RAGHUNATH PRASAD GUPTA Vs. SONARAM SWANSI

JUDGEMENT

(1.) IN this application the petitioner has prayed for setting aside the order dated 9.1.2006 passed by the Permanent Lok Adalat, Ranchi in PLA Case No. 419 of 2005 and PLA Case No. 420 of 2005. By the impugned order the Permanent Lok Adalat has refused to entertain the objection filed by the opposite party - petitioner challenging maintainability of the application filed before the Permanent Lok Adalat directing the petitioner to file written statement in support or oppose the application filed by the applicant under Section 22(c) of the Legal Services Authority Act, 1987.

(2.) LEARNED Counsel for the petitioner submitted that since the issue of maintainability has already been decided by the impugned order, he will not be able to take this point in the written statement and that he shall be seriously prejudiced from the same.

(3.) I find no illegality or error in the order warranting any intervention by this Court. There is already a direction to the petitioner to file his written statement and the petitioner can file the written statement stating all the grounds and points which have also been involved in this writ application.