LAKSHMANA NAIDU Vs. ANGAMMAL

JUDGEMENT

(1.) IN all the above three writ petitions, the legal heirs of the deceased Bale @ Subramaniam (W.P.No.1602 of 1999), Jayaraman (W.P.No.1603 of 1999) and Rajamanickam (W.P.No.1604 of 1999) are the petitioners respectively and they have prayed for the issuance of a writ of mandamus directing the respondents to pay a sum of Rs.5 lakhs each as compensation for the loss and suffering caused by the officials of the second respondent by the torture, murder and burning of the said three deceased persons.

(2.) IN all the three cases, the facts are one and the same. The averments in the respective affidavits filed in the above writ petitions are almost identical. The necessary facts for the disposal of the writ petitions are set out below:

(3.) ACCORDING to the petitioners, the respondents are strictly liable to pay compensation for the acts done by the above said Accused persons, who were officials of the Forest Department, as they have violated the fundamental rights of the petitioners as well as the deceased persons.