K.ANNADHURAI Vs. A.ANNADURAI

JUDGEMENT

(1.) This Contempt Petition is filed to punish the respondent for his wilful disobedience in non-compliance of the order of this Court made in W. P. (MD)No. 4746 of 2018, dated 14. 03. 2018.

(2.) The petitioners earlier filed W. P. (MD)No. 4746 of 2018 and the same was heard along with the batch of cases filed for similar relief to issue a Writ of Mandamus to direct the Insurance Company to grant entire compensation for the loss of the petitioners' crops at the rate of 77. 9% in Maharajapuram Village of Thiruvaiyaru Taluk, Thanjavur District, after deducting 5% of the amount, which was earlier paid to the petitioners.

(3.) This Court, after considering the submissions made by the learned Counsel for the petitioners, directed the District Collector to consider the petitioners' representation and pass suitable orders on merits and in accordance with law within a period of six weeks from the date of receipt of a copy of that order. Thereafter, the District Collector sent a communication, dated 27. 04. 2018 to the Deputy General Manager, New India Assurance Company Limited, Chennai to take steps to pay compensation amount to the individual at the earliest and thereafter, sent an action taken report to the District Collector. In the communication, dated 27. 04. 2018, the respondent has given the list of 158 farmers, who are eligible to get compensation under the Crop Insurance Scheme. Similar communication was also sent to the learned Counsel for the petitioners as to the status of the representation of the petitioners, in each case, by a communication, dated 10. 07. 2018. It was informed to the learned Counsel for the petitioners that as per the direction of this Court, the District Collector requested the Insurance Company to settle the compensation for the petitioners as per the communication, dated 27. 04. 2018.