M.N. Bhandari, J. - (1.) BY this writ petition, a challenge has been made to the order dated 11.03.2010 passed by the Permanent Lok Adalat.
(2.) IT is a case where a demand was raised by the Petitioner herein over and above, the demand raised at the time of release of electricity connection. The Permanent Lok Adalat set aside the demand raised by the Petitioner. This was after taking note of the decision of this Court in case of J.V.V.N.L. v. Mangal Ram as referred therein. Learned Counsel for Petitioner submits that Lok Adalat has no jurisdiction to adjudicate the dispute and secondly, while adjudicating the matter, evidence led by the Petitioner was not looked into.
(3.) I have considered both the submissions made by learned Counsel for Petitioner.;