LAXMI versus UNION OF INDIA

Citation: [2015] 4 S.C.R. 19 · Decided: 10-04-2015 · Supreme Court of India · Bench: MADAN B. LOKUR, UDAY UMESH LALIT · Disposal: Disposed off
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Judgment (excerpt)

[2015] 4 S.C.R. 19 
LAXMI 
v. 
UNION OF INDIA 
(Writ Petition (Crl.) No. 129 of 2006) 
APRIL 10, 2015 
[MADAN B. LOKUR AND UDAY UMESH LAUT, JJ.] 
Acid attack- Victim Compensation Scheme - Despite 
19 
A 
B 
c 
the directions given in *Lax mi vs. Union of India, the minimum 
compensation of Rs. 3 lacs per acid attack victim not fixed in 
some of the States I Union Territories -
The Member 
Secretary of the State Legal Services Authority to take up D 
the issue with the State Government so that the order is 
complied with a minimum of Rs. 3 lacs is made available to 
each victim of acid attack - Directions passed to provide full 
medical assistance to the victims of acid attack and to private 
hospitals to provide free medical treatment to such victims -
E 
Private hospitals directed to not refuse treatment to victims 
of acid attack- Banning of sale of acid across the counter-
In case of compensation claim made by any acid attack 
victim, matter be taken up by District legal Services Authority F 
- Compensation. 
*Laxmi v. Union of India (2014) 4 SCC 427 - relied on. 
CRIMINAL ORIGINAL JURISDICTION : Writ Petition 
(Crl) No. 129 of 2006 
G 
Colin Gonsalves, Aparna Bhat, Pukhrambam Ramesh 
Kumar, Tanima Kishore, Sumit Kumar, Shivangi Singh, 
Sumeeta Choudhary, Jyoti Mendiratta for the Petitioner. 
19 
H 
20 
SUPREME COURT REPORTS 
[2015] 4 S.C.R 
A 
S. P. Mishra, AG, A. Mariyaputham, Vibha Datta 
Makhija, C. D. Singh, Arun Bhardwaj, Suryanaryana Singh, 
Shankar Chillarge, Jayant K. Sud, S. S. Shamshery, A. 
Mariarputham, Rao Ranjit, AAGs, Jasleen Chahal,Astt.AAG, 
S. WasimA. Qadri, Gaurav Sharma, Meenakshi Grover, D. L. 
B 
Chidanand, Sunita Sharma, Rashmi Malhotra, S. N. Terdal, 
Ajay Sharma, ZaidAli, Parthi K. Goswami, B. K. Prasad, S.S. 
Rawat, D.S. Mahra, B. V. Balaram Das, Sushma Suri, Guntur 
Prabhakar,Anil Shrivastav, Rituraj Biswas, Riku Sarma, Vartika 
C 
Sa hay (For Corporate Law Group), Gopal Singh, Shubhra Rai, 
Rashmi Shrivastava, Darpan Bhuyan, A. P. Mayee, Charudatta 
Mahindrakar, A. Selvin Raja, Pratap Venugopal, Supriya Jain, 
Niharika (For K. J. John & Co.), Bansuri Swaraj, Shreya 
Bhatnagar, Hemantika Wahi, Jesal Wahi, Puja Singh, Kiran 
D 
Ahlawat,Ashwani K. Upadhyay, Kamal Mohan Gupta, Pragati 
Neekhra, Gopal Prasad, Jayesh Gaurav, Tapesh Kumar Singh, 
Mohd. Waqas, Shilpa Dutta, ParikshitAngdi, V. N. Raghupathy, 
Sonia Shankar Chillarge, Aniruddha P. Mayee, Asha Gopalan 
Nair, C. D. Singh, Darpan Bhuyan, Sapam Biswajit Metei, 
E 
Ashok K. Singh, Z. H. Issac Haiding, K. N. Madhusoodhanan, 
M. J. George, Pragyan Sharma, Heshu Kayina, K. Enatoli 
Serna, Amit Kumar Singh, Balaji Srinivasan, S. S. Mishra, 
Naresh Bakshi, Amit Sharma, Sandeep Singh, Aruna Mathur, 
Yusuf Khan, K. Vijay Kumar (ForArputhamAruna & Co.), M. 
F 
Yogesh Kanna, J. Janani, Santha Kumaran, P. Venkat Reddy 
(ForVenkat Palwai Law Associates), S. Udaya Kumar Sagar, 
Krishna Kumar Singh, Vikrant Yadav, Abhisth Kumar, Rani P. 
Mehrotra, Rajesh Kumar Maurya, Rajeev Dubey, Jatinder K. 
G Bhatia, Mukesh Verma, Rachana Srivastava, Utkarsh Sharma, 
Anip Sachthey, Saakar Sardana, Surabhi Sardana, Avijit 
Bhattacharjee, Upma Shrivastava, K. V. Jagdishvaran, G. 
Indira, Balasubramaniam, Vimla Singh, Gopal Singh, V. G. 
Pragasam, S. J. Aristotle, Prabu Ramasubramanian, P. 
H Parmeswaran, Ajay Sharma, Sanjay R. Hegde, S. 
LAX.Ml v. UNION OF INDIA 
21 
Thananjayan, Anil Katiyar, D. Mahesh Babu, lrshad Ahmad, 
A 
Radha Shyan Jena, Gunnam Venkateswara Rao, Arun K. 
Sinha, V. G. Pragasam, Sunil Fernandes, Anuvrat Sharma, 
Ranjan Mukherjee, Sangram S. Saran, Shree Pal Singh, 
Ramesh Babu M. R., Tapesh Kumar Singh, Ruchi Kohli for the 
Respondents. 
B 
The following Order of the Court was delivered 
ORDER 
c 
1. Pursuant to our order dated 06.02.2015, the Ministry 
of Home Affairs has filed an affidavit dated 81hApril, 2015. 
2. We have heard learned counsel for the parties in 
considerable detail. 
D 
3. A meeting was convened by the Secretary in the 
Ministry of Home Affairs, Government of India and the Secretary 
in the Ministry of Health and Family Welfare, Government of 
India with all the Chief Secretaries/their counterparts in the 
States/Union Territories on 14.03.2015. 
E 
4. From the affidavit, the provisional figures for 2014 
indicate that there were 282 acid attacks in all the States. The 
majority of acid attacks were in the States of Uttar Pradesh 
(185), Madhya Pradesh (53) and Gujarat (11 ). 
F 
5. As far as the Union Territories are
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