Manoram vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 10227 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 17399 of 2021
 

 
Petitioner :- Manoram
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Lko. & Ors.
 
Counsel for Petitioner :- Abhay Raj Singh,Mukesh Singh
 
Counsel for Respondent :- C.S.C.,Zafar Aziz
 

 
Hon'ble Rajan Roy,J.

Hon'ble Ravi Nath Tilhari,J.

Heard.

After initial rejection of claim of the petitioner for insured amount under the Mukhyamantri Kisan Evam Sarvhit Bima Yojna, this matter along with similar matters, which were rejected on the ground of limitation have been reviewed by the opposite parties in pursuance to judgments of this Court on the question of limitation and based on such review the due amount has been paid to the petitioner, as the claim was treated within limitation.

Learned counsel for the petitioner accepts the statement made by Sri Zafar Aziz, learned counsel for opposite party No.3.

The petition is disposed of as no adjudication is required in the matter.

Order Date :- 12.8.2021

Arvind