Manohari vs State Bank Of India
2022 Latest Caselaw 13948 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 9897/2022

Surswati @ Sursati D/o Lt. Sh. Mukhram, W/o Sh. Mahaveer, Aged About 46 Years, Chak 8, N.w.d., Rampura Matoriya, Tehsil Rawatsar, District Hanumangarh.

----Petitioner Versus

1. State Bank Of Ijndia, Gandheli, Through Branch Manager Gandheli, Tehsil Rawatsar, District Hanumangarh.

2. United India Insurance Company Limited, Crop Insurance Office, Through Its Regional Office Sahara Chambers, Tonk Road, Jaipur 302015

3. Assistant Director, Agriculture (Krashi Vistar) Nohar, Tehsil Nohar, District Hanumangarh.

----Respondents Connected With S.B. Civil Writ Petition No. 9857/2022 Aasi D/o Lt. Sh. Mukhram W/o Sh. Pratap, Aged About 54 Years, Chak 8, N.w.d., Rampura Matoriya, Tehsil Rawatsar, District Hanumangarh.

----Petitioner Versus

1. State Bank Of India, Gandheli, Through Branch Manager Gandheli, Tehsil Rawatsar, Disrict Hanumangarh.

2. United India Insurance Company Limited, Crop Insurance Office, Through Its Regional Office Sahara Chambers, Tonk Road, Jaipur 302015

3. Assistant Director, Agriculture (Krashi Vistar) Nohar, Tehsil Nohar, District Hanumangarh.

----Respondents S.B. Civil Writ Petition No. 9910/2022 Manohari D/o Lt. Sh. Mukhram W/o Sh. Omprakash, Aged About 44 Years, R/o Chak 8, N.w.d., Rampura Matoriya, Tehsil Rawatsar, District Hanumangarh.

                                                                 ----Petitioner


                                            (2 of 4)                  [CW-9897/2022]


                                     Versus

1. State Bank Of India, Through Branch Manager Gandheli, Tehsil Rawatsar, District Hanumangarh.

2. United India Insurance Company Limited, Corp Insurance Office, Through Its Regional Office Sahara Chambers, Tonk Road Jaipur 302015.

3. Assistant Director, Agriculture (Krashi Vistar) Nohar, Tehsil Nohar, District Hanumangarh.

----Respondents S.B. Civil Writ Petition No. 9911/2022 Mahaveer S/o Sh. Ramlal, Aged About 47 Years, R/o Chak 8, N.w.d, Rampura Matoriya, Tehsil Rawatsar, District Hanumangarh.

----Petitioner Versus

1. State Bank Of India, Gandheli, Through Branch Manager Gandheli, Tehsil Rawatsar, District Hanumangarh.

2. United India Insurance Company Limited, Crop Insurance Office, Through Its Regional Office Sahara Chambers, Tonk Road, Jaipur 302015

3. Assistant Director, Agriculture (Krashi Vistar) Nohar, Tehsil Nohar, District Hanumangarh.

----Respondents S.B. Civil Writ Petition No. 9969/2022 Omprakash S/o Sh. Ramlal, Aged About 49 Years, Chak 8, N.w.d., Rampura Matoriya, Tehsil Rawatsar, District Hanumangarh.

----Petitioner Versus

1. State Bank Of India, Gandheli, Through Branch Manager Gandheli, Tehsil Rawatsar, District Hanumangarh.

2. United India Insurance Company Limited, Crop Insurance Office, Through Its Regional Office Sahara Chambers, Tonk Road, Jaipur 302015

3. Assistant Director, Agriculture (Krashi Vistar) Nohar, Tehsil Nohar, District Hanumangarh.

                                                                  ----Respondents




                                            (3 of 4)                   [CW-9897/2022]




For Petitioner(s)          :     Mr. K.R. Saharan

For Respondent(s)          :     Mr. M.C. Bishnoi, Mr. Vishal Singhal,

Mr. Jagdish Vyas, Mr. Lalit Parihar, Mr. D.K. Bhootra

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/11/2022

During the course of arguments, it appears that for the

purpose of redressing the grievances of farmers, a District

Level Grievance Redressal Committee (DGRC) is constituted

under the operational guidelines of Pradhan Mantri Fasal Bima

Yojana (PMFBY) as per Clause 30.2 of the above-reffed Yojna.

The District Level Monitoring Committee shall act as a

Grievance Redresal Committee for redressal of grievances of

the farmers, which shall dispose of the matter within a period

of 15 days and the parties such as farmers, banks, insurance

company and District Authority/Department shall be bound

by the said decision.

Taking into consideration the overall facts and

circumstances of the case, I deem it appropriate to direct the

petitioners to submit their claim before the District Level

Grievance Redressal Committee (DGRC), Hanumangarh

within a period of one week from today.

(4 of 4) [CW-9897/2022]

The District Level Grievance Redressal Committee

(DGRC), Hanumangarh shall consider and dispose of the

claim of the petitioners within a period of 15 days thereafter.

Learned counsel Mr. M.C. Bishnoi, appearing on behalf of

the agriculture department, is directed to submit the report of

the District Level Grievance Redressal Committee (DGRC),

Hanumangarh before this Court on the next date of hearing.

List on 11th January, 2023.

(VIJAY BISHNOI),J

32-36 ms rathore

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