Rakesh Kumar Jain, J. - (1.) This petition is filed by the Bar Association, Zira, seeking a direction to the respondents to restore their electricity supply after paying the electricity charges consumed by the Bar Association in the bar room and library of the Judicial Court Complex, Zira, District Ferozepur.
(2.) In short, the Judicial Court Complex at Sub Division, Zira, District Ferozepur, was shifted to the New Court Complex on 19.06.2014. The expenses for the electricity supply to the bar room and library in the New Court Complex for the period from June, 2014 to March, 2015 were paid by the Court/State Government. The electricity bill for the months of April and May, 2015 was of Rs. 4 lacs. There is a single meter in the New Court Complex in the name of Additional Civil Judge, who had requested the petitioner-Bar Association to contribute 10% of the total amount of the bill of Rs. 4 lacs. The petitioner represented that they are not liable to pay anything as they have been using the electricity supply for the bulbs, fans, tubes and coolers etc. in the bar room and library which is provided by the State Government as a facility to the advocates and on their refusal,their electricity supply to the bar room and library was disconnected.
(3.) Before approaching this Court, the petitioner made a representation to respondents No.2 and 3 and since their grievance was not redressed, the present petition has been filed, in which the respondents have taken a stand that the electricity supply provided to the bar room and library was used by the advocates for the purpose of construction of their chambers, therefore, they have been asked to pay 10% of the total bill amount.;