AKHIL BANDHU SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has taken out the instant application under Article 226 of the Constitution of India primarily praying for a writ of mandamus upon the District Legal Services Authority under the Legal Services Authorities Act, 1987 for rendering him legal assistance under the Act in respect of the complaint and/or litigation instituted by him in the District of Jalpaiguri. I have heard the learned lawyer appearing for the petitioner who submits that in spite of the fact that his client has been advanced such relief under the Legal Services Authorities Act, 1987 before this Court, he has been denied same relief by the District Legal Services Authority under the Legal Services Authority Act, 1987 in respect of litigations pending at Jalpaiguri.

(2.) The learned counsel for the State submits that there is no failure on the part of the appropriate authority in extending the legal assistance to the petitioner under the said Act. He, however, clarifies that in the event the petitioner is entitled to such assistance, the authority would promptly provide such assistance under the aforesaid Act.

(3.) Having considered the submissions of the parties, I feel that the instant writ petition may be disposed of without calling upon the respondents to file affidavits.