TAKHELLAMBAM DEMONA CHANU Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Sevananda, learned counsel appearing for the petitioner. None appears for the respondents.

(2.) THE only prayer sought for in the present writ petition is for a direction to the Principal Secretary, Rural Development & Panchayati Raj to pay compensation amount of Rs.10,000/ -(Rupees Ten Thousand) mentioned in the order of the Chief Information Commissioner, Manipur dated 7.9.2011 passed in Appeal Case No.67 of 2009. For easy reference, the said order of the Chief Information Commissioner, Manipur dated 7.9.11 is quoted below:

(3.) WITH the above direction, this writ petition is allowed.