Allahabad High Court
Nirmala Devi vs Dist. Magistrate Dist. Pratapgarh And 2 ... on 12 August, 2024
Bench: Sangeeta Chandra, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:55623-DB Court No. - 3 Case :- WRIT - C No. - 6904 of 2024 Petitioner :- Nirmala Devi Respondent :- Dist. Magistrate Dist. Pratapgarh And 2 Others Counsel for Petitioner :- Naresh Singh Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J.
Hon'ble Manish Kumar,J.
Heard learned counsel for the parties and perused the record. This petition has been filed with the following main prayer :-
?Issue a writ, order or direction in the nature of mandamus commanding the opposite party no.1 to consider and take a appropriate decision by passing a reasoned order on the claim form dated 18.03.2022 of the petitioner contained as Annexure no.1 under the Krashak Durghatana Kalyan Yojana accordingly the government order dated 28.02.2020 within a stipulated time period, treating it within time, in the interest of justice.?
Learned counsel for the petitioner submits that petitioner?s husband late Piyare Saroj son of Nanku was a farmer who died in a train accident on 01.02.2022 and was thus fully covered under the ?Mukhyamantri Krashak Durghatana Kalyan Yojana? as per Government Order dated 28.02.2020.
After the death of her husband the petitioner being wife and legal heir of the deceased submitted her claim form along with all requisite documents on 18.03.2022 through Lekhpal to the District Magistrate, Pratapgarh but till date she has not received any communication on the aforesaid claim nor did she receive any amount admissible under the aforesaid Yojana, hence, this petition has been filed.
This writ petition is finally disposed of with a direction to the District Magistrate, Pratapgarh to consider and decide the claim application of the petitioner dated 18.03.2022 which is pending before him, strictly in accordance with law within a period of three months from the date a certified copy of this order is produced before him, if such claim has not already been decided.
Order Date :- 12.8.2024 mks