MONGRA LAKRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. KLR Yanthan, learned counsel for the petitioner; Mr. R Borpujari, learned Standing Counsel, Revenue Department, Government of Assam; Mr. SR Baruah, learned Government Advocate, Assam; and Mrs. RB Bora, learned Standing Counsel, Bodoland Territorial Council (BTC).

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to pay her ex-gratia amount of Rs.3 lakhs being the next of kin of victim killed by extremists.

(3.) Notice on this case was issued on 20.08.2014 whereafter, an affidavit has been filed by the Deputy Secretary to the Government of Assam, Revenue Department (respondent No.2). An affidavit has also been filed on 25.11.2014 by Addl. Superintendent of Police (B), Kokrajhar.