ALTAF ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.B. Siddique, learned counsel for the petitioners and Mr. D. Bhattacharjee, learned standing counsel, ASEB as well as Dr. B. Ahmed, learned standing counsel, Irrigation, for the respondents. This writ petition, under Article 226 of the Constitution of India has been filed praying for a direction to pay compensation of Rs. 10 Lacs each to the petitioners, for the loss suffered by them due to electrocution of their sons, on 18.7.2010, at Putikhaiti in the district of Nagaon due to negligence of the respondents.

(2.) Brief facts, leading to filing this writ petition is as follows:

(3.) One Md. Rustom Ali, younger brother of the petitioner No. 1 filed an 'ejahar' before the Rupahihat police station, stating about the electrocution of the victims. On receiving the FIR, police registered a case and enquired into the matter. Police, thereafter, confirmed that the death was due to electrical shock. A certificate to that effect was also issued by the local police authority.