- (1.) This series of appeals seek adjudication consequent upon the judgment and order dated 10.3.2008 of the Hon'ble Apex Court in Civil Appeals No.2869-2876 of 2005 and Civil Appeal No.7424/2005. These appeals earlier had been disposed on 1.4.2004 by a coordinate Bench of this Court directing the respondents to consider the cases of the appellants within a time frame of one month for providing employment to them as a fall out of the acquisition of their (appellants) lands under the Rajasthan Land Acquisition Act, 1953 (hereinafter referred to as "the Act") to establish a Lead Zinc Smelter Residential Colony of the respondent-Company.
(2.) The records reveal that vide Notification dated 8.6.1983 the declaration under section 6 of the Act was made by taking recourse to Section 17(1) as published in the Rajasthan Gazettee Extra Ordinary Part-I-Kha dated 9.8.1983.
(3.) Intervening developments including multifaceted litigations though demonstrable need not detain us in attending to the issues highlighted in course of the rival arguments.;