BALA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Hira Lal Singh Kushwaha, learned counsel for the petitioners and Ms. Anjali Upadhya for respondent no. 4, Greater NOIDA Industrial Development Authority.

(2.) This petition seeks quashing of the order dated 27.7.2016 passed by the Chief Executive Officer, Greater NOIDA Industrial Development Authority rejecting the representation filed by the petitioners for providing 64.7% additional compensation and developed abadi land to the extent of 10% of their acquired area in view of the Full Bench in the case of Gajraj and others Vs. State of U.P. and others, 2011 (11) ADJ 1.

(3.) Facts relevant for the purpose of the case are that Khasra plot no. 454 area 0-15-0 of village Dadha, P.O. Kasna, Tehsil Sadar, district Gautam Budh Nagar was subject matter of acquisition by the State for planned development by Greater NOIDA. Notification under Sec. 4 of the Land Acquisition Act, 1894 (for short the 'Act') was issued on 29.12.2001 which was followed by a declaration under Sec. 6 of the Act on 30.2002. Award was made and the compensation determined was duly accepted by the petitioners.