STATE OF MANIPUR Vs. S K SHANGRING LAMKANG

JUDGEMENT

(1.) THIS intra Court appeal is directed against the judgment and order dated 07.11.2007 of learned Single Bench passed in WP (C) No. 1109 of 2002 directing the appellants (respondents in the writ petition) "to pay a sum of Rs.2 lakhs to each of the writ petitioners (respondent Nos. 1 and 2 in the present appeal) in respect of the death of their respective husbands due to electrocution. The said payment is to be made within a period of three months from today."

(2.) HEARD Mr. Th. Ibohal, learned senior GA appearing for the appellants and also Miss Inaocha, learned counsel appearing for the respondents/writ petitioners.

(3.) THE respondent/writ petitioners also had submitted representation to the authorities including Hon'ble Minister, Power, for payment of compensation for the death of respondents/writ petitioners' husbands due to electrocution. THE appellant/respondent No. 1 had received the representation dated 27.05.2002 under RR No. 1062/07 and the appellant No. 2 also received the said representation dated 27.05.2002 under RR No. 2169 27.5.2002. But they failed to take any tangible action, accordingly, the writ petitioners filed writ petition being WP (C) No. 1109/02 seeking public law remedy by invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India. THE public law remedy sought for in the writ petition is for a direction to the appellants/respondents in the writ petition, to pay compensation amounting to Rs.8 lakhs each in favour of the respondents/writ petitioners.