V.PARTHASARATHI Vs. DISTRICT COLLECTOR, RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition to issue a Writ of Mandamus, directing the respondents to grant compensation for the failure of the petitioner's crops in land in Patta Nos.840 and 542 at Kookudi Revenue Village, Thiruvadanai Circle, Ramanathapuram District by way of crops insurance for the cultivating year 2016-17 by considering his representation dated 24.11.2017 within the time stipulated by this Court.

(2.) According to the petitioner, he possess the punja lands in Patta Nos.840 and 542 at Kookudi Revenue Village, Thiruvadanai Circle, Ramanathapuram Distirct and he had cultivated paddy for samba crop in the year 2016-2017. The above said cultivation has been insured under the third respondent and subscribed the premium. Due to huge drought, the first respondent announced that the entire area was affected and instructed the second respondent to conduct survey and assess the loss. In the meanwhile, the petitioner received a sum of Rs.45,875.63 from the respondents as compensation. Seeking enhancement of the compensation, the petitioner sent a representation dated 24.11.2017 to the respondents along with necessary documents. Since no action has been taken on the side of the respondents, the petitioner has filed the present Writ Petition.

(3.) The second respondent has filed the counter-affidavit, wherein it has been stated that as per the scheme, the petitioner was paid a sum of Rs.45,875.63 by the third respondent.