GAYATRI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vimal Kumar, learned counsel for the petitioner and Ms. Shruti Malviya, learned Brief Holder for the State respondents.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking issuance of an appropriate writ, or direction in the nature of certiorari quashing the impugned order dtd. 25/8/2021 passed by the respondent no. 3, Additional District Magistrate, Kannauj, whereby the claim of the petitioner under the ?Mukhyamantri Krishak Durghatna Kalyan Yojana? has been rejected, and further praying for a direction in the nature of mandamus to the respondent no. 2 to take final decision on application of the petitioner dtd. 7/9/2021 after calling report in re-enquiry.

(3.) Brief facts of the case are that the husband of the petitioner, namely Late Vikas Gupta, died on 29/8/2020 in a road accident. In relation thereto, an F.I.R. was lodged on 30/8/2020 after the post-mortem of the deceased. Late Vikas Gupta was a poor farmer, and at the time of his death, he left behind his aged father, the petitioner (his widow), and three minor children. It is stated that the grandfather and father of the deceased are still alive and the agricultural land continues to be recorded in the name of the grandfather of the deceased. During his lifetime, Late Vikas Gupta was engaged in agricultural work in his village and agriculture was the sole source of livelihood for him and his family.