GORAKH PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Suman Kumar Jha, learned counsel appearing on behalf of the petitioners, learned counsel for the State, Mr. Rajen Sahay, learned counsel for the insurance company and learned counsel for the Bank.

(2.) In each of the two writ petitions, the petitioners pray for payment of crop insurance which according to them is being delayed at the hands of the respondent-insurance company and the State. While the writ petitioners in CWJC No. 17633 of 2013 espouse the grievance of the member-farmers of the 'Manjhariya PACS', Gounaha block in the district of West Champaran, the petitioners in CWJC No. 8449 of 2014 represent the farmers of Barh Block, District-Patna. Re : CWJC No. 17633 of 2013 :

(3.) The writ petition has been filed seeking a direction to the authorities of the insurance company to make payment of the crop loss insurance in relation to the insured farmers who were members of the Manjhariya Primary Agriculture Credit Co-operative Society (hereinafter referred to as 'Manjhariya PACS'), under Gounaha Block in the district of West Champaran.