RELIANCE JIO INFOCOMM LTD Vs. HARISH AGRAWAL

JUDGEMENT

(1.) The issues involved in this petition are '(1) Whether the Permanent Lok Adalat has jurisdiction to adjudicate the dispute regarding installation of mobile tower? and (2) Whether installation or removal of mobile tower is covered by the definition of 'public utility service", as defined under Sec. 22A(b) of the Legal Services Authorities Act, 1987 (for short 'the Act of 1987")?' It is in the above background, the issues involved in this petition are required to be considered by this Court.

(2.) This petition has been filed by the petitioner to annul the impugned order dtd. 29/5/2023 passed by the Permanent Lok Adalat, Jaipur Metropolitan, Jaipur (for short 'the PLA') by which a direction has been issued to the Deputy Commissioner and Enforcement Officer of the Jaipur Development Authority (for short 'the JDA') to seize the mobile tower, installed at the site in question and dismantle the same within 15 days and recover the amount of expenses incurred in the above process from the petitioner and a further direction has been issued to the JDA to submit the compliance report of the order dtd. 29/5/2023 till 30/6/2023.

(3.) Feeling aggrieved by the aforesaid order and directions issued by the PLA, the petitioner has invoked the extraordinary jurisdiction of this Court by way of filing this petition within the following prayer:-