- (1.) Leave granted. Legal Services Authorities Act, 1987 (the Act) was enacted to constitute Legal Services Authorities to provide for free and competent legal service to the weaker sections of the society, to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities, and to organize Lok Adalats to secure that the operation of the legal system promotes justice on a basis of equal opportunity.
(2.) The Act was enacted with a view to give effect to the provisions of Article 39A of the Constitution of India which mandates that State shall secure that the operation of the legal system promotes justice on a basis of equal opportunity, and shall in particular, provide free legal aid, by suitable legislation or schemes or in any other way, to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disability.
(3.) If we are to look at the history of grant of legal aid, it may be noticed that the Law Commission of India in its 14th report on 'reform of Judicial Administration' published in 1958, strongly advocated the need for rendering legal aid to poor litigants and categorically stated that' the rendering of legal aid to the poor litigants is not a minor problem of procedural law but a question of fundamental character'.;