- (1.) The Court: The instant writ application was disposed of by an order dated July 14, 2000 holding, inter alia, that the price fixed for long flame coal, which was higher, was unauthorized and without the sanction and authority of law and directing the respondent to refund the excess price paid by the petitioner.
(2.) On an appeal filed by the South Eastern Coal Fields Ltd., the Division Bench by its order dated November 20, 2000 opined that the interest of justice demands that the supplementary affidavit filed by the appellant be treated as an application for additional evidence which was allowed and the matters remitted back to the appropriate Bench for consideration of the matter afresh. That is how the matter has appeared before this Court.
(3.) The writ petition has been filed mainly for the reliefs which are contained in prayers 'a' and 'b' and read as under : "a) Writ of mandamus be issued commanding the respondents to desist from levying and realizing extra charge in respect of particular grade of coal by describing the coal of any colliery as 'long flame coal' and commanding them to charge uniform price for any grade of non-coking coal irrespective of the colliery from which the coal is raised; b) Writ of prohibition be issued prohibiting the respondents from charging Rs. 25/- per M.T. of coal or any extra amount in respect of listed colliery as mentioned in the Notification dated December 27, 1991 and from charging any extra amount by describing any coal as 'long flame coal'.'';