LAWS(GAU)-2018-2-91

SURAJIT GOGOI @ PUNA GOGOI Vs. UNION OF INDIA

Decided On February 01, 2018
Surajit Gogoi @ Puna Gogoi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. BD Das, learned Senior Counsel assisted by Mr. HK Sarma, learned counsel for the petitioner and Mr. SC Keyal, learned Assistant Solicitor General of India for the respondents.

(2.) Though the prayer made in the writ petition has undergone change during the pendency of the writ petition before this Court, at the time of final hearing, Mr. Das, learned Senior Counsel for the petitioner has confined his prayer to payment of compensation only.

(3.) A brief recital of the facts would be in order. Originally, the writ petition was filed with the following prayer : -