Page No.# 1/2 vs The State Of Assam And 3 Ors
2026 Latest Caselaw 1959 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 3 Ors on 9 March, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/2

GAHC010286142025




                                                           undefined

                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C)/1357/2026

         KORUNA KURMI
         W/O LATE SUBASH KURMI, R/O VILL.- SONOWAL TEA ESTATE (LINE NO.
         9), P.O. AND P.S. MARIANI, DIST.- JORHAT, ASSAM, PIN- 785634



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, HOME AND POLITICAL DEPARTMENT, DISPUR,
         GUWAHATI- 06

         2:THE ASSAM STATE LEGAL SERVICES AUTHORITY
          REPRESENTED BY ITS MEMBER/SECRETARY
          GAUHATI HIGH COURT
          OLD BUILDING
          GUWAHATI
          DIST- KAMRUP (M)
         ASSAM
          PIN-781001

         3:THE DISTRICT LEGAL SERVICES AUTHORITY
          JORHAT
         ASSAM
          REPRESENTED BY ITS MEMBER/SECRETARY
          P.O. AND P.S.- JORHAT
         ASSAM
          PIN-785001

         4:THE OFFICER-IN-CHARGE OF MARIANI POLICE STATION
          P.O.- MARIANI
          DIST- JORHAT
         ASSAM
                                                                     Page No.# 2/2

             PIN-78563

Advocate for the Petitioner   : MR. R Deka, S I AKAND

Advocate for the Respondent : GA, ASSAM, SC, ASLSA




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

09.03.2026 Heard Shri SI Akand, learned counsel for the petitioner, who is aggrieved by non-payment of compensation under the Assam Victim Compensation Scheme notified on 18.10.2012 and amended on 01.02.2019. It is submitted that the son of the petitioner was murdered for which a police case was registered culminating in the conviction and sentencing of the accused person. The petitioner had accordingly filed an application for payment of compensation which has not been paid.

Let notice be issued, returnable on 06.04.2026.

Shri J. Handique, learned Government Advocate, Assam accepts notice on behalf of the respondent nos. 1, 3&4 and Shri R. Chauhan, learned counsel appearing on behalf of Ms. RS Choudhury, learned Standing Counsel, ASLSA accepts notice on behalf of the respondent no. 2. Extra copies of the writ petition be served upon the learned counsel for the respondents by tomorrow.

List on 06.04.2026.

JUDGE

Comparing Assistant