REGENT COMPUTRONICS PVT. LTD.

LAKSHMI AGENCIES Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

HOME OFFICE VS. DORSET YACHT CO LTD. [REFERRED TO]
P D SHAMDASANI VS. CENTRAL BANK OF INDIA LIMITED [REFERRED TO]
VIDYA VERMA VS. SHIV NARAIN VERMA [REFERRED TO]
KASTURI LAL RALIA KAM JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHYAM SUNDER VS. STATE OF RAJASTHAN [REFERRED TO]
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]
STATE OF HIMACHAL PRADESH VS. UMED RAM SHARMA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
LAXMI RAJ SHETTY VS. STATE OF TAMIL NADU [REFERRED TO]
KISHEN PATTNAYAK INDIAN PEOPLES FRONT VS. STATE OF ORISSA [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE VS. STATE OF BIHAR [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
INDER PURI GENERAL STORE VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. CHEKKA RANGANAYAKULU AND SONS [REFERRED TO]
C RAMKONDA REDDY VS. STATE [REFERRED TO]
E. VENKAIAH VS. GOVT. OF A.P. [REFERRED TO]
R GANDHI VS. UNION OF INDIA [REFERRED TO]
PUNJAB ISTRI SABHA VS. SURJIT SINGH BARNALA CHIEF MINISTER [REFERRED TO]

JUDGEMENT

(1.) Is the public law remedy available for the tortious acts of the private individuals and whether the State is liable to pay compensation for such tortious acts of the private indiiduals? - This is the question which has to be answered in these cases.

(2.) These writ petitions which are several in number seek for directions for payment of compensation to the petitioners for loss suffered to their properties as also business on account of arson and looting which took-place on 26-12-1988 in the aftermath of the murder of the Local MLA - Mr. Vangaveeti Mohanaranga Rao. The respondents are the State Government and its authorities and also the Central Government in some cases.

(3.) Mr. Vangaveeti Mohanaranga Rao, then a sitting Member of the A.P. Legislative Assembly, was murdered by his opposite faction in the earliy hours of 26-12-1988. When the news of the said murder spread, there was sudden eruption of violence and immediately curfew was imposed in the concerned areas restricing the movements. But, nevertheless, at some places, acts of arson and looting were committed by private individuals/miscreants. However, after some time, the matter was brought under control by the police.

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LAKSHMI AGENCIES Vs. GOVERNMENT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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