P. DEARSON Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Tungrei Ngakang, learned Advocate appearing for the petitioner and Shri S. Rupachandra, learned Addl. Advocate General appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay compensation for a sum of Rs. 42,00,000/- (Rupees forty two lakhs) with interest thereon from the date of the incident.

(3.) ***