Smt.Meera Kashyap vs State Of ...
2021 Latest Caselaw 4794 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 9142 of 2021
 

 
Petitioner :- Smt.Meera Kashyap
 
Respondent :- State Of U.P.Thru.Secy.Agriculture Dept,Lucknow & Ors.
 
Counsel for Petitioner :- Dhananjai Singh,Ajay Shukla,Rajesh Kumar Sonkar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Singh,J.

Hon'ble Saurabh Lavania,J.

Heard learned counsel for the parties.

In view of the order proposed to be passed, notice to respondent No. 3/Oriental Insurance is dispensed with.

In the present writ petition, under challenge is the order dated 15.10.2019, passed by the respondent No. 3/Oriental Insurance, whereby the claim of the petitioner under Mukhyamantri Kisan Avam Sarvahit Bima Scheme (hereinafter referred to as "Scheme") has been rejected on the ground of delay.

Learned counsel for the petitioner submitted that as per the decision of a Division Bench of this Court dated 11.11.2020 passed in Writ-C No. 15983 of 2020 (Gautam Yadav v. State of U.P. and others), the period of limitation is for three years regarding raising the claim under the Scheme.

Learned State counsel submitted that the petitioner has a remedy of approaching the District Level Committee for redressal of her grievance, which is provided under the Scheme.

In view of the aforesaid, the writ petition is finally disposed of with liberty to the petitioner to approach the District Level Committee raising her grievance.

It is expected that the District Level Committee, while considering the grievance of the petitioner, shall take into note the judgment of this Court dated 11.11.2020, passed in Writ-C No. 15983 of 2020 (Gautam Yadav v. State of U.P. and others) and decide the case of the petitioner expeditiously.

Order Date :- 26.3.2021

Arun/-