(1.) The prayers in the afore captioned W.P.(C.), are as follows:
(2.) Heard Sri. Roshen D. Alexander, learned Advocate, instructed by Smt. Tina Alex Thomas, learned counsel appearing for the petitioner, Sri. Alex M. Thombra, learned Senior Government Pleader, appearing for official respondents 1 to 5 & Additional respondent No.9, Sri. Ebin Mathew, learned Advocate, appearing for R-7 (Kallikavu Grama Panchayat), and Sri. Deepu Lal Mohan, learned Standing Counsel, appearing for R-8 (Chokkad Grama Panchayat). Though notice has been duly served on R-6 (The District Panchayat, Malappuram), the said party has not entered appearance.
(3.) A State Legal Services Authority, like the petitioner Kerala State Legal Services Authority, is constituted under Sec. 6 of the Legal Services Authority Act, 1987. As per Sec. 6(2)(a), the Chief Justice of the High Court shall be the Patron-in-Chief of the State Legal Services Authority. By virtue of Sec. 6(2)(b), a serving or retired judge of the High Court shall be the Executive Chairman of the State Legal Services Authority. He shall be nominated by the Governor, in consultation with the Chief Justice of the High Court. Further, by virtue of Sec. 6(2)(c), State Authority shall consist of such number of other members, possessing such experience and qualifications as may be prescribed by the State Government, to be nominated by the Government in consultation with the Chief Justice of the High Court. As per Sec. 2(1)(f), "prescribed" means prescribed by the rules made under the Act.