NAKUL Vs. STATE OF U P

JUDGEMENT

(1.) The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of the writ petition is that the Chief Executive Officer, Greater NOIDA Industrial Development Authority (hereinafter referred to as 'Greater NOIDA') may take a decision for providing 4% abadi land in terms of the Full Bench decision of this Court in Gajraj & Ors. VS. State of U.P. and Others, (2011) 11 ADJ

(2.) Ms. Anjali Upadhya, learned counsel appearing for Greater NOIDA states that if an application is filed by the petitioner before the Chief Executive Officer, Greater NOIDA, it shall be decided expeditiously.

(3.) The writ petition is, accordingly, disposed of with a direction that in case an application is filed by the petitioner before the Chief Executive Officer of Greater NOIDA for the aforesaid relief, the same shall be decided expeditiously and preferably within a period of two months from the date of filing of the application with a certified copy of this order.