DR. RABINDRA PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the appellant, counsel for the State as well as counsel for the private respondent.

(2.) A Lok Adalat is not a forum where parties could be permitted to play fraud against anybody's right and interest without being impleaded as a party or being heard as a party.

(3.) In the present case, a Mega Lok Adalat was held by a Circle Officer wherein he allowed a mutation application ex parte without the affected party being heard or impleaded. Since the mutation was allowed and it had a fall out, the private respondents in the writ application, who are also respondents in the appeal, moved the Court of DCLR, who allowed their application and the said order was affirmed by the Additional Collector.