HUNGYOHONG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. ThoiThoi Meitei, learned counsel appearing for the petitioner. Also heard Mr. Shyam Sharma, learned G.A. appearing for the respondents.

(2.) The present writ petition has been filed by the petitioner praying for a direction to the respondents for payment of compensation to the victims of the bomb blast which occurred on 07.02.2018 at the Raj Grocery shop located at UBC New Building, Phungreitang, Ukhrul, Ukhrul District, Manipur at about 5:45 p.m. where the victims, namely, petitioner Nos. 2 and 3 were working as salesman in the said shop. It is the case of the petitioners that after the incident, the petitioners/ victims had approached the concerned authorities for financial assistance including compensation for the incident which occurred on 07.02.2018. However, as no financial assistance/ compensation was awarded to the victims, the petitioners are before this Court by way of the present writ petition.

(3.) The submission of learned G.A. is not objected to by the learned counsel appearing for the petitioner. However, he submits that a time frame may be fixed for payment of the said ex-gratia amount.