M.Y. Eqbal, J. - (1.) HEARD the parties.
(2.) IN the instant application the petitioner seeks direction upon the respondents to provide employment to his daughter in lieu of the land acquired by the respondents and in terms of the agreement entered into between the parties at the time of acquisition of land. The admitted facts are that the Government acquired certain land of the petitioner for the purpose of the respondents -Bharat Coking Coal Ltd. (in short BCCL). At the time of acquisition of land, it was agreed into, inter alia, that employment should be provided to the land loosers. The contention of the petitioner is that till date employment has not been provided although compensation has already been paid. The stand of the respondents in the counter affidavit is that a policy decision has been taken by the Coal India Ltd., holding company of M/s. BCCL that henceforth no employment shall be provided to any individual for acquisition of his land. It is further stated that respondents have acquired only 0.35 acres of land and even as per the earlier policy decision one employment could be provided against the acquisition of two acres of land belonging to any individual. It is stated that petitioner had offered further land to the extent of 0.63 -1/2 acres but the said land was not in continuity. Respondents declined to acquire the said land.
(3.) I have heard learned Counsel appearing for the petitioner and the learned Counsel appearing for the respondents -BCCL.;