The 1 st National Lok Adalat of the year 2025 is going to be organized in 34 States/UTs on 8 th March 2025 by the legal services authorities under the aegis of the National Legal Services Authority (NALSA) and the esteemed stewardship of Hon'ble Mr. Justice Bhushan Ramkrishna Gavai, Judge, Supreme Court of India, and Executive Chairman of NALSA. It will be held across all the States/UTs on 8th March, 2025, except in Maharashtra, Dadra & Nagar Haveli and Daman & Diu where it will be held on 22nd March, 2025.
Established under the Legal Services Authorities Act, 1987, and governed by the National Legal Services Authority (Lok Adalats) Regulations, 2009, Lok Adalats have emerged as vital forums for alternative dispute resolution. They offer an accessible, cost-effective, and swift mechanism for settling disputes outside traditional courtrooms. The decisions rendered by these Lok Adalats carry statutory recognition and are final and binding, fostering amicable conflict resolution.
The upcoming National LokAdalat will provide a platform for the settlement of a wide range of pre-litigation and pending cases, including compoundable offenses, plea bargaining, revenue cases, bank recovery cases, motor accident claims, cheque bounce cases, labour disputes, matrimonial disputes (excluding divorce cases), land acquisition cases, IPR matters, consumer matters, and other civil cases. This inclusive approach reinforces NALSA's commitment to establishing a justice delivery system that is truly accessible, fair, and equitable for all citizens.
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