BISWA CHANDRA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. S. Deb, learned senior Counsel appearing for the writ appellants/writ petitioners. Also heard Mr. S. Chakraborty, learned Government Advocate representing the State Authorities.

(2.) BEING aggrieved by the judgment and order dated 16-4-2004 in the W. P. (C) 276/ 2003, the writ petitioners have preferred the present appeal. By filing the writ petition, the appellants sought directions from the court for payment of financial assistance as surviving victims of extermist attack. The said payment was sought to be justified by the petitioners in termg of the scheme for granting of financial assistance formulated by the Government of Tripura and notified by the Memorandum dated 1 -1 -2000. It may be recorded that under the said Memorandum dated 1-1-2000, financial assistance is to be provided to, inter alia, members of the public who are victim of extremists violence. Under Clause 2 (a) of the Memorandum, the compensation payable, which was earlier fixed at Rs. 50. 000/- has been enhanced to Rs. 1. 5 lacs.

(3.) THE writ petitioners who are parents of one Umakanta claimed the said compensation amount as survivors of Umakanta who was killed on 13-4-2002. It is not dispute that Umakanta was killed by members of the extremist group belonging to the NLFT (NB), which is a banned organization in the state of Tripura.