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The Uttar Pradesh government said that they will file a plea challenging the decision of the high court after the Allahabad high court ordered that it must not burden plot allottees with the money incurred which goes towards providing an intensified compensation to farmers.
The High Court had ordered that individuals, universities, colleges and builders do not have to pay the farmers hiked land compensation.
Builders and others had filed a petition to the high court as they did not want to pay additional ?4,000 crore against their plot allotted by the Yamuna Expressway Industrial Development Authority.
A state government committee led by the cabiment minister Rajendra Chaudhury in 2014 had suggested that farmers whose land comes under Yeida must be given a 64.7% land hike compensation benefits as similar to the benefits gives to the farmers of Noida and Greater Noida.
The Yeida had addressed the developers to pay extra ?4,000 crore towards enhanced land compensation which meant that each allottee had to pay additional ?740 per square metre which originally was ?1,330 per square metre. The Yeida had paid ?2,600 crore to the farmers as of yet.
The Allahabad high court had ordered that the allottees need not have to pay additional land compensations to the farmers without prior agreement with the allottees.
The UP government has decided to file a plea stating that they have already compensated ?2,600 crore to the farmers as per the committee.
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