Allahabad High Court
Kalawati Devi vs D.M. Hardoi And 2 Others on 30 April, 2024
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:33675-DB Court No. - 3 Case :- WRIT - C No. - 3921 of 2024 Petitioner :- Kalawati Devi Respondent :- D.M. Hardoi And 2 Others Counsel for Petitioner :- Naresh Singh Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J.
Hon'ble Brij Raj Singh,J.
1. Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State-opposite parties.
2. This writ petition has been filed with the following main prayer:-
"(a) Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties no.1 to consider and take appropriate decision by passing a reasoned order on the claim form dated 12.05.2021 of the petitioner contained as Annexure no.1 under the "Mukhyamantri Krishak Durghana Kalyan Yojana" accordingly the Government Order dated 28.02.20202 within a stipulated time period, treating it within time, in the interest of justice.
(b) a writ order or direction in the nature of mandamus commanding the opposite party no.1 to consider and take a decision on reminder application dated 11.12.2023 regarding the claim of the petitioner on merit as contained in Annexure no.5 to this writ petition in the interest of justice."
3. It has been submitted by the learned counsel for the petitioners that husband of the petitioner, Pramod Kumar died on 25.02.2021 due to train accident. The petitioner after completing all the formalities, has preferred an application for grant of compensation under the Mukhyamantri Krishak Durghana Kalyan Yojana through Lekhpal to the Tehsildar, Tehsil-Sandila, District Hardoi, a copy of which also served to the District Magistrate, Hardoi. The petitioner also moved reminder application on 11.012.2023 to the District Magistrate, Hardoi, but no payment of claim amount has been received by the petitioner till date.
4. This writ petition is accordingly disposed of with a direction to the District Magistrate, Hardoi to consider and decide the application of the petitioner for grant of compensation, which is pending before him, within a period of three months from the date of production of a certified copy of this order.
Order Date :- 30.4.2024 dk/