MAYA DEVI Vs. STATE OF U.P

JUDGEMENT

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

(2.) By means of this writ petition the petitioners are seeking to allot 10% developed area in lieu of their acquired land.

(3.) The petitioners are owners with transferable rights of their land situated in various parts of village Kondali Bangar Noida, District Gautam Budh Nagar. The State Government issued a notification under Section 4(1) read with Section 17 of the Land Acquisition Act, 1894 vide notification dated 16.9.2009. The land of the petitioners were also acquired and the petitioners were paid their compensation.