ALI HUSSAIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Z. Mazumdar, learned counsel for the petitioners. Also heard Mr. G. N. Sahewalla, learned Senior Counsel assisted by Mr. N. A. Singh, learned counsel for the respondent No. 5, Mr. R. Borpujari, learned counsel for the respondent Nos. 2 and 3 and Mr. R. Talukdar, learned counsel for the respondent No. 1 and 4. Also heard Mr. N. N. B. Choudhury, learned counsel who was requested by this court to assist in this matter.

(2.) This writ petition is filed with a prayer to re-assess the restoration cost of the acquired land and to make payment as per re-assessment and compensate the petitioner by giving interest on damage cost and solatium.

(3.) The background facts of the present case are as under:-