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    74794 cases were disposed in National Lok Adalat on 09.09.2023

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    Additional District Judge/Secretary District Legal Services Authority of Uttar Pradesh Fatehpur district informed that National Lok Adalat is being organized on 09.09.2023 in Civil Court Complex Court and all Tehsils. National Lok Adalat dated -09.09.2023 was inaugurated by Justice Narendra Kumar Johri (Administrative Judge District) Kar Kamlo of Allahabad High Court by garlanding the statue of Maa Saraswati and lighting the lamp in Vitnesh Room Civil Court premises. The National Lok Adalat was run under the able leadership of District Judge Rananjay Kumar Verma. Justice Narendra Kumar Johri (Administrative Judge District), Allahabad High Court, in his blessings, directed all the judicial officers to dispose of maximum number of cases in this Lok Adalat and also told all the judicial officers to send maximum number of cases to the Conciliation Settlement Centre. This should be sent to the Central Government so that maximum number of cases can be settled through conciliation agreement.

    The court premises were visited by Justice Narendra Kumar Johri (Administrative District Judge), Allahabad High Court, District Judge Rananjay Kumar Verma, Mohd. Ahmed Khan, Nodal Officer, National Lok Adalat, Nitya Pandey, Additional District Judge/Secretary, District Legal Services Authority. The court premises were inspected by the Justice. During the inspection by the Justice, a meeting was held with the President and Advocates of the District Bar Association. Today Civil Court Complex, Khaga Court Complex, Village Court, Bindki Complex, Collectorate Complex, all Tehsil Complex, all Municipality and Nagar Panchayat Complex, Labor Office. National Lok Adalat was organized by all the premises, all power distribution division premises, telecommunication offices and all the banks. In the above mentioned National Lok Adalat, District Judge Rananjay Kumar Verma, while disposing of a total of 01 cases, deposited Rs 500 as fine. 49 matrimonial suits and 07 pre-litigation disputes were disposed of by Rajeshwar Shukla, Chief Justice, Family Court, and 09 matrimonial suits and 01 pre-litigation disputes were disposed of by Ms. Manjula Sarkar, Additional Chief Justice, Family Court. Dhanendra Pratap Singh, Presiding Officer, Motor Vehicle Accident Tribunal, while disposing of 52 motor accident petitions, awarded a compensation of Rs 30455701.

    Rs 128000 was recovered by Anil Kumar Vl while disposing of 140 cases. Pramod Kumar Gangwar Special Judge, while disposing of 03 cases under Scheduled Caste-Tribe Prevention of Atrocities Act, deposited Rs 1500 as fine. Mohammad Ahmed Khan, Special Judge POCSO Act, Nodal Officer, Rashtriya Lok Adalat, disposed of 05 cases and deposited a fine of Rs 1600. Vinod Kumar Charasia, Additional District and Sessions Judge POCSO I, while disposing of 03 cases, deposited Rs 1000/- as fine. Vinay Tiwari, Additional District and Sessions Judge FTC I, while disposing of 03 cases, deposited Rs 1500/- as fine. Avijit Bhushan, Additional District and Sessions Judge/FTC Court No. 02, while disposing of 02 cases, deposited Rs 45500 as penalty. Ram Naresh Maurya, President District Consumer Forum, while disposing of 02 cases, deposited Rs 261498/- as fine. While disposing of 4367 criminal cases, Raj Babu Chief Judicial Magistrate deposited Rs 248450/- as fine. Roma Gupta Additional Chief Judicial Magistrate Court No. 1, while disposing of 3306 criminal cases, deposited Rs 87050 as fine.

    While disposing of 2724 criminal cases, Mahendra Kumar Paswan Civil Judge (C.D.) FTC deposited Rs. 2168309/- as fine. Anupam Kushwaha, Additional Civil Judge Jud.D. Court no. 01 settled 2635 cases and deposited Rs 80700 as penalty. Ankita Singh III Additional Civil Judge Jud.D. Court no. 02, while disposing of 2855 criminal cases, Rs 85800 was deposited as fine. Bhavna Sahu Civil (JUD/FTC) settled 1525 cases under Violence Against Women Act and deposited Rs 12000 as penalty. Arun Kumar, Civil Judge (JUD), Khaga, disposed of 2334 cases and deposited Rs. 638729/-. Pratyush Gupta Village Court, Judiciary, Bindki, while disposing of 2431 cases, deposited Rs 5556/- as penalty. While disposing of 2753 cases, Ms. Shweta Civil Judge Judiciary/FTC deposited Rs. 11500 as penalty. Kamlesh Kumar Srivastava, Special Judicial Magistrate, while disposing of 25 cases, recovered a fine of Rs 100/-. A total of 828 cases were disposed of by the Revenue Courts. 2978 cases of water tax were resolved by the Municipal Council and a fee of Rs 215238 was collected. By settling 1152 cases, Rs 83295000 was recovered by the banking institutions of the district.

    While disposing of 924 cases, the Electricity Department collected a fee of Rs 1153105/-. While settling 487 cases, Labor Department deposited Rs. 6407758/- as penalty and Income, Caste, Residence and other A total of 40700 cases of this type were disposed of. Thus, a total of 74794 cases were disposed of in the above mentioned National Lok Adalat and a fine of Rs 33973495 was recovered. Justice Narendra Kumar Johri (Administrative District Judge) and Chairman, District Legal Services Authority, District Judge Rananjay Kumar Verma and all the judicial officers and employees, advocates, District Bar Association, President and Secretary, District Legal Services Authority, Chief, Legal Aid Defense Council. Heartfelt gratitude was expressed and thanks were expressed to the system Fatehpur and media persons for making the Lok Adalat successful and for their cooperation.