AIR 2009 ALLAHABAD 109 ::2009 (1) All LJ 472 ::2009 (1) ALJ 472 ::2009 A I H C 1075 ::2009 (74) All LR 118 ::2009 (1) All WC 209 ::(2008) 5 ESC 3639

Allahabad High Court

Hon'ble Judge(s): Sabhajeet Yadav , J

(A) Legal Services Authorities Act (39 of 1987) , S.19(5), S.20— Reference of dispute for settlement to Lok Adalat - Is circumscribed by conditions laid down u/S.19(5) and u/S.20(1) and u/S.20(2) of Act - These conditions are sine qua non for making a valid reference - Unless these conditions are satisfied, Lok Adalat organised u/S.19(1) would have no jurisdiction to take cognizance of matter or dispute, even if referred to it by court or authority or committee organising Lok Adalat. The court dealing with the case can refer a dispute for settlement to Lok Adalat either where parties agree for such reference or where court, or Authority or Committee organising Lok Adalat, on application of any one of parties to dispute after affording reasonable opportunity of hearing to parties, or where Court itself found that such matter needs to be determined by Lok Adalat, in such situation they can refer any mater before Lok Adalat. In other words the power of court before which any dispute is pending or any authority or committee organising Lok Adalat to refer a dispute to Lok Adalat is circumscribed by aforesaid conditions laid u/S. 19 (5) and S. 20 (1) and (2) of the Act. These conditions are sine qua non for making a valid reference before Lok Adalat organised u/S. 19 of the Act. Therefore, unless these conditions are satisfied, Lok Adalat organised u/S. 19 (1) has....