MALEKA KHATUN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petition relates to payment of victim compensation pursuant to an order made by the Secretary, District Legal Services Authority, South 24 Parganas on 5/12/2019 fixing the compensation amount as Rs.1,50,000.00.

(2.) After hearing learned counsel appearing for the petitioner, it appears that the petitioner filed an appeal from the said order in 2021 for enhancing the compensation amount to 18 lacs and the said appeal is pending from date and is due to be considered by the appellate body on 24/6/2022, which is this Friday.

(3.) Learned counsel appearing for the SLSA submits that the SLSA presently does not have any fund at its disposal and was therefore unable to pay the amount of Rs.1,50,000.00 to the petitioner till date.