AMAR PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This writ petition had been adjourned in order to gather the status of the proceedings that have been initiated by the petitioner before the Lok Adalat in Case No. 179 of 2016, which is still pending adjudication and which application had been filed by the petitioner himself with regard to the billing dispute and consumption of electricity for which a demand and a consequential recovery has been raised by the respondent-Electricity Department.

(3.) We have considered the submissions raised and we find that under the provisions of section 22C(2) of the Legal Services Authorities Act, 1987 once a party chooses to approach the Lok Adalat then according to the aforesaid provision no party to that application can invoke the jurisdiction of any Court in the same dispute.