PHURITSHABAM NINGOL MOIRANGTHEM ONGBI MANGOLNGANBI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Senior Advocate assisted by Ms. M.C. Linthoingambee, learned counsel appearing for the petitioner in WP(C) No.92 of 2013; Ms. K. Neeru, learned counsel appearing for the petitioner in WP(Cril.) No. 25 of 2013; Shri S. Suresh, learned ASG for the Union of India and Shri L. Shyam Sharma, learned Government Advocate appearing for the State respondents in both the writ petitions.

(2.) Since both the writ petitions have arisen out of the same set of facts and circumstances, the same are being disposed of by this common judgment and order.

(3.) By the instant writ petition, the petitioner who is the wife of late Shri Moirangthem Ibungo Singh @ Ingo, has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay compensation on account of the illegal killing of her husband.