Surya Kant, J. - (1.) The petitioner filed CWP No. 7760 of 2002 seeking a direction to the respondents including the Municipal Council, SAS Nagar, Mohali to charge 50% of the octroi as per the industrial policy of the State. The aforesaid writ petition was disposed of on 9th May, 2003 in view of the statement made on behalf of the respondents, in terms whereof a direction was issued to the Municipality to grant 50% exemption in the matter of payment of octroi on the goods specified in notification dated 22nd January, 1999. The Division Bench further directed that "if the petitioner has paid octroi in excess of what is payable in terms of the notification dated January 22, 1999, then the same shall be refunded to it by respondent No. 3 within a period of three months from today".
(2.) Alleging that despite several communications including contempt notice served upon respondent No. 3-Municipality, the excess amount of octroi paid by the petitioner was not being refunded, this petition has been filed.
(3.) In response to the show cause notice, firstly, the Municipality came up with the stand that a review application has been filed in this Court against the aforesaid order. It is not disputed that no interim stay was granted in the said review application and the same has since been dismissed on 18.4.2006.;