HONBLE LIEUTENANT GOVERNOR Vs. ANDAMAN PLANTATIONS

JUDGEMENT

(1.) Both these appeals raise common questions of law and fact and arise out of an order dtd. 28/3/2024.

(2.) The respondent no.1 company had filed this petition seeking compensation in respect of alleged losses and damages suffered during Tsunami. The prayers in this writ petition are as follows:-

(3.) Briefly, a claim for Tsunami compensation has been filed by the respondent no.1, inter-alia under a Circular dtd. 30/7/2012 issued by the Ministry of Home Affairs, Government of India. For convenience, the Circular is set out below:-