BHAYANI AMRUTBHAI MAVAJIBHAI Vs. MANAGER

JUDGEMENT

(1.) By this petition, the petitioners have prayed for direction to the respondents to implement the Pradhanmantri Fasal Bima Yojna and with a further direction to the agency to pay or provide the benefits of the insurance against the loss occurred due to flood and excessive rains to the insured petitioners under the policy for the Kharif season 2017-18.

(2.) It is submitted that since no decision was taken by the respondents, the petitioners have filed representation dated 4.2.2020; however, till date, no decision has been taken by the respondents. Reliance is placed on the order dtd. 18.9.2020 passed by this Court rendered in Special Civil Application No.11356 of 2020. It is submitted that this Court, without going into the merits of the case, has directed the concerned respondent to decide the representation as expeditiously as possible.

(3.) Mr. Pathik M. Acharya, learned advocate has also placed on record the order dtd. 3.4.2021 passed by this Court in Special Civil Application No.4210 of 2020. It is submitted that relying upon the order passed by the Division Bench in Special Civil Application No.19390 of 2108 dtd. 7.10.2020, the Court was kind enough to direct the respondent no.6 therein - The Secretary, Agriculture & Cooperative Department, Gandhinagar to decide the representation within a stipulated period. It is urged that, in the present case also, the petitioners have filed representation dtd. 4.2.2020 and if the directions are issued to the respondent no.7 - The Secretary, Agriculture & Cooperative Department, Gandhinagar, the purpose of the petitioners would stand served.