Mrs S Deb(Gupta) vs Mr. P. K. Dhar
2022 Latest Caselaw 649 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                     WP(C) 863 of 2020

        For Petitioner(s)                     : Mrs S Deb(Gupta), Adv.
        For Respondent(s)                     : Mr. P. K. Dhar, Sr. GA.
                                                Mr. B. Majumder, ASG.

                        HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                            ORDER

11.07.2022

The case of the petitioner is that he is an injured person by bullet

fired by one BSF personnel due to which the petitioner sustained grievous

injury. It is also admitted by him that government has provided several

compensation towards his medical aid. Further, the petitioner approached this

court seeking compensation for his disability and for loss of his income.

Prima facie this court is not convinced since this court has not the

original file to appreciate the disability certificate and examine the witnesses,

the source of income and the money he could not income due to his disability.

This court is of the opinion that all these factors cannot be examined under

Article 226 of the Constitution of India. The remedy to the petitioner's claim is

somewhere else.

At this juncture, Mrs. S. Deb(Gupta), learned counsel appearing

for the petitioner prays for adjournment for placing relevant judgments in

support of her case.

Request considered.

List the matter on 12.07.2022.

JUDGE Dipak