R.Kavitha vs Sivaganga District Legal Service ... on 16 November, 2023

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Madras High Court

R.Kavitha vs Sivaganga District Legal Service ... on 16 November, 2023

Bench: N.Anand Venkatesh

                                                                              W.P.(MD)No.20912 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 16.11.2023

                                                           CO RAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             W.P.(MD)No.20912 of 2021

                    R.Kavitha                                                       ... Petitioner

                                                        -vs-
                    Sivaganga District Legal Service Authority,
                    Rep by its Chairman,
                    Competent Authority,
                    Tamil Nadu Victim Compensation Scheme 2013,
                    District Court Buildings,
                    Sivagangai - 630 562.                                        ... Respondent

                    PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                    to issue a Writ of Mandamus, directing the respondent to grant compensation
                    to the petitioner's family under the Tamil Nadu Victim Compensation
                    Scheme, 2013, by considering the petitioner's application dated 15.09.2021,
                    within the time that may be stipulated by this Court.


                                  For Petitioner       :     Mr.M.Mahaboob Athiff
                                  For Respondent       :     Mr.B.Saravanan
                                                             Additional Government Pleader




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https://www.mhc.tn.gov.in/judis
                                                                                 W.P.(MD)No.20912 of 2021

                                                          ORDER

This Writ Petition has been filed for issuance of Writ of Mandamus, directing the respondent to grant compensation to the family of the petitioner under the Tamil Nadu Victim Compensation Scheme, 2013, by considering the application submitted by the petitioner on 15.09.2021.

2. When the matter was taken up for hearing today, the learned Additional Government Pleader appearing on behalf of the respondent submitted that the application submitted by the petitioner is under consideration and that the compensation is being paid year wise/serial number wise and that till now, the claim that has been made in the year 2020 is being paid and as and when the turn of the petitioner comes, the application will be considered and the compensation will be paid to the petitioner.

3. Recording the above, this Writ Petition is disposed of . No costs.

                    NCC           : Yes/No                                              16.11.2023
                    Index         : Yes/No
                    smn2

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.20912 of 2021 To The Chairman, Sivaganga District Legal Service Authority, Competent Authority, Tamil Nadu Victim Compensation Scheme 2013, District Court Buildings, Sivagangai - 630 562.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.20912 of 2021 N.ANAND VENKATESH, J.

smn2 W.P.(MD)No.20912 of 2021 16.11.2023 4/4 https://www.mhc.tn.gov.in/judis

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