MALA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ajeet Kumar Srivastav, Shri Amit Kumar Srivastava, Shri Kamal Kumar Singh, Shri Anil Kumar Yadav, Shri Prem Prakash Yadav learned counsel appearing on behalf of the parties. Sri Ansul Nigam, learned Standing Counsel for the State-respondents.

(2.) The present set of writ petitions have been filed challenging the orders by way of which the District Level Committee has rejected the claim of the petitioners, seeking the benefit of Mukhyamantri Krishak Durghatana Kalyan Yojana; and reasons assigned for the rejection of claim of all the petitioners are as follows:-

(3.) Counsel for the petitioner has attracted our attention to the Scheme, wherein under Clause-10 it has been provided, that the claim has to be registered within a period of 45 days before the concerned Tehsil Office; and the authority shall have a leverage to extent the period by another one month but in "any case" the period may not be extended beyond a period of 75 days.