KHAIMINLUN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THIS Review petition is filed by the writ petitioner of WP(C) No.549 of 2011 which was decided by the learned Single Judge( Justice Hrishikesh Roy) by the impugned order dated 21.11.2011.

(2.) SINCE the learned single Judge who passed the impugned order is no longer available to hear this Review for this High Court and hence this Review Petition is placed for passing appropriate order in accordance with law.

(3.) ACCORDINGLY and in the light of foregoing discussions and without burdening this order by narrating the entire facts of that case, this Review Petition succeeds and thereby allowed. The impugned order dated 21.11.2011 passed in WP(C) No. 549 of 2011 is modified to the extent that the writ petitioner will now be entitled to claim amount of Rs.50,000/ - each i.e. Rs.1 lakh towards payment of additional amount of compensation for the death of two persons - father and elder brother, namely (1) Shri Sena @ Siaktingen and (2) Shri Siaklalmuan respectively. In other words, it is now directed that in terms of the order dated 21.11.2011 passed in W.P ((THELAW)) No. 549 of 2011, the petitioner will be paid total sum of Rs.1 lakh by way of additional amount of compensation for the death of aforesaid two persons named above. All other directions contained in the order dt. 21.11.2011 are upheld.