JODHPUR MUNICIPAL CORP. Vs. ANIL BHANDARI

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the order dated 30.08.2017 passed by the Permanent Lok Adalat, Jodhpur ('PLA').

(2.) In a case filed by the respondents, the PLA gave the following directions :-

(3.) The claim in the writ petition is that the petitioner-Corporation initially did not question the validity of the award passed by the PLA and decided to comply with the directions issued and in fact, has complied with most of the directions. However, in so far as, the direction No.4 pertaining to placing of inter-locking tiles around the park is concerned, when the said aspect was sought to be enforced by the respondent by filing execution proceedings, it was decided to question the validity of the award passed by the PLA and therefore, the petition has been filed on 17.12.2019 i.e. after about 02 years and 04 months of passing of the award. Submissions have been made that the award passed is without jurisdiction, inasmuch as, under Section 22A(b) of the Legal Services Authorities Act, 1987 ('the Act'), which defines "public utility service", the present case is not covered.