MUJIBUR REHMAN Vs. PERMANENT LOK ADALAT

JUDGEMENT

(1.) Challenge in the present writ petition is to the award dtd. 20/1/2023 (Annexure P-1) passed by respondent No.l-Permanent Lok Adalat, Nuh whereby the application No. 2382 dtd. 1/6/2018 filed by the petitioner herein under Sec. 22 (C) of the Legal Services Authorities Act, 1987 was dismissed by the Permanent Lok Adalat, Nuh.

(2.) Learned counsel appearing on behalf of the petitioner has contended that the crop of the petitioner was insured under the Kisan Credit Card Loan and that in the year 2017, the crops of millet and cotton had been sown by the petitioner. He suffered a loss on account of inadequate rainfall and that the matter was reported to the Revenue officials. A report was thereafter submitted by the Tehsildar stating that the petitioner did suffer a loss and that there was no crop which was left standing. It is contended that notwithstanding the aforesaid report, the petitioner was not granted compensation. Hence, the application under Sec. 22 (C) of the Legal Services Authorities Act, 1987 was preferred before the Permanent Lok Adalat, Nuh.

(3.) Learned counsel for the petitioner has been confronted with the fact that the Permanent Lok Adalat (Public Utility Services), Nuh had considered the entire evidence adduced by the petitioner and upon consideration thereof, it was recorded as under:-