K.N. KHATIWARA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned Senior Counsel for Respondent No.5 submits that he is agreeable to an assessment to be made by the concerned authority with regard to the compensation claimed by the Petitioners.

(2.) Learned Additional Advocate General for Respondents No.1 to 4 undertakes to take necessary steps in this regard to compute the assessment in tandem with the concerned District Authority.

(3.) Learned Counsel for the Petitioners has no objection to the submissions put forth by Learned Senior Counsel for Respondent No.5 and Learned Additional Advocate General for Respondents No.1 to 4.