DLSA(District Legal Service Authority)

DISTRICT LEGAL SERVICES AUTHORITY, DAVANGERE

In the background of Article 39A of the 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, Davangere is working in the Old Court Complex, PJ Extension, Davangere. Since 2016, the District Legal Services Authority, Davangere got its own independent building and now working in the Ground floor, Building, Court Complex, Davangere. District Legal Services Authority, Davangere consisting of Four Taluka Legal Services Committees i.e., Harihar, Honnali, Jagaluru and Channagiri. All these Legal Services Committees are working in respective talukas court complex buildings.

Aims and objectives:
The Legal Service Authority is creating legal awareness, legal aid and settlement of disputes through amicable settlement before Lok-adalath and Mediation are the main aims and functions of the Authority. Legal awareness programs are taken up for empowerment of legal knowledge to all the Citizens in general 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 & Children, Industrial Laborers etc.,

The Legal service Authority provides legal aid by way of providing services of able efficient services of Advocates, any person, who fulfills the criteria is entitled for the legal aid. The Legal Service Authority is functioning in the name of DLSA at District level and TLSA at Taluka levlel. 

Persons entitle to free Legal Aid:

• Persons belonging to Scheduled Caste or Scheduled Tribe
• Woman & Children
• Factory workers
• Victim of group clashes, violence, flood, drought, Earthquake, Industrial destruction etc.
• Victims of communal clashes
• Persons suffering from mental or any other disability
• Persons who are under the custody of protection home mental hospital etc.,
• Bonded labours and victims of human trafficking
• All categories of persons whose Annual Income is below Rs. 3 Lakh.(Rs.3,00,000/-)
• All categories of persons whose Annual Income is below Rs. 3 lakhs are eligible for free legal aid in Apex Court (Supreme Court)

  Chairman and Member Secretary, District Legal Services Authority, Davangere.

Chairman	Smt. Rajeshwari N. Hegde Prl. District and Sessions Judge, Davangere.
Member Secretary	SRI. Mahavir M. Karennavar Member Secretary(Senior Civil Judge), DLSA, Davangere.

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 Superintended of Police of the District.

4. The District Government Pleader.

5. The Assistant Director of Prosecution

6. The President, District Bar Association.

    

Likewise, the Taluka Legal Services Committees are headed by Senior Civil Judges of respective talukas as Chairmen and Civil Judge of respective talukas is the Secretary and consisting of other Statutory Members.

Chairmen and Member Secretaries of  various Taluk Legal Services Committee of Davangere. District

In recent years, the activities of the District Legal Services Authority spread into many spheres 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 etc.,.

LEGAL AID

The District Legal Services Authority in Davangere is effectively functioning to provide legal services to the public at large. In pursuit of this goal, the Authority has established Legal Aid Defense Counsel Services (LADCS) and legal aid clinics, including the Front Office Clinic, Taluk Office Clinic, Jail Clinic, CDPO Office Clinic, Juvenile Justice Board Clinic, and Village Clinic. The District Legal Services Authority and Taluka Legal Services Committees are actively extending legal aid to those in need through empanelled advocates. These advocates also contribute periodically by working in legal aid clinics, ensuring that legal services are accessible to a broader segment of the community.

VICTIM COMPENSATION SCHEME – 2011

          For the implementation of the scheme, the District Legal Services Authority Davangere, 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 the Senior Advocate of the District Bar Association. After the scheme came into effect, the Victim Compensation Scheme Committee (DLSA) has decided a large number of Victim Compensation cases and gave compensation. The judgments passed by the Victim Compensation Committee will be submitted to the Karnataka State Legal Services Authority, Bengaluru for allotment of funds, who in turn secure the fund from the state government and will allot to the District Legal Services Authority, Davangere for disbursement to the Victims.

AWARENESS PROGRAMMES

To create legal awareness to the public at large of Davangere 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 the public at large. Thus, the District Legal Services Authority, Davangere spread the message of Access to Justice at the widest level.

DLSA CONTACT ADDRESS AND DETAILS

District Legal Service Authority,

Old Court, Complex Building,

P.J Extension, Near Janatha Bajaar,

Davangere– 577002

Landline: 08192-296364

Member Secretary Mobile: 9141193937

E-mail Address: dlsadavangere4@gmail.com

 RTI information of Legal Service Authority/committee