- (1.) This is a rule issued under Contempt of Courts Act, 1971 for alleged wilful disobedience of the Judgment dated March 25, 2010 passed in the matter of M/s. Tetulia Coke Plant(P) Ltd ( in re. W.P. No.1279 of 2005).
(2.) By virtue of the aforesaid Judgment the Eastern Coal Field Ltd. was directed to refund the price of the coal paid in excess of notified price under "e" Auction Scheme. The operative portion of the above Judgment are quoted below: "It may be pointed out that by virtue of the order dated August 8, 2005 passed in this writ application, the applicants/writ petitioners paid the price of the coal to the respondent no.4 under the 'e' Auction Scheme in excess of the notified price of the same. Therefore, the applicants are entitled to get the consequential relief of getting refund of the aforesaid amounts.
(3.) It is true that this Court in course of judicial review cannot settle any disputed claim but at the same time the consequential relief of refunding back the aforesaid amount may be granted to the applicants following measures adopted by the Hon'ble Supreme Court for granting consequential relief to the writ petitioners who were before the Hon'ble Supreme Court.;