DHANI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed for issuance of direction upon the respondent-authorities to explain the financial assistance in pursuance to the ratio laid down by the Hobn'ble Supreme Court in the case of Mohd. Harron and Ors. Vrs. Union of India and Ors. reported in (2014) 5 SCC 252 .

(2.) The case of the petitioner is that she is being the dependent of the deceased who has died in the communal violence, in view thereof, as per ratio laid down by the Hon'ble Apex Court in the case of Archbishop Raphel Cheenath S.V.D. Vrs. State of Orissa and Anr. reported in (2016) 9 SCC 682 , she is entitled for compensation but in spite of repeated representation to the respondents for this no decision has yet been taken, hence this writ petition.

(3.) Mr. Master Akash, learned A.C. to A.G. has submitted that writ petition may be disposed of by directing to the competent authority Respondent no.3 to take decision within a reasonable period.