DLSA/TLSC
District Legal Service Authority, Koppal
Chairman : |
Smt. Latha Kumari M |
Member Secretary : |
Shri. Mahantesh Sangappa Dargad,
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AIMS & OBJECTIVES |
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The Legal Services Act 1987 is basically aimed to provide free and competent legal Service 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 organize 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, Industrial Laborers etc., The Authority provides legal aid by way of providing the services of able and efficient services of Lawyers. Any person, who fulfills the criteria, is entitled for the legal Aid. The Lok Adalats organized by the Authorities and the Taluk Committees help the disputing parties to come to settlement through Conciliation and such settlement reached before a Lok Adalat becomes a record having equal status to that of a judgment of the Court.
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** Latest Updates ** |
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| CIRCULAR- LIST OF ACCEPTED AND REJECTED APPLICATIONS OF LEGAL AID LAWYERS IN LEGAL AID DEFENSE COUNSEL OFFICE (LADC) | CLICK HERE VIEW THE DETAILS INTERVIEW DATE FIXED ON 13.11.2025 |
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| NOTICE INVITING APPLICATIONS FOR ENGAGEMENT AS FULL TIME LEGAL AID LAWYERS IN LEGAL AID DEFENSE COUNSEL OFFICE (LADC) | Guidelines and Instruction for engagement of full-time Chief/Deputy and Assistant Legal Aid Defense Counsels Paper Notification Application For Chief/Deputy and Assistant Legal Aid Defense Counsels |
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| Special Campaign Mediation “For the Nation” 90 days drive to settle cases pending in all the Taluka Courts and District Courts through Mediation | Click here to view Details Special Campaign Mediation “For the Nation” 90 days drive – Kannada Special Campaign Mediation “For the Nation” 90 days drive- English |
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| Legal Aid Defense Councilor Staffs , DLSA, Koppal | Legal Aid Defense Councilor Staffs , DLSA, Koppal |
Right to Information Act |
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As per Section 4(1)(a) of Right to information Act, every public Authority shall maintain all its records duly catalogued and indexed in a manner and the form which facilitates the right to information under this Act and ensure that all records that are appropriate to be computerized are, within a reasonable time and subject to availability of resources, computerized and connected through a network all over the Country on different systems so that access to such records is facilitated.We are working at the same and will be uploaded in the website as early as possible. However, the information which is in the office at present is uploaded in the website. |
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| Koppal | Gangavathi | Kushtagi | Yelburga | |
| Information Under Section 4(1) A of the RTI Act, 2005
Organization, Functions and Duties (Section 4(1)(B)(I)) Information Under Section 4 of the RTI Act, 2005 |
DLSA Koppal | TLSC Gangavathi | TLSC Kushtagi | TLSC Yelburga |
Contact Details
Address:
District Legal Services Authority,
District Court Complex,
Koppal.
Email: dlsakoppal1[at]gmail[dot]com
Contact No.: 08539-220233