ANSI DEVI Vs. STATE OF J&K

JUDGEMENT

(1.) Evening of 13th July, 2002 proved to be darkest evening in the lives of the petitioners as their kith and kin suffered terrestrial exit, because of the terror attack unleashed by the militants. Petitioner were not only deprived bread earners of the family, and/or their close kith and kin, but were also deprived of love, care and affection of those persons, who were killed by the militants. State has granted ex-gratia relief of Rs. 1.00 lac (one lac) to the petitioners. These petitions are pending on the files of this court from the year 2006.

(2.) Mr. Basotra, learned Sr. AAG sought time to file reply affidavit in these petitions.

(3.) Prayer is declined for the reason that State, who is duty bound to protect the life of its citizens, cannot resist such type of writ petitions, wherein claim is made for grant of further compensation.