ELANGBAM ONGBI TAMU DEVI (DEAD) BY LR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri J. Hillson, learned Advocate and Shri M. Rakesh, learned Advocate appearing for the petitioners; Shri N. Kumarjit, learned A.G, Manipur assisted by Shri P. Tamphamani, learned, Government Advocate and Shri L. Shyam Sharma, learned Government Advocate appearing for the respondents.

(2.) Both the above writ petitions have arisen out of the same set of facts and therefore, they are being disposed of by this common judgment and order.

(3.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay compensation to her for illegal and unjustified killing of her son, Shri Elangbam Dutta Singh. The petitioner having died during the pendency of the writ petition, her son, Shri Elangbam Mohen Singh has been impleaded as her legal heir vide order dtd. 2/11/2017 passed by this court. In order to obviate any confusion in the narration of facts, she will be continued to be described hereafter as the petitioner.