HARJINDER KAUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the present case before this Court the petitioner is aged about 75 years, she aggrieved by the inaction on the part of respondents in not disbursing the amount of Rs.20,00,000/- (Rs. Twenty Lacs) as sanctioned by the Government vide order dated 18.03.2016, the aforesaid amount is in respect of the compensation which she is entitled to receive on account of death of four family members in 1984 riots.

(2.) From the records it is apparent that the order has been passed in favour of petitioner on 18.03.2016, but on 07-12-2016 the District Magistrate, Raisen has communicated to the Secretary, M.P. State that the aforesaid order cannot be implemented on account of paucity of funds.

(3.) Inspite of obtaining opportunities to seek instructions, no reply has been filed by the respondents.