RAVINDRA KUMAR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This Full Bench has been constituted by Hon'blc the Acting Chief Justice by order dated 22.9.2004 in view of the reference to a Full Bench made by a Division Bench in Writ Petition No. 29679 of 1999, Ravindra Kumar v. District Magistrate. Agra by order dated 17.2.2001 in which the following questions have been referred to the Full Bench :

(2.) We have heard the learned Counsel for the parties.

(3.) The facts of the case arc that some land of the petitioner and his brothers was acquired under the Land Acquisition Act for the purpose of a Housing Scheme. It is alleged in paragraph 6 of the writ petition that at the time of acquiring the land of the petitioner the Land Acquisition Officer assured the petitioner that he will be adjusted in the service of the Agra Development Authority, but that was not done. The petitioner has relied on the Government Order/Circular of the State Government dated 28.12.1974 which provides for giving appointment to a member of the family of persons whose land has been acquired vide Annexure III to the petition. A perusal of the said circular shows that it is mentioned therein that when the land is acquired one member of the family should be given a job in the relevant scheme. In paragraph 3 of the circular it is mentioned that compensation should be paid without delay.