SMT. POONAM SINGH, SANTOSH KUMAR SINGH AND SANDHYA SINGH Vs. THE JHARKHAND STATE ELECTRICITY BOARD, TATA STEEL LTD. JAMSHEDPUR, JAMSHEDPUR UTILITY SERVICES LTD. (JUSCO) AND ADARSH SAHKARI GRIH NIRMAN SWABLAMBI SAMITI LTD.

JUDGEMENT

(1.) THE grievances of the Petitioners is against Respondent no. 4 - Adarsh Sahkari Grih Nirman Swablambi Samiti Ltd., Jamshedpur that it cannot disconnect the electricity and water supply of the Petitioners. But it is submitted by Mr. Sachin Kumar that in terms of Section 56 of the Electricity Act, 2003, JUSCO is to ensure that Respondent No. 4 does not disconnect the electricity and water supply except for any dues. He further submitted that the jurisdiction of the Civil Court is barred under Section 50 of the Self Supporting Cooperative Societies Act.

(2.) MR . M. S. Mittal, learned senior counsel for JUSCO pointed out that Petitioners moved other authorities, but they did not interfere with the matter saying that the dispute is between the Petitioners and the Society.

(3.) SO far as bar of jurisdiction of Civil Court is concerned, in my opinion for the nature of disputes involved, Civil Court jurisdiction is not barred.