M.Katju, O.P.Garg, JJ. - (1.) THE petitioner is an advocate and he is claiming payment of his bills. In our opinion, the remedy of any advocate for bills which have not been paid, whether they are payable by the Government or by a private party, is to file a civil suit. In our opinion, an advocate is on the same footing as the general public. If for any goods supplied by some one or for services rendered payment is not given, the remedy is to file civil suit and not a writ petition. Moreover, it has to be examined whether the bills are genuine and whether they are payable or not and, to what extent, which is not possible in writ jurisdiction. THE writ petition is dismissed on the ground of alternative remedy.;