RUBABBUDDIN SHEIKH Vs. STATE OF GUJARATTLPRE

JUDGEMENT

(1.) When the aforesaid matters came up for orders, a prayer was made by the heirs and legal representatives of the deceased, Sohrabuddin, namely, Zebunissa, the mother of the deceased and brothers, namely, (1) Rubabbuddin (2) Shahbuddin (3) Shahnawazuddin (4) Nayabuddin for grant of interim ex gratia payment. After hearing the learned Senior Counsel for the parties, we thought it fit and proper to award some ex gratia payment to the heirs and legal representatives of the deceased Sohrabuddin purely as an interim measure.

(2.) Mr Mukul Rohatgi, learned Senior Counsel appearing on behalf of the State of Gujarat, had taken some time to take instructions in the matter of payment of ex gratia to the aforesaid heirs and legal representatives, for which, we adjourned the matters for today. When the matters were taken up, Mr Rohatgi submitted that they are agreeable on an interim measure for payment of ex gratia of 10 lakhs to the heirs and legal representatives of the deceased, to which Mr Dave, learned Senior Counsel for the heirs and legal representatives of the deceased, has no objection.

(3.) That being the position, we direct the State of Gujarat to deposit a sum of Rs. 10 lakhs with the Secretary General of this Court within two weeks from this date. After the amount is deposited, the Secretary General shall proportionately disburse the amount of Rs. 10 lakhs to the heirs and legal representatives of the deceased on being satisfied about their respective identities.