Ram Kumari vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 9669 ALL

Citation : 2021 Latest Caselaw 9669 ALL
Judgement Date : 5 August, 2021

Allahabad High Court

Ram Kumari vs State Of U.P. Thru. Prin. Secy. ... on 5 August, 2021

Bench: Ritu Raj Awasthi, Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 16872 of 2021
 

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

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Dinesh Kumar Singh,J.

Heard.

Notice on behalf of opposite party Nos. 1 and 2 has been accepted by the learned Chief Standing Counsel, whereas notice on behalf of opposite party No.3 has been accepted by Mr. Zafar Aziz, Advocate.

The writ petition has been filed seeking following reliefs:-

"(I) Issue a writ, order or direction in the nature of mandamus commanding to the opposite party no. 2, to decide the petitioner's 22/06/2019, in the light of the judgment in case Writ - C 15983 of 2020 in re Gautam Yadav vs, State of U.P. and 3 others, which is preferred against the rejection order dated 18/03/2019 passed by opposite party No.3, by which claim of the petitioner is rejected.

(II) Issue any other order or direction may kindly also be passed which the Hon'ble Court deems fit, just and proper under the facts and circumstances of the case.

(III) Cost of the writ petition may also be awarded to the petitioner."

Learned Counsel for the petitioner submits that this Court in Writ-C No.15983 of 2020, 'Gautam Yadav v. State of U.P. and 3 others', vide judgment and order dated 11.11.2020 has enhanced the limitation period to three years to process the claims. The representation of the petitioner dated 22.6.2019 may be considered by the opposite parties in the light of the said judgment.

Mr. Zafar Aziz, learned Counsel for Insurance Company does not dispute the aforesaid legal position.

The writ petition as such is disposed of with the observation that the representation of the petitioner dated 22.6.2019 shall be considered and decided, keeping in mind the judgment passed by this Court in the case of Gautam Yadav (supra), expeditiously, in accordance with law, say, within a period of six weeks from the date a certified copy of this order alongwith a copy of representation is placed before him.

[Dinesh Kumar Singh, J.] [Ritu Raj Awasthi, J.]

Order Date :- 5.8.2021

lakshman