Joymalya Bagchi, J. - (1.) The petitioner is a victim of acid attack and had suffered serious injuries for which he was required to undergo medical treatment including skin grafting.
(2.) It has been argued on behalf of the State that the petitioner is entitled to get compensation of Rs.50,000/- in view of the schedule appended to the Victim Compensation Scheme notified on 1st November, 2012.
(3.) Relying on the Apex Court's decision in the case of Laxmi v. Union of India & Ors. (2014) 4 SCC 431 , Mr. Chatterjee, learned Counsel appearing for the petitioner, submits that compensation payable to a victim of acid attack cannot be less than of Rs.3,00,000/-.;