SNNDUR MANGANESE & IRON ORES LTD. Vs STATE OF KARNATAKA .
Bench: P. SATHASIVAM,H.L. DATTU, , ,
Case number: C.A. No.-007944-007944 / 2010
Diary number: 24287 / 2009
Advocates: A. VENAYAGAM BALAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7944 OF 2010 (Arising out of S.L.P. (C) No. 22077 of 2009)
Sandur Manganese & Iron Ores Ltd. .... Appellant(s)
Versus
State of Karnataka & Ors. .... Respondent(s)
WITH
CIVIL APPEAL NOS. 7945-54 OF 2010 (Arising out of S.L.P.(C) Nos. 22943-22952 of 2009)
AND
CIVIL APPEAL NOS. 7955-61 OF 2010 (Arising out of S.L.P.(C) Nos. 24124-24130 of 2009)
J U D G M E N T
P. Sathasivam, J.
1) Leave granted in all the special leave petitions.
2) These appeals seek to challenge the common judgment
and order of the Division Bench of the High Court of
1
Karnataka dated 05.06.2009 arising out of Writ Appeal
No. 5084 of 2008 and allied matters and the decision of
the State Government dated 26/27.02.2002 as well as the
Central Government dated 29.07.2003.
3) The appellants in these appeals are Sandur
Manganese & Iron Ores Ltd. (in short “Sandur”) and M/s
MSPL Ltd. The principal respondents are M/s Kalyani
Steels Ltd. (in short “Kalyani”) and M/s Jindal Vijayanagar
Steels Ltd. (in short “Jindal”). Apart from these, the State
of Karnataka and the Union of India are also arrayed as
respondents.
4) Factual matrix:
a) The case of Sandur (Petitioner in SLP (C) No. 22077 of
2009) is as follows:
(i) Shri Y.R. Ghorpade, ex-Ruler of Sandur State, was
granted lease for mining of Iron & Manganese Ores under
Order No. GEO.Ms.068 dated 26.02.1953, for a period of
20 years commencing from 01.01.1954 to the extent of 29
sq. miles, falling within the boundaries of the Sandur
2
State. On 18.01.1954, the appellant-Company was
incorporated as a Private Limited Company under the
provisions of the Companies Act, 1956. On
21/23.06.1956, a lease was transferred in favour of the
Company as per Government Order No. I.1432-38
GE43.55-22. On 28.11.1964, the Company was converted
into a Public Limited Company. In 1965, the Company,
with the aim of value addition to Ores mined by the
Company and also to industrial area, set up a 15 MVA
Metal and Ferro Alloys Plant at Vyasankere near Hospet at
a substantial capital cost. In 1980, Sandur also set up
two more 20 MVA Furnaces in the Plant for manufacture
of Ferro-Silicon by entering into an agreement with the
State Government and the Karnataka Electricity Board to
receive power at a viable tariff. On 19.09.1973, upon
applying for renewal of the abovesaid lease, the Company
was allotted an area of 20 sq. miles only instead of 29 sq.
miles which was leased earlier. However, the Company
was further granted renewal of lease for another 1.46 sq.
3
miles out of the area held earlier. On the very same date,
the State Government deleted an area of 9 sq. miles from
the appellant-Company’s lease agreement on the ground
that the said area is reserved for exploitation by the
National Mineral Development Corporation (in short
“NMDC”) – a Government of India Undertaking. When the
company noticed that the NMDC did not initiate any
Mining Lease Application on the said area, then on
29.09.1987, it applied for mining lease over an area of 2
sq. miles within the said deleted area. On 25.01.1989, the
State Government rejected the application on the ground
that the area applied for was already reserved by NMDC.
However, NMDC was not granted lease and in 1992, one
Sri H.G. Rangangoud was granted 60 Hectares out of the
same applied area.
(ii) Again, on 24.06.1993, again the Company applied for
grant of lease over an area of 513.16 Hectares within the
area deleted from its original lease but it was rejected by
the State Government on the ground that the area applied
4
by them has overlapped with the area granted to one Sri
Rangangoud and nine others. On 11.12.1993, the
Company challenged the above decision of the State
Government by filing a Revision Petition before the
Government of India, Ministry of Coal and Mines, New
Delhi. On 09.04.1999, the Government of India by
holding that the order passed by the State Government
was in violation of Rule 26 (1) of the Mineral Concession
Rules, 1960 (hereinafter referred to as “MC Rules”) and
opposed to the principles of natural justice remanded the
matter to the State Government for early disposal as per
the provisions of Mines & Minerals (Development and
Regulation) Act, 1957 (hereinafter referred to as the
“MMDR Act”) and the Rules framed thereunder. On
26/27.02.2002, the Company got a letter from the State
Government that out of the area of 513.16 Hectares
applied for by it, only an extent of 256 Hectares (640
acres) was available and it could choose either Block A
(168 Acres or 67 Hectares) or Block B (472 Acres or 189
5
Hectares).
(iii) On 13.05.2002, the Company filed a revision petition
before the Government of India against the said decision
of the State Government. On 15.03.2003, the State
Government issued a Notification in exercise of its power
under Rule 59 of the MC Rules reserving the entire area
calling for applications from the general public for grant of
mining leases and by notifying large extent of previously
held areas as available for grant of mines including the
area applied by the appellant-Company. On 16.04.2003,
the appellant-Company, by way of abundant caution,
applied afresh for grant of mining lease over an area of
200 Hectares in the notified area without prejudice to its
rights for consideration of its earlier application dated
24.06.1993. On 29.07.2003, the Government of India
allowed the revision petition filed by the appellant-
Company and directed the State Government to consider
the application dated 24.06.1993 filed by the appellant-
Company on merits, in terms of order dated 09.04.1999 of
6
the Revisional Authority and pass a final order in the case.
In spite of this order, the State Government has not
passed any order. On 06.12.2004, a letter was issued by
the State Government seeking approval of the Central
Government for grant of lease to other applicants i.e.
Jindal & Kalyani. Being aggrieved by the said
recommendation, on 11.06.2007, the appellant-Company
filed Writ Petition No. 8971 of 2007 before the High Court.
The learned single Judge clubbed this writ petition along
with W.P. No. 21608 of 2005 filed by another applicant –
MSPL Ltd. On 07.08.2008, the learned single Judge
quashed the Notification dated 15.03.2003 and the Mining
Licences granted in favour of Jindal and Kalyani with
certain observations.
(iv) On 22.08.2008, Jindal-Respondent No.5 herein filed
W.A. No. 5026 of 2008 in the High Court. Being aggrieved
by the order passed by the learned single Judge, Sandur
preferred Writ Appeal No. 5084 of 2008 before the High
Court. By the impugned common order dated
7
05.06.2009, the Division Bench of the High Court set
aside the order of the learned single Judge dated
07.08.2008 and upheld the validity of Notification of the
State Government dated 15.03.2003 and the proceedings
dated 06.12.2004 and the consequential approval of the
Central Government were held valid. Aggrieved by the
said order, the appellant-Company has filed S.L.P.(C) No.
22077 of 2009 before this Court.
b) The case of MSPL (Petitioner in SLP (C) Nos. 22943-
22952 of 2009) is as follows:
(i) MSPL Limited filed above SLPs against the common
judgment and order dated 05.06.2009 passed by the High
Court of Karnataka in W.A. Nos. 5024, 5026, 5032, 5052,
5053, 5064-5066, 5077 and 5145/2008 setting aside the
judgment of the learned single Judge dated 07.08.2008 in
the writ petitions.
(ii) On 24.05.2001, MSPL Ltd. made an application to
the Director of Mines & Geology (hereinafter referred to as
“the Mines Director”) for grant of a mining lease over an
8
extent of 298.5 Hectares in the area known as Eddinpada
in Kumaraswamy Range of the State of Karnataka which
was part of a mining lease previously held by the
appellant-Company in S.L.P. (C) No. 22077 of 2009. On
30.08.2001, the State of Karnataka requested the Central
Government to relax the conditions set out in Rule 59(1)
in favour of MSPL Ltd. under Rule 59(2). While the matter
was under consideration of the Central Government, one
Ziaullah Sharieff (another applicant for a mining lease)
filed Writ Petition No. 35915 of 2001 (GM-MMS) before the
High Court seeking declaration that he is entitled for grant
of a mining lease in his favour. On 21.12.2001, the
Central Government returned all proposals for grant of
mining lease pending before it to the State Government to
await the report of the Regional Environmental Impact
Assessment of the Bellary-Hospet Region by National
Environmental Engineering Research Institute (NEERI).
(iii) On 13.05.2002, Sandur filed a revision before the
Central Government under Rule 54 of the MC Rules
9
challenging the proposal of the State Government dated
30.08.2001, in favour of the MSPL. During pendency of
the said revision, Sandur also filed W.P. No. 22767 of
2002 seeking a mandamus to the Central Government to
consider its revision petition. On 24.10.2002, Jindal
made an application for grant of mining lease over a part
of the same area previously held and surrendered by
Sandur. On 15.03.2003, the State Government issued
Notification informing the general public that the areas
mentioned in the annexure thereof were available for grant
under Rule 59 of the Rules and interested persons were
requested to file applications for grant of mining leases.
On 16.04.2003, pursuant to the said notification, MSPL
made an application for the same area previously held by
Sandur. On 29.07.2003, the Central Government rejected
the revision petition of MSPL. On 20.12.2003, MSPL
made further submissions before the Mines Director. On
30.04.2004, the respondent-Mines Director sent a notice
to the MSPL for making submissions. Again on
10
06.10.2004, the Under Secretary to the new State
Government, Mines (C & I Department) issued another
notice under Rule 26(1) of the Rules requiring the MSPL to
appear before the Hon’ble Chief Minister of Karnataka to
make a presentation for sanction of lease. MSPL put-forth
its claim and submitted a detailed presentation to the
Principal Secretary to the Chief Minister. Vide letter dated
06.12.2004, the State Government sought the approval of
the Central Government under Section 5(1) of the MMDR
Act to grant lease to Jindal over an area of 200.73
Hectares and Kalyani over an area of 179.70 Hectares in
respect of a part of the land mentioned in S.No.1 to the
Notification dated 15.3.2003. On 15.12.2004, MSPL made
representations both to the Minister for Mines and to the
Secretary, Department of Mines in the Central
Government against the said proposal. On 21.12.2004, a
further representation was made to the Secretary,
Department of Mines. Against the said approval, two
others preferred writ petitions before the High Court for
11
quashing of the said proposal. MSPL filed application for
impleadment in the said writ petitions and the same was
rejected by the learned single Judge vide order dated
21.07.2005.
(iv) On 12.09.2005, MSPL preferred writ petition being
W.P. No. 21608 of 2005 before the High Court challenging
the recommendation in favour of Jindal and Kalyani. On
05.06.2006/27.06.2006, the Central Government granted
approval to the recommendation dated 06.12.2004 of the
State Government for grant of mining lease in favour of
Jindal and Kalyani. Vide judgment dated 07.08.2008,
learned single Judge of the High Court allowed W.P. No.
21608 of 2005 quashing the recommendation. Against
the judgment of the learned single Judge, Jindal and
Kalyani preferred W.A. Nos. 5026 & 5028 of 2008
respectively, before a Division Bench of the High Court.
MSPL also filed W.A. No. 5057 of 2008 challenging the
same judgment of the learned single Judge save and
except to the extent that the recommendations of the State
12
Government to the Central Government insofar as it
recommended the grant of mining to Jindal and Kalyani
was quashed. A large number of other writ appeals were
also filed, heard together and disposed of by a common
judgment and order dated 05.06.2009.
5) Heard Mr. Nariman, learned senior counsel for
Sandur, Mr. K.K. Venugopal and Mr. Krishnan Venugopal,
learned senior advocates for MSPL, Mr. Harish N. Salve,
learned senior counsel for Jindal, Mr. Dushyant Dave,
learned senior counsel for Kalyani and Mr. Ashok
Haranahalli, learned Advocate General for the State of
Karnataka.
6) Main issues:-
a) Whether the State Government’s recommendation
dated 06.12.2004 and the proceedings of the Chief
Minister are contrary to the provisions of Section 11
of the Act and Rules 59 and 60 of MC Rules and not
valid in law.
13
b) Whether the respondent-Jindal’s application dated
24.10.2002 made prior to the Notification dated
15.03.2003 is capable of being entertained along with
the applications made pursuant to the said
notification.
c) Whether the order of the High Court of Karnataka in
Ziaulla Sharieff’s case permit the consideration of the
respondent-Jindal’s application dated 24.10.2002
made prior to the notification dated 15.03.2003.
d) Whether Rule 35 of the MC Rules justify the
recommendation of the State Government in favour of
the Respondents-Jindal and Kalyani.
e) Whether the criterion of “captive consumption”
referred to in Tata Iron and Steel Co. Ltd. vs.
Union of India, (1996) 9 SCC 709, have any
application in this case despite not being one of the
factors referred to in Section 11 (3) of the MMDR Act
or Rule 35 of the MC Rules.
14
f) Whether factors such as the past commitments by
the State Government to applicants who have already
set up steel plants, matter for consideration for grant
of lease despite the MMDR Act and the MC Rules
constituting a complete Code.
g) Whether the recommendation in favour of
respondents-Jindal and Kalyani saved by the
operation of the Law of Equity.
h) Whether the learned single Judge as well as the
Division Bench are justified in arriving at such
conclusion.
i) Whether it is advisable to remit it to the Central
Government.
7) Before considering various issues as mentioned above,
let us refer relevant provisions of the Act and the Rules
concerned to the issues in question. The Preamble of the
MMDR Act, as amended by Act 38 of 1999, makes it clear
that it is intended for the development and regulation of
15
mines and minerals under the control of Union. The
relevant provisions from the Act are:
“2. Declaration as to the expediency of Union control.--It is hereby declared that it is expedient in the public interest that the Union should take under its control the regulation of mines and the development of minerals to the extent herein after provided.
3. Definitions:-In this Act, unless the context otherwise requires:--
a. "minerals" includes all minerals except mineral oils; b. ……. c. "mining lease" means a lease granted for the purpose of
undertaking mining operations, and includes a sub-lease granted for such purpose;
d. ……. e. ……. f. ……. g. "prospecting licence" means a licence granted for the
purpose of undertaking prospecting operations; h. "prospecting operations" means any operations
undertaken for the purpose of exploring, locating or proving mineral deposits;
(ha) "reconnaissance operations" means any operations undertaken for preliminary prospecting of a mineral through regional, aerial, geophysical or geochemical surveys and geological mapping, but does not include pitting, trenching, drilling (except drilling of boreholes on a grid specified from time to time by the Central Government) or sub-surface excavation;
(hb) "reconnaissance permit" means a permit granted for the purpose of undertaking reconnaissance operations; and.
11. Preferential right of certain persons.--(1)Where a reconnaissance permit or prospecting licence has been granted in respect of any land, the permit holder or the licencee shall have a preferential right for obtaining a prospecting licence or mining lease, as the case may be, in respect of that land over any other person:
16
Provided that the State Government is satisfied that the permit holder or the licensee, as the case may be,-
(a) has undertaken reconnaissance operations or prospecting operations, as the case may be, to establish mineral resources in such land;
(b) has not committed any breach of the terms and conditions of the reconnaissance permit or the prospecting licence;
(c) has not become ineligible under the provisions of this Act; and
(d) has not failed to apply for grant of prospecting licence or mining lease, as the case may be, within three months after the expiry of reconnaissance permit or prospecting licence, as the case may be, or within such further period, as may be extended by the said Government.
(2) Subject to the provisions of sub-section (1), where the State Government has not notified in the Official Gazette the area for grant of reconnaissance permit or prospecting licence or mining lease, as the case may be, and two or more persons have applied for a reconnaissance permit, prospecting licence or a mining lease in respect of any land in such area, the applicant whose application was received earlier, shall have the preferential right to be considered for grant of reconnaissance permit, prospecting licence or mining lease, as the case may be, over the applicant whose application was received later:
Provided that where an area is available for grant of reconnaissance permit, prospecting licence or mining lease, as the case may be, and the State Government has invited applications by notification in the Official Gazette for grant of such permit, licence or lease, all the applications received during the period sepcified in such notification and the applications which had been received prior to the publication of such notification in respect of the lands within such area and had not been disposed of, shall be deemed to have been received on the same day for the purposes of assigning priority under this sub-section:
Provided further that where any such applications are received on the same day, the State Government, after taking into consideration the matter specified in sub-section (3), may grant the reconnaissance permit, prospecting licence or mining lease,
17
as the case may be, to such one of the applications as it may deem fit.
(3) The matters referred to in sub-section (2) are the following:-
a. any special knowledge of, or experience in, reconnaissance operations, prospecting operations or mining operations, as the case may be, possessed by the applicant;
b. the financial resources of the applicant; c. the nature and quality of the technical staff employed
or to be employed by the applicant; d. the investment which the applicant proposes to make
in the mines and in the industry based on the minerals;
e. such other matters as may be prescribed.
(4) Subject to the provisions of sub-section (1), where the State Government notifies in the Official Gazette an area for grant of reconnaissance permit, prospecting licence or mining lease, as the case may be , all the applications received during the period as specified in such notification, which shall not be less than thirty days, shall be considered simultaneously as if all such applications have been received on the same day and the State Government, after taking into consideration the matters specified in sub-section (3), may grant the reconnaissance permit, prospecting licence or mining lease, as the case may be, to such one of the applicants as it may deem fit.
(5) Notwithstanding anything contained in sub-section (2), but subject to the provisions of sub-section (1), the State Government may, for any special reasons to be recorded, grant a reconnaissance permit, prospecting licence or mining lease, as the case may be, to an applicant whose application was received later in preference to an application whose application was received earlier:
Provided that in respect of minerals specified in the First Schedule, prior approval of the Central Government shall be obtained before passing any order under this sub-section.”
8) In exercise of the powers conferred by Section 13 of the
Act, the Central Government framed rules called the
18
Minerals Concession Rules, 1960. We are concerned only
with the following Rules:-
“35. Preferential rights of certain persons. – Where two or more persons have applied for a reconnaissance permit or a prospecting licence or a mining lease in respect of the same land, the State Government shall, for the purpose of sub- section(2) of Section 11, consider, besides the matters mentioned in clauses (a) to (d) of sub-section(3) of Section 11, the end use of the mineral by the applicant.
59. Availability of area for regrant to be notified. – (1) No area –
a) which was previously held or which is being held under a reconnaissance permit or a prospecting licence or a mining lease; or
b) which has been reserved by the Government or any local authority for any purpose other than mining; or
c) in respect of which the order granting a permit or licence or lease has been revoked under sub-rule (1) of rule 7A or sub-rule(1) of rule15 or sub-rule(1) of rule 31, as the case may be; or
d) in respect of which a notification has been issued under the sub-section (2) or sub-section (4) of Section 17; or
e) which has been reserved by the State Government under Section 17A of the Act
shall be available for grant unless –
(i) an entry to the effect that the area is available for grant is made in the register referred to in sub-rule (2) of rule 7D or sub-rule (2) of rule 21 or sub-rule (2) of rule 40 as the case may be; and
(ii) the availability of the area for grant is notified in the Official Gazette and specifying a date (being a date not earlier than thirty days from the date of the publication of such notification in the Official Gazette) from which such area shall be available for grant:
19
Provided that nothing in this rule shall apply to the renewal of a lease in favour of the original lessee or his legal heirs notwithstanding the fact that the lease has already expired:
Provided further that where an area reserved under rule 58 or under section 17A of the Act is proposed to be granted to a Government Company, no notification under clause (ii) shall be required to be issued:
Provided also that where an area held under a reconnaissance permit or a prospecting licence, as the case may be, is granted in terms of sub-section(1) of section 11, no notification under clause (ii) shall be required to be issued..
(2) The Central Government may, for reasons to be recorded in writing, relax the provisions of sub-rule (1) in any special case.
60. Premature applications. – Application for the grant of a reconnaissance permit, prospecting licence or mining lease in respect of areas whose availability for grant is required to be notified under rule 59 shall, if -
(a) no notification has been issued, under that rule ; or
(b) where any such notification has been issued, the period specified in the notification has not expired, shall be deemed to be premature and shall not be entertained.”.
9) In the light of the above statutory provisions, let us
consider the issues framed, one by one, and test the
validity or otherwise of the decision of the State
Government as well as the order passed by the learned
single Judge and the Division Bench of the High Court.
20
10) As mentioned earlier, by the impugned common
judgment dated 05.06.2009, the Division Bench reversed
the judgment of the learned single Judge and held that
the applications for grant of mining lease made prior to
notification under Rule 59 of the MC Rules could be
considered for grant along with applications filed pursuant
to the notification. In the case on hand, the application
was made by Jindal prior to the notification. The Division
Bench upheld the recommendations dated 06.12.2004 of
the State Government together with the proceedings of the
Chief Minister which were the basis for the
recommendation under Section 5(1) of the MMDR Act to
the Central Government for approval of grant of mining
lease in favour of Jindal and Kalyani. It is seen from the
records that on 24.05.2001, MSPL made an application to
the State Government for grant of mining lease over an
area of 298.5 hectares in Eddinpada area in
Kumaraswamy range of the State of Karnataka and also
sought relaxation of the conditions specified in Rule 59(1)
21
of the MC Rules. This area was previously held under a
mining lease by Sandur. Subsequently, on 24.10.2002,
Jindal also made an application for grant over the same
area. The State Government made a recommendation to
the Central Government for grant of lease to the MSPL and
sought relaxation of the conditions set out in Rule 59(1).
However, it is not in dispute that the Central Government
returned the proposal of the State Government directing it
to await an environmental study being carried out by the
NEERI.
11) The materials placed further show that on
15.03.2003, the State Government issued a Notification
under Rule 59(1) of the MC Rules notifying the availability
of a large area for re-grant of mining lease which was
referred to as the “Held Area Notification”. Pursuant to
the same, MSPL made a fresh application on 16.04.2003
for grant of mining lease over the notified area. Kalyani
and 88 other applicants also applied pursuant to the said
Notification. Admittedly, Jindal did not apply pursuant to
22
the “Held Area Notification”, even though some of its sister
concerns applied for the grant. On 06.12.2004, the State
Government made a recommendation to the Central
Government under Section 5 of the MMDR Act for
approval of the proposed grant of mining lease to Jindal
and Kalyani. MSPL and some of the applicants made
representations to the Central Government against the
said recommendation made by the State Government.
Challenging the recommendation dated 06.12.2004 of the
State Government, writ petitions were filed by the
aggrieved companies before the High Court. During the
pendency of the writ petitions, the Central Government
gave its approval for grant of mining lease in favour of
Jindal and Kalyani on 05.06.2006 and 27.06.2006
respectively. By judgment dated 07.08.2008, the learned
single Judge allowed the writ petitions filed by MSPL and
Sandur as well as others and quashed the grant on the
ground among others, that Jindal’s application prior to
the “Held Area Notification” could not have been
23
entertained in view of Section 11(4) of the MMDR Act and
Rules 59 and 60 of the MC Rules. The Division Bench, by
judgment and order dated 05.06.2009, reversed the
judgment passed by the learned single Judge. With this
background, let us discuss the issues formulated above.
Issue (a)
“Whether the State Government’s recommendation dated 06.12.2004 and the proceedings of the Chief Minister are contrary to the provisions of Section 11 of the Act and Rules 59 and 60 of MC Rules and not valid in law.”
12) Mr. Nariman and Mr. K.K. Venugopal, learned senior
counsel appearing for the Sandur and MSPL respectively,
by taking us through the entire proceedings of the Chief
Minister, vehemently contended that the State
Government was pre-determined to grant the lease in
favour of Jindal and Kalyani. They also contended that
there is no clear reason as to why Jindal and Kalyani
alone were given preference and the applications of MSPL,
Sandur and others were not considered favourably. They
also highlighted that all that is done is the reproduction of
24
the details mentioned in their applications and at the end,
certain columns were left blank in which the Chief
Minister has filled in by hand, after which he has signed
the proceedings. They also pointed out that though
relevant criteria is provided under Section 11(3) of the Act,
only one criteria, namely, the proposed investment, is
taken into account while evaluating the applicants. It is
their grievance that the special reason mentioned in the
recommendation is only to favour Jindal and Kalyani.
Even if it is so, according to them, the decision of the
State Government is violative of Section 11(4) of the Act
which permits only applications made pursuant to the
Notification to be taken into account and not applications
made prior to the Notification. Both the learned senior
counsel, relying on Rule 35, pointed out that the
recommendations made to justify preference taking into
account past investments by steel companies cannot be
sustained. In any event, according to them, in view of
Section 2 of the Act, State Legislature is denuded of its
25
legislative power to make any law with respect to the
regulation of mines and mineral development. Finally, it
was pointed out that there is no question of framing policy
such as the Karnataka Mineral Policy to give out mining
leases independently of the MMDR Act and the Rules. On
the other hand, Mr. Harish N. Salve and Mr. Dushyant
Dave, learned senior counsel appearing for Jindal and
Kalyani, by drawing our attention to the very same
provisions and the orders of the courts, submitted that the
recommendations made by the State Government is in
terms of the provisions of the Act and Rules and the
Division Bench was right in affirming the same.
13) It is useful to refer notification dated 15.03.2003
issued by the Government of Karnataka which reads thus:
“GOVERNMENT OF KARNATAKA
NO. CI/16/MMM/2003 Government of Karnataka Secretariat
Ms. Building Bangalore, Dated 15.03.2003
26
NOTIFICATION It is hereby informed for the mining public that
the area noted in the annexure is available for regrant under rule 59 of Mineral Concession Rules, 1960.
The application for grant of mining lease shall be received by the Director of Mines and Geology, No.49, “Khanij Bhavan”, D.Devaraj Urs Road, Bangalore-01, after 30 days from the date of publication of the notification in the Official Gazette. If the day notified for receiving the application happens to be a Public Holiday or General Holiday, applications will be received on the next working day under amended Rules. The sketch of the area is available for inspection at the office of the Director, Department of Mines and Geology, Khanija Bhavan, D.Devaraj Urs Road, Bangalore-01 during working hours on all working days.
The mining public should note that the availability of the area published here in is subject to the clearance from the Revenue Department for mining activities and compliance of the MM (D&R) Act, 1957 and the M.C.Rules and all other relevant Acts and Rules by the applicants. In case the area is found to consist of Forest Lands, the clearance from the Forest Department under Section (2) of the Forest (Conservation) Act, 1980 for utilizing the area for non-forest activities should be obtained by the applicants.
Interested persons are advised to inspect the area and satisfy themselves about the availability of mineral deposits (as the area is previously under held. ML/PL block) and the present status of the land there is before making application for mining lease.
BY ORDER AND IN THE NAME OF THE GOVERNOR OF KARNATAKA
(A.B. SIDDHANTI) Under Secretary to Govt. (Mines),
Commerce and Industries Department.”
27
14) After expiry of the cut-off date, as mentioned in the
said notification, hearing was conducted by the Chief
Minister under Rule 26A of the Rules. The order of the
Chief Minister shows that as per the direction of the High
Court in a writ petition filed by Ziaulla Sharieff, the State
has to consider their applications in accordance with law
along with other applications. It is the claim of the State
that as per the said decision, it was necessary to consider
the applications filed for grant of mining lease over the
area in question before the issue of Notification on
15.03.2003 along with applications received in response to
the said Notification. Para 3 of the order of the Chief
Minister shows that 21 applications were filed for grant of
mining lease over the area in question before the
notification was issued and 90 applications were received
in response to the notification. In all, the Chief Minister
has considered 111 applications for grant of mining lease.
The order further shows that notice under Rule 26(1) of
the Rules was issued to all the applicants to appear for
28
hearing on 12.10.2004 at 4.00 PM to make presentation
for sanction of mining lease in their favour. On
12.10.2004, the hearing was adjourned. According to the
State, applicants were heard on different dates. Out of
111 applicants, 85 applicants attended the hearing and 75
applicants gave their written representations. On
16.10.2004, the hearing was again adjourned, 72
applicants attended and 9 applicants submitted their
written representations. Again, the hearing was held on
25.10.2004, 76 applicants attended and 27 applicants
submitted their written submissions. On 04.11.2004, 16
applicants attended the hearing and 7 applicants
submitted their written submissions.
15) The order of the Chief Minister further shows that out
of 111 applications, 55 are companies/firms and 30 are
individuals. Out of 111 applicants, 11 have given more
than one application in the name of their sister
companies/partnership firms etc. The proceeding further
shows that all applications were examined under Section
29
11(5) of the Act with a view to provide an opportunity to all
the applicants who have filed their applications on
subsequent days i.e. after 16.04.2003. The order further
shows that out of 30 individuals who have applied for
mining lease, only 3 applicants hold mining lease in the
State and the remaining 27 applicants do not hold any
mining lease. Some of the individuals are local people and
have some past experience in mining. Some of them are
qualified engineers. Most of the applicants have indicated
that they would be exporting ore or would be supplying it
to the local market. The order proceeds that none of them
have indicated any proposal for the value addition to the
ore. The Chief Minister, after considering them, do not
merit any consideration for grant of mining lease, rejected
all those applications. It is brought to our notice that no
one from that category challenged the same in the court of
law.
16) After rejecting those applications, the impugned
proceeding shows that a total number of 55
30
companies/firms have applied for mining lease and the
details furnished by them have been incorporated in a
tabular form in para 9. In para 10 of the order, it was
stated that out of 55 companies/firms who have applied
for mining lease, only 12 companies/firms were having
mining lease in the State. Some of the companies have
already established their units in the State and they have
requested the sanction of mining lease for using the ore
for captive consumption and for value addition to the ore.
Some of the firms who are willing to invest huge amounts
in mining industry have indicated that they require the
mines for exporting ore and for supplying it to the local
market. Some of the companies have already established
their units in Karnataka by investing huge amounts and
they are depending upon local market for their raw
material, that is, iron ore. In para 11 of the order, it is
stated that since the request of such of the companies is
for ‘captive consumption’ and for ‘value addition’, they
deserve consideration over others. In para 12, the order
31
refers those who established steel plants in Karnataka.
Finally, after quoting Rule 35 which provides for
preferential rights for certain persons and by arriving at a
conclusion that “it is desirable to allot the mining areas to
applicants who have already established their plants in
the State by investing huge amounts”, and by invoking
Rule 35 of the MC Rules, the Chief Minister recommended
or in other words filled up dotted lines by mentioning
Jindal and Kalyani.
17) It is the grievance of the appellants, namely, Sandur
and MSPL that the proceedings of the Chief Minister
shows that the State Government was pre-determined to
grant the lease in favour of Jindal and Kalyani.
18) A perusal of the proceedings of the Chief Minister
shows that no clear reasons were given to show as to why
Jindal and Kalyani were preferred over other applicants.
There is also no plausible reason why the applications of
the appellants herein were not considered favourably. A
summary of the applications was prepared and at the end
32
certain columns were left blank which the Chief Minister
filled by hand and then signed the proceedings.
19) The evaluation of all 111 applications has been done
in three successive stages in a manner not envisaged by
Section 11. In the first stage of the process, the
applications by individuals were discarded. In the second
stage, those by companies as a whole and in the third
stage, only companies with existing investment in steel
plants out of which Jindal and Kalyani were chosen
without any special or adequate reason. In fact, no such
procedure of three stage consideration or differentiation
between individuals and companies and those companies
with existing investments and those without existing
investment is envisaged in Section 11. As rightly pointed
out by learned senior counsel for the appellants, the
proceedings of the Chief Minister, at no level, consider the
various guiding criteria mentioned in Section 11(3) as
mentioned below:
33
a. “any special knowledge of, or experience in, reconnaissance operations, prospecting operations or mining operations, as the case may be, possessed by the applicant;
b. the financial resources of the applicant; c. the nature and quality of the technical staff employed or to be
employed by the applicant; d. the investment which the applicant proposes to make in the mines
and in the industry based on the minerals; e. such other matters as may be prescribed.”
20) It is true that among the criteria mentioned, only one
criteria, namely, “proposed investment” is taken into
account in evaluating some applications. However, as
mentioned above, in the said proceedings, two irrelevant
points were taken into account, namely, (i) whether or not
the applicant holds a mining lease in the State and (ii) the
amount of their past investment in steel plant. It is
equally true that the proceedings recommended in favour
of Jindal and Kalyani was justified by the special reasons
specifically stated at the very end in terms of Section 11(5)
which is reproduced below:-
“(5) Notwithstanding anything contained in sub-section (2), but subject to the provisions of sub-section (1), the State Government may, for any special reasons to be recorded, grant a reconnaissance permit, prospecting licence or mining lease, as the case may be, to an applicant whose application was received later in preference to an application whose application was received earlier:
34
Provided that in respect of minerals specified in the First Schedule, prior approval of the Central Government shall be obtained before passing any order under this sub-section.”
A plain reading of the above provision makes it amply
clear that it would apply to favour a later applicant over
an earlier applicant which is relevant only in the event
that the main provision of Section 11(2) relating to
preference of prior applicants applies and not in the case
of notification inviting applications, whether it is under
the first proviso to Section 11(2) or 11(4) under the later
proviso, upon notification, by deeming fiction all
applications are treated as having been received on the
same date.
21) Apart from the above infirmity, the proceedings of the
Chief Minister also violate Section 11(4) of the Act which
reads thus:
“(4) Subject to the provisions of sub-section (1), where the State Government notifies in the Official Gazette an area for grant of reconnaissance permit, prospecting licence or mining lease, as the case may be, all the applications received during the period as specified in such notification, which shall not be less than thirty days, shall be considered simultaneously as if all such applications have been received on the same day and the State Government, after taking into consideration the matters specified in sub-section (3), may grant the reconnaissance permit, prospecting licence or
35
mining lease, as the case may be, to such one of the applicants as it may deem fit.”
The above sub-section permits only the applications made
pursuant to the notification to be taken into account and
not applications made prior to the notification. The
notification referred to in the first proviso to Section 11(2)
is intended only to invite applications in respect of “virgin
areas”. In the case of previously held areas covered by
present notification dated 15.03.2003, applications made
prior to the notification cannot be entertained because
they are premature.
22) We have already adverted to Section 2 of the MMDR
Act, which is a parliamentary declaration, makes it clear
that the State Legislature is denuded of its legislative
power to make any law with respect to the regulation of
mines and mineral development to the extent provided in
the MMDR Act. (Vide State of Orissa vs. M.A. Tulloch
& Co. (1964) 4 SCR 461). In Baijnath Kedio vs. State of
Bihar and Others, (1969) 3 SCC 838, a Constitution
36
Bench of this Court reiterated the above view. Argument
of the appellant in that case was that, apart from the
provisions of the 2nd proviso to Section 10 added to the
Land Reforms Act, 1950 in 1964, by Act IV of 1965 and
second sub-rule added to Rule 20 of the Bihar Minor
Mineral Concession Rules, 1964, there is no power to
modify the terms. It was further contended that these
provisions of law are said to be outside the competence of
the State Legislature and the Bihar Government. With
regard to the State Legislature, it was contended that the
scheme of the relevant entries in the Union and the State
List is that to the extent to which regulation of mines and
mineral development is declared by Parliament by law to
be expedient in the public interest, the subject of
legislation is withdrawn from the jurisdiction of the State
Legislature and, therefore, Act 67 of 1957 (MMDR Act)
leaves no legislative field to the Bihar Legislature to enact
Act 4 of 1955 amending the Land Reforms Act. Answering
those questions, the Constitution bench has held thus:
37
“13. …. ….. Entry 54 of the Union List speaks both of Regulation of mines and minerals development and Entry 23 is subject to Entry 54. It is open to Parliament to declare that it is expedient in the public interest that the control should rest in Central Government. To what extent such a declaration can go is for Parliament to determine and this must be commensurate with public interest. Once this declaration is made and the extent laid down, the subject of legislation to the extent laid down becomes an exclusive subject for legislation by Parliament. Any legislation by the State after such declaration and trenching upon the field disclosed in the declaration must necessarily be unconstitutional because that field is abstracted from the legislative competence of the State Legislature. This proposition is also self-evident that no attempt was rightly made to contradict it. There are also two decisions of this Court reported in the Hingir Rampur Coal Co. Ltd. v. State of Orissa, and State of Orissa v. M.A. Tulloch and Co. in which the matter is discussed. The only dispute, therefore, can be to what extent the declaration by Parliament leaves any scope for legislation by the State Legislature. If the impugned legislation falls within the ambit of such scope it will be valid; if outside it, then it must be declared invalid.
14. The declaration is contained in Section 2 of Act 67 of 1957 and speaks of the taking under the control of the Central Government the regulation of mines and development of minerals to the extent provided in the Act itself. We have thus not to look outside Act 67 of 1957 to determine what is left within the competence of the State Legislature but have to work it out from the terms of that Act. In this connection we may notice what was decided in the two cases of this Court. In the Hingir Rampur case a question had arisen whether the Act of 1948 so completely covered the field of conservation and development of minerals as to leave no room for State legislation. It was held that the declaration was effective even if the rules contemplated under the Act of 1948 had not been made. However, considering further whether a declaration made by a Dominion Law could be regarded as a declaration made by Parliament for the purpose of Entry 54, it was held that it could not and there was thus a lacuna which the Adaptation of Laws Order, 1950 could not remove. Therefore, it was held that there was room for legislation by the State Legislature.
38
15. In the M.A. Tulloch case the firm was working a mining lease granted under the Act of 1948. The State Legislature of Orissa then passed the Orissa Mining Areas Development Fund Act, 1952 and levied a fee for the development of mining areas within the State. After the provisions came into force a demand was made for payment of fees due from July 1957 to March 1958 and the demand was challenged. The High Court held that after the coming into force of Act 67 of 1957 the Orissa Act must be held to be non existent. It was held on appeal that since Act 67 of 1957 contained the requisite declaration by Parliament under Entry 54 and that Act covered the same field as the Act of 1948 in regard to mines and mineral development, the ruling in Hingir Rampur’s case applied and as Sections 18(1) and (2) of the Act 67 of 1957 were very wide they ruled out legislation by the State Legislature. Where a superior legislature evinced an intention to cover the whole field, the enactments of the other legislature whether passed before or after must be held to be overborne. It was laid down that inconsistency could be proved not by a detailed comparison of the provisions of the conflicting Acts but by the mere existence of two pieces of legislation. As Section 18(1) covered the entire field, there was no scope for the argument that till rules were framed under that Section, room was available.”
The Constitution Bench after considering Hingir Rampur
Coal Co. Ltd. vs. State of Orissa, 1961 (2) SCR 537 and
M.A. Tulloch (supra) held that in view of the two
undermentioned rulings of this Court and by enacting
Section 15 of Act 67 of 1957, the Union of India has taken
all the power to itself and authorized the State
Government to make rules for the regulation of leases. By
the declaration and the enactment of Section 15, the
whole of the field relating to minor minerals came within
39
the jurisdiction of Parliament and no scope was left for the
enactment of the second proviso to Section 10 in the Land
Reforms Act. The enactment of the proviso was, therefore,
without jurisdiction.
23) In State of West Bengal vs. Kesoram Industries
Ltd. and Others, (2004) 10 SCC 201, after referring to
earlier judgments including M.A. Tulloch (supra) and
Baijnath Kedio (supra), the Constitution Bench held as
under:
“95. …. …. All that the Court has said is that the 1957 enactment covers the field of legislation as to the regulation of mines and the development of minerals. As Section 2 itself provides and indicates, the assumption of control in public interest by the Central Government is on: (i) the regulation of mines, (ii) the development of minerals, and (iii) to the extent hereinafter provided. The scope and extent of declaration cannot and could not have been enlarged by the Court nor has it been done. The effect is that no State Legislature shall have power to enact any legislation touching: (i) the regulation of mines, (ii) the development of minerals, and (iii) to the extent provided by Act 67 of 1957…. …. ”
24) In the same way, the State is also denuded of its
executive power in regard to matters covered by the
MMDR Act and the Rules. [vide Bharat Coking Coal
Ltd. vs. State of Bihar & Ors., (1990) 4 SCC 557].
40
25) In view of the specific parliamentary declaration as
discussed and explained by this Court in various
decisions, there is no question of the State having any
power to frame a policy de hors the MMDR Act and the
Rules.
26) In State of Assam & Ors. vs. Om Prakash Mehta
& Ors., (1973) 1 SCC 584, this Court in paragraph 12
held that the MMDR Act, 1957 and the MC Rules, 1960
contain complete code in respect of the grant and renewal
of prospecting licences as well as mining leases in lands
belonging to Government as well as lands belonging to
private persons.
27) Again this Court in Quarry Owners’ Association vs.
State of Bihar & Ors., (2000) 8 SCC 655, held that both
the Central and the State Government act as mere
delegates of Parliament while exercising powers under the
MMDR Act and the MC Rules.
28) It is not open to the State Government to justify grant
based on criteria that are de hors to the MMDR Act and
41
the MC Rules. The exercise has to be done strictly in
accordance with the statutory provisions and if there is
any deviation, the same cannot be sustained. It is the
normal rule of construction that when a statute vests
certain power in an authority to be exercised in a
particular manner then the said authority has to exercise
it only in the manner provided in the statute itself. This
principle has been reiterated in C.I.T. Mumbai vs. Anjum
M.H. Ghaswala & Ors., (2002) 1 SCC 633 at 644,
Captain Sube Singh & Ors. vs. Lt. Governor of Delhi &
Ors., (2004) 6 SCC 440 and State of U.P. vs. Singhara
Singh & Ors., (1964) 4 SCR 485.
29) Mr. Harish N. Salve and Mr. Dushyant Dave, by
drawing our attention to the decision of this Court in
TISCO vs. U.O.I. & Anr., (1996) 9 SCC 709, submitted
that inasmuch as this Court had upheld the grants based
on “captive consumption”, there is no flaw or error in the
recommendation of the State Government dated
06.12.2004. A perusal of the above decision clearly shows
42
that it concerned with Section 8(3) of the MMDR Act which
requires consideration of the extremely general criterion of
the interests of mineral development before granting
second renewal of a mining lease. Unlike in Section 11(3),
no further criteria was specified and it was in this
background, this Court upheld on the facts of that case
that relevant material taken into account by the
Committee set up by the Central Government rightly
included “captive consumption”. In view of the factual
situation, the said decision can have no bearing on initial
grants of mining lease where the only permissible criteria
are the matters set out in Section 11(3) of the MMDR Act.
Issue (b)
“Whether the respondent-Jindal’s application dated 24.10.2002 made prior to the Notification dated 15.03.2003 is capable of being entertained along with the applications made pursuant to the said notification.”
30) The next vital issue that arises in this case is whether
Jindal’s application dated 24.10.2002 made prior to the
Notification dated 15.03.2003 inviting applications for
previously held area could be considered in view of Section
43
11(4) of the MMDR Act read with Rules 59 and 60 of the MC
Rules. Before considering the above aspect, it is relevant to
note the stand taken by Jindal that in 2001, one Ziaulla
Sharieff filed a writ petition being Writ Petition No 35915 of
2001 seeking a declaration that he was entitled to a mining
lease in respect of 388 acres of land in Sandur Taluk, Bellary
District. It was pointed out that in the said writ petition,
MSPL was arrayed as respondent No.3 and Sandur was
arrayed as Respondent No.7. Three sister concerns of Jindal
were also arrayed as respondents. During the pendency of the
said writ petition, the State Government issued a notification
dated 15.03.2003 inviting applications from the general public
for mineral concessions over large areas of the State of
Karnataka. It was further pointed out that the area concerned
in the said writ petition as also the area concerned in the
present appeals were included in the said notification. By
judgment and order dated 29.03.2004, the High Court
disposed of Writ Petition No. 35915 of 2001 with the following
direction “in view of the subsequent notification issued by the
State Government dated 15.03.2003, inviting that the area is
44
available for grant, the State Government is now expected not
only to consider the applications pending before it but also the
applications that may be filed pursuant to the above said
notification notwithstanding the earlier recommendation made
by the second respondent.” Learned senior counsel appearing
for Jindal submitted that the State Government had acted on
the basis of the Ziaulla Sharieff’s case and empowered the
Director of Mines and Geology to hear applications that were
filed prior to the issuance of the notification dated 15.03.2003
and were pending on the date of the said notification.
Whether such direction saves the State Government’s decision
in considering the Jindal’s application which was made well
prior to the notification dated 15.03.2003.
31) In order to determine whether it is Section 11(4) or the
first proviso to Section 11(2), it is relevant to understand the
intention of the legislature in enacting Section 11 of the
MMDR Act and Rules 59 and 60 of MC Rules as being part of
single statutory scheme governing the grant of reconnaissance
permits, prospecting licences and mining leases. The
amendments to MMDR Act in 1999 which inserted and re-
45
drafted Section 11 had their origin in the Report of the
Committee to Review the Existing Laws and Procedure for
Regulation and Development of Minerals set up by the
Ministry of Mines, Government of India, submitted in January,
1998. We are concerned about para 2.1.21 of the Report
which reads as under:
“… The concept of first-come, first-serve has become necessary in view of the fact that the Act does not provide for inviting applications through advertisement for grant of PL/ML in respect of virgin areas. No doubt, there is provision in Rule 59 of MCR for advertisement of an area earlier held under PL/ML with provision for relaxation.” In this background, the Committee recommended the introduction of the proviso to Section 11(2) permitting calling for applications by way of a notification. There is a distinction between virgin areas and areas covered under Rule 59 and Section 11(2) ought to be interpreted to cover virgin areas alone.”
If we consider Section 11 with the aid of the said Report, it
makes it clear that Section 11(1) provides preferential right to
the holder of reconnaissance permits or a prospecting licencee
who has identified mineral resources in the area allotted to
him for grant of a mining lease, subject to certain conditions
specified in the proviso appended thereto. The over-riding
character of the priority given to the successful prospecting
46
licencee or reconnaissance permit-holder is clear from the fact
that each of the subsequent sub-sections in Section 11 is
made subject to Section 11(1).
32) It is also clear that the main provision in Section 11(2)
gives preference to a prior applicant for grant of
reconnaissance permit, prospecting licence or mining lease
over later applicants where the State Government has not
issued any notification. The analysis of the Report makes it
clear that the main provision in Section 11(2) applies to “virgin
areas”. It further makes it clear that to the extent that an area
that is previously held or reserved would require a notification
for it to become available. The first proviso to Section 11(2)
carves out an exception to the preferential right based on
priority of applications in point of time referred to in the main
provision. It makes it clear that where the State Government
subsequently issues a notification inviting applications for
grant, the prior and subsequent applications to the
notification would be considered as if they were filed on the
same day and no priority in order of time would be given. The
second proviso requires the State Government to examine the
47
matters set out in Section 11(3) while considering the
applications for grant.
33) The Committee’s Report, particularly, para 2.1.21 which
we extracted in the earlier paras, makes it clear that this
provision was inserted because the Act does not provide for
advertisement of virgin areas and the State Government was
perfectly within the rights to issue an advertisement inviting
applications even for virgin areas. In this regard, it is useful to
mention that this Court had suggested an almost identical
change in the un-amended Section 11 in Indian Metals and
Ferro Alloys Ltd. vs. Union of India & Ors., 1992 Supp. 1
SCC 91 at page 127 para 35.
“35. Now, to turn to the contentions urged before us: Dr Singhvi, who appeared for ORIND, vehemently contended that the rejection of the application of ORIND for a mining lease was contrary to the statutory mandate in Section 11(2); that, subject only to the provision contained in Section 11(1) which had no application here, the earliest applicant was entitled to have a preferential right for the grant of a lease; and that a consideration of the comparative merits of other applicants can arise only in a case where applications have been received on the same day. It is no doubt true that Section 11(2) of the Act read in isolation gives such an impression which, in reality, is a misleading one. We think that the sooner such an impression is corrected by a statutory amendment the better it would be for all concerned. On a reading of Section 11 as a whole, one will realise that the provisions of sub-section (4) completely override those of sub-section (2). This sub-section preserves
48
to the S.G. a right to grant a lease to an applicant out of turn subject to two conditions: (a) recording of special reasons and (b) previous approval of the C.G. It is manifest, therefore, that the S.G. is not bound to dispose of applications only on a “first come, first served” basis. It will be easily appreciated that this should indeed be so for the interests of national mineral development clearly require in the case of major minerals, that the mining lease should be given to that applicant who can exploit it most efficiently. A grant of ML, in order of time, will not achieve this result.”
Even under ordinary principles of statutory interpretation, the
first proviso to Section 11(2) embraces the field that is covered
by the main provision. [Vide Abdul Jabar vs. State of J&K.,
AIR 1957 SC 281 (para 8) and Ram Narain Sons vs. Asst.
CST, 1955 (2) SCR 483 at 493].
Accordingly, we are of the view that the notification calling for
applications referred to in the first proviso to Section 11(2)
applies only to virgin areas.
34) It is the claim of Jindal and Kalyani that the proviso
to Section 11(2) of the Act sets out a plenary rule for
consideration of applications for mining leases where the
State Government has invited applications for mineral
concessions by notification in the official gazette and the
applications pending on the date of notification must be
considered simultaneously with applications filed in
49
response to the notification and within the notification
period. It is also their claim that since there is no
provision in the rules empowering the State Government
to issue notification inviting applications for mineral
concessions apart from Rule 59(1), it is asserted by Jindal
and Kalyani that a notification inviting applications for
mineral concessions in the proviso to Section 11(2) must
necessarily relate only to a notification under Rule 59(1)
inviting applications for mineral concessions in previously
held or reserved lands. Therefore, according to them, the
proviso’s stipulation that applications for mineral
concessions pending on the date of the said notification
inviting applications must be considered, must necessarily
apply to applications pending in receipt of previously held
lands. It is also contended that the proviso to Section
11(2) and Rule 59(1) use identical phraseology when
referring to areas (available for grant). It was pointed out
that since this language is not present in Section 11(4),
this suggests strongly that Rule 59(1), the proviso to
50
Section 11(2), Section 11(3) and Rule 35 form a composite
code dealing with the consideration of applications for
mineral concessions over lands thrown open for grant by
way of notification under Rule 59(1) and that Section 11(4)
does not apply to such applications.
35) We have already held that Section 11(3) specifies the
matter relevant for purposes of second proviso to Section
11(2). We also referred to the Committee’s Report. In
accordance with the recommendation in the said Report,
Section 11(3)(d) was added as part of the substitution of
Section 11 in the year 1999. Sub-section (d) provides that
“the investment which the applicant proposes to make in
the mines and in the industry based on minerals” and it
speaks about investment proposed to be made and not
past investments. Thus it confines the concept of “captive
consumption of minerals to proposed investment and not
past investments”. Even the residuary clauses in Section
11(3)(e) are limited to “matters as may be prescribed”,
which would necessarily mean matters prescribed by
51
rules. This is fortified by decision of this Court in BSNL
Ltd. & Anr. vs. BPL Mobile Cellular Ltd. & Ors., (2008)
13 SCC 597, para 45.
36) We have already quoted sub-section (4) of Section 11
which contemplates a situation where a notification is
issued inviting applications for an area for grant. In
contrast to the first proviso to Section 11(2), it provides
that all applications received pursuant to a notification
shall be considered simultaneously without assigning any
priority in point of time, and after taking into account the
matters specified in Section 11(3). Section 11(4), in effect,
covers exactly the same field as the first and second
proviso to Section 11(2) read along with Section 11(3) with
one difference, i.e., unlike the first proviso to Section
11(2), it provides for consideration of only those
applications that are made pursuant to the notification
and not those made prior to the notification. Notification
under Section 11(4) is consistent with Rule 59(1) read with
Rule 60 insofar as applications received prior to the
52
notification would not be entertained. The first proviso to
Section 11(2) was being added to cover virgin areas, then
provided for the addition of Section 11(4), in order to
ensure that the notification referred to in Rule 59(1)
together with Rule 60 would not render ultra vires the
MMDR Act. In view of the same, the contention on behalf
of Jindal and Kalyani that the first proviso of Section 11(2)
would cover notifications under Rule 59(1) is unacceptable
because this would render Section 11(4) otiose and
redundant. In J.K. Cotton Spinning & Weaving Mills
co. Ltd. vs. State of U.P., AIR 1961 SC 1170 and O.P.
Singla & Anr. vs. Union of India & Ors. (1984) 4 SCC
450, this Court held that a provision in a statute must not
be so interpreted as to reduce another provision to a
“useless lumber” or a “dead letter”. If we accept the said
position, it would result in anomalous consequences of
rendering Rule 60 ultra vires the first proviso to Section
11(2). In fact, this has been highlighted by the Central
Government in their affidavit filed before the High Court.
53
37) In addition to what we have stated, it is relevant to
note that Section 11(5) again carves out an exception to
the preference in favour of prior applicants in the main
provision of Section 11(2). It permits the State
Government, with the prior approval of the Central
Government, to disregard the priority in point of time in
the main provision of Section 11(2) and to make a grant in
favour of a latter applicant as compared to an earlier
applicant for special reasons to be recorded in writing. It
also gives an indication that it can have no application to
cases in which a notification is issued because, in such a
case, both the first proviso to Section 11(2) and Section
11(4) make it clear that all applications will be considered
together as having been received on the same date. In
view of our interpretation, the proceedings of the Chief
Minister and the recommendation dated 06.12.2004 are
contrary to the Scheme of the MMDR Act as they were
based on Section 11(5) which had no application at all to
54
applications made pursuant to the notification dated
15.03.2003.
38) We have already extracted Rules 59 and 60 and
analysis of those rules confirms the interpretation of
Section 11 above and the conclusion that it is Section
11(4) which would apply to a Notification issued under
Rule 59(1). Rule 59(1) provides that the categories of
areas listed in it including, inter alia, areas that were
previously held or being under a mining lease or which
has been reserved for exploitation by the State
Government or under Section 17A of the Act, shall not be
available for grant unless (i) an entry is made in the
register and (ii) its availability for grant is notified in the
Official Gazette specifying a date not earlier than 30 days
from the date of notification. Sub-rule (2) of Rule 59
empowers the Central Government to relax the conditions
set out in Rule 59(1) in respect of an area whose
availability is required to be notified under Rule 59 if no
application is issued or where notification is issued, the
55
30-days black-out period specified in the notification
pursuant to Rule 59(1)(i)(ii) has not expired, shall be
deemed to be premature and shall not be entertained. As
discussed earlier, Section 11(4) is consistent with Rules
59 and 60 when it provides for consideration only of
applications made pursuant to a Notification. On the
other hand, the consideration of applications made prior
to the Notification, as required by the first proviso to
Section 11(2), is clearly inconsistent with Rules 59 & 60.
In such circumstances, a harmonious reading of Section
11 with Rules 59 and 60, therefore, mandates an
interpretation under which Notifications would be issued
under Section 11(4) in the case of categories of areas
covered by Rule 59(1). In those circumstances, we are
unable to accept the argument of learned senior counsel
for Jindal and Kalyani with reference to those provisions.
39) The Division Bench has clearly erred in concluding
that applications made prior to the notification under Rule
59(1) which are premature and cannot be entertained
56
under Rule 60 would revive upon issuance of the
Notification. This conclusion goes against basic principles
of statutory interpretation. We have already pointed out
the effect of Rule 60 which is couched in negative
language that is mandatory in nature. Further, if that
was the intention of the Legislature, there was no reason
for the Legislature to take pains to state in Rule 60(b) that
an application made during the black-out period of 30
days specified in the Notification also would be premature
and could not be entertained. Accordingly, the
interpretation placed by the Division Bench on Rule 60
would result in reading in a proviso at the end of Rule 60
to the effect that once the 30-days black-out period
specified in the Notification contemplated by Rule 59(1)(ii)
is over, premature applications would revive. After taking
such pains to make it clear that the applications would
not be entertained until the end of the 30-days period,
surely the Legislature itself would have inserted such a
proviso at the end of Rule 60 if that were its intention.
57
40) In Amritlal Nathubhai Shah & Ors. vs. Union
Government of India & Anr., (1976) 4 SCC 108 (para 7),
this Court observed as follows:
“….. Rule 60 provides that an application for the grant of a prospecting licence or a mining lease in respect of an area for which no such notification has been issued, inter alia, under Rule 59, for making the area available for grant of a licence or a lease, would be premature, and “shall not be entertained and the fee, if any, paid in respect of any such application shall be refunded.” It would therefore follow that as the areas which are the subject-matter of the present appeals had been reserved by the State Government for the purpose stated in its notification, and as those lands did not become available for the grant of a prospecting licence or a mining lease, the State Government was well within its rights in rejecting the applications of the appellants under Rule 60 as premature. The Central Government was thus justified in rejecting the revision applications which were filed against the orders of rejection passed by the State Government.”
41) Even thereafter, this Court has consistently taken the
position that applications made prior to a Notification
cannot be entertained. In our view, the purpose of Rule
59(1), which is to ensure that mining lease areas are not
given by State Governments to favour persons of their
choice without notice to the general public would be
defeated. In fact, the learned single Judge correctly
58
interpreted Section 11 read with Rules 59 and 60. The
said conclusion also finds support in the decision of this
Court in State of Tamil Nadu vs. M.S. Hindstone &
Ors., (1981) 2 SCC 205 at page 218, where it has been
held in the context of the rules framed under the MMDR
Act itself that a statutory rule, while subordinate to the
parent statute, is otherwise to be treated as part of the
statute and is effective. The same position has been
reiterated in State of U.P. vs. Babu Ram Upadhya,
(1961) 2 SCR 679 at 701 and Gujarat Pradesh
Panchayat Parishad & Ors. vs. State of Gujarat &
Ors., (2007) 7 SCC 718. The Division Bench did not
advert to these aspects as analyzed by the learned single
Judge. On the other hand, the Division Bench accepted
Jindal’s contention that if Rule 60 is interpreted to render
applications made prior to Rule 59(1) Notification non est,
it would make Rule 59(2) unworkable because persons
normally apply for mining lease areas along with an
application for relaxation under Rule 59(2). This
59
conclusion is clearly misplaced. It is only the request
under Rule 59(2) of any person for relaxation in respect of
an area that is considered and not the application for
grant. Only after the relaxation under Rule 59(2) by the
Central Government of the requirement of Notification
under Rule 59(1) that applications could be considered for
grant of mining lease. The decision relied on by the
learned senior counsel for Jindal in TISCO (supra), (paras
42, 44 and 47), that applications made by certain parties
were considered after a relaxation under Rule 59(2) cannot
be taken as laying down any law. It is also seen that
consideration of the applications made by various parties
in the TISCO’s case was pursuant to the directions issued
by this Court and not independently by the State
Government under Section 11 of the Act. As a matter of
fact, the issue whether premature applications revived for
consideration after the relaxation under Rule 59(2) was
neither expressly raised nor decided in the TISCO’s case.
In the light of the above discussion about Section 11(2)
60
alongwith Rules 59 and 60, it should be interpreted that
Section 11(2) is to cover virgin areas alone. In view of the
same, the Jindal’s application made prior to the
Notification cannot be entertained along with the
applications made pursuant to the Notification dated
15.03.2003 because it is Section 11(4) which covers the
said Notification along with Rule 59(1) and not the first
proviso to Section 11(2) as contended by the respondents.
Issue (c) Whether the order of the High Court of Karnataka in Ziaulla Sharieff’s (supra) permit the consideration of the Jindal’s application dated 24.10.2002 which was made prior to the notification dated 15.03.2003.
42) We have already discussed this issue. In addition to
the same, perusal of the order of the High Court in Writ
Petition No. 35915 of 2001 shows that the State
Government was directed to consider only the application
of the MSPL and the applications filed by the impleading
applicants and others pursuant to the Notification dated
15.03.2003 in accordance with law and in terms of the
provisions of the MMDR Act and MC Rules. In other
61
words, the High Court did not issue any direction to
consider all applications made prior to the notification. To
put it clear, there was no mandamus from the High Court
to consider prior applications. The word “others” qualify
the phrase “pursuant to” and not the class of applicants
who had applied even prior to the “Held Area Notification”
dated 15.03.2003. As a matter of fact, the High Court had
merely directed the State Government to consider the
applications in accordance with the provisions of the
MMDR Act and MC Rules. Even otherwise, the said order
was passed without going into the specific provisions in
the Act or Rules. Further, the order does not deal with the
interpretation of Section 11 or Rules 59 and 60. Hence,
the order of the High Court of Karnataka in Ziaulla
Sharieff’s case does not permit the consideration of
Jindal’s application dated 24.10.2002 which was made
prior to the notification dated 15.03.2003.
62
Issue (d):
Whether Rule 35 of the MC Rules justify the recommendation of the State Government and the proceedings of the Chief Minister in favour of the Respondents – Jindal & Kalyani?
“Rule 35. Preferential rights of certain persons – Where two or more persons have applied for a reconnaissance permit or a prospecting licence or a mining lease in respect of the same land, the State Government shall, for the purpose of sub-section (2) of section 11, consider besides the matters mentioned in clauses (a) to (d) of sub-section (3) of section 11, the end use of the mineral by the applicant. “
We have already adverted to the proceedings of the Chief
Minister which heavily relied on Rule 35 to justify the
recommendation in favour of the respondents – Jindal and
Kalyani on the premise that it is intended to give preference to
those who have made existing investments in industries based
on iron ore and both of them qualify on this consideration.
From a plain reading of Rule 35, it is clear that the rule
permits the State Government to differentiate between the
“end use” of the minerals for the purpose of sub-section (2) of
Section 11 in addition to the matters in Section 11(3). In the
case on hand, all the parties, namely, MSPL, Sandur, Jindal
and Kalyani expressed their intention to use iron ore from the
mines for producing steel and, therefore, the same “end use”
requirement is satisfied.
63
43) Rule 35, at best, permits the State Government to
differentiate between different “end uses”, for example, the use
of iron ore to produce sponge iron instead of steel, or the use
of gold in jewellery as compared to medicines. Further, Rule
35 does not differentiate between “proposed” and “existing”
end use. Therefore, it could have enabled the State
Government to take into account the claim of the respondents
– Jindal and Kalyani, whose past investments would not have
qualified on the “proposed” investment criterion under
Section 11(3)(d), in addition to MSPL and Sandur. This could
have been a basis to exclude those with proposed investments
in steel plants from consideration.
44) It is also relevant to point out that Rule 35 specifies one
additional factor apart from the factors set out in Section
11(3). The plain language of Rule 35 requires its application
only in cases covered by Section 11(2) and not by Section
11(4). Therefore, to the extent that it is Section 11(4) that
covers Notification under Rule 59(1) and not Section 11(2), in
this way also, the State Government committed an error in
relying on Rule 35 to exclude the appellants, i.e., MSPL and
64
Sandur. To justify the recommendation in favour of the
respondents-Jindal and Kalyani, in the proceedings of the
Chief Minister, State heavily relied on Rule 35 on the premise
that it is intended to give preference to those who have made
existing investments in industries based on iron ore and that
the respondents – Jindal and Kalyani, qualify on this
consideration. However, as discussed above, Rule 35 only
permits the State Government to take additional factor of the
“end use” of the minerals and not the existing investments
made by the applicants. Moreover, relying on the existing
investments made, the respondents also does not satisfy the
requirements under Section 11(3)(d) which talks solely about
proposed investments to be made and not the existing ones.
Issue (e):
Whether the criterion of captive consumption referred to in the TISCO’s case has no application to the present case because it is not one of the factors referred to in Section 11(3) or even in Rule 35.
45) The criterion of captive consumption referred to in
TISCO’s case (supra) does not have any application in this
case, which we will refer in the later part of this paragraph.
Section 11(4) and even the second proviso to Section 11(2)
65
provide that the State Government may grant, inter alia, a
mining lease after taking into consideration the matters
specified in Section 11(3). Section 11(3)(d) specifies “the
investment which the applicant proposes to make in the mines
and in the industry based on the minerals” as one of such
matters and on a plain interpretation, it is clear that only the
proposed investment is a relevant factor. If the Legislature
had intended that it should include past investments also, the
use of the word “proposed” is superfluous, which could never
be the case. Learned senior counsel appearing for the
respondents have not pointed out any other provision in the
MMDR Act or the MC Rules permitting grant of mining lease
based on past commitments or for captive purposes in existing
industries.
46) As observed in the earlier paragraphs, the strong reliance
placed by the respondent-Jindal on the decision of this Court
in TISCO’s case (supra) (Paras 9,15,20,25,27,34,54,56 & 57)
is misplaced. This case concerned solely on the interpretation
of Section 8(3) of the MMDR Act in the context of a second
renewal of a mining lease in favour of TISCO, and not a fresh
66
grant. It is, in this context the phrase “interest on mineral
development” in Section 8(3) was interpreted to include captive
requirements. On the other hand, the case of fresh grant is
covered by Section 11 of the MMDR Act. Paragraph 54 of the
TISCO’s case (supra) makes it clear that the case concerned is
chromite whose known reserves were not abundant, whereas
iron ore is in abundance. Even otherwise, this judgment is of
no assistance even on Rule 59(1) of the MC Rules since it was
a case of relaxation by the Central Government under Rule
59(2), as is clear from paragraph 15 of the judgment.
47) It is useful to mention that subsequent to the decision in
TISCO (supra), this Court in Indian Charge Chrome Ltd. &
Anr. vs. Union of India & Ors., (2006) 12 SCC 331 (Paras 20
& 26) held that considerations of captive mining cannot be the
controlling factor for grant of lease.
Issue (f):
Whether factors such as past commitments made by the State Government to applicants who have already set up steel plants is not a relevant matter for consideration for grant of lease.
48) As discussed earlier, the State Government is
denuded of all legislative and executive power under Entry
67
23 of List-II read with Article 162 after passing of the
MMDR Act which are as under:-
“Entry 23, List II: Regulation of mines and mineral development subject to the provisions of List I with respect to regulation and development under the control of the Union.”
“Article 162. Extent of executive power of State.- Subject to the provisions of this Constitution, the executive power of a State shall extend to the matters with respect to which the Legislature of the State has power to make laws.
Provided that in any matter with respect to which the Legislature of a State and Parliament have power to make laws, the executive power of the State shall be subject to, and limited by, the executive power expressly conferred by this Constitution or by any law made by Parliament upon the Union or authorities thereof.”
It is clear that the State Government is purely a delegate
of Parliament and a statutory functionary, for the
purposes of Section 11(3) of the Act, hence it cannot act in
a manner that is inconsistent with the provisions of
Section 11(1) of the MMDR Act in the grant of mining
leases. Furthermore, Section 2 of the Act clearly states
that the regulation of mines and mineral development
comes within the purview of the Union Government and
not the State Government. As a matter of fact, the
68
respondents have not been able to point out any other
provision in the MMDR Act or MC Rules permitting grant
of mining lease based on past commitments. As rightly
pointed out, the State Government has no authority under
the MMDR Act to make commitments to any person that it
will, in future, grant a mining lease in the event that the
person makes investment in any project. Assuming that
the State Government had made any such commitment, it
could not be possible for it to take an inconsistent position
and proceed to notify a particular area. Further, having
notified the area, the State Government certainly could
not thereafter to honour an alleged commitment by
ousting other applicants even if they are more deserving
on the merit criteria as provided in Section 11(3).
49) In the case of State of Assam & Ors. vs. Om
Prakash Mehta & Ors., AIR 1973 SC 678, this Court
observed that the MMDR Act and MC Rules contain the
complete code in respect of the grant and renewal of
prospecting licences as well as mining leases in lands
69
belonging to Government. In Quarry Owners
Association (supra), this Court again reaffirmed the
notion that both the Central as well as the State
Government act as a mere delegates of Parliament while
exercising the powers under the Act and Rules. [Vide M.A.
Tulloch (supra), Baijnath Kedio (supra), Kesoram’s case
(supra), and Bharat Cooking Coal Ltd. (supra)]. From
this, it becomes amply clear that the State Government
has divested of legislative and executive powers with
respect to mines and minerals development. In addition
to the same, Anjum M.H. Gaswala (supra), Captain
Sube Singh (supra), Singhara Singh’s case (supra), this
Court repeatedly held that the field of granting mining
leases is covered by express statute and rules and the
grants must be made in accordance with the provisions of
the Act and Rules and no other consideration. From a
perusal of the above settled legal position, it becomes clear
that the State Government cannot grant mining leases
keeping in mind any considerations apart from the ones
70
mentioned in the MMDR Act and MC Rules. In those
circumstances, no extraneous considerations such as past
commitments made by the State Government to Jindal
and Kalyani who have already set up steel plants can be
entertained by the State Government while granting
mining leases and must abide by the Act and Rules.
Issue (g): Whether the recommendation in favour of Jindal and Kalyani saved by operation of law of equity?
50) The Law of Equity cannot save the recommendation
in favour of Jindal and Kalyani because it is a well settled
principle that equity stands excluded when a matter is
governed by statute. This principle was clearly stated by
this Court in the cases of Kedar Lal vs. Hari Lal Sea,
(1952) SCR 179 at 186 and Raja Ram vs. Aba Maruti
Mali (1962) Supp. 1 SCR 739 at 745. It is clear that
where the field is covered expressly by Section 11 of the
MMDR Act, equitable considerations cannot be taken into
account to assess Jindal and Kalyani, when the
recommendation in their favour is in violation of statute.
71
It was pointed out that Kalyani does not have a
commitment from the State Government regarding its iron
ore needs. In the proceedings of the State Government,
there is only a statement that it may apply for a lease. No
doubt, Jindal has emphasized that it has already set up
its steel plant based on the commitments made by the
State Government to grant a mining lease and it is in need
of iron ore for these steel plants. As observed earlier,
commitments made by the State Government cannot be a
relevant factor for grant of lease in the teeth of the
consideration set out in Section 11(3). If that was to be
the sole criterion, the State Government ought not to have
notified the area vide ‘Held Area Notification’ dated
15.03.2003.
51) It was also pointed out that Jindal has been mining a
lease area of 85.50 hectares of Mysore Minerals Limited, a
Public Sector Undertaking through a joint venture in
terms of the commitment made by the State Government.
In addition, the State Government has made a
72
recommendation for grant of mining lease in favour of
Jindal and its sister concerns in the following areas:
(i) 188.128 hectares in favour of M/s JSW Steel Limited in Donimalai Range, Sandur Taluk, Bellary District.
(ii) 181.70 hectares in favour of M/s. Vijaynagara Minerals Pvt. Ltd. In Donimalai Range, Sandur Taluk, Bellary District.
(iii) 184.14 hectares in favour of M/s. South West Mining Ltd. In Donimalai Range, Sandur Taluk, Bellary District.
(iv) 200.73 hectares in favour of M/s JVSL in Kumaraswamy range of Sandur Taluk, Bellary District, which si the subject matter of the present SLP.
As a matter of fact, MSPL had filed an affidavit in this
regard before the Division Bench. It is not clear whether
Jindal has specifically denied the specific grants. By
drawing our attention to certain factual details, it was
contended that Jindal has so much iron ore and it
actually exported iron ore for which reliance was made to
its annual reports during the years 2002-03 to 2005-06.
On the other hand, it is the claim of the MSPL that in
accordance with Section 11(3)(d) it had proposed to set up
a steel plant for which it required iron ore. It was also
brought to our notice that it had received permission from
73
the State Government in this regard. With reference to
the allegation that MSPL has a mining lease over an area
of 722.94 hectares, it was pointed out that in actual it has
a lease over an area of 347.22 hectares only. On
05.06.2009, MSPL filed an affidavit before the Division
Bench stating that it holds only a single mining lease
granted over five decades ago and the major proportion of
which has been afforestated. It is also their grievance that
the iron ore reserves in this lease have almost been
exhausted over a period of 58 years, since 1952. The
remaining iron ore cannot support a steel plant of the size
that is being set up by MSPL. Since the entire field of
granting mining lease is covered by MMDR Act and MC
Rules, the State Government cannot use any
consideration apart from the ones mentioned in the Act
and Rules.
74
Issue (h):
About the impugned judgments of the single Judge and Division Bench:
52) In view of our conclusion, the Division Bench has
erred in concluding that the Jindal’s application made
prior to the Notification can be entertained along with the
applications made pursuant to the said Notification
because it is not Section 11(4) which covers the said
Notification under Rule 59(1) but the first proviso to
Section 11(2). As a matter of fact, the Division Bench did
not even mention Section 11(4) in its reasoning apart from
stray references even though the conclusion of the learned
single Judge hinged on how Section 11(4) would be
rendered otiose and redundant if the first proviso to
Section 11(2) was taken as governing the consideration of
applications under a Notification pursuant to Rule 59(1).
53) The Division Bench has also faulted in arriving at the
conclusion that the applications made prior to Notification
under Rule 59(1) which are premature and cannot be
75
entertained under Rule 60 would revive upon issuance of
the Notification which is clearly not the case. As pointed
out earlier, had that been the intention of the Legislature,
there was no reason for the Legislature to take pains
under Rule 60(b) that an application made during the
period of 30 days specified in the Notification also would
be premature and could not be entertained. If the
decision of the Division Bench is taken to its logical
conclusion, then it would result in reading in a proviso at
the end of Rule 60 to the effect that once the 30 days’
period specified in the Notification contemplated by Rule
59(1) sub-clause (ii) is over, premature applications would
revive. After taking such pains to make it clear that the
application would not be entertained until the end of 30
days’ period, surely the Legislature itself would not have
inserted such proviso in Rule 60 if that were its intention.
If such premature applications are allowed to be
entertained, it would result in the State Government
giving out mining leases to favoured persons without
76
notice to the general public.
54) The Division Bench has also accepted Jindal’s
contention that if Rule 60 is interpreted to render
applications made prior to Rule 59(1) Notification non est,
in that event, it would make Rule 59(2) unworkable
because persons will normally apply mining lease areas
along with an application for relaxation under Rule 59(2).
In view of our earlier reasons, this conclusion is clearly
misplaced. It is only the request under Rule 59(2) for
relaxation in respect of an area that is considered and not
the application for grant. It is only after the relaxation
under Rule 59(2) by the Central Government of the
requirement of the Notification under Rule 59(1) that the
applications could be considered for grant of mining lease.
55) Though the learned single Judge in his order dated
07.08.2008 quashed the communication/recommendation
of the State Government dated 06.12.2004 proposing to
grant mining lease to Jindal and Kalyani, however, the
learned single Judge traveled much beyond the reliefs
77
sought for in the writ petition and quashed the entire
Notification No. CI.16:MMM.2003 dated 15.03.2003. In
our view, while approving earlier part of his order and
quashing the communication/recommendation of the
State Government dated 06.12.2004, the other
observations/directions are not warranted in the light of
the provisions of the Act and the Rules. The said
observations/directions are deleted.
Issue (i):
Whether it is advisable to remit it to the Central Government:
56) Learned senior counsel appearing for Jindal and
Kalyani requested that inasmuch as the Central
Government has already given its approval under Section
5 of the MMDR Act in their favour during the pendency of
the writ petition, if this Court feels that fresh decision is to
be arrived, the same may be remitted to the Central
Government. In the earlier part of our judgment, we have
pointed out that the Central Government considers only
the materials forwarded by the State Government along
78
with its recommendation. As rightly pointed out, if the
recommendation of the State Government cannot be
upheld in law, all consequential orders including the
subsequent approval by the Central Government are also
liable to be quashed. It is useful to refer Barnard vs.
National Dock Labour Board (1953) 1 All E.R. 1113 at
1120 para 1, McFoy vs. United Africa Co. (1961) All E.R.
1169, Pavani Sridhara Rao vs. Govt. of A.P & Ors.
(1996) 8 SCC 298 (para 5) and State of Kerala vs.
Puthenkavu N.S.S. Karayogam & Anr., (2001) 10 SCC
191 (para 9). If the very same recommendation of the
State Government is sent back to the Central Government
on the administrative side in its role as an approving
authority under Section 5(1) without setting aside the
impugned judgment, it is more likely that the Central
Government would simply follow its previous order. In
that event, the Central Government would be influenced
by the judgment passed by the Division Bench upholding
the grant made in favour of Jindal and Kalyani. Such an
79
exercise would be in the nature of post-decisional hearing
which would be impermissible. [Vide H.L. Trehan & Ors.
vs. Union of India & Ors., (1989) 1 SCC 764 (paras 12 &
13) K.I. Shephard & Ors. vs. Union of India & Ors.,
(1987) 4 SCC 431 (para 16) and Shekhar Ghosh vs.
Union of India & Anr., (2007) 1 SCC 331]. It is also
brought to our notice that as on date the Central
Government hears revision petitions through an Executive
Officer and without participation of a Judicial Member. It
is also pointed out that the exact procedure of the revisional
Tribunal has kept changing over the last few months. It is
clear that it would not be an independent and efficacious
alternative forum in terms of the guidelines laid down by the
Constitution Bench in Union of India vs. R. Gandhi,
President, Madras Bar Association, JT 2010 (5) SC 553.
As observed by three Judge Bench of this Court in Indian
Charge Chrome Ltd. (supra), when there was no valid
recommendation by the State Government for the grant of
lease, there cannot be any valid approval of the Central
80
Government relying on the defective recommendation. We
have already concluded that the recommendation of the
State Government dated 06.12.2004 is not valid with
reference to the provisions of MMDR Act and the Rules,
hence the invalid recommendation cannot be looked into
by the Central Government. Further, proviso to Section
5(1) itself provides only for the Central Government either
to grant or reject its approval to the State Government’s
recommendation in the case of mining lease for a mineral
such as iron ore in the First Schedule. In our view, such
consideration on the administrative side does not involve
consideration of all the applicants based on their mining
lease applications and after giving an opportunity of
hearing. Inasmuch as the Central Government does not
have all relevant materials before it, it may not be in a
position to substitute itself for the State Government and,
if not, it would be proper, in fact, it would be inconsistent
with the provisions of the MMDR Act and the Rules to
frame the issue on the administrative side of the Central
81
Government. Even otherwise, inasmuch as we have heard
the matter at length and we satisfy that there is a flaw in
the recommendation of the State Government which
requires reconsideration, we reject the request for
remitting the matter to the Central Government for its
decision.
Conclusion:
57) In the light of the above discussion, the impugned
order of the Division Bench of the High Court dated
05.06.2009 in Writ Appeal No. 5084 of 2008 and allied
matters as well as the decision of the State Government
dated 26/27.02.2002 and the subsequent decision of the
Central Government dated 29.07.2003 are quashed. We
direct the State Government to consider all applications
afresh in light of our interpretation of Section 11 of the Act
and Rules 35, 59 and 60 of MC Rules and make a
recommendation to the Central Government within a
period of four months from the date of receipt of the copy
of this judgment. It is made clear that we have not
82
expressed anything on the eligibility or merits of any of the
parties before us and our conclusion as to the decision of
the State Government is based on the interpretation of the
statutory provisions mentioned above for which we
adverted to certain factual details of the parties. The State
Government is free to consider the applications and take a
decision one way or other in accordance with law, as
discussed above, within the time scheduled.
58) All the appeals are allowed to the extent mentioned
above. No costs.
...…………………………………J. (P. SATHASIVAM)
...…………………………………J. (H.L. DATTU)
NEW DELHI; SEPTEMBER 13, 2010.
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