MOOSALA RAMARAO Vs. DISTRICT COLLECTOR SRIKAKULAM

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader for Revenue appearing on behalf of the respondents and at their request the matter is taken up for final disposal at the admission stage.

(2.) It is stated that the petitioners' father late Thavudu s/o Asiri Naidu died on 5.10.1995 due to hit by an unknown motor vehicle at Laveru (Mandal) near Rama-bhadrapuram National Highway No. 5 at about 18.45 hours. The petitioners submitted an application on 15.10.1996 before the District Collector, Srikakulam claiming compensation under the Solatium Scheme, 1989, framed by the Central Government in purported exercise of power under subsection (1) of section 163 of the Motor Vehicles Act, 1988. The office of the Collector immediately addressed a letter to the Mandal Revenue Officer, Laveru on 17.10.1996 stating that Forms I, II and V and copies of F.I.R., inquest and postmortem reports were received and directing to send the proposals to the Revenue Divisional Officer, Srikakulam for sanction of compensation under the Solatium Fund Scheme.

(3.) The petitioners, having waited for some time, submitted another representation on 3.3.1997 to the District Collector, Srikakulam to sanction the compensation as early as possible. The same was once again transmitted by the office of the District Collector to the Revenue Divisional Officer, Srikakulam and the Mandal Revenue Officer, Laveru.