- (1.) Leave granted.
(2.) This appeal by special leave is directed against the judgment and order dated 3rd/10th January, 2007 passed by the High Court of Jharkhand at Ranchi in Contempt Case (C) Nos. 20, 34, 39 and 178 of 2006 in respect of displaced persons belonging to category No. 2. By the impugned judgment and order, the Division Bench of the High Court has issued Contempt Notice for non-compliance of the orders dated 7th April, 1998 and 1st August, 2000 passed by the Patna High Court, Ranchi Bench (as it then was).
(3.) The brief facts which are necessary for disposal of this appeal are that Bokaro Steel Plant, a national project of the Government of India, was commissioned on land acquired from the various land holders. For acquisition of their lands, the land holders were not only paid compensation but in addition to that, an understanding was reached between the Union Government, the State Government and the Company that apart from compensation, one person from each displaced family would be given employment in the steel plant. This evoked a spate of petitions and various orders were passed from time to time in view of the assurance which was given in the minutes of the Understanding dated 25th January, 1964. In view of the Understanding, a list was prepared of all persons whose lands were acquired along with buildings and structures and those whose lands had been acquired which did not have any building and structure thereon. The original list prepared in the year 1972 consisted of 6019 displaced families and against that more than 16,000 (approx.) persons have already been given employment.;