POPATRAO KACHRU KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE original Petitioner - Popatrao Kachru Kale - has expired and his daughter - Nirmala is brought on record as legal representative. Dehre Vividh Karyakari Seva Sahakari Society Ltd. is also brought on record as Petitioner No. 2.

(2.) THE Petitioner Popatrao has contended that he is an agriculturist from Nagar taluka having agricultural lands at village Dehre. The lands held by him are non-irrigated lands depending entirely on the rainfall. He was a member of Crop Insurance Scheme, which was made applicable to Nagar taluka for Bajra crop being cultivated in kharif season for the year 1985-86. He has further contended that while implementing the Crop Insurance Scheme at the point of settling the claims of the agriculturists, whose jirayat bajra crop had failed because of drought in Nagar taluka, he and the similarly situated agriculturists did not get the indemnity amount as per the Insurance Scheme because of the mistake committed by the concerned officers in Nagar taluka.

(3.) THE Petitioner has given the highlights of the scheme in the petition and for the purpose of disposal of this petition, these are very essential.