KRANTI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The magnitude of the problem created by the Tsunami which hit the Andaman and Nicobar Islands on 26.12.2004, and the disaster left in its aftermath, is difficult to imagine and its effects continue to subsist and haunt the islanders even today.

(3.) The Special Leave Petition filed against the judgment and order passed by the Division Bench of the Circuit Bench of the Calcutta High Court at Port Blair on 16.01.2006, in Writ Petition No. 205 of 2005 recounts the various problems that were being faced by the Islanders in the wake of the Tsunami and the steps that could be taken to mitigate their sufferings.