THOKCHOM (O) ROSHINI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, learned counsel appearing for the petitioner; Shri Kh. Athouba, Addl. P.P/ Addl. GA and Shri S. Suresh, learned ASG appearing for the Union of India.

(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 give adequate compensation for a sum of Rs. 20,00,000/-(Rupees Twenty Lakh) only to the petitioner for illegal activities committed by the law enforcing machineries of the respondents by killing her husband in a fake encounter.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner is a widow of late Shri Th. Kirankumar Singh who was, during his lifetime, doing some small business to earn the livelihood of his family including his old aged father and three children.