MEGH SINGH Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 29th January, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) no.692/2014 filed by the appellant. The said writ petition was filed by the appellant impugning the order dated 17th December, 2013 of the District Magistrate (North-West) / Chairman Screening Committee for 1984 Riot Cases and seeking a direction to the respondent Government of National Capital of Territory of Delhi (GNCTD) to release the compensation claimed to the appellant.

(2.) The case of the appellant is; (i) that he is a victim of the sikh riots which had broken out in Delhi on 2nd November, 1984 in the wake of the death of the Prime Minister Smt. Indira Gandhi and in which riots several people were killed and public property destroyed by the rioters; (ii) that his house and shop were also burnt and looted by the rioters and his wife was also severally injured as a consequence of the attack of the rioters and succumbed thereto; iii) that the Government implemented several reliefs and rehabilitation packages for mitigating such hardships and for restoring back the sense of confidence and security in the affected persons including of sanctioning relief package under which compensation of Rs.10,000/- for death and of Rs.2,000/- for injury and of Rs.10,000/- for complete destruction of house was provided for; iv) that the appellant on 2nd / 7th November, 2004 had given a written complaint in the Police Station Mangolpuri giving details of the loss of the property total amounting to Rs.32,000/- suffered by him; (v) that the appellant was then running a Coal Depot which was burnt and looted by the rioters and the appellant made a representation to the MCD giving details of loss of Rs.14,000/- and seeking compensation against the loss of property; (vi) that the appellant's wife received cheque no.565879 of Rs.2,000/- as initial ex-gratia compensation from the Government of Delhi in the month of January, 1985 against grievous injury caused to her; (vii) that the appellant on 20th February, 2006 made an application for enhanced compensation stating that he had not received any enhancement or fair compensation against the loss of property (house and shop) and the grievous injury caused to his wife; (viii) that though the SDM Kanjhawala sought the verification and confirmation about the appellant receiving previous amount of compensation of Rs.2,000/- by way of cheque but no such confirmation was received; (ix) that the appellant on 31st August, 2012 again made representation seeking enhancement but no action was taken thereon also; (x) that the appellant ultimately filed W.P.(C) No.3349/2013which was directed to be treated as a representation of the appellant to be disposed of by a speaking order and in response whereto the order dated 17th December, 2013had been made.

(3.) The order dated 17th December, 2013 of the District Magistrate (North-West) / Chairman Screening Committee for 1984 Riots Cases, records / finds:-