BODH RAJ KHAJURIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent is directed against the judgment and order dated 25.11.2011 rendered by the learned Single Judge of this Court.

(2.) THE appellant-writ petitioner has claimed before the learned Single Judge that his crop was damaged by the Indian Army movement on Indo Pak Border during its operation Prakarm '. The union of India-respondent had floated a scheme, sanctioning payment of compensation/ex-gratia to such farmers. The appellant-writ petitioner had received first and third instalments and had laid claim for payment of the second instalment which was allegedly withheld without any justification.

(3.) WE have heard learned counsel for the parties at a considerable length and are of the view that the opinion expressed by the learned Single Judge is unexceptionable and would not call for any interference by this Court.