STATE OF JHARKHAND Vs M/S MISRILALL JAIN & SONS AND ANR. ETC.
Case number: C.A. No.-003226-003271 / 2010
Diary number: 33827 / 2007
Advocates: Vs
ARUP BANERJEE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3226-3271 OF 2010 (Arising out of SLP(C) Nos. 24489-24534 of 2007)
State of Jharkhand & Ors. …Appellants
Versus M/s. Misrilall Jain & Sons & Anr. etc.etc. …Respondents
WITH
CIVIL APPEAL No. 3272 OF 2010 (Arising out of SLP(C) No. 7199 of 2008)
CIVIL APPEAL Nos. 3274-3275 OF 2010 (Arising out of SLP(C) Nos. 7200-7201 of 2008)
CIVIL APPEAL No. 3273 of 2010 (Arising out of SLP(C) No. 7202 of 2008)
CIVIL APPEAL Nos. 3276-3277 of 2010 (Arising out of SLP(C) Nos. 7203-7204 of 2008)
JUDGEMENT
R.M. Lodha, J.
Leave granted.
2. In this group of 52 appeals by special leave, 46 are
directed against the common judgment dated May 7, 2007
passed by the High of Jharkhand disposing of 46 writ petitions.
The remaining 6 arise from separate judgments but following
the judgment dated May 7, 2007. These appeals involve
common issues and, accordingly, were heard together and are
being disposed of by this common order.
3. The appellants in these appeals are State of
Jharkhand and their officers (for short, ‘State Government’).
The respondents are major mineral lease holders and minor
mineral lease holders (for short, ‘lessees’).
4. On June 17, 2005, the State Government through
Department of Mines and Geology issued a Resolution
regarding collection of surface rent on the area of mining leases
at par with the land under commercial use whereby and
whereunder the following decisions were taken:
“(a) The area held for minor and major mineral mining lease shall be treated as held for commercial purposes in accordance therewith the surface rent shall be collected on it.
(b) The annual land rent for the entire area held under minor and major mineral shall be equal to the 5% of the latest market price determined for that particular area by the Dy. Commissioner-cum-District Registration (should be Registrar) and it shall be collected by the District/Asst. Mining Officer from the lease holders.
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(c) This rate shall be variable from time to time in proportion of the market price determined by the Dy. Commissioner-cum-District Registrar.
(d) The arrear of the surface rent can be realized by initiating case for auction as a public under the Bihar & Orissa Public Demand Recovery Act, 1914.”
5. In pursuance of the aforesaid Resolution, demand
notices were issued to the lessees in respect of the leases held
by them for payment of enhanced surface rent, i.e., surface rent
equal to 5% of the latest market price of the land treating the
entire leased area as having been held for commercial use. The
lessees approached Jharkhand High Court by filing writ
petitions challenging the competence and authority of the State
Government in issuing the said Resolution treating entire land
for the purposes of determination of surface rent as the lease
for commercial purposes and revising surface rent at 5% of the
latest market price of the land. The lessees prayed for quashing
the Resolution dated June 17, 2005 and demand notices.
6. The State Government defended their action as
valid, legal and justified. According to State Government, the
Resolution dated June 17, 2005 has been issued in terms of
the power conferred upon them, insofar as major minerals are
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concerned, under the Mines and Minerals (Development and
Regulation) Act, 1957 (for short, ‘1957 Act’) and Mineral
Concession Rules, 1960 (for short, ‘1960 Rules’) and as
regards minor minerals under Jharkhand Minor Mineral
Concession Rules, 2004 (for short, ‘2004 Rules’).
7. The High Court by a common judgment dated May
7, 2007, allowed 46 writ petitions and quashed the Resolution
dated June 17, 2005 and the demand notices. The other 6 writ
petitions were allowed subsequently by following the judgment
dated May 7, 2007.
8. Mr. M.S. Ganesh, learned senior counsel for the
State Government invited our attention to Entry 54 of Union List
and Entry 18, Entry 23 and Entry 45 of the State List in Seventh
Schedule to the Constitution. He referred to the provisions of
1957 Act, particularly, definition of ‘mining lease’ and ‘mining
operations’ in Section 3(c) and Section 3(d) respectively,
Section 13 that empowers Central Government to make rules in
respect of minerals, Section 15 that empowers State
Government to make rules in respect of minor minerals and
Section 17 that specially empowers the Central Government to
undertake prospecting or mining operations in certain lands. He
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also invited our attention to 1960 Rules, particularly, Rule 27
(1)(d) and Rule 31. In backdrop of the aforesaid legal
provisions, Mr. M.S. Ganesh assailed the impugned judgment
of the High Court dated May 7, 2007 and submitted that none of
the writ petitioners laid any challenge to or prayed for any relief
against the legislative competence of Parliament to enact, or to
the constitutional validity/vires of Section 13(2)(i) of 1957 Act or
to the competence of the Central Government to make, or to
the vires of, Rule 27(1)(d) of the 1960 Rules or to the
constitutional validity/vires of Section 15(1A)(g) of 1957 Act or
to the competence of the State Government to make, or to the
vires of Rule 29(1)(d) of the 2004 Rules. In the circumstances,
learned senior counsel submitted that it was not open to the
High Court to pronounce that the imposition of surface rent
(whether for major or minor minerals) is beyond the legislative
competence of the State and the subordinate/delegated
legislative competence and executive authority of the State
Government.
9. Learned senior counsel for the State Government
would submit that the High Court while considering the
controversy relating to the Resolution dated June 17, 2005
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applied principles evolved in relation to taxing statutes and the
decisions rendered relating to such statutes overlooking the
conceptual distinction between the State’s sovereign capacity
to levy taxes and duties and the State’s capacity as a lessor to
collect rent. He vehemently contended that the findings
recorded by the High Court, namely, (a) that mining leases do
not partake of the same character as other leases that are
characterised as commercial leases and (b) that no provision
has been made in 1957 Act for the enhancement of surface
rent were fundamentally erroneous. He urged that High Court
seriously erred in overlooking the fact that lessees have failed
to plead jurisdictional facts, let alone discharge their burden of,
showing that the surface rent as enhanced pursuant to
Resolution dated June 17, 2005 is at a rate that exceeds the
land revenue in terms of 1960 Rules. He would also submit that
power to review and enhance the surface rent of a mining
lease, even during its subsistence as regards major minerals, is
embodied and inherent in Section 13(2)(i) of 1957 Act read with
Rule 27(1)(d) and Part-V, clauses (2) and (4) in the statutory
lease of 1960 Rules and in respect of minor minerals, in
Section 15(1A)(g) read with Rule 29 (1)(d) of 2004 Rules. He
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also submitted that lessees have all along been paying surface
rent without demur and their challenge to the enhancement of
surface rent had no merit yet High Court allowed writ petitions.
10. Mr. A.K. Ganguli, learned senior counsel led the
arguments on behalf of the lessees. He supported the
judgment dated May 7, 2007 and submitted that the entire field
of legislation—‘Regulation of Mines and Minerals Development’
is fully under the control of the Central Government and
consequently the State Legislature are denuded of their power
to make any law with reference to the subject matter covered
by Entry 23 of List II of Seventh Schedule to the Constitution.
He would submit that the validity of the Resolution dated June
17, 2005 has to be tested with reference to the powers of the
State Government within the four corners of 1957 Act and the
Rules made thereunder and the State Government would not
be competent to issue such Resolution as an executive order in
exercise of its power under Article 162 of the Constitution. He
invited our attention to Sections 2,4, 5 and 13 of 1957 Act, Rule
27(1)(d) and Rule 31 of 1960 Rules and submitted that a
conjoint reading of these provisions would show that the
surface rent is payable only for surface area occupied or used
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by the lessee and that too during the period when the lessee
continues to occupy or use such area even though the mining
lease for the leasehold area continues beyond the period when
the surface area ceased to be occupied by the lessee.
Mr. Ganguli submitted that the surface rent as determined by
the State Government is required to be specified in the lease
deed itself and although royalty/dead rent is variable but
surface rent is not. He vehemently contended that surface rent
could not be levied for the entire leasehold area held under the
mining lease. According to him, the approved mining plan
demarcates only limited surface area which could be put for
mining operation in a given year or for block of years and,
therefore, the Resolution dated June 17, 2005, in any case, is
bad to the extent it authorizes the levy of surface rent on the
entire area held. He would, thus, submit that the judgment
dated May 7, 2007 and subsequent judgments relying upon the
said judgment do not call for any interference. Learned senior
counsel and counsel for lessees in some appeals adopted the
arguments of Mr. A.K. Ganguli.
11. It was fairly clear during the course of arguments
before us that there was no challenge by writ petitioners to the
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legislative competence of the Parliament to enact 1957 Act or
to the competence of the Central Government to make 1960
Rules or to the competence of the State Government to make
2004 Rules. It is also apparent from the Resolution dated June
17, 2005 that it has been issued by the State Government as
an executive order. However, perusal of the judgment of the
High Court dated May 7, 2007 shows that High Court was not
at all clear about the Resolution dated June 17, 2005. In
paragraph 29, High Court says :
“29. Taking into consideration the Act and the Rules, we have no doubt in our mind in holding that the State Legislature has no legislative competence to issue executive orders for revision of surface rent in respect of the mining lease of major minerals as it’s jurisdiction is fully occupied by the Central Act and the Rules.” (emphasis supplied)
Then, in paragraph 37, High Court observes :
“37. On the face of the resolution, we are of the definite opinion that said resolution is not only beyond the competence of the State Legislature but also illegal, arbitrary and without application of mind.”
(emphasis supplied)
In paragraph 48, High Court has concluded :
“48. Be that as it may, when the imposition of surface rent is beyond the legislative power of the State Government then by the Executive
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Orders of the State demand of Surface rent treating mining leasehold used for commercial purposes is uncalled for. In our considered opinion, therefore, demand of surface rent both for major and minor minerals by issuing executive orders is illegal, arbitrary and wholly without jurisdiction.”
(emphasis supplied)
12. The observations, ‘that the State Legislature has no
legislative competence to issue executive orders for revision of
surface rent’ and ‘that said Resolution is not only beyond the
competence of the State Legislature’ in the impugned judgment
dated May 7, 2007 show that the Division Bench carried the
impression as if the Resolution dated June 17, 2005 has been
issued by the State Legislature. The legality and validity of the
said Resolution was examined by the High Court partly on that
assumption. The reasoning in the judgment dated May 7, 2007
is full of confusion. The aspects which were germane for
consideration of the controversy have been overlooked by the
High Court and certain irrelevant aspects have been taken into
consideration. By reason of such patent errors, it is difficult to
sustain the impugned judgments. Ought we know what would
have been the ultimate decision of the High Court had such
errors not occurred. In the circumstances, we do not deem it
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necessary to go into the merits of the diverse contentions and
leave the parties to agitate their contentions before High Court
as in our opinion the controversy relating to Resolution dated
June 17, 2005 and demand notices needs to be considered
afresh by the High Court.
13. Consequently, these appeals are allowed and
impugned judgments are set aside. Writ petitions are restored
to the file of the High Court for fresh consideration and disposal
as expeditiously as may be possible. No orders as to costs.
……….……………..J (P. Sathasivam)
…..…….……………..J (R. M. Lodha)
New Delhi April 13, 2010.
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