Jahida Khatoon vs The State Of Jharkhand & Others
2021 Latest Caselaw 3703 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S) No. 882 of 2017
    Jahida Khatoon                              ....      .... Petitioner
                             Versus
    The State of Jharkhand & Others              .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK (Through Video Conferencing)

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For the Petitioner : Ms. Swati Shalini, Advocate For the Respondents : Mr. P.A.S. Pati, SC-IV

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10 / 29.09.2021 The petitioner has knocked the door of this Court for compensation against the deceased husband, Ali Akbar Ansari, who was killed in extremist activity on 18.06.2000. The respondent State slept over the matter for more than 18 years and it was only in the year 2018, a meagre amount of Rs. 20,000/- was paid to the wife of Late Ali Akbar Ansari.

The petitioner is claiming enhanced amount of compensation as well as appointment on compassionate ground. Learned counsel for the petitioner places heavy reliance on the judgment of this Court in the case of Kaliman Bibi Vs. The State of Jharkhand & Ors, delivered in W.P.(S) No. 626 of 2003, which was affirmed up to the Hon'ble Apex Court.

Let the State file a specific affidavit whether the petitioner is entitled for enhanced compensation as the same was paid to her after more than 18 years.

Put up this case on 27.10.2021.

(Dr. S. N. Pathak, J.) R.Kr.