G. SELVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. K.Arumugam, Learned Counsel for the Petitioner and Mr. T.Arunkumar, Learned Additional Government Pleader appearing for the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) The grievance ventilated by the Petitioner in the Writ Petition in W.P. No. 1859 of 2019 is that his daughter, viz., Subha, had died along with certain others in a forest fire that had taken place at Kurangani Hills on 11/3/2018 and though Dr. Atulya Misra, Principal Secretary, Department of Revenue and Disaster Management, Government of Tamil Nadu, who was appointed as One Man Commission to enquire into the same, had submitted his report on 13/7/2018, no action had been taken by the Respondents. In the Counter-Affidavit dtd. 11/6/2019 filed by the Second Respondent in that Writ Petition, it has been stated that apart from awarding compensation of Rs.4,00,000.00 to the family of each of the deceased persons in that incident, the Government of Tamil Nadu in Government Letter (Ms.) No. 133, Environment and Forests (FR-14) Department, dtd. 23/10/2018 has passed an order to implement the recommendations made by the One Man Commission letter and spirit for the same.

(3.) Thereafter, the Petitioner has on 18/3/2022 filed the Writ Petition in W.P. No. 8945 of 2022 to direct the Respondent to consider his representation dtd. 28/9/2021 to grant due compensation to him for the death of his daughter at Kurangani Hills and take action against the erring officials in that regard.