SARASWATHI S P Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner's husband, an excavator operator with the Bruhat Bengaluru Mahanagara Palike (BBMP), was washed away in heavy rain while working in a stormwater drain on 20/5/2017. Pursuant thereto, the Deputy Commissioner (Administration) of BBMP had ordered for payment of compensation of Rs.10.00lakhs which was paid to the petitioner. An FIR in Crime No.178/2017 was registered with Mahalakshmipuram Police Station. Mahalakshmipuram Police Station have on 27/3/2018, issued an endorsement that the body of the husband of the petitioner was not found. The petitioner, having been requesting for issuance of a death certificate in respect of her husband, the said death certificate not having been issued, is before this Court seeking for the aforesaid reliefs.

(3.) Sri.B.Keshava Murthy, learned counsel for the petitioner would submit that the death of the husband of the petitioner has been accepted by the respondent authorities themselves by making payment of compensation amount and there being extensive news coverage as regards the incident both in English and Kannada newspapers and the body of the husband of the petitioner having been washed away in stormwater drain and not having been found, the respondent ought to have acted and issued the death certificate.