RAJDHANI CARRIERS P LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By this writ application the petitioner has prayed for issuance of a direction upon the respondent No. 4 to pay compensation for damages caused to his vehicle, which was requisitioned by it in exercise of its power under the provisions of the Representation of People Act, 1951. It is submitted on behalf of the petitioner that the vehicle in question was engaged after its requisition for the ensuing Parliament Election and the same was completely destroyed by the extremists while vehicle in question was carrying the officers for conducting the election. Learned Counsel for the petitioner further submitted that he had approached the Deputy Commissioners (Respondent No. 4) for redressal of his grievance and the Deputy Commissioner (Respondent No. 4) vide its order as contained in Annexure-7 declined his prayer for grant of compensation.

(3.) Learned Counsel appearing for the petitioner has referred to a decision rendered by the Full Bench of this Court in Ram Narayan Singh v. The Election Commission and Ors. 1996 (1) PLJR 621, and in the light of the judgment it is submitted that respondent No. 4 is the authority to pay compensation and the prayer made on behalf of the petitioner before respondent No. 4 could not have been declined.