Surabala Namasudra vs The State Of Assam And 4 Ors on 15 September, 2020

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Gauhati High Court

Surabala Namasudra vs The State Of Assam And 4 Ors on 15 September, 2020

Bench: Suman Shyam

                                                                Page No.# 1/2

GAHC010114172020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C) 3335/2020

         1:SURABALA NAMASUDRA
         W/O- LT. KALINDRA NAMASUDRA, R/O- VILL- PANIKHAITI, NEAR HOME
         GUARD TRAINING CENTRE BUS STOPPAGE, P.O. PANIKHAITI, P.S.
         PRAGJYOTISHPUR, GHY-26, DIST.- KAMRUP (M), ASSAM, PH. NO.
         8486618461

         VERSUS

         1:THE STATE OF ASSAM AND 4 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, REVENUE
         (RELIEF AND REHABILITATION) AND DISASTER MANAGEMENT DEPTT.,
         DISPUR, GHY-06

         2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR
          GHY-06

         3:THE DY. COMMISSIONER
          KAMRUP (M)
         ASSAM
          P.O. AND P.S. PANBAZAR
          GHY-01

         4:THE CIRCLE OFFICER
          CHANDRAPUR REVENUE CIRCLE
          P.O. CHANDRAPUR
          P.S. PRAGJYOTISPUR
          GHY
          DIST.- KAMRUP (M)
         ASSAM
          PIN- 781150

         5:THE OFFICER-IN-CHARGE
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               PRAGJYOTISPUR P.S.
               P.O. CHANDRAPUR
               DIST.- KAMRUP (M)
               ASSAM
               PIN- 78115

Advocate for the Petitioner       : MR. R Deka

Advocate for the Respondent : GA, ASSAM




                                         BEFORE
                            HONOURABLE MR. JUSTICE SUMAN SHYAM

                                                   ORDER

Date : 15-09-2020 Heard Mr. Vipin Kumar, learned counsel for the petitioner.

It appears that the petitioner's son had died in a tragic road accident which took place in a public road. As per the Government scheme in vogue, the petitioner is entitled to receive ex-gratia compensation of Rs. 2 lakhs. However, since the prayer of the petitioner for such ex-gratia compensation has not been acted upon by the respondents, the present writ petition has been filed praying for a writ of mandamus.

Issue notice of motion returnable in six weeks.

Mr. R. Borpujari, learned Standing Counsel, Revenue Department, Assam has entered appearance and accepted notice on behalf of the respondent nos. 1 and 2 whereas Ms. M. Bhattacharjee, learned Government Advocate, Assam, accepts notice on behalf of the respondent nos. 3, 4 and 5. As such, no formal notice is required to be sent in this case. However, extra copies of the writ petition, requisite in numbers, be furnished to the learned Standing Counsel(s) within three days from today so as to enable them to obtain instruction in the matter, facilitating disposal of the writ petition at the stage of admission.

List accordingly.

JUDGE Sukhamay Comparing Assistant

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