Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rupesh Singh, counsel assisted by Mr. Amrendra Pradhan, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Lukesh Kumar, counsel appearing on behalf of the respondent.
(3.) This writ petition under Article 226 and 227 of the Constitution of India has been filed by the writ petitioner for the following reliefs: a) "For quashing the order dated 05.04.2007 passed in P.L. Case No.1251/2004 by the Court of Permanent LokAdalat, Dhanbad whereby and where under the petition for review filed on behalf of the petitioner for review of the order/Award dated 15.06.2005 passed by the Permanent LokAdalat has been rejected, as the Learned Court has failed to appreciate that the order/award dated 15.06.2005 passed by the Learned Court suffers from error on the face of record and the impugned order if not reviewed in the facts and circumstances of the case will lead to miscarriage of justice. b) For quashing the order/award dated 15.06.2005 passed by the Permanent LokAdalat, Dhanbad where under the Learned Court had directed the petitioner herein to make payment of Rs.93,000/- as outstanding legal dues payable to the contractor/plaintiff/respondent herein as the said award is not proper in the eye of law in view of categorical statements made in the written show cause filed on behalf of the opposite party/ petitioner herein before the Learned Court clearly alleging that the amount claimed on behalf of the plaintiff/contractor was a disputed civil claim and the Learned Court in spite of the same, proceeded to entertain the P.L. Case before it an exercise without jurisdiction in a disputed matter unlikely to be compromised between the parties resulting in grave miscarriage of justice as the legally admitted dues of the contractor had already been paid on behalf of the petitioner i.e. MADA herein and as such any imaginary amount as awarded by the Learned Court would result in payment of a sum which is not legally due to the petitioner and contrary to the law.";