LAXMI DEVI Vs. PERMANENT LOK ADALAT AND ANR.

JUDGEMENT

(1.) THIS writ petition has been filed by the plaintiff -petitioner being aggrieved by the order dtd.15.4.2009 (Annex.8) passed by Permanent Lok Adalat. The learned counsel for the petitioner submitted that though a separate suit filed by the other person, in which the petitioner is a party and the same is pending before the competent Court, however, the observations made by the Permanent Lok Adalat in the impugned order that the cancellation of the auction in favour of the plaintiff is within the right of the Municipal Board will stand in the way of the plaintiff petitioner. Hence this writ petition.

(2.) HAVING heard the learned counsels, this Court is of the opinion that any observation made in the impugned order by the Permanent Lok Adalat where reconciliation efforts failed, cannot obviously stand in the way of the petitioner on merits of her case in the suit pending before the competent Court, which has to be decided on its own merits on the basis of evidence. Therefore, the apprehension of the petitioner is wholly unfounded. With these observations, the present writ petition is disposed of. No order as to costs.