RAMJAN KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R. Ahmed, learned counsel for the petitioner; Mr. R. Borpujari, learned Standing Counsel, Revenue and Disaster Management Department for the respondent no. 1; and Mr. S. Baruah, learned Junior Government Advocate, Assam for the respondent nos. 2-6.

(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 he is one of the Next of Kins [NoKs] of the deceased person viz. Late Ziaur Rahman Khan. It is claimed that Late Ziaur Rahman Khan died in a road traffic accident occurred at a public place.

(3.) The petitioner has claimed to be the father of the said deceased person, Late Ziaur Rahman Khan.