Kerala High Court
Alappuzha Kannittappadam A Block ... vs Principal Agricultural Officer on 25 April, 2013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 3RD DAY OF MARCH 2016/13TH PHALGUNA, 1937
WP(C).No. 8129 of 2016 (M)
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PETITIONER(S):
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ALAPPUZHA KANNITTAPPADAM A BLOCK NELLULPADAKA SAMITHI,
REG. NO.A 824, PALLATHURUTHY, SANATHANAPURAM P.O.,
ALAPPUZHA, REPRESENTED BY ITS SECRETARY P.ANIRUDHAN,
AGED 60 YEARS, S/O.PADMANABHAN, RESIDING AT VALIAPARAMBU,
PALLATHURUTHY, SANATHANAPURAM P.O., ALAPPUZHA -688 003.
BY ADV. SRI.K.N.VENUGOPALA PANICKER.
RESPONDENT(S):
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1. PRINCIPAL AGRICULTURAL OFFICER,
DISTRICT AGRICULTURAL OFFICE,
CIVIL STATION, ALAPPUZHA.
2. DEPUTY DIRECTOR,
NATURAL CALAMITY,DISTRICT AGRICULTURAL OFFICE,
CIVIL STATION, ALAPPUZHA.
3. ASSISTANT DIRECTOR OF AGRICULTURE,
KRISHI BHAVAN, NEAR VETERINARY HOSPITAL,
ALAPPUZHA.
4. AGRICULTURAL FILED OFFICER,
KRISHI BHAVAN, NEAR VETERINARY HOSPITAL,
ALAPPUZHA.
5. STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR,
COLLECTORATE, ALAPPUZHA.
6. DIRECTOR FO AGRICULTURE, VIKAS BHAVAN,
THIRUVANANTHAPURAM.
7. SECRETARY TO GOVERNMENT,
DEPARTMENT OF AGRICULTURE,
SECRETARIAT, THIRUVANANTHAPURAM.
WP(C).No. 8129 of 2016 (M)
8. VINOD, AGED ABOUT 45 YEARS, S/O.VISWAMBHARAN,
CHIRATHARA VEEDU, PALATHURUTHI WARD,
PAZHAVEEDU P.O., ALAPPUZHA.
R1 TO R7 BY GOVT. PLEADER SMT.C.K. SHERIN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03-03-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
WP(C).No. 8129 of 2016 (M)
APPENDIX
PETITIONER'S EXHIBITS:-
P1- THE TRUE COPY OF THE CIRCULAR NO.TR(2) 17365/13 DATED 25.04.2013
ISSUED BY DIRECTOR OF AGRICULTURE.
P2- THE TRUE COPY OF THE LETTER DATED 03.03.2014 ADDRESSED TO
THE 4TH RESPONDENT.
P3- TRUE COPY FO THE LETTER DATED 11.03.2014 ADDRESSED TO THE
FIRST RESPONDENT .
P4- TRUE COPY OF THE LAWYER'S NOTICE.
P5- THE TRUE COPY OF THE LETTER DATED 28.04.2014 ADDRESSED TO
THE RESPONDENTS 3 & 4.
P6 (5 IN NOS.)- THE TRUE COPY OF THE POSTAL RECEIPTS.
P7 SERIES (2 IN NOS)- THE TRUE COPY OF THE REPLYNOTICE SENT BY
THE RESPONDENT 1 AND 2.
P8- THE TRUE COPY OF THE REPRESENTATION TO THE 6TH RESPONDENT.
P9- TRUE COPY OF THE REPRESENTATION TO THE 7TH RESPONDENT.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
A. MUHAMED MUSTAQUE, J.
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W.P.(C). No.8129 of 2016
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Dated this the 3rd day of March, 2016
JUDGMENT
The petitioner seeks compensation for crop destruction under the State Crop Insurance Scheme. Ext.P8 is the request in this regard.
2. In the light of the above, there shall be a direction to the 6th respondent to take appropriate steps in the matter, with notice to the petitioner as well as the 8th respondent, within a period of three months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
sd/ A. MUHAMED MUSTAQUE, JUDGE.
kp/-3.3.16