Noor Jahan vs State Of U.P. Thru. Secy. Revenue ...
2022 Latest Caselaw 2325 ALL

Citation : 2022 Latest Caselaw 2325 ALL
Judgement Date : 7 May, 2022

Allahabad High Court

Noor Jahan vs State Of U.P. Thru. Secy. Revenue ... on 7 May, 2022

Bench: Suneet Kumar, Ajai Kumar Srivastava-I




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 2499 of 2022
 

 
Petitioner :- Noor Jahan
 
Respondent :- State Of U.P. Thru. Secy. Revenue Civil Secrtt. Lko. And 5 Others
 
Counsel for Petitioner :- Hari Prakash Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Ajai Kumar Srivastava-I,J.

Heard learned counsel for the parties.

Petitioner, by means of the instant writ petition, inter alia seeks the following reliefs :

(i) Issue a writ, order or direction in the nature of certiorari thereby quashing the impugned order dated 18.06.2019, passed by opposite party no.6 i.e. Deputy Manager, Oriental Insurance Company, Vikas Deep Building 22, Station Road, Lucknow by means of which the claim of the petitioner under Mukhya Mantri Kisan Evam Sarvhit Beema Yojna has been rejected in a very illegal and arbitrary manner without application of mind as contained in Annexure No.1 to this writ petition.

(ii) Issue a writ, order or direction in the nature of mandamus directing the District Magistrate, Ambedkar Nagar to decide the case of the petitioner in the light of judgment and order dated 11.11.2020, as contained in Annexure No.10 to this writ petition."

Learned Standing Counsel submits that second respondent/District Magistrate, Ambedkar Nagar is the competent authority to hear and decide the objection of the petitioner filed against the impugned order of rejection passed by the Insurance Company.

This fact is not being disputed by learned counsel for the petitioner.

In view thereof, on consent, writ petition is disposed of directing the second respondent/District Magistrate, Ambedkar Nagar, to consider and decide the representation of the petitioner, by a reasoned and speaking order, expeditiously preferably, within a period of two months from the date of filing of a certified copy of this order along with writ petition.

It is made clear that the Court has not adjudicated the claim of the petitioner on merit.

Order Date :- 7.5.2022

Mahesh