PU LALKANGLOVA SAIL Vs. PI NAGRUTAHNTLUANGI SAILO

JUDGEMENT

(1.) HEARD Mr. P. C. Prusty, learned counsel for the petitioner and Mrs. Helen Dawngliani, learned counsel for the sole respondent.

(2.) ORDER dated 30-7-2007 passed by Permanent Lok Adalat, Aizawl, Mizoram is the subject matter of challenge under this revision. Before bringing the dispute to a Court of Law, the permanent Lok Adalat put the dispute in conciliation, after receipt of the version of the petitioner on three occasions. The dispute could not be resolved/settled between the respondent and the petitioner herein and the Permanent Lok Adalat, therefore, by resorting to the provisions of chapter VIA of Legal Services Authorities Act, 1987 decided the Dispute between the parties as reflected in the impugned order.

(3.) BEING aggrieved thereby the petitioner approached this Court to set aside and quashed the order passed by the Permanent lok Adalat.