Madhya Pradesh High Court: The Court directed the State Government to pay the compensation promised to the families of the victims of the 1984 riots. The case before the Court was that, the petitioner, aged about 75 years, and had lost four family members in the 1984 riots. A compensation of Rs. 20,00,000 was disbursed by the Government in her favour but due to the inaction of the authorities concerned , she had not received the promised amount. It was previously stated by the District Magistrate, Raisen, that the compensation could not be provided due to paucity of funds.

The Court directed the Government to comply with its order granting the compensation and disburse the amount within 6 weeks. [Harjinder Kaur@ Gurmeet Kaur v. State of Madhya Pradesh, WP-8265-2017, decided on 17.08.2017]

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