- (1.) Heard learned counsel for the parties.
(2.) In this case on 10.10.2002 learned Standing Counsel was granted one month's time to file counter affidavit. We are not inclined to grant any further time as about one and a half years have expired since we granted time to file counter affidavit. As no counter affidavit has been filed, we treat the allegations made in the writ petition as correct.
(3.) In para 1 it is stated that the petitioner is a farmer and this land was acquired without adopting the legal procedure and without giving compensation. True copy of the 'Khatauni' is Annexure-1. It has been alleged in para 8 of the writ petition that the respondents never followed the procedure for acquiring the land provided under in the Land Acquisition Act. Instead of doing so they have taken possession of the land straightway and have constructed a canal on the said land.;