MARTIN MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THIS instant petition is directed against the payment of compensation sanctioned vide letter No. TVR.6/NC/DALU/2012/4, dated 27.09.12.

(2.) THE petitioner 's case in nut shell is that ''this writ petition under Article -226 of the Constitution of India is being preferred by the petitioners who are the victims of a riot which broke out on the fateful day of 9.06.12 at Adugachol Akhing land situated at the Indo -Bangla International border under Dalu Police Station, West Garo Hills, Tura. The petitioners herein suffered maximum loss where they lost their shelter and properties and are left with absolutely nothing to survive. The petitioner No. 1 has even lost his pregnant wife who was killed in the said riot leaving behind the petitioner No. 1 and four minor children. A Magisterial enquiry was also conducted under the direction of the Deputy Commissioner, West Garo Hills District, Tura but the report of which is not known to the petitioners. The Government has so far not done anything to help the petitioners nor extended any kind of assistance in cash or in kind and they are living in the mercy of their relatives. The petitioners herein approached this Hon 'ble High Court praying for a direction to be issued to the Government for assistance ''.

(3.) THE learned counsel further contended that during the riot, the anti -social elements burnt down the houses of the petitioners and the pregnant wife of the petitioner No. 1; namely Smti. Joyonti Ch Sangma was brutally killed by these anti -social elements. The learned counsel further argued that compensation awarded to these riot victims was highly inadequate and the compensation awarded to the petitioner No. 1 for the death of his wife was Rs. 1 lakh only, so necessary direction may be passed as this Court deemed fit and proper.