Charanjit Singh vs The State of Jharkhand and Others

Heard learned counsel for the parties. The petitioner is seeking review of the order dated 11th September, 2009 on the ground that the victims of the Sikh Riots have not been paid compensation in the entire Bokaro District however, admittedly, the petitioner did not apply for the compensation in the year 1991-92 when the scheme for compensation came into force. Then the petitioner applied for compensation when the compensation enhanced in the year 2006. When petitioner was denied compensation, then petitioner preferred writ petition in the year 2008 which was dismissed by learned Single Judge and L.P.A. 481 of 2008 was dismissed by the Division Bench of this Court vide order dated 11th September, 2009. Therefore, petitioner has preferred this Review Petition.

When petitioner even did not apply for compensation when the scheme came into force in the year 1991-92, the Division Bench of this Court vide order dated 11th September, 2009 granted permission to the petitioner to file Civil Suit so as to raise disputed question of fact for determination, yet petitioner, for no reason has preferred this review petition. We do not find any mistake apparent from the order except contention of the petitioner that petitioner''s claim was not rejected till 2006. Even that is a mistake then also, it is admitted case that petitioner did not apply for the compensation in the scheme and remained silent for the period from 1992-2006, therefore, also no reason to interfere with the impugned order. Hence, the review petition is dismissed.