K. VEERESHWAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner before this Court, K.Veereshwar, party-in-person, has filed this present writ petition claiming compensation for a sum of Rs.15,00,000.00 (Rupees fifteen lakhs only) along with interest @ 18% per annum. His contention is that his brother late K.Rameshwar was a person with disability and was diagnosed with 'mild mental retardation with psychosis '. He has further stated that he has approached the office of the Commissioner (Disabilities) on 10/7/2000 to grant accommodation, rehabilitation as well as enough other facilities to his brother. He has approached the authorities under the Central Government and the State Government, however, as nothing was done by the respondents, the brother of the petitioner expired on account of road accident.

(2.) This is not the first visit of the petitioner in respect of the same cause of action. The petitioner, earlier also, has approached this court by filing a writ petition, i.e., W.P.No.11738 of 2002 and this Court by an order dtd. 19/7/2002 has dismissed the aforesaid writ petition with liberty to the legal heirs of Rameshwar, if any, to seek appropriate remedy for compensation by filing a suit in civil court in accordance with law.

(3.) The petitioner has also filed another writ petition, i.e., W.P.No.24544 of 2002 and the said writ petition was dismissed on 7/3/2003 and paragraphs 14 to 17 are reproduced as under:-