National Lok Adalat Notice 12 September 2026
न्याय सबके लिए | ACCESS TO JUSTICE FOR ALL
UPCOMING 3rd NATIONAL LOK ADALAT
12th SEPTEMBER 2026 (10 AM Onwards)
NO COURT FEE
Justice without financial burden
MUTUAL SETTLEMENT
Disputes resolved through mutual agreement
QUICK JUSTICE
Faster resolution, greater peace
Note: The National Lok Adalat will be held in Karnataka on 19th September 2026 and in Delhi and Rajasthan on 10th October 2026.
How to Participate in Lok Adalat
- Identify Your Dispute: Understand the nature of your dispute and the relief you are seeking.
- Approach Legal Services Authority: Contact your nearest DLSA (District Legal Services Authority) or TLSC (Taluk Legal Services Committee) for information and assistance.
- Check Eligibility: Find out whether your matter can be taken up in Lok Adalat.
- Participate in Lok Adalat: Participate in proceedings and explore the possibility of an amicable settlement.
- Settlement & Award: If settlement is reached, it is recorded as per law and has binding effect.
Cases Eligible for Settlement in Lok Adalat
- Criminal Compoundable Cases
- Plea Bargaining Cases
- Revenue Cases
- Bank Recovery Cases
- Cheque Dishonour Cases
- Service Matters (including Pension Matters)
- Motor Accident Claims
- Compoundable Traffic Challans
- Matrimonial Disputes (excluding divorce cases)
- Succession Matters
- Land Acquisition Cases
- Labour Disputes
- Arbitration Matters
- Consumer Matters
- Electricity Bill Cases
- Water Bill Cases
- Telephone Bill Cases (MTNL, BSNL, etc.)
- Other Civil Matters
National Lok Adalat (NLA) vs. Permanent Lok Adalat (PLA)
| Key Differences | National Lok Adalat (NLA) | Permanent Lok Adalat (PLA) |
|---|---|---|
| Nature & Duration | Held on a particular day throughout the country. | Constituted as a permanent body on a continuous basis for a particular area. |
| Scope of Disputes | Resolves pending and pre-litigation disputes through compromise or settlement. | Deals only with disputes relating to Public Utility Services that are compoundable and involve a dispute value of less than 1 crore. |
| Sittings | Held at regular intervals on a notified date. | Sits regularly throughout the year. |
| Presiding Officer[cite: 1] | Presided over by a panel comprising a serving or retired Judicial Officer and other persons as notified. | Presided over by the Chairman and two members. |
| Award / Settlement | Awards passed are final, binding on the parties as a decree of Civil Court and non-appealable | Awards passed are final and binding on the parties as a decree of Civil Court. |
| If Settlement Not Reached | The record of the case is returned back to the court. | If dispute does not relate to any offence, the PLA decides the dispute on merits. |
| Type of Cases | Criminal Compoundable, Revenue, Bank Recovery, Cheque Dishonour, MACT, Traffic Challans, Matrimonial (excl. divorce), Land Acquisition, Labour, Arbitration, Consumer, Utility Bills, Civil Matters. | Transport, postal, telegraph, telephone, power, light/water supply, public conservancy/sanitation, hospital, insurance, housing/real estate, education. |
Leadership Messages
“Access to justice is not merely a principle but a lived reality that must reach every doorstep. The National Lok Adalat offers citizens a structured, time-bound and cost-effective mechanism to resolve pending disputes through mutual consent and settlement…”
“The National Lok Adalat continues to serve as a practical and effective alternative dispute resolution mechanism, enabling swift disposal of cases through amicable settlement…”
For more details, visit National Legal Services Authority: www.nalsa.gov.in