Rajasthan High Court - Jodhpur
Kheta Ram vs Union Of India (2024:Rj-Jd:23917) on 27 May, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:23917]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5174/2024
Kheta Ram S/o Sadul Ram, Aged About 68 Years, Resident Of
Village And Post Kamedia Tehsil Deh District Nagour.
----Petitioner
Versus
1. Union Of India, Through The Secretary, Department Of
Agriculture, Cooperation And Farmers Welfare,
Government Of India, Krishi Bhawan, New Delhi -
110001.
2. The Chief Executive Offers, Department Of Agriculture,
Cooperation And Farmers Welfare, Government Of India,
Krishi Bhawan, New Delhi- 110001.
3. State Of Rajasthan, Through The Principle Secretary,
Department Of Agriculture, Government Of Rajasthan,
Jaipur.
4. The Principle Secretary, Department Of Co-Operative
Society, Government Of Rajasthan, Jaipur.
5. The Registrar, Cooperative Societies, Nehru Sahkar
Bhawan, 22 Godam, Jaipur.
6. The Commissioner, Agriculture Commissionerate Of
Agriculture, Government Of Rajasthan, Pant Krishi
Bhawan, Jaipur.
7. The District Collector, Nagaur.
8. The Joint Director (Extension), Department Of
Agriculture, Nagaur.
9. The Nagaur Central Cooperative Bank Ltd., Nagaur
Through Its Managing Director, Gandhi Chowk, Nagaur.
10. The Nagaur Central Cooperative Bank Ltd., Nagaur
Through Irs Branch Managar, Deh, District Nagaur.
11. The Manager, Cooperative Gram Seva Sahkari Samiti
Limited, Kamedia, Gram Panchayat Samedia, Tehsil Deh,
District Nagaur.
12. The Manager, Reliance General Insurance Company Ltd.,
(Regional Officer), Man Upasana Plot No. C-44, 6Th Floor,
Sardar Patel Marg, C-Scheme, Jaipur 302001.
----Respondents
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[2024:RJ-JD:23917] (2 of 4) [CW-5174/2024]
Connected With
S.B. Civil Writ Petition No. 6377/2022
1. Mangi Lal S/o Kumbha Ram, Aged About 61 Years, R/o
Gram Post Kamedia Tehsil Jayal District Nagour.
2. Sugana Devi W/o Teja Ram, Aged About 60 Years, R/o
Gram Post Kamedia Tehsil Jayal District Nagour.
----Petitioners
Versus
1. Union Of India, Through The Secretary, Department Of
Agriculture, Cooperation And Farmers Welfare,
Government Of India, Krishi Bhawan, New Delhi -
110001.
2. Union Of India, Through The Chief Executive Officers
Department Of Agriculture, Cooperation And Farmers
Welfare, Government Of India, Krishi Bhawan, New Delhi
- 110001.
3. State Of Rajasthan, Through The Principle Secretary,
Department Of Agriculture, Government Of Rajasthan,
Jaipur.
4. The Principle Secretary, Department Of Co-Operative
Society, Government Of Rajasthan, Jaipur.
5. The Registrar, Cooperative Societies, Nehru Sahkar
Bhawan, 22 Godam, Jaipur.
6. The Commissioner, Agriculture Commissionrate Of
Agriculture, Government Of Rajasthan, Pant Krishi
Bhawan, Jaipur.
7. The Joint Secretary, Department Of Agriculture,
Government Of Rajasthan, Jaipur.
8. The Joint Director, Department Of Agriculture (Insurance),
Government Of Rajasthan, Jaipur.
9. The District Collector, Nagaur.
10. The Deputy Director (Extension), Department Of
Agriculture, Nagaur.
11. The Nagaur Central Cooperative Bank Ltd., Nagaur
Through Its Managing Director, Gandhi Chowk, Nagaur.
12. The Nagaur Central Cooperative Bank Ltd., Nagaur
Through Its Branch Manager, Jayal, District Nagaur.
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[2024:RJ-JD:23917] (3 of 4) [CW-5174/2024]
13. The Manager, Cooperative Gram Seva Sahkari Samiti
Limited, Kamedia, Gram Panchayat Kamedia, Tehsil Jayal,
District Nagaur.
14. The Manager, Reliance General Insurance Company Ltd.,
(Regional Officer), Man Upasana Plot No. C-44, 6Th Floor,
Sardar Patel Marg, C-Scheme, Jaipur 302001.
----Respondents
For Petitioner(s) : Mr. Ramdev Potalia
For Respondent(s) : Mr. Tirath Raj Singh Sodha
Mr. Mahesh Chandra Bishnoi
Mr. Mukesh Rajpurohit, DySG
Mr. Kuldeep Singh Solanki for
Mr. Manish Patel, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
27/05/2024
Heard learned counsel for the parties.
Learned counsel for the parties are in agreement that the
controversy involved in the present cases is squarely covered by a
judgment rendered by this Court in S.B. Civil Writ Petition No.
13349/2022 (Hari Ram vs. Union of India & Ors.), decided
on 08.02.2024. The operative part of the said judgment reads as
under :-
"In view of the submissions made, the present writ
petition is disposed of with a direction to the
respondents No.1 & 2 to decide the pending claim
case of the petitioner for grant of compensation for
the damages of Kharif Crop for the year 2019 at the
earliest preferably within a period of six weeks from
the date of receipt of certified copy of this order,
strictly in accordance with law.
[2024:RJ-JD:23917] (4 of 4) [CW-5174/2024]
Needless to say that the documents supplied by
the petitioner and the bank for correcting the clerical
mistake committed by the bank shall be taken into
account by the Committee for deciding the claim case
of the petitioner".
Accordingly, the writ petitions are disposed of in terms of
the judgment as has been passed in the case of Hari Ram (supra).
The respondents shall take a decision in view of the decision
rendered by this Court in Hari Ram's case (supra).
(VINIT KUMAR MATHUR),J
6-SanjayS/-
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