Allahabad High Court
Sohni Shankwar vs State Of U.P. And 2 Others on 14 January, 2020
Bench: Pankaj Mithal, Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 563 of 2020 Petitioner :- Sohni Shankwar Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Raj Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Pankaj Mithal,J.
Hon'ble Vipin Chandra Dixit,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
The claim of the petitioner for grant of benefit under the Mukhyamantri Kisaan Avam Sarvahit Beema Yojana has been rejected by the Insurance Company on a technical ground.
The submission of learned counsel for the petitioner is that the Insurance Company has no authority of law to reject the claim.
It is acceptable to the parties that under the scheme, if for any reason, the Insurance Company finds that the claim is not acceptable or it has reservation in accepting the claim, the proper remedy is to refer the matter to the District Level Committee, headed by the District Magistrate and the decision of the said Committee would be final.
In view of the above, we dispose of the writ petition with liberty to the petitioner to raise his grievance before the District Magistrate. In case, any such representation is made within a period of two weeks from today, the District Magistrate shall call for the records of the claim submitted by the petitioner and after due verification and examination, get it considered by the District Level Committee in accordance with law, most expeditiously, preferably within a period of two months of submission of representation.
The writ petition stands disposed of, accordingly.
Order Date :- 14.1.2020 LN Tripathi