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Anjan Das and Ors. v. Subrata Bhattacharjee and Ors. - (High Court of Tripura) (17 Feb 2016)

Legal Services Committee cannot set up ‘Temporary Lok Adalats’

MANU/TR/0043/2016

Civil

A Sub Divisional Legal Services Committee cannot form a ‘Temporary Lok Adalat’ under the Legal Services Authorities Act, 1987. The High Court noted the dispute pertaining to partition of jointly owned land did not come within the purview of ‘Permanent Lok Adalat’; though a Lok Adalat could take cognizance of the matter, it could not adjudicate the same if the parties did not agree to compromise or settlement. The property dispute prefacing proceedings before the Court took a convoluted turn when the ‘Temporary Lok Adalat’ passed an order demarcating land in the absence of one of the parties.

Relevant : B.P. Moideen Sevamandir & Anr. v. A.M. Kutty Hasan, reported in MANU/SC/8467/2008 Section 19 Legal Services Authorities Act, 1987

Tags : LEGAL SERVICES COMMITTEE   LOK ADALAT   ADJUDICATION  

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