Gurnam Singh vs Uoi And Ors
2013 Latest Caselaw 3835 Del

       *       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of Decision: 30.08.2013

+      W.P.(C) 3611/2011

       GURNAM SINGH                                              ..... Petitioner
                   Through: Mr Jasmeet Singh, Adv

                          versus

       UOI AND ORS                                            ..... Respondents
                          Through: Ms Kailash Golani, Adv for Union of India.
                          Mr Charanjeet Singh, Adv for respondents 2 and 3
CORAM:
HON'BLE MR. JUSTICE V.K.JAIN

                          JUDGMENT

V.K.JAIN, J. (ORAL)

1. The petitioner before this Court claims to be a victim of the riots which took

place in Delhi in October/November, 1984. According to the petitioner at the time

the said riots took place, he was residing with his family members, including his

parents in DDA Flat No. 1646, Janta Flats, Nand Nagri, Shahdara. On 09.11.1984,

the petitioner submitted a complaint to SHO, Police Station Seema Puri, alleging

therein that in the communal riots on 02.11.1984 his Taxi bearing No DLT 2169

had been burnt down and the household articles detailed in the complaint were also

looted away.

2. The following were the household articles mentioned in the said complaint:-

1. Two tape records.

2. Two sewing machines

3. Two table fans

4. Two wrist watches

5. Two double beddings (Dunlop)

6. One Mixie

7. One wall clock

8. Two bangles, One Kada, Two rings (all of gold)

9. Two silver sets

10. All utensils of house

11. One dinner set

12. Ten sarees

13. Twelve ladies suits

14. One gas stove

15. Four rajaies

16. Five woolen suits

17. Three gents sweaters

18. Two ladies sweaters

19. Some glass (crystal) utensils

20. Two boxes (iron)

21. One big wooden tray

22. One pressure cooker

23. One press

24. Dress table broken down

25. Five woollen saals

26. Rs. 5000/- cash

3. On 24.12.1987, the petitioner submitted an application to the Lieutenant

Governor of Delhi seeking compensation for the damage caused to his property

during riots and he claims to have received an acknowledgement from the said

office on 31.12.1987. The application form with Deputy Commissioner, Tis Hazari

was filled up on 06.01.1998. Vide communication dated 16.01.2006, the

Government of India, Ministry of Affairs decided to sanction ex-gratia amount and

other assistance to the victims of 1984 riots subject, inter alia, to the following

terms:-

"iv. No new claims for grant of ex-gratia for death or injury would be entertained. Only those who received ex- gratia earlier should be eligible for the enhanced additional ex-gratia amount. However, if there are any pending or disputed cases which are awaiting decision for want of the necessary proof/evidence, such cases can be considered if they are finally accepted as genuine claims;

v. Ex-gratia for damaged residential properties would be paid @ 10 times the amount originally paid after deducting the amount already paid"

4. Since no ex gratia payment was made to the petitioner on account damage,

alleged to have been caused to his property, W.P.(C) No. 2062 of 2007 was filed by

him before this Court seeking ex-gratia payment. The said writ petition was

contested by the respondent on the ground that since the name of the petitioner was

not included in the initial list, he was not entitled to enhanced compensation.

The writ petition was disposed of with the following order:

"Learned counsel for the petitioner, on the other hand, has drawn my attention to various documents from 1987 onwards, enclosed with the Writ Petition, making prayer for payment of ex-gratia compensation on account of damage to the residential property. The documents placed on record show that the respondent themselves have acted on the said representations and the same were forwarded to the concerned Department, namely, Deputy Commissioner, Tis Hazari, Delhi and Claims Settlement Officer, Tis Hazari. It is the case of the petitioner that his claim for payment of ex gratia compensation has never been examined or gone into and he was never called for any hearing or was asked to substantiate his claim till 6th February, 2007. After the hearing also, no order has been passed accepting or rejecting his case.

Respondent-GNCTD will appoint the Screening Committee within two months from the date of receipt of copy of this Order and intimate the petitioner the date of his personal hearing. The petitioner will appear before the said Screening Committee and substantiate his claim for payment of ex gratia compensation under the schemes floated by GNCTD/UOI. The said Screening Committee

will examine the documents produced by the petitioner and if the case is found to be genuine and covered by the policy, his claim may be considered. It is made clear that this Court has not examined the merits of the claim relating to damage suffered during 1984 riots."

5. Pursuant to the order dated 12.08.2009, the petitioner appeared before the

Screening Committee on 05.11.2009. The original record in respect of the

application of the petitioner could not be traced with the concerned Department

and, therefore, the Screening Committee permitted the petitioner to provide copies

of documents in support of his claim. It was also directed that Claims Settlement

Officer will also visit the site along with the petitioner and a speaking order would

then be passed. The petitioner provided a list of documents/photocopies of

documents to the SDM, Seema Puri and on 30.01.2010, a visit to Flat No1646 was

also undertaken. The Screening Committee rejected the claim of the petitioner in

the following terms:

"As per the documents supplied by the applicant, it is apparent that no initial compensation was paid to him by the Delhi Government in respect of loss to his house hold items. Even, during the course of visit to the house where the applicant was said to have been residing in 1984, it could not be made out that he had suffered by losses to his household goods during the 1984 riots.

In view of the above and also in view of the fact that the name of the applicant does not figure in the list of those who had been paid initial compensation in respect of 1984 riot victims, the case of the applicant for grant of ex-gratia on account of damage residential property/household goods is hereby rejected."

6. The grievance of the petitioner is that before rejecting his claim, he was not

given opportunity to produce evidence in support of his claim. According to the

petitioner, two neighbours, namely, Usha Jain, W/o Madan Lal Jain and Kusum

Jain W/o Rajinder Jain, both resident of Flat No.1647, DDA Janta Flats, Nand

Nagri, Delhi, had stated that loss had been caused to the goods. The Screening

Committee has rejected the claim of the petitioner on the ground that he could not

substantiate any loss to his goods during the 1984 riots. In the order of the

Screening Committee, there is absolutely no reference to the statement of Usha Jain

and Kusum Jain. The case of the petitioner is that whatever documents he had to

substantiate his claim in respect of loss to the articles mentioned in the claim

application/complaint to the police, were also destroyed during the riots and that is

why he has not been able to file documents, evidencing purchase of the said

articles. Even otherwise, most of the articles are such that no one is expected to

retain invoice of purchase of those articles. For example, no one is likely to retain

receipts of the purchase of small articles like as a mixer, wall clock, utensils, dinner

sets, saris, ladies suits, gas stove, boxes, iron, etc. The order passed by the

Screening Committee does not indicate on what basis it came to the conclusion that

the petitioner had not suffered any loss during 1984 riots. No neighbour stated

before the Screening Committee that there was no damage to the goods of the

petitioner during 1984 riots. No one stated before the Screening Committee that

the petitioner was not residing in Flat No. 1646. I also find that despite the order

dated 12.08.2009 passed by this Court in W.P. 2062 of 2007, the SDM/Screening

Committee has again taken into consideration the fact that no initial compensation

was paid to the petitioner. This factor, to my mind, could not have been considered

once the plea in this regard was rejected by this Court vide order dated 12.08.2009.

7. In these circumstances, the order passed by the Screening Committee being

without any supporting material and without opportunity to the petitioner to

produce his witnesses, cannot be sustained. The said order is accordingly quashed.

The Screening Committee is directed to permit the petitioner to examine before it

such persons as he may deem appropriate to examine in support of his claim for

compensation. The petitioner shall produce the witnesses before the Committee on

such date as the Committee may fix in this regard, within four weeks from today.

The Committee shall thereafter pass a fresh speaking order, dealing with the

evidence which the petitioner may produce in support of his claim, on or before

30.11.2013. It is made clear that the claim of the petitioner shall not be rejected on

the ground that the initial compensation was not paid to him.

V.K. JAIN, J

AUGUST 30, 2013 BG