GOLAPI CHAUHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Article 226 of the Constitution of India the petitioner seeks the appropriate writ for a direction to the respondents to pay her adequate compenssation for the death of her husband Bhikhu Chauhan caused by Bodo militans (Bd.S.F.).

(2.) I have heard Mr. B.B.Narzari, learned counsel for the petitioner as well as Mrs. R.Borbora, learned Governement advocate appearing for the respondents.

(3.) The fact that the petitioner's husband was murdered not being disputed, the short question that falls for consideration in this case is; whether he was killed by the extremists. If so, the next kins of the deceased shall be entitled to ex-gratia grant of Rs. 1,00,000/- as per the Govt.of Assam, Relief and Rehabitation Department Office Memorandum No. RR.98/91/7, dated 31.8.91, which reads inter-alia, :-