Bhala Ram Patel vs State Of Rajasthan
2021 Latest Caselaw 16973 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 530/2019

Bhala Ram Patel

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Moti Singh

For Respondent(s) : Mr. K.S. Rajpurohit, AAG, Mr. Dhanpat Choudhary, Mr. Paramveer Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

15/11/2021

Pursuant to the directions of this Court dated

18.10.2021, Mr. Dhanpat Choudhary, learned counsel for

the respondent - Insurance Company has filed an

additional affidavit claiming that since this Court in its

order dated 27.7.2020 has not directed to pay any

interest on the payment of compensation to the farmers

and as there is no mention of interest in Annex.R/2/18,

the same is not paid to the farmers on the delayed

payment.

Mr. Moti Singh, learned counsel for the petitioner has

disputed the said position and argued that as per the

(2 of 2) [CW-530/2019]

PMFBY Scheme of 2016, the farmers are entitled for

interest @ 12% per annum on delayed payment.

At this stage, Mr. Choudhary has submitted that the

farmers are entitled for interest on delayed payment only

after release of subsidy by the State Government when

no payment is made within thirty days.

From the documents filed by the parties concerned,

it is difficult to find out as to when the State Government

has released the subsidy, therefore, we deem it

appropriate to direct Mr. K.S. Rajpurohit, AAG to file an

additional affidavit indicating the date of release of

subsidy by the State Government.

List on 6.12.2021.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

22 - ms rathore

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