DIPALI HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Saikia, learned counsel for the petitioner; Mr. S. Baruah, learned Junior Government Advocate, Assam for the respondent nos. 1, 4, 5 and 6; and Mr. P.S. Deka, learned Senior Counsel and Standing Counsel, Revenue and Disaster Management Department for the respondent no. 2;

(2.) The petitioner has instituted this writ petition under Article 226 of the Constitution of India seeking inter alia a direction to the State respondent authorities to disburse an amount of Rs.2,00,000.00 in terms of a notification dtd. 15/11/2014 of the Revenue and Disaster Management Department, Government of Assam claiming that she is the Next of Kin [NoK] of the deceased person viz. Late Pratap Hazarika.

(3.) The petitioner has claimed to be the wife of the deceased person, Late Pratap Hazarika.