On Wednesday, Delhi High Court dismissed a Public Interest Litigation (PIL) challenging the announcement made by the Delhi Govt to grant compensation to the victims of the violence in its North-East district.
A division bench of Chief Justice DN Patel & Justice C Hari Shankar said that it is a policy decision & refused to interfere with the Govt's decision.
The HC was hearing a plea, filed by BJP leader Nand Kishore Garg through Lawyer Shashank Deo, which said that the perpetrator of the riots must be denied compensation & must not be treated as victims.
The plea sought directions to strike down the order of compensation to all riot victims as being unreasonable & arbitrary & said that it is emphatically underlined that the perpetrator of the riots must be denied the compensation & they must not be treated as victims.
He prayed to issue directions to re-notify the fresh announcement & notification by incorporating mandatory conditions of identification of the real victims of riots before releasing the compensation amount.
The petition sought regulation of ex-gratia compensation amount which should be proportionate to the loss of life & social standing to deceased & direction to restore, rehabilitate, re-construction of damaged educational institution & religious places irrespective of the communities in time-bound manner, so that forthcoming academic session may not be hampered on account of recent unfortunate incidents of Delhi.
Delhi CM Arvind Kejriwal had last week announced a compensation of Rs 10 lakh each to the families of those who lost their lives, Rs 5 lakh each to the families of the minors who died in the Delhi violence.
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