Ghooghalla vs Krishi Upaj Mandi Samiti Ors ...
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Rajasthan High Court

Ghooghalla vs Krishi Upaj Mandi Samiti Ors ... on 3 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:15641]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4592/2013

Ghooghalla (Deceased)
1/1. Smt. Sameena W/o late Ghooghalla, Aged 57 years, R/o
Village & Post Nawali, Tehsil Bayana, District Bharatpur (Raj.).
1/2. Rahman S/o late Ghooghalla, Aged 22years, R/o Village &
Post Nawali, Tehsil Bayana, District Bharatpur (Raj.).
1/3.     Shahrukh Khan S/o late Ghooghalla, Aged 20years, R/o
Village & Post Nawali, Tehsil Bayana, District Bharatpur (Raj.).
1/4.     Kumari Shahina D/o late Ghooghalla (Minor), Aged 17
years, R/o Village & Post Nawali, Tehsil Bayana, District
Bharatpur      (Raj.)    through        natural       guardina      (Mother)   Smt.
Sameena
1/5. Fharukh Khan S/o late Ghooghalla (Minor), Aged 15 years,
R/o Village & Post Nawali, Tehsil Bayana, District Bharatpur
(Raj.) through natural guardina (Mother) Smt. Sameena
                                                                      ----Petitioner
                                       Versus
1. Krishi Upaj Mandi Samiti Bayana, District Bharatpur, Rajasthan
through Its Secretary
2. The Chairman Krishi Upaj Mandi Samiti Bayana, District
Bharatpur, Rajasthan
3. District Collector, Bharatpur, Rajasthan
4. Sub-Divisional Officer (SDO) Bayana, District Bharatpur,
Rajasthan
5. Deputy Director, Government Insurance & Consolidated Funds
Department, Bharatpur, Rajasthan
6. Station House Officer (SHO), Police Station Bayana, District
Bharatpu
                                                                    ----Respondent

For Petitioner(s) : Mr. T.C. Sharma For Respondent(s) : Mr. Bhuwnesh Sharma, AAG Ms. Manju Joshi, AGC Mr. Pankaj Choudhary for Mr. Rohit Choudhary, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2024:RJ-JP:15641] (2 of 2) [CW-4592/2013]

03/04/2024

Learned counsel for the petitioner submits that his claim for

compensation on account of death of his son from snake bite was

rejected only on account of non-availability of Forensic Science

Laboratory report (for brevity "the FSL report"). He submits that

subsequently, the FSL report has been made available and in view

thereof, the matter may be remanded back to the respondents for

decision afresh taking into consideration the FSL report and other

evidence.

Learned counsels for the respondents have no objection to

the aforesaid prayer.

In view thereof, the order impugned dated 26.03.2012

passed by the respondents rejecting the claim of the petitioner on

account of non-availability of the FSL report is quashed and set

aside and the matter is remanded back to them for considering

afresh in light of the FSL report and other material on record

within a period of three months from the date of communication of

this order.

The civil writ petition is disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/131

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