PRAKASH KAUR Vs. STATE (GOVERNMENT OF NCT DELHI)

JUDGEMENT

(1.) The present writ petition is filed under Articles 226/227 of the Constitution for issuance of directions to the respondents to release the compensation (ex-gratia) amount to the next kins of the victims of 1984 Sikh riots.

(2.) The petitioners stated that they are the children of late Teja Singh, who was having two sons and one daughter from his two marriages. The first wife had died leaving behind the petitioner no. 1, who at that time was only three years old and from the second wife, late Teja Singh was having two sons including the petitioner no. 2 and late Ranjeet Singh.

(3.) The petitioners during the riots happened in the year 1984, lost their brother, namely, Ranjeet Singh, who was born from the second wife of late Teja Singh. The petitioners not only lost Ranjeet Singh but also lost Manjeet Kaur, wife of Ranjeet Singh and their two sons, namely, Master Paramjeet Singh and Master Saranjeet Singh in the 1984 riots. Accordingly, the petitioners are the surviving next kins of late Ranjeet Singh.