The Executive Engineer vs Permanent Lok Adalat And Others
2022 Latest Caselaw 1848 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WP(C) No.387 of 2015
                             (Through Hybrid mode)


            The Executive Engineer, WESCO            ....             Petitioners
            and another

                                                 Mr. P.K.Tripathy, Advocate
                                         -versus-
            Permanent Lok Adalat and others          ....      Opposite Parties

                                                    Mr. R.Acharya, Advocate

                      CORAM: JUSTICE ARINDAM SINHA
                                        ORDER

Order No.                              15.03.2022

 07.         1.     Mr. Tripathy, learned advocate appears on behalf of

petitioners and submits, his client is licensee and engaged in business of distribution and supply of electricity. He submits, the permanent Lok Adalat made judgment dated 17th October, 2014 directing, inter alia, shifting of sub-station.

2. Mr. Acharya, learned advocate appears on behalf of private opposite parties and submits, the sub-station is in front of his clients' house and blocking the drain. There should be no interference with impugned judgment.

3. Parties will be heard firstly, on whether adjudication is possible by the Lok Adalat that results in a judgment and secondly, regarding location of sub-station, whether comes within meaning of public utility service under section

// 2 //

22A(b)(iii) in Legal Services Authorities Act, 1987. It is recorded that a sub-station is necessary for the purpose of distribution as opposed to supply of power to a consumer.

4. List on 22nd March, 2022.

(Arindam Sinha) Judge

RKS