SUGANTHI Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) This Writ Petition has been filed by the wife of the victim in a case of murder seeking compensation under Tamil Nadu Victim Compensation Scheme, 2013.

(2.) According to the petitioner she is the wife of one Muthupandi, and her husband was murdered by one Raja and his henchmen due to some business motive on 21.11.2016. Immediately, the petitioner lodged a complaint before the Inspector of Police, Melur Police station and a case was registered in Crime No.1039 of 2016 for the offences punishable under Sections 147, 148 and 302 IPC., and now the investigation is going on.

(3.) According to the petitioner, the petitioner is living with her two children and also with an age old mother-in-law. The husband of the petitioner was the sole bread winner of the family and after the demise of her husband, they left with no other income, now she has to take care of her age old mother in law and her minor children. In the said circumstances, the petitioner approached the District Collector, Madurai on 08.05.2017 seeking relief of compensation under the Tamil Nadu Victim Compensation Scheme, she has also produced necessary documents along with the application. But, so far, no action has been taken by the District Collector, Madurai/third respondent. Hence, the petitioner has filed the present writ petition.