Allahabad High Court
Kevla Devi vs District Magistrate District ... on 13 August, 2024
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:56011-DB Court No. - 3 Case :- WRIT - C No. - 6927 of 2024 Petitioner :- Kevla Devi Respondent :- District Magistrate District Pratapgarh And 2 Others Counsel for Petitioner :- Naresh Singh Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J.
Hon'ble Shree Prakash Singh,J.
Heard learned counsel for the petitioner and learned Standing Counsel appearing on behalf of respondents.
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 an appropriate decision by passing a reasoned order on the claim form dated 14.09.2021 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 submitted that the petitioner's son Late Rahul Yadav died due to train accident on 26.03.2021and, thus, the case of the petitioner was fully covered under the "Mukhyamantri Krashak Durghatana Kalyan Yojana" as per Government Order dated 28.02.2020.
After the death of her son the petitioner being mother and legal heir/nominee submitted her claim form along with all the requisite documents on 14.09.2021 through lekhpal to the District Magistrate, Pratapgarh, U.P. but she did not receive any communication on the aforesaid claim nor did she receive any amount admissible under the 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 14.09.2021 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 :- 13.8.2024 mks