AMELIA SOHLIYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.C.Chakrawarty, learned Sr. counsel assisted by Ms. R.Sumer, learned counsel on behalf of the petitioner as well as Mr. H.Abraham, learned GA on behalf of the respondents No. 1-4 and Mr. K.Paul, learned counsel on behalf of the respondent No. 5. The petitioner's case in a nutshell is that:

(2.) Learned Sr. Counsel for the petitioner, Mr. S.C Chakrawarty submits that the matter was initially settled between the petitioner and by the respondents before the Lok Adalat. Learned Sr. counsel also referred to the earlier Writ Petition bearing W.P.(C) No. 1 of 2015 where a judgment and order was delivered on 17/03/2017 as well as the judgment delivered on 18/04/2017 by Division Bench of this High Court in Writ Appeal bearing W.A. No. 4 of 2017.

(3.) On perusal of the said judgments, it is understood and clear that since the matter was settled before the Lok Adalat, this Court as well as the Division Bench had taken a view that there is no prima facie case to entertain. However, it is not necessary to discuss those judgments in detail further as it is on record. I make it clear that Sec. 21(2) of the Legal Services Authorities Act, 1987 makes it clear that "Every award made by a Lok Adalat shall be final and binding on all the parties to the dispute, and no appeal shall lie to any court against the award." Similarly, in this case also when the matter was settled in the Lok Adalat between the parties, further interference of the Court is not tenable in law.