MOHAN PRASAD SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner pro bono has filed this petition seeking following reliefs:

(2.) The respondent/State in its short reply filed on 11.7.2016 while adverting to the grievances raised by the petitioner submits that to mitigate the grievances raised by the Farmers the State Level Technical Committee was formed at the Directorate Level including eight members wherein the Director of Agriculture, Joint Director Agriculture, Chief Manager Central Bank of India (SLBC), Regional Manager AIC, Deputy Director Agriculture, Assistant Manager Apex Bank, Assistant Commissioner (Revenue) and Administrative Officer AIC were the members of the Technical Committee. It is contended that Technical Committee has passed a resolution in its meeting held on 1.4.2016 holding that as the farmers are not at fault in not uploading the data pertaining the loss caused due to hailstorm, therefore, could not be debarred from the benefits from the agriculture Insurance Policy, hence a decision was taken to make payment towards compensation of Rs.4.57 Crores towards the loss caused due to hailstorm and the matter was sent as recommended to the Regional Manager, Agriculture Insurance Company India Limited, Bhopal. It is further contended that after the decision is taken by the respondent no.3 the matter will be forwarded to the Head Office, New Delhi for its implementation. It is urged that since the decision is taken by the competent authorities, the grievance as raised by the petitioner stands mitigated.

(3.) Respondent no.3-Agriculture Insurance Company of India Limited in its reply has submitted that as regard to payment of damages the claims have been assessed and settled in those areas for which the State Government had provided the yield data within cut-off date in Ashoknagar District. It is urged that while assessing the claims it has been observed that the State Government has not provided yield data for Isagarh Tahsil, District Ashoknagar in Rabi 2013-2014, hence due to non-availability of yield data within cutoff date the claims have not been assessed thereunder as per the scheme. It is further submitted that the Collector, District Ashoknagar requested the State Government for compensation of Rabi 2013-2014 season to the farmers of Isagarh Tahsil vide its letter dated 15.9.2015 and as respondent no.3 as implementing agency of the scheme has produced this additional claim case before the State Level Technical Committee (SLTC) constituted by the State Government. It is urged that the Committee has considered the case in the interest of farming community and has been forwarded to the Central Government and no sooner the same is approved by the Central Government the benefits would be accrued to the beneficiaries.