DLSA / TLSA
LEGAL AID ONLINE
Link for “LEGAL SERVICES MOBILE APP”play.google.com/store/apps/details?id=com.nalsa.lsmsapp
AIMS AND OBJECTS
The Legal Services Act 1987 is basically aimed to provide free and competent legal services to the weaker sections of the society to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities and to organise Lok Adalats to secure that the operation of the legal system promotes justice on a basis of equal opportunity. Creating legal awareness, legal aid and settlement of disputes through amicable settlement are the main functions of the Authority. Legal awareness programmes are taken up for empowerment of legal knowledge to all the citizens in general and to the weaker sections of the society in particular. Various activities are taken up to reach the vulnerable sections of the society such as SC/ST, Women, Child, Factory labourers, Mentally disordered persons, whose annual income is less than 1,00,000 rupees, such persons are eligible for legal aid. The authority provides legal aid by way of providing services to able efficient services of lawyers. Any persons who fulfills the criteria, is entitled for the legal aid. The lok adalats are organised by the Authorities at Dist. & Taluka committees which helps the disputed parties who come for settlement through conciliation and such settlement reached before a lok adalat becomes a record having equal status top that of a judgement of the court. Simply by submitting a letter in writing public may get the legal advise and assistance by the services at Dist & Taluka legal services committees offices, that person will get the assistance and advise, and there is no charges for the same., there is no necessity to produce caste and income certificate but only you have to file an affidavit to this effect.
DISTRICT LEGAL SERVICES AUTHORITY, KALABURAGI
In the background of Article 39A of Constitution of India, the Legal Services Authorities Act, 1997 came into effect with the main object to spread Legal Awareness amongst the public at large by conducting Legal Literacy Camps, Workshops and Seminars and also to settle the dispute amicably by way of ADR methods as well as extend the legal aid to the needy people. As per the Act, in India three authorities viz., National Legal Services Authority (NALSA), State Legal Services Authority (KSLSA), District Legal Services Authority (DLSA) as well as three committees viz., Supreme Court Legal Services Committee, High Court Legal Services Committee and Taluka Legal Services Committees are constituted to achieve the object.
Since 1997, the District Legal Services Authority, Kalaburagi is working in the District Court Complex, Kalaburagi. Since 30.11.2015, the District Legal Services Authority, Kalaburagi got its own independent building in Court Complex, Kalaburagi. District Legal Services Authority, Kalaburagi consisting of Six Taluka Legal Services Committees i.e. at Aland, Afzalpur, Chincholi, Chittapur, Jewargi & Sedam. All these Legal Services Committees are working in respective Talukas Court complex building.
The District Legal Services Authority, Kalaburagi has disposed huge number of cases in National Lok-Adalats.
CHAIRMAN AND MEMBER SECRETARY, DISTRICT LEGAL SERVICES AUTHORITY, KALABURAGI.
Chairman
SMT. S. NAGASHREE
Prl. District and Sessions Judge, Kalaburagi.
Member Secretary
SRI. SRINIVAS NAVALE,
Senior Civil Judge, DLSA, Kalaburagi.
Apart from the Chairman and Member Secretary, District Legal Services Authority is consisting of the following members:-
- The Deputy Commissioner of the District,
- The Chief Executive Officer of the Zilla Panchayath,
- The City Police Commissioner, Belagavi,
- The Superintended of Police of the District,
- The District Government Pleader,
- The Assistant Director of Prosecution,
- The President, District Bar Association.
Likewise, the Taluka Legal Services Committees are headed by principal / Senior most Senior Civil Judges of respective talukas as Ex-officio Chairman and Principal/senior most Civil Judge of respective talukas is the Secretary and consisting of other Statutory Members.
In the recent years, the activities of District Legal Services Authority spread into many sphere such as, providing legal services, constituting lok-Adalats, attending committee meetings and is functionis, mediation, organizing legal awareness programmes to create legal awareness, extending legal aid to the needy people and awarding compensation under Victim Compensation Scheme-2011 etc.,.
LEGAL AID
The District Legal Services Authority, Kalaburagi effectively functioning to give legal services to the public at large. To achieve the goal, the District Legal Services Authority constituted legal aid clinics viz., Front Office Clinic, Taluk Office Clinic, Jail Clinic, CDPO Office Clinic, Juvenile Justice Board Clinic, Village Legal Care & Support Centre, ART Legal Aid Clinic, Police Station Legal Aid Clinic.
In recent past, a “Legal Aid Defence Cousenl System” has been set up to provide Legal Aid in criminal matters in Sessions Court.
To give legal services through these clinics and other modes, the Kalaburagi District Legal Services Authority and Taluka Legal Services Committees have selected Advocates and empanelled as under:
- Smt. Jayanthi S. Patil,
- Sri. Rajashekhar Shetty,
- Sri. Ramesh C. Doddamani,
Chief Legal Aid Defense Counsel, Kalaburagi.
Deputy Legal Aid Defense Counsel, Kalaburagi.
Assistant Legal Aid Defense Counsel, Kalaburagi.
Panel Advocates in Kalaburagi Unit :
The District Legal Services Authority and Taluka Legal Services Committees are extending legal aid to the needy people through the above empanelled advocates, who are also working periodically in legal aid clinics.
VICTIM COMPENSATION SCHEME – 2011
For the implementation of the scheme, the District Legal Services Authority, Kalaburgi constituted Victim Compensation Scheme Committee headed by Hon’ble Prl. District & Sessions Judge and Chairman of District Legal Services Authority and other two members i.e, The Member Secretary of District Legal Services Authority and a Senior Most Advocate of the District Bar Association. After the scheme came in to effect, the Victim Compensation Scheme Committee (DLSA) has decided large number of Victim Compensation cases and gave compensation to the eligible victims. The orders passed by the Victim Compensation Committee will be approved by the District Legal Services Authority and the same will be submitted to the Karnataka State Legal Services Authority, Bengaluru for allotment of fund, who in turn secure the fund from the State Government and will allot to the District Legal Services Authority, Kalaburagi for disbursement to the Victims with conditions.
AWARENESS PROGRAMMES
To create legal awareness to the public at large of Kalaburagi District, the District Legal Services Authority and Taluka Legal Services Committees are organizing more and more number of legal awareness programmes, workshops, seminars in the District and Taluka Head Quarters as well as in Villages on various subject of laws, Government Schemes and benefits, about the authorities and tried to eradicate the burning local problems faced by public at large. Thus, the District Legal Services Authority, Kalaburagi spread the message of Access to Justice at widest level.
DLSA CONTACT DETAILS
Landline: 08472-253370
Member Secretary Mobile: 91411 93944
E-mail Address : dlsakalaburagi@gmail.com
RTI – Legal Aid of Kalaburagi.
RTI Details of Kalaburagi
RTI ACT 2005 sec 4(1)(A), as per the Karnataka Govt Circular NO DPAR 44 RTI 2009, the information in the prescribed format published after completion till 31-12-2022
| Sr No | Name of Establishment | Notification under Section 4(1)(b) of RTI Act | 1 | RTI Details of District Legal Services Authority Kalaburagi | Click Here To View | 2 | RTI Details of Taluka Legal Services Authority – Afzalpur> | Click Here To View | 3 | RTI Details of Taluka Legal Services Authority – Aland | Click Here To View | 4 | RTI Details of Taluka Legal Services Authority – Chincholi | Click Here To View | 5 | RTI Details of Taluka Legal Services Authority – Chitapur | Click Here To View | 6 | RTI Details of Taluka Legal Services Authority – Sedam | Click Here To View | 7 | RTI Details of Taluka Legal Services Authority – Jewargi | Click Here To View |
|---|
Legal Services Mobile Application
https://play.google.com/store/apps/details?id=com.nalsa.lsmsapp&pli=1
LEGAL AID ONLINE
https://nalsa.gov.in/lsams/nologin/applicationFiling.action?requestLocale=en
PLV Notification for the year 2024
PLV Notification for the year 2024 – CLICK HERE
| 1 | CALLING FOR APPLICATION FOR THE POSTS OF TWO DEPUTY LEGAL AID DEFNSE COUNSEL AND FIVE ASSISTANT LEGAL AID DEFENSE COUNSEL FOR STRENTHENING LEGAL AID DEFENSE COUNSEL SYSTEM | Click Here To View |
| 2 | CALLING FOR APPLICATION FOR THE POSTS OF ASSISTANT/CLERK – 2 AND PEON 2 ON A TEMPORARY BASIS IN THE OFFICE OF LEGAL SERVICES AUTHGORITY | Click Here To View |
| 1 | CALLING FOR APPLICATION FOR THE POSTS OF ONE CHIEF LEGAL AID DEFENSE COUNSEL, ONE DEPUTY LEGAL AID DEFNSE COUNSEL AND ONE ASSISTANT LEGAL AID DEFENSE COUNSEL | Click Here To View |