KHUNDONGBAM MANISANA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. R.K. Nokulsana, learned senior counsel for the petitioner, Mr. C. Kamal, learned CGSC and Mr. R.S. Reisang, learned GA for the respondents.

(2.) THE present writ petition has been filed seeking compensation to the tune of Rs. 18,27,000/ - (Rupees eighteen lakh twenty thousand) on account of alleged physical assault and torture of the petitioner by the security forces.

(3.) THE writ petition has been resisted by the respondents by filing respective affidavits -in -opposition. In their affidavit -in -opposition filed by the Union respondent Nos. 1 to 3, they denied the allegations of the petitioner as false contending that the Assam Rifles personnel have been falsely implicated with the ulterior motive to secure compensation and the writ petitioner has not been able to establish the identity of the unit to which the alleged Assam Rifles personnel belonged. It was also denied that the Assam Rifles personnel with the Civil Police Commando assaulted the petitioner.