STATE Vs. CHIEF SECRETARY, GOVERNMENT OF GOA

JUDGEMENT

(1.) HEARD Shri Y. V. Nadkarni, learned Amicus Curiae appointed by this Court and Shri A. N. S. Nadkarni, learned Advocate General, appearing on behalf of the Respondents.

(2.) THE above Suo Moto Writ Petition was registered in view of a submission dated 19.07.2013 by the learned Registrar (Judicial) & Member Secretary of the Goa State Legal Services Authority. The issue raised is as under:

(3.) IT is the stand of the Respondents in the affidavit that the claimant is entitled to a certificate from the Court which has referred the matter to the Lok Adalat to receive the full amount of Court fees from the Collector in terms of Section 21 of the Legal Services Act 1987 read with Section 89 of the Civil Procedure Code, 1908, and read with Section 16 of the Court Fees Act, 1870.