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DLSA

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       DISTRICT LEGAL SERVICES AUTHORITY (DLSA)                           

                   DAKSHIN  DINAJPUR AT BALURGHAT                  

                               

 

 

               PRESENT OFFICERS

       

 

  • Chairman : Shri Sudeb Mitra,

              District & Sessions Judge,

             

             Dakshin Dinajpur at Balurgat.

 

 

Secretary : Sri Soumendra Nath Roy

 

 

 

 

STAFFS

 

 

   Presently D.L.S..A, Dakshin Dinajpur at Balurghat has (five) staffs and S.D.L.S.C, Balurghat has 3 (three) staffs.

 

 

 

  •  

                                   OBJECTIVE

 

1) Providing Free & Competent Legal Services.

 

  Who are entitled for the Free Legal Services?

 

Woman or Child

 

Member of Scheduled Caste or Scheduled Tribe

 

An Industrial Labour

 

Victim of Trafficking in Human beings or “Beggar” as referred to in Article 23 (1) of the Constitution of India.

 

Mentally Challenged or Physically disabled person.

 

Victim of Mass Disaster, Ethnic Violence, Caste atrocity, flood, drought, earth quake or industrial disaster

 

A person, who is in custody in a protective home or in a Juvenile home or in a Psychiatric hospital or Psychiatric Nursing Home

 

A male having annual income of less than Rs. 1,00,000/- (Rupees One Lac), if the case is before any Court other than the Hon’ble Supreme Court and having annual income of less than Rs. 1,25,000/- (Rupees One lac and Twenty five thousand), if the case is before the Hon’ble Supreme Court.

 

2) Promoting Legal Awareness among mass.

 

3) Organizing Lok Adalats on 3rd Sunday of every month.

 

4) Providing free legal aids to the people entitled to, through Village Legal Care & Support Centres (previously known as Village Legal Aid Clinic), operating in different Gram Panchayats of the District.

 

 

 

                                ENTITLEMENT

 

 

 Who are entitled for the Free Legal Services?

 

Woman or Child.

 

Member of Scheduled Caste or Scheduled Tribe.

 

An Industrial Labour.

 

Victim of Trafficking in Human beings or “Beggar” as referred to in Article 23 (1) of the Constitution of India.

 

Mentally Challenged or Physically disabled person.

 

Victim of Mass Disaster, Ethnic Violence, Caste atrocity, flood, drought, earth quake or industrial disaster.

 

A person, who is in custody in a protective home or in a Juvenile home or in a Psychiatric hospital or Psychiatric Nursing Home.

 

A male having annual income of less than Rs. 1,00,000/- (Rupees One Lac), if the case is before any Court other than the Hon’ble Supreme Court and having annual income of less than Rs. 1,25,000/- (Rupees One lac and Twenty five thousand), if the case is before the Hon’ble Supreme Court.

                

                     STATISTICS

 

  • Disposal of Cases through National Lok Adalat, held on 23.11.2013 :

 

No. of Pre-Litigation Cases Referred:

No. of Post-Litigation Cases Referred:

Total No. of Cases Referred:

No. of Pre-Litigation Cases Settled:

No. of Post-Litigation Cases Settled:

Total No. of Cases Settled:

Award Amount (Rs.):

Spot Collection (Rs.):

Fine Realised:

 

625

108

733

170

63

233

1,78,08,879/-

4,62,030/-

3,275/-

 

 

  • No. of Free Legal Aid Beneficiaries for the year 2013: 81 (Eighty one).

 

  • No. of Free Legal Aid Beneficiaries for the year 2014 (up to 31st March): 67 (Sixty seven).

 

  • Last Legal Awareness Camp organized: Recently a Legal Awareness Camp was arranged on 18.03.2014 at Hili Block of Balurghat Sub-Division, District Dakshin Dinajpur, for the Unorganized Sector Workers.

 

 

 

VILLAGE LEGAL CARE & SUPPORT CENTRES

 

DLSA, Dakshin Dinajpur at Balurghat has opened the

following Village Legal Care & Support Centres (previously known as Village Legal Aid Clinic) manned by Para Legal Volunteers (PLVs), in different Gram Panchayats of the District to provide Legal Aids :

 

Block wise list of Gram Panchyats:

 

 

BALURGHAT BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Boaldar

2.

Bolla

3.

Chingishpur

4.

Nazirpur

5.

Bhatpara

6.

Chakbhrigu

7.

Danga

8.

Amritakhanda

9.

Patiram

 

 

 

 

 

BANSHIHARI BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Brajaballabhpur

2.

Ellahabad

3.

Shibpur

4.

Mahabari

 

 

GANGARAMPUR BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Sukdevpur

2.

Uday

3.

Belbari-I

4.

Gangarampur

 

 

HARIRAMPUR BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Bagichapur

2.

Saiyadpur (manned by 1 Lawyer & 2 PLVs)

 

 

HILI BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Dhalpara

2.

Jamalpur

3.

Panjul

4.

Binshira

5.

Hili

 

 

KUMARGANJ BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Batun

2.

Deor

3.

Jakirpur

4.

Bhour

5.

Mohana

6.

Ramkrishnapur

7.

Safanagar

 

 

 

 

 

 

KUSHMANDI BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Beroil

2.

Kalikamore

3.

Karanji

4.

Kushmandi

 

 

TAPAN BLOCK

 

SL. NO.

NAME OF THE GRAM PANCHAYAT

1.

Rampara Chenchra (manned by 1 Lawyer & 2 PLVs)

2.

Autina

3.

Dwipkhanda

4.

Malancha

5.

Ramchandrapur

6.

Harsura

 

                         

          

 

                              

Some Useful Links:--

 

National Legal Services Authority

 

State Legal Services Authority

 

 

 

Photo Gallery of DLSA

 

 

 

                                                                     CONTACT US

                                       Office of the District Legal Services Authority

                                                   District Judge’s Court Complex

                                                     Dakshin Dinajpur at Balurghat

                                                  Phone No. 03522- 251096 / 259528

                                                  E-mail: ddinajpur.dlsa@gmail.com