ABIDA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH the medium of this petition", the petitioners seek compensation to the amount of Rs. Ten lacs an account of alleged death of one Abdul Majid, who allegedly is stated to have been killed in a fire incident. On the own showing of the petitioners, an FIR in respect of this incident stands already filed and the matter is stated to be under investigation at appropriate levels. Whether Abdul Majid deceased was killed or not is one issue to be decided in the case, the second issue more importantly relates to the liability of the respondents to compensate in respect of the alleged death, depending upon the allegations against them in the law of torts, and as to whether any one was responsible, maliciously or otherwise for his death. More intricated and complicated questions of fact and law relatable to the incident can also arise for consideration. All these issues are such, which are disputed questions of fact and cannot be adjudicated upon in writ proceedings. If aggrieved, the petitioners are at liberty to approach a civil court. If so advised. Petition is dismissed.