LAWS(MAD)-2020-9-530

SELVAKANI Vs. DISTRICT COLLECTOR THOOTHUKUDI

Decided On September 21, 2020
SELVAKANI Appellant
V/S
DISTRICT COLLECTOR THOOTHUKUDI Respondents

JUDGEMENT

(1.) Heard, the learned counsel appearing for the writ petitioner and the learned Additional Government Pleader appearing for the respondents 1 to 3. Though the fourth respondent's name is printed in the cause list, she has not chosen to enter appearance.

(2.) The petitioner is belongs to Schedule Caste community. The petitioner's son Rajadurai, got married to the fourth respondent Thaivakani. The petitioner's son was murdered and in this regard, Crime No.27 of 2020 was registered on the file of the third respondent for the offence punishable under Sections 188 , 271 , 147 , 148 , 341 , 294(b) , 323 , 307 of IPC and Section 3(1) (r), 3(1) (s) and 3(2) (va) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendment Act, 2015, the administration had sanctioned a sum of Rs.4,12,500/- towards part of compensation.

(3.) The petitioner's apprehension was that the entire compensation amount is likely to be disbursed to the fourth respondent. Since the fourth respondent is very young and they are planning to get her remarried, the petitioner as a mother of the deceased son felt that the interest of the grand children will be adversely affected. The petitioner is also willing to give up her share in the compensation. With this apprehension in mind, this writ petition was filed.