HASANUZZAMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Learned Counsel for the parties concede that the issue involved in this case, namely, the entitlement of the appellant to compensation by way of cost of house stands already settled by a judgment of this Court in Abdul Kuddus Mandal and Others v. State of Assam and Another [jt1999 (6) SC339].