SORENSHANGBAM MANGIJAO MEITEI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. S. Sachindra, learned counsel for the petitioner and Ms. Ibohal, learned CGC.

(2.) THE petitioner has filed this writ petition praying for compensation for the death of his son Sorenshangbam Sanayaima Meitei.

(3.) IT is stated that the friends of the petitioner's son tried to intervene but to no avail. Later on it came to be known to the petitioner that his son was killed at Khongnang Pheidekpi area under Singjamei Police Station by the Manipur police commando personnel of Imphal West District, Manipur and 32 Assam Rifles on the midnight of the same day.