VIJAY DIXIT Vs. URBAN IMPROVEMENT TRUST

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 2/2/2021, passed by the Permanent Lok Adalat, Bikaner deciding the petition under Sec. 22C of the Legal Services Authority Act, 1987 (hereinafter referred to as 'the Act of 1987'), filed by the petitioner.

(2.) In the petition before the Permanent Lok Adalat, the petitioner had claimed following three reliefs :-

(3.) After considering the reply and hearing the rival counsel, the learned Permanent Lok Adalat disposed of the petition vide its order dtd. 2/2/2021, while observing that the regular cleaning of the area is being done and the relief claimed against non-applicant No.5 (Doctor running the clinic) did not fall within the ambit of services defined in Sec. 22B of the Act of 1987.