Laxmi Narain Mittal, J. - (1.) PUNJAB State Power Corporation Limited (successor -in -interest of defendant no.1 - Punjab State Electricity Board) has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 30.08.2005 passed by learned Civil Judge (Senior Division), Ludhiana and judgment dated 16.12.2010 passed by learned Additional District Judge, Ludhiana thereby allowing application of respondent no.1 -plaintiff - District Bar Association, Ludhiana for interim injunction restraining the defendants from imposing any power cuts in electricity supply to Judicial Courts Complex, Ludhiana from 09:00 A.M. to 05:30 P.M., till disposal of the suit.
(2.) ALTHOUGH State of Punjab is not party to this litigation, Law Officer of the State was associated vide order dated 09.12.2011 because counsel for the petitioner -Corporation stated that for implementing the impugned orders, separate independent Feeder has to be provided, for which State Government has to apply, although temporary arrangement had been made through additional supply line for implementing the impugned orders. As per Status Report submitted on behalf of State of Punjab, application was moved to petitioner -Corporation for framing estimate for independent hotline Feeder to Judicial Courts Complex, Ludhiana for total load of 1028.10 KW and requisite fee for framing the estimate was also deposited with the petitioner -Corporation. However, Additional Superintending Engineer of the petitioner -Corporation has intimated vide letter dated 31.01.2012 that as per instructions of the petitioner, there has to be minimum load of 2500 KVA for independent hotline Feeder.
(3.) I have heard Learned Counsel for the petitioner -Corporation and learned State counsel and perused the case file.;