JATAVATH SLI Vs. MANDAL PRISHAD DEVLOPMENT OFFICER PEDDAVOORA

JUDGEMENT

(1.)

(2.) This Court ordered Notice Before Admission on 15-12-2005. The revision petitioner is questioning the order made in P.L.C. No.285 of 2005, dated 3-9-2005 on the file of the Mandal Legal Services Committee, Miryalaguda, Nalgonda District. The order impugned reads as hereunder:

(3.) Sri T.N. Ranga Rao, the learned counsel representing the revision petitioner would maintain that the petitioner being woman, had moved the Committee aforesaid in view of Section 12 (c) of the Legal Services Authorities Act, 1987, praying for referring the matter for settlement of amount under Water Shed Works Scheme. The learned counsel also would maintain that inasmuch as the Mandal Legal Services Committee also is an authority, the petitioner had invoked the jurisdiction of this Court under Article 227 of the Constitution of India. The learned counsel also would maintain that even if disputed questions of fact are involved in the matter, the better course would have been to give liberty to the petitioner to invoke the appropriate remedy, but closing the petition with such observation would cause prejudice to the rights of the petitioner.