Satish Kumar Sahoo vs Permanent Lok Adalat (P.U.S) And
2022 Latest Caselaw 2133 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.19789 Of 2018
                                (Through hybrid mode)

            Satish Kumar Sahoo                      ....                 Petitioner

                                                 Ms. Sumitra Mohanty, Advocate
                                           -versus-

            Permanent Lok Adalat (P.U.S) and        ....           Opposite Parties
            others
                                                             Mr. A.K.Sharma, AGA


                      CORAM: JUSTICE ARINDAM SINHA
                                      ORDER

06.04.2022

Order No.

05. 1. Ms. Mohanty, learned advocate appears on behalf of petitioner

and submits, impugned is judgment dated 22nd April, 2018 passed by

the Permanent Lok Adalat (PLA). She submits, the PLA, without

resorting to the mechanism for settlement provided under section 22C

in Legal Services Authorities Act, 1987, embarked on adjudication.

2. Mr. Sharma, learned advocate, Additional Government

Advocate appears on behalf of opposite party no.1(PLA) and relies on

judgment of the Supreme Court in M.S.Kazi vs. Muslim Education

Society reported in (2016) 9 SCC 263 to submit, declaration of law is

that the PLA is not required to defend itself.

// 2 //

3. Issue notice along with this order on opposite party nos.2 to 4.

Petitioner will put in requisites.

4. List on 27th April, 2022.

(Arindam Sinha) Judge Prasant