RAJINDER SINGH Vs. PERMANENT LOK ADALAT AND OTHERS

JUDGEMENT

(1.) CM-1603-CWP-2017

(2.) In view of the statement made by Mr. Moudgil, order dated 23.06.2016 (Annexure P-9) which is purported to have been passed in compliance of the directions given in the impugned order i.e. order of the Lok Adalat, is ordered to be withdrawn/set aside.

(3.) As regards the aforementioned order, I am of the view that though vide notification dated 19.05.2009, the housing has been brought within the embrace of the Public Utility Services, but the manner and mode in which the complaint has been entertained by the Permanent Lok Adalat is not appreciable as the dispute between the Municipal Corporation and the petitioner. The complainant was nothing, but trying to act as a whistle blower by taking the benefit of senior citizen, but the law of land is that nobody can be dispossessed except in due course of law.