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The Kerala High Court has directed that for persons affected by flood/landslides, in relation to the benefits announced for them through the various Government orders, the Permanent Lok Adalat in the state shall be treated as the final level appellate authority in the Grievance Redressal Mechanism put in place by the state.
The State bench comprising Chief Justice Hrishikesh Roy and Justice AK Jayasankaran Nambiar said that in the hierarchy of authorities constituted for the purposes of redressing grievances, the Permanent Lok Adalat shall function as a second appellate authority.
Further, the court stated that appeals shall be preferred by the concerned from any adverse orders by District Disaster Management Authority (First Appellate Authority) within 60 days.
The two-tier Grievance Redressal Mechanism which was conceived by the State is not being culminated in an appellate proceeding before an independent authority wielding judicial powers after finding which the court issued this direction. Therefore, the court directed that the state should notify the services provided in connection with relief rehabilitation measures to flood/landslide victims as a Public Utility Service. But considering the delay that might occur to bring such notification, the bench had issued the above directions.
The first level authority was constituted by the state government comprising of Additional District Magistrate/Deputy Collector. The second level authority consists of District Collector, who is also the Chairman of District Disaster Management Authority.
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