SANTHOSH T. N. Vs. PERMANENT LOK ADALATH

JUDGEMENT

(1.) The short question that arises for consideration in this appeal is as to whether the jurisdiction of the Permanent Lok Adalat constituted under the Legal Services Authorities Act, 1987 is ousted by the advent of the Real Estate (Regulation and Development) Act, 2016 (in short, "RERA") in dealing with matters relating to housing and real estate services.

(2.) The impugned judgment dtd. 8/7/2020 rendered by the learned Single Judge in WP(C) No. 14425/2019 is the subject matter of challenge in this intra court appeal filed under Sec. 5(i) of the Kerala High Court Act, 1958. The appellant is the writ petitioner and the respondents are the respondents in the writ petition.

(3.) The appellant/petitioner has filed the writ petition with the following prayers;