AMIT CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this writ petition, the petitioners have come to this Court claiming 10% compensation of additional land over and above compensation. The petitioners have been paid compensation pursuant to acquisition proceedings initiated by issuance of notification under Section 4 of Land Acquisition Act, 1894 in 2003. The 10% additional developed land is being claimed by the petitioners pursuant to observations made in the case of Gajraj and others Vs. State of U. P. and others reported in 2011 (11) ADJ 1.

(2.) It is to be noted that petitioners notification was not under challenge in Gajraj (supra), therefore, any observations made in Gajraj (supra) would not be applicable to the claim of the petitioners.

(3.) It is further argued that in similar matter large number of writ petitions were filed before this Court, which was ultimately decided by a full Bench of this Court in the case of Gajraj and others Vs. State of U. P. and others reported in 2011 (11) ADJ page 1.