TOLARAM RANKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Since the subject matter of both the writ petitions are identical, those were heard together and are being disposed of by this common order. Though judgment was to be delivered on 27.05.2013, judgment could not be delivered on that date as this Bench was not available. Accordingly, the judgment is being delivered today.

(2.) The facts of the two cases portray a disturbing picture. On the one hand is the depredations of the terrorists and on the other hand is the failure of the State to provide security and relief to the victims and their dependents.

(3.) A brief narration of the facts is considered necessary.