BHAWANI PRASAD GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS petition is directed against the order dated 22-12-2005 whereby claim of the petitioners for grant of compensation in respect of alleged contention that they are gas affected persons has been declined.

(3.) AFTER hearing the learned counsel for the petitioners at length and on perusing the entire material on record we do not perceive any reason to intercept with the findings recorded by the Deputy Commissioner, Additional Commissioner and the learned Welfare Commissioner, Bhopal Gas Victims, we are not, therefore, inclined to interfere with the same in this petition under Article 227 of the Constitution of India as there is no perversity of finding.