Amar Singh vs Collector 8 Sa/82/2004 Rohit Kumar ... on 1 October, 2018

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Chattisgarh High Court

Amar Singh vs Collector 8 Sa/82/2004 Rohit Kumar ... on 1 October, 2018

Bench: Sanjay K. Agrawal

                                    1

                                                                     NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                   Writ Petition (C) No. 2695 of 2018

1. Amar Singh S/o Samarulal Aged About 49 Years R/o Village- Kargikala,
   Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
   Bilaspur, Chhattisgarh

2. Khemchand S/o Kewal Singh Aged About 52 Years R/o Village- Kargikala,
   Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
   Bilaspur, Chhattisgarh

3. Sewa Singh S/o Shobha Singh Aged About 52 Years R/o Village-
   Kargikala, Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh.,
   District : Bilaspur, Chhattisgarh

4. Gendlal S/o Patiram Aged About 62 Years R/o Village- Kargikala, Tahsil
   And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District : Bilaspur,
   Chhattisgarh

5. Uday Singh S/o Shukhram Aged About 40 Years R/o Village- Kargikala,
   Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
   Bilaspur, Chhattisgarh

6. Rajaram S/o Heeralal Aged About 74 Years R/o Village- Kargikala, Tahsil
   And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District : Bilaspur,
   Chhattisgarh

7. Shiv Singh S/o Ramadhin Aged About 62 Years R/o Village- Kargikala,
   Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
   Bilaspur, Chhattisgarh

8. Baliram S/o Ram Singh Aged About 62 Years R/o Village- Kargikala, Tahsil
   And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District : Bilaspur,
   Chhattisgarh

9. Makarsingh S/o Ramdharos Aged About 63 Years R/o Village- Kargikala,
   Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
   Bilaspur, Chhattisgarh

10. Chandrabhan Singh S/o Samaru Aged About 52 Years R/o Village-
    Kargikala, Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh.,
    District : Bilaspur, Chhattisgarh

11. Harinam Singh S/o Ram Singh Aged About 50 Years R/o Village- Kargikala,
    Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
    Bilaspur, Chhattisgarh

12. Khilan Singh S/o Kalam Singh Aged About 69 Years R/o Village- Kargikala,
    Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
    Bilaspur, Chhattisgarh

13. Amar Singh S/o Phanasram Aged About 48 Years R/o Village- Kargikala,
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        Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
        Bilaspur, Chhattisgarh

     14. Maha Singh S/o Phanasram Aged About 69 Years R/o Village- Kargikala,
         Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
         Bilaspur, Chhattisgarh

     15. Parsuram S/o Kewal Singh Aged About 69 Years R/o Village- Magurda,
         Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District :
         Bilaspur, Chhattisgarh

     16. Buddhaman Singh S/o Chhotu Singh Aged About 42 Years R/o Village-
         Magurda, Tahsil And P.S.- Marwahi, District- Bilaspur, Chhattisgarh.,
         District : Bilaspur, Chhattisgarh

     17. Devlal S/o Manraj Aged About 65 Years R/o Village- Magurda, Tahsil And
         P.S.- Marwahi, District- Bilaspur, Chhattisgarh., District : Bilaspur,
         Chhattisgarh                                            ----
         Petitioners

                                         Versus

     1. Collector, Bilaspur, P.S. City Kotwali, Tahsil and District Bilaspur.

     2. Iffco-Tokio General Insurance Co. Ltd. Raipur, through its Manager,
        Address- M. M. Silver Plaza, 205 Second Floor, in front of Udyog Bhawan,
        Mahavir Nagar, Ring Road No. 01 - Tahsil and District       Raipur (C.G.)
                                                               ---- Respondents

For Petitioners : Mr. Badruddin Khan, Advocate. For Respondents / State : Mr. Shashank Thakur, G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/10/18

1. Learned counsel for the petitioners would submit that for the crop damage the petitioners were duly ensured under the Pradhan Mantri Fasal Yojana but respondent authorities have not paid the sum insured to the petitioners.

2. Be that as it may, petitioners are at liberty to make representation before the respondent No. 1 for redressal of their grievances who, in turn, shall consider and dispose of the petitioners' case strictly in accordance with law expeditiously.

3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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