JAI PRAKASH BISHT & OTHERS; AJENDRA AJAY Vs. UNION OF INDIA & OTHERS; STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Since the common questions of law and facts are involved in both the above-titled petitions, the same are taken up together and are being adjudicated by this common judgment. However, in order to maintain the clarity, the facts of WPPIL No.05 of 2016 have been taken into consideration.

(2.) A question of great public importance has been raised in the present PILs filed pro bono publico, for enhancement of compensation paid to the victims of the gruesome tragedy which occurred in the month of June, 2013 in Kedar Valley. According to the petitioner, the amount of compensation for rehabilitation of aggrieved persons, is inadequate.

(3.) According to the pleadings, the State Government has framed rehabilitation policies, from time to time, for payment of compensation in the event of natural calamity. These policies have been placed on record.