MANAGER GENERAL INSURANCE CO LTD Vs. STATE

JUDGEMENT

(1.) HEARD and perused the record.

(2.) THE delay in filing the appeal is condoned.

(3.) AFTER having perused the judgment of the learned single judge and hearing the counsel for the appellant, we find that the learned single judge has rightly held that the writ petitioners are required to be paid the benefits as provided under the scheme and same shall not be withheld on the ground that required number of crop cutting reports were not submitted by the State Government to the Company.