HARJEET SINGH Vs. UOI

JUDGEMENT

(1.) The petitioner, who is a 1984 anti-sikh riot victim, has approached this court by way of the present writ petition for seeking enhancement of compensation in terms of the Government of India's Scheme dated 16.01.2006 (in short the 2006 Scheme).

(2.) In the writ petition, it has been averred that on account of the petitioner's commercial establishment being looted and his business being destroyed, he took refuge in the State of Punjab. Consequently, in October, 1986 the petitioner was issued a Red Card bearing no. LDA-DLI-234, by the concerned authorities, in Ludhiana, Punjab. The petitioner also avers that he received a subsidy in the sum of Rs. 5000/-.

(3.) It appears that, thereafter, the petitioner returned to Delhi and applied for enhanced compensation under the 2006 Scheme, on 13.09.2006, which was rejected by the Commissioner, Delhi, Govt. of NCT of Delhi (GNCTD). The ground for rejection was that no relief had been provided to the petitioner, in the past, by the said office.