SAGOLSHEM ONGBI LATANI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is the wife of late Shri Sagolshem Vikram Singh, who was killed by the personnel of 34 Assam Rifles on 03.10.2006. The relief sought for in the present writ petition is for monetary compensation as exemplary damages in a proceeding under Article 226 for established infringement of the indefeasible right guaranteed under Article 21 of the Constitution of India, as it is a remedy available in public law.

(2.) Heard Mr. M. Rakesh, learned Counsel appearing for the Petitioner, Mr. N. Ibotombi, learned CGSC appearing for Respondent Nos. 1 to 4 as well as Mr. Th. Ibohal, learned senior G.A. appearing for Respondent Nos. 5, 6 and 7.

(3.) Background Fact: