D.N. Patel, J. - (1.) THE present petition has been preferred against the order passed by the Permanent Lok Adalat, Jamshedpur in P.L.A. Compensation Case No. 61 of 2010 dated 20th December, 2010 mainly on the ground that the Permanent Lok Adalat has No. power, jurisdiction and authority to decide the dispute between the parties, on merits, since never any consent in writing was given by the Petitioner before the Permanent Lok Adalat.
(2.) MOREOVER , learned counsel for the Petitioner has relied upon Section 22 -C of the Legal Services Authorities Act, 1987 and has pointed out that there is gross violation of Section 22 -C(4) as well as Section 22C(7 & 8) of the Act, 1987 and, therefore, the award passed by the Permanent Lok Adalat, Jamshedpur deserves to be quashed and set aside. Learned counsel for the Petitioner has relied upon the decisions rendered by this Court, as reported in, 2009 (4) JLJR 129 as well as in, 2008 (3) JLJR 513 and submitted that in view of the aforesaid decisions also, the Permanent Lok Adalat has No. power, jurisdiction and authority to decide the dispute between the parties and is not supposed to adjudicate the dispute, without there being any consent by the parties, in writing.
(3.) NOTICE for final disposal has been served upon the Respondents, but, they have chosen not to appear before this Court.;