MUKUL SONI Vs. STATE OF M P

JUDGEMENT

(1.) This petition is filed challenging the validity of part of Notification dated 10-4-2013 issued under M.P. Lok Sewaon Ke Pradan Ki Guarantee Adhiniyam. 2010 by which following provisions have been made:--

(2.) From perusal of the aforesaid Act namely M.P. Lok Sewaon Ke Pradan Ki Guarantee Adhiniyam, 2010 (hereinafter referred to as "the Act of 2010"), it is apparent that the entire purpose for enactment of the Act of 2010 is to provide for speedy services to the people of the State, within the stipulated time limit and for matters connected therewith and incidental thereto, meaning thereby the State has enacted the aforesaid Act for speedy justice in the State, in respect of the matters covered under the Act.

(3.) So far as provisions as contained in Sections 127, 110 and 178 of the MPLR Code, in respect of undisputed matters are concerned, these matters can be decided within the period stipulated in the said notification, but so far as contested matters are concerned, some more time may be required. The aforesaid provision provides the time period only in respect to undisputed matter. The authority has been directed to decide undisputed matters within the time period as has been fixed in the notification.