RAN VIJAI SINGH,VINOD KUMAR SRIVASTAVA,J. - (1.) We have heard Shri Rajesh Sharma, learned counsel for the petitioners and learned Standing Counsel for the State.
(2.) Learned counsel for the petitioners is permitted to correct the prayer of the writ petition during the course of the day.
(3.) By means of this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 17.10.2014 passed by District Magistrate, Aligarh, by which petitioners' claim under Krishak Durghatna Beema Yojna (hereinafter referred to as "the Krishak Insurance Scheme") has been rejected.;