DURGAM RAYALINGU Vs. CHAIRMAN MANDAL LEGAL SERVICES COMMITTEE, MANCHERIAL, ADILABAD DISTRICT AND OTHERS

JUDGEMENT

(1.) This writ petition is filed for issue of certiorari to quash award, dated 16.03.2013, in P.L.No.6 of 2012 on the file of the Chairman, Mandal Legal Services Committee, Mancherial, Adilabad District respondent No.1.

(2.) A perusal of the impugned order shows that respondent No.1 Committee, which falls within the definition of Lok Adalat under Section 2(1)(d) of the Legal Services Authorities Act, 1987 (for short the Act) adjudicated P.L.C.No.6 of 2012 on merits and directed the Tahsildar, Mancherial respondent No.2 to take steps to rectify the revenue records with regard to ownership and possession of Ac.1.20 guntas of land in survey No.7/1 of Seetharampallly Village, Mancherial Mandal in consideration of the objection petition, dated 14.11.2011, made by respondent No.4.

(3.) Mr.P.Lakshma Reddy, learned counsel for the petitioner, has submitted that respondent No.1 Committee has no jurisdiction to adjudicate the dispute on merits in the absence of compromise or settlement reached between the petitioner and respondent No.4.