BHIKARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Navin Kumar, learned counsel for the petitioners, Sri Kaushalendra Nath Singh, learned counsel for the respondent no.3 and learned Standing Counsel for the State.

(2.) The present writ petition has been filed seeking a direction to the respondents to allot 5% developed land in terms of the Full Bench decision of this Court in Gajraj Singh and others Vs. State of U.P. and others, 2011 (11) ADJ 1 (FB).

(3.) The petitioners claim to be owners of khata no. 45 khasra no. 328 area 0.158 hectares situate in Village Sorkha Zahidabad, Pargana and Tehsil Dadri, District Gautam Budh Nagar which were subject matter of acquisition proceedings in terms of notification dtd. 12/4/2005 issued under Sec. 4 (1)/17(4), and the notification dtd. 27/7/2006 issued under Sec. 6/17 (1) of the Land Acquisition Act, 1894. The petitioners admit to have accepted the compensation amount.