M/S. S.L. Khatri And Co., Amravati ... vs State Of Maharashtra, In The ...
2021 Latest Caselaw 13961 Bom

 Judgment                                  1                              wp444.21.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                         NAGPUR BENCH, NAGPUR.

                           WRIT PETITION NO. 444 OF 2021

 M/s. S.L.Khatri & Co.,
 A Partnership Firm,
 Registered under Indian Partnership Act,
 1932, Through its Authorized Partner,
 Shri Avinash Shyamlal Khatri,
 Aged 40 years, Occ. : Business,
 R/o. Rukmini Nagar, Amravati.
                                                               .... PETITIONER.

                                     // VERSUS //
 1. State of Maharashtra,
    In the Ministry of Revenue & Forest,
    Mantralaya, Mumbai-32, Through
    its Secretary.

 2. District Collector, Amravati.

 3. Tehsildar, Amravati
    Tah. Amravati, District: Amravati.
                                                    .... RESPONDENTS.
  ______________________________________________________________
 Ms Ramaa V. Kukday, Advocate for Petitioner.
 Shri A.A.Madiwale, A.G.P. for Respondent Nos. 1 to 3.
 ______________________________________________________________

                           CORAM :    SUNIL B. SHUKRE AND
                                      ANIL S. KILOR, JJ.

                           DATED :    SEPTEMBER 28, 2021

 ORAL JUDGMENT : (Per : Sunil B. Shukre, J.)

 1.           Heard.

2. RULE. Rule made returnable forthwith. Heard finally by con-

sent of the learned counsel for the parties.

Judgment 2 wp444.21.odt

3. This petition challenges legality and correctness of the

recovery notice dated 15/12/2020 issued by respondent No.3 to the

petitioner.

4. By the recovery notice dated 15/12/2020, the petitioner was

informed that for the alleged excavation of minor minerals in excess of

the quantity permitted to be excavated as per mining lease granted to

the petitioner, which is valid for a period of 5 years from 11/11/2018,

the petitioner would have to pay an amount of Rs.1,71,84,300/- as the

royalty of the minor minerals excavated in excess of the mining lease by

the petitioner.

5. It is the case of the petitioner that he has not excavated any

additional minerals as claimed in the recovery notice. The learned

counsel for the petitioner contends that if the respondent Nos.2 and 3

were of the opinion that the petitioner had done something which was

not permissible under the mining lease or in other words had excavated

some excess minor minerals, the respondent Nos. 2 and 3 ought to have

given an opportunity to the petitioner to explain his stand in the matter.

It is further submitted that the respondent Nos.2 and 3, who issued the

recovery notice, have not given the details regarding the quantity of the

minerals excavated allegedly in excess. It is further submitted that if

Judgment 3 wp444.21.odt

such details were given in the recovery notice and opportunity of

hearing was granted to the petitioner, the petitioner would have been

able to satisfy the respondent Nos. 2 and 3 about the legality of the

excavation made by him.

6. The learned A.G.P. submits that the recovery notice has been

issued by respondent Nos. 2 and 3 after a committee was appointed to

take inspection of the various stone quarries in order to find out if any

excess excavation was being carried out at these quarries and after the

report was submitted regarding the excess excavation being carried out

at some of the stone quarries that the recovery notice was issued to the

respective holders of mining lease and that there is no requirement of

law which would have made respondent Nos. 2 and 3 to issue show

cause notice to the petitioner in the matter. The learned A.G.P. further

submits that the impugned notice have been issued under the

provisions of the Maharashtra Minor Minerals Extraction (Development

and Regulation) Rules, 2013 (hereinafter referred to as "Rule of

2013"), although, the reply filed by the respondent Nos. 2 and 3 does

not specify the Rule under which the impugned action has been taken.

However, the learned A.G.P. points out that the impugned action, in his

opinion, has been taken in pursuance of the power given under Rule 80

of the Rules of 2013.

Judgment 4 wp444.21.odt

7. We have gone through Rule 80 of the Rules of 2013 to which

reference has been made by learned A.G.P. It only confers power upon

respondent No.2 to enter and inspect any mine and examine whether

the mine is being operated in accordance with the terms and conditions

on which the mining lease has been granted. It does not refer to any

power to fix a certain amount as the royalty due and payable by the

lease holder to the Government for excavating the minor minerals in

excess of the quantity permitted under the mining lease. There is also a

provision made in Rule 81 which lays down that whenever any rent,

royalty, tax, fee or any other sum is found to be due to the Government

under these rules and under the terms and conditions of quarry lease,

permit or auction, same may be recovered in the same manner as

arrears of land revenue, provided that a Certificate to that effect is is-

sued by the Competent Officer.

8. The reply of the respondent Nos. 2 and 3, as stated earlier,

does not refer to any particular Rule of the Rules of 2013, under which

the action impugned herein has been taken. Also, we have already

found that Rule 80 which has been relied upon by the learned A.G.P.

does not confer any such power upon respondent Nos. 2 and 3 as

would enable them to take the action which has been taken in the

Judgment 5 wp444.21.odt

present case and which is impugned by the petitioner. Although, no

reliance has been placed upon Rule 81 of the Rules of 2013, even if it is

presumed that the impugned action has been taken in pursuance of this

Rule, still, the impugned action, in our considered opinion, cannot be

sustained in the eye of law for the reason that no certificate issued by

the Competent Officer specifying the royalty payable by the petitioner

has been placed on record. The impugned notice also does not refer to

any such certificate having been issued by the Competent Officer. This

would mean that, in the present case, the action that has been taken is

vulnerably in law for the reason that it does not receive any support

from the powers expressly conferred upon respondent Nos. 2 and 3 on

one hand and on the other, the action has been taken in a unilateral

way without giving any opportunity of hearing to the petitioner. In

fact, such an opportunity of hearing before the proposed action was

taken against the petitioner was necessary as the petitioner is disputing

the charge that the minor minerals excavated by him while working the

mine as per the lease granted to him were in excess of the permissible

quantity.

9. In this view of the matter, we are of the opinion that the

impugned action, comprising the impugned notice, cannot be sustained

Judgment 6 wp444.21.odt

in the eye of law and it deserves to be quashed and set aside. Hence,

we pass the following order:

        i)     The petition is allowed.


        ii)    The impugned notice is hereby quashed and set aside.

iii) The matter is remanded back to the respondent Nos. 2 and 3 for fresh consideration and decision in accordance with law after giving due opportunity of hearing to the petitioner, within two weeks from the date of appearance of the peti- tioner before respondent No.2.

iv) The petitioner to appear before respondent No.2-District Col-

lector, Amravati on 4th October 2021.

Rule accordingly. No costs.

                   ( ANIL S. KILOR, J )         ( SUNIL B. SHUKRE, J.)




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