REGENT COMPUTRONICS PVT. LTD.

J.K.TRADERS, RAMAKRISHNA 70 MM THEATRE, HYDERABAD Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
JAY LAXMI SALT WORKS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
NATIONAL HUMAN RIGHTS COMMISSION VS. STATE OF ARUNACHAL PRADESH [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SUSHILA DEVI [REFERRED TO]
FAZALUR REHMAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
WAF ALALAULAD VS. SUNDARDAS DAULATRAM AND SONS [REFERRED TO]
CH RAMAKRISHNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
LAKSHMI AGENCIES VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
P A KULKARNI VS. STATE OF KARNATAKA [REFERRED TO]
R GANDHI VS. UNION OF INDIA [REFERRED TO]
RANCHI BAR ASSOCIATION RANCHI VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The aftermath of assassination of Rajiv Gandhi, the then Prime Minister of this country on 21st May, 1991, witnessed large scale disturbances and destruction of properties.

(2.) This Writ Petition is filed seeking compensatory relief through Writ of Mandamus after declaring that the respondents failed to protect the property of the petitioner in Ramakrishna 70 M.M. Theatre and the N.T.R. Estate on the intervening night of 21st and 22nd May, 1991 and award appropriate compensation on the basis of the Report of the Commission of Inquiry constituted by the Government of Andhra Pradesh.

(3.) Petitioner is the proprietor of Ramakrishna 70 M.M. Theatre in Hyderabad city. The Theatre is situate in N.T.R. Estate in the Central locality of the city. On the night of 21-5-1991, consequent on the assassination of Sri Rajiv Gandhi, violent incidents erupted in the State of Andhra Pradesh including the twin cities of Hyderabad and Secunderabad, large scale destruction of property had occurred in Rama Krishna 70 M.M. where the theatre was located.

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J K TRADERS Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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