GUNALATA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This order will dispose of all the five writ petitions.

(2.) Heard Mr. W Rahman, learned counsel for the petitioners and Mr. R Borpujari, learned Standing Counsel, Finance as well as Revenue Departments, Government of Assam. Also heard Ms. D Das Barman, learned Government Advocate, Assam.

(3.) In all the writ petitions, petitioners contend that they are the next of kin of the deceased who died due to road accidents in public places and, therefore, claim relief in terms of notification dated 15.11.2014 issued by the Addl. Chief Secretary to the Government of Assam, in-charge of Revenue and Disaster Management Department.