Bench in Gajraj Singh and others Vs. State of U.P. And others, 2011 11 ADJ 1.
(3.) The petitioners claim to be owners of certain land parcels situate in Village Baraula, Pargana and Tehsil Dadri, District Gautam Budh Nagar which were subject matter of acquisition proceedings in terms of notification dated 30.6.1999 issued under Section 4 (1)/17(4), and the notification dated 21.6.2000 issued under Section 6/17 (1) of the Land Acquisition Act 1894. The petitioners admit to having received compensation under "The Determination of Compensation and Declaration of Award Rules, 1997" (the Agreement Rules of 1997) made under Section 55 of the Act, 1894.;