DLSA/TLSA

The Belagavi District Judiciary is holding Mega Lok - Adalat on 30/09/2021 in the Entire District.

Legal Aid

Address:

Belagavi District Legal Services Authority,
ADR Building (New Court Complex building)
Belagavi- 590016

Aims and objectives:

1. Creating legal awareness among the general public by organizing legal awareness functions and workshops.
2. Providing free legal advice by establishing legal aid clinics in all taluks and legal support and protection centers in selected   illages.
3. Providing free legal aid (Services) to the persons entitle for it. 
4. Amicable settlement of Pre-litigation and cases pending in the courts by organizing Lok-Adalats (Janata Nayalaya).

Persons entitle for free Legal Aid:

The following persons are entitle for free legal aid

1. Persons belonging to Scheduled Caste or Scheduled Tribe
2. Woman & Children
3. Factory workers
4. Victim of group clashes, violence, flood, drought, Earthquake, Industrial destruction etc.
5. Victim of communal clashes
6. Persons suffering from mental or any other disability
7. Persons who are under the custody of protection home mental hospital etc.,
8. Bonded labours and victims of human trafficking
9. All category of persons whose Annual Income is below Rs. 3 Lakh.(Rs.3,00,000/-)

All category of persons whose Annual Income is below Rs. 3 lakhs are eligible for free legal aid in Apex Cour (Supreme Court)

DISTRICT LEGAL SERVICES AUTHORITY, BELAGAVI

In the background of Article 39A of Constitution of India, the Legal Services Authroities 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, Belagavi is working in the New District Court Complex, Belagavi. Since December, 2015, the District Legal Services Authority, Belagavi got its own independent building, New Court Complex, Belagavi. District Legal Services Authority, Belagavi consisting of Eleven Taluka Legal Services Committees i.e., Athani, Bailahongala, Chikodi, Gokak, Hukkeri, Khanapur, Nippani, Raibag, Ramadurga, Sankeshwar and Soundatti. All these Legal Services Committees are working in respective Talukas Court complex building.

The District Legal Services Authority, Belagavi secured 1^stplace in the State awarded by Karnataka State Legal Services Authority for many years in recognition of disposal of more number of cases in Megha Lok-Adalats.

CHAIRMAN AND MEMBER SECRETARY, DISTRICT LEGAL SERVICES AUTHORITY, BELAGAVI.

Chairman	SRI. C.M. JOSHI Prl. District and Sessions Judge, Belagavi.
Member Secretary	SRI. VIJAYA DEVARAJ URS Senior Civil Judge, DLSA, Belagavi.

 Apart from the Chairman and Member Secretary, District Legal Services Authority is consisting of the following members:-

1. The Deputy Commissioner of the District,

2. The Chief Executive Officer of the Zilla Panchayath,

3. The City Police Commissioner, Belagavi,

4. The Superintended of Police of the District,

5. The District Government Pleader,

6. The Assistant Director of Prosecution,

7. 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 and 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, Belagavi 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 Center, Senior Citizen Clinic, North Eastern Clinic, ART Legal Aid Clinic, Swadhar Grugh, Police Station Legal Aid Clinic.

In recent past, a “ Legal Aid Defence Cousenl System ” has been set up to provide Legal Aid in criminal matter in Sessions Court.

To give legal services through these clinics and other modes, the Belagavi District Legal Services Authority and Taluka Legal Services Committees have selected Advocates and empanelled as under:

The List of Panel Advocates working in District Legal Services Authority, Belagavi.

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 Belagavi, 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 judgments 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, Belagavi for disbursement to the Victims.

AWARENESS PROGRAMMES

          To create legal awareness to the public at large of Belagavi 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, Belagavi spread the message of Access to Justice at widest level.

DLSA CONTACT DETAILS

Landline: 08312423216

Member Secretary Mobile: 9483467397

E-mail Address : dlsa.belgaum1 @gmail.com

RTI - Legal Aid of Belagavi

Under RTI informartrion of DLSA Belagavi.pdf

Under RTI informartrion TLSC Athani.pdf    

Under RTI informartrion TLSC Bailhongal.pdf             

Under RTI informartrion TLSC Chikodi.pdf

Under RTI informartrion TLSC Gokak.pdf

Under RTI informartrion TLSC Hukkeri.pdf

Under RTI informartrion TLSC Khanapur.pdf

Under RTI informartrion TLSC Nippani.pdf

Under RTI informartrion TLSC Raibag.pdf

Under RTI informartrion TLSC Ramdurg.pdf

Under RTI informartrion TLSC Sankeshwar.pdf

Under RTI informartrion TLSC Saundatti.pdf