PRADHAN BASKEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. K.R. Choudhury, learned counsel for the petitioners. Also heard Mr. K. C. Mahanta, learned Standing counsel appearing for the State Respondents.

(2.) By means of this writ petition presented under Article 226 of the Constitution of India, the petitioners have sought for a direction from this Court to hold an enquiry to be conducted by the Central Bureau of Investigation and to submit its report and thereupon to award adequate compensation for the death of their relatives namely-Som Murmu, husband of the petitioner No. 4, Smti. Tolamoy Hembram, daughter of the petitioner No. 3, Renta Soren, son of the petitioner No. 2 and Smt. Baha Baskey, daughter of petitioner No. 1 who were killed in the police firing that took place in Kachugaon Adivasi Relief Camp on 7.5.98.

(3.) This Court by order dated 19.1.05, taking note of non filing of the affidavit by the Govt. since 2002, directed the learned District Judge Kokrajhar to hold an enquiry into the matter and submit a report within four months.