GURBACHAN KAUR Vs. UOI

JUDGEMENT

(1.) CM No.11336/2011 (of the petitioner no.9 for relief) The writ petition was filed by ten petitioners, each claiming to be a victim of the 1984 riots and seeking mandamus for payment of adequate and appropriate compensation under the policy/scheme framed in that regard by the Government and impugning Clause (iv) of Para 1 of the Notification dated 16th January, 2006 sanctioning further rehabilitation package to the riot victims.

(2.) THE writ petition was disposed of vide judgment dated 28 th September, 2010. This Court in the said judgment considered the claims of each of the petitioners and issued separate directions with respect to each of the petitioners. THE relief sought of quashing Clause (iv) of Para 1 of the Notification dated 16th January, 2006 was not granted.

(3.) THE counsel for the respondent GNCTD appearing on advance notice has correctly stated that if the petitioner no.9 / applicant is aggrieved from the said order, his remedy is not by way of this application in the disposed of writ petition but by way of a separate writ petition. However since the entire material is available before this Court and this Court has gone through the file and heard the counsels, it is not deemed expedient to direct the petitioner no.9 / applicant to prefer a separate writ petition.