SURAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) The claim for compensation to the tune of Rs.5.00 lacs. is based on an announcement made by Hon'ble the Chief Minister as published in some newspaper on 9/7/2019.

(3.) The deceased whose dependents have approached this Court met with an accident while traveling in a bus from Lucknow to Delhi. As many as 29 passengers had died out of whom 13 belonged to district Lucknow.