S.J. Mukhopadhaya, A.C.J. - (1.) MR . K.B. Sinha. learned senior counsel for the Projects and Development India Limited made the following statements on behalf of the Company : "(a) In respect of 8 petitioners the house rent has been charged as per the order dated 24.8.1999 passed by this Court. The rent has to be charged as per the revised rate after 8th May, 1985 of all the quarters occupied by the writ petitioners; (b) No penal rent have been/will be charged from these writ petitioners; (c) The electricity bills of the petitioners will be charged as per the rate i.e. Rs. 1.33 p. per unit and not at the rate of Rs. 3.82 p. per unit; (d) A detailed statement has been prepared in respect to all the petitioners and has been filed after serving a copy of the same on the counsel for the petitioners. The petitioners can get the details of payment as made against one or other head from the said chart; (e) The S.T.D. Rs. of all the petitioners are being produced to hand over the same to the petitioners who have been asked to remain present in the Court;"
(2.) THE following S.T.D. Rs. are being handed over to the following writ petitioners who have been identified by Mr. Delip Jerath, learned counsel for the petitioners : - Name Receipt No. Date Amount 1. Chandeshwar Dubey 131 12.12.1997 2. Bachchoo Prasad Singh 243 16.3.1998 3. Md. Nizamuddin Ansari 428270 9.1.1998 4. Pashupati Nath Sinha 428427 2.2.1998 5. Hardish Prasad Rajak 428441 3.2.1998 6. Sheo Prasad 228 9.2.1998 7. Rattan Lal 428440 3.2.1998 One of the writ petitioners, namely, Nand Kishore Prasad is not present. His S.T.D. Rs. as referred above, is being handed over to Mr. Delip Jerath for onwards transmission to the said petitioner.
(3.) IT will be open to the petitioners to get the S.T.D. Rs. encashed. They can also request the Bank to pay upto date interest till the encashment, the amount having remained with the Bank. The petitioners will pay back the house rent, electricity charges etc. as shown in the chart/statement prepared and copy of which has been handed over on their counsel within a period of one month failing which it will be open to the Projects and Developments India Limited to take appropriate steps against such petitioner or may approach this Court to initiate contempt proceeding against such petitioner.;