KHUMANTHEM NAGOR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Rakesh, learned counsel appearing for the petitioner; heard also Mr. R.S. Resiang, learned Senior G.A. assisted by Mr. Shyam Sharma, learned G.A. appearing for the State respondents; and Mr. S. Rupachandra, learned senior ASG assisted by Ms. Kramasori, learned counsel appearing for the Union respondents.

(2.) Though members of this Bench had earlier been associated with some of the similar matters in one way or other relating to alleged killing by the security forces, all the parties have expressed that they would have no objection to hear this petition by this Bench and accordingly, this Court has proceeded to hear this matter.

(3.) In the present petition, the petitioner has, inter alia, claimed for payment of compensation on account of the death of his son, namely, Mr. KhumanthemAjitkumar alias Naoba Singh, which according to the petitioner was caused by the personnel of 19 Rajput Rifles, in violation of the due process of law.