LALSA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Rajendra Pratap Singh, learned counsel for the petitioner and Mr. Pradeepta Kumar Shahi, learned Standing Counsel for the respondents.

(2.) The present writ petition has been preferred by the petitioner seeking the following relief:-

(3.) The State Government formulated a welfare scheme titled "Mukhyamantri Kisan Evam Sarvahit Bima Yojna" to provide financial assistance to the families of farmers in cases of death or permanent disability arising from contingencies specified under the Scheme. The Scheme has been in force for several years and has been revised from time to time through Government Orders, including those dtd. 10/7/2014, 20/6/2017 and 4/3/2020, which introduced amendments to its implementation and procedural framework.