Vijay Bahadur And Another vs Union Of India And 3 Others
2016 Latest Caselaw 3377 ALL

Citation : 2016 Latest Caselaw 3377 ALL
Judgement Date : 3 June, 2016

Allahabad High Court

Vijay Bahadur And Another vs Union Of India And 3 Others on 3 June, 2016

Bench: V.K. Shukla, Acting Chief Justice, Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 27785 of 2016
 

 
Petitioner :- Vijay Bahadur And Another
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Hari Om Tiwari
 
Counsel for Respondent :- C.S.C.,A.S.G.I.,Dharmendra Vaish
 

 
Hon'ble V.K. Shukla,Acting Chief Justice
 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the petitioner, Sri Dharmendra Vaish, learned counsel appearing for the third respondent as well as Sri Rizwan Ahmad who has entered appearance on behalf of Union of India by filing his Parcha.

The grievance of the petitioners in the matter of their claim for compensation for crop loss under the National Agricultural Insurances Scheme (MNAIS), needs to be examined by the third respondent at the first instance.

Accordingly, the present writ petition is disposed of with liberty to the petitioners to make a representation ventilating all their grievances before the third respondent within two weeks from today, along with a certified copy of this order. On such representation being made the third respondent shall call for the records and shall pass a reasoned and speaking order preferably within eight weeks.

Order Date :- 3.6.2016

Arun K. Singh