LAXMI DEVI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Mr. Virendra Singh Rawat, Advocate, present for the petitioner.

(2.) Mr. N.P. Shah, Standing Counsel, present for the State of Uttarakhand/respondent Nos.1 to 6.

(3.) The petitioner is a resident of Village Raygaon, P.O. Ashersimli, Patwari Chetra Narainbagar, Tehsil Tharali, District Chamoli. In June 2013, this area i.e. Tharali has witnessed one of biggest natural calamities in the recorded history of the Uttarakhand, which resulted in huge loss of lives and properties in the region. According to the petitioner, for relief measures announced by the Government compensation has to be given for the loss of lives and properties. The petitioner had moved a representation for compensation, as her house was damaged in the said natural calamity.