Asst. Engineer/Sub-Divisional vs Permanent Lok Adalat And Another
2022 Latest Caselaw 5109 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.21243 of 2022
                            (Through hybrid mode)

         Asst. Engineer/Sub-Divisional           ....           Petitioners
         Officer (ELECT) TPSODL,
         Phulbani and another
                                              Mr. P.K. Tripathy, Advocate

                                    -versus-

         Permanent Lok Adalat and another        ....      Opposite Parties


                  CORAM: JUSTICE ARINDAM SINHA
                                   ORDER

 Order                            24.09.2022
 No.

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

(supplier) and submits, impugned is judgment dated 29th January,

2022 passed by the Permanent Lok Adalat (PLA). Statutory remedy

being available, there could not be approach to the PLA without first

availing the same. Procedure adopted by the PLA interfers with

working of Electricity Act, 2003.

2. Issue notice along with this order on opposite party no.2 by

registered/speed post with AD. Petitioners will put in requisites.

3. List on 17th October, 2022.

(Arindam Sinha) Judge Sks