Jayant Banerji, J. - (1.) This writ petition has been filed for a direction to the respondents to pay compensation to the petitioners of their acquired land in accordance with the existing law.
(2.) Heard learned counsel for the petitioners and the learned Standing Counsel, appearing for the respondents.
(3.) The contention of the learned counsel for the petitioners is that for construction of canal, the respondents have taken possession over the land of the petitioners and the petitioners have not received any compensation for the land that was acquired.;