- (1.) B..S..Chauhan,.J. This.special.appeal.has.been.preferred.against.the.judgment.and.order.of.the.learned.Single.Judge.dated.7-10-2005.by.which.the.writ.petition.seeking.employment.in.lieu.of.the.land.acquired.under.the.provisions.of.Land.Acquisition.Act,.1894..(hereinafter.called.the.Act).has.been.dismissed.in.view.of.the.judgment.of.the.Full.Bench.of.this.Court.in.Ravindra.Kumar.v..District.Magistrate,.Agra.and.Ors..,.2005.(1).LBESR.8..(All)..(FB).:..(2005).1.UPLBEC.118.
(2.) ..The.facts.and.circumstances.giving.rise.to.this.case.as.narrated.by.the.appellants.are.that.in.1978,.notification.under.Section.4..(1).of.the.Act.was.issued.in.respect.of.the.land.measuring.9..921.Acres.including.the.land.of.the.appellants.in.Plot.No..23.measuring.0..13..3,.Plot.No..39.measuring.0..17..17.and Plot.No..15/2.measuring.1..12..14..The.land.at.that.time.was.owned.and.possessed.by.one.Sri.Swaroop.the.grand-father.of.appellants..At.the.time.of.acquisition.of.plots,.appellants.were.minor.and.after.attaining.the.majority.they.first.filed.an.application.on.11-6-2004.claiming.compassionate.employment.in.pursuance.of.the.Government.Orders.dated.15-6-1985..(Annexure-2),.12-5-1988..(Annexure-3),.22-10-.1992..(Annexure-4).and.29-2-1995..(Annexure-5).which.provide.that.in.certain.cases.a.member.of.the.family.whose.land.has.been.acquired.can.be.given.employment..As.the.same.was.denied,.they.approached.this.Court.by.filing.the.writ.petition.in.September,.2005.which.has.been.dismissed.in.view.of.the.aforesaid.Full.Bench.judgment..Hence.this.appeal. ..Shri.S..K..Verma,.learned.Senior.Counsel.assisted.by.Shri.Siddhartha.Varma.submitted.that.the.said.Government.Orders.had.been.issued.for.the.benefit.of.those.persons.who.were.deprived.of.their.livelihood.by.virtue.of.acquisition.of.their.land.under.the.Act.and.the.said.judgment.of.the.Full.Bench.does.not.lay.down.the.correct.law.in.view.of.the.fact.that.certain.arguments.particularly,.the.effectiveness.of.Government.Order.issued.under.Article.162.of.the.Constitution.of.India.has.not.been.considered.therein..He,.therefore,.submitted.that.the.appeal.deserves.to.be.allowed.and.the.judgment.and.order.dated.of.the.learned.Single.Judge.should.be.set.aside. ..On.the.contrary,.the.learned.Standing.Counsel.has.submitted.that.Section.4.notification.under.the.Act.annexed.by.the.appellants.does.not.reveal.that.their.land.situated.in.two.plots.i..e..23.and.39.had.been.acquired..The.land.of.the.appellants.was.acquired.only.in.Plot.No..15/2.measuring.only.1.bigha..The.appellants.submitted.application.for.the.first.time.in.2004.i..e..after.expiry.of.26.years..The.law.of.compassionate.employment.does.not.permit.entertaining.an.application.at.such.a.belated.stage..The.Government.Orders.on.which.the.reliance.have.been.placed.by.the.appellants.have.not.been.issued.under.Article.162.of.the.Constitution.nor.any.of.them.have.retrospective.effect..The.first.Government.Order.was.issued.in.1985,.though.the.land.of.the.appellants.were.acquired.in.1978.and.the.appeal.is.devoid.of.any.force.and.is.liable.to.be.dismissed.
(3.) ..We.have.considered.the.rival.submissions.made.by.learned.Counsel.for.the.parties.and.have.perused.the.record.including.the.record.of.the.writ.petition. ..Admittedly,.Section.4.notification.as.filed.by.the.appellants.reveal.that.the.land.of.the.appellants.measuring.only.1.Bigha.was.acquired.alongwith.the.land.of.large.number.of.persons.and.appellants.have.not.narrated.the.correct.facts.;