ANUJA ARUN REDIJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule made returnable forthwith.

(2.) This Petition is filed invoking extraordinary jurisdiction under Article 226 of the Constitution of India, praying for quashing and setting aside the impugned communication dtd. 18/3/2019 issued by Respondent No.2-Regional Forest Officer. The Petitioner seeks further directions against the Respondents to pay compensation to the Petitioner as per Government Resolution dtd. 11/7/2018, on account of death of her husband due to attack by wild Boar.

(3.) The Petitioner is widow of one Shri Arun Arvind Redij who died in an accident that was caused due to an attack by a wild boar. Late Shri Arun Arvind Redij ( "the deceased ") was working as Head Mechanic at ST workshop at Ratnagiri, Malnaka. On 5/2/2019 he was returning from his duties and was travelling from Ratnagiri to Chanderai on his two-wheeler vehicle, through his regular commuting road at around 2 am. He encountered a wild boar. Due to attack by the wild boar the deceased met with an accident and got hit on the road, which caused serious injuries to him and ultimately, he succumbed to the injuries on 5/2/2019 at around 7:20 a.m.