Madras High Court
Acc Limited vs The State Of Tamil Nadu on 30 May, 2024
W.P.No.14420 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.05.2024
CORAM :
THE HONOURABLE MR. JUSTICE V. LAKSHMINARAYANAN
W.P.No.14420 of 2024
and W.M.P.No.15687 & 15691 of 2024
ACC Limited
Represented by its Director,
Madukkarai Cement Works
A Unit of ACC Limited,
PO – Madukkarai District,
Coimbatore – 641 105
Tamil Nadu,
Represented by its Power of Attorney
Suresh Nagur
Madukkarai District,
Coimbatore. ... Petitioner
Vs.
1.The State of Tamil Nadu,
Through Secretary,
Department of Geology & Mines
Government of Tamil Nadu,
Chennai – 600 032.
2.The District Collector,
Collectorate Building,
District Coimbatore,
Tamil Nadu.
3.Assistant Director of Mines,
Department of Geology and Mining,
Collectorate Campus District,
Coimbatore, Tamil Nadu.
https://www.mhc.tn.gov.in/judis
Page 1 of 7
W.P.No.14420 of 2024
4.Deputy Director of Mines,
Department of Geology and Mining,
Collectorate Campus District,
Coimbatore, Tamil Nadu.
5.The Tahsildar,
Taluk Office, Madukarai Coimbatore South,
District Coimbatore, Tamil Nadu.
6.The Revisionary Authority,
Ministry of Mines, Central Government,
Shastri Bhawan, New Delhi – 110 001. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Certiorari calling for the records relating to the memo
dated 15.02.2024 vide Ref.No.130/2024/A7 issued by the 5th respondent and
quash the same.
For Petitioner : Mr.Srinath Sridevan
Senior Counsel
for Mr.P.Giridharan
For R1 to R5 : Mr.J.Stalin Abimanyu
Additional Government Pleader
For R6 : Mr.K.Gangadharan
Central Government Standing Counsel
ORDER
This writ petition challenges the memo of the Tahsildar dated
15.02.2024, calling upon the petitioner to remit the amount under Revenue
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Recovery Act, 1890.
2.Mr.J.Stalin Abimanyu, learned Additional Government Pleader,
takes notice for the respondents 1 to 5. Mr.K.Gangadharan, learned Central
Government Standing Counsel, takes notice for the 6th respondent.
3.The District Collector has passed an order dated 14.05.2024,
calling upon the petitioner for an enquiry on 24.05.2024. Mr.J.Stalin
Abimanyu would submit that, on 24.05.2024, since the petitioner had
proposed to file a writ petition, the petitioner had sought for time and the
request was acceded to and the matter has been adjourned without a date.
Mr.J.Stalin Abimanyu also states that a fresh date will be fixed after the
results of the General Elections of 2024 are declared.
4.Be that as it may, the issue is a very short one. The Supreme
Court of India in Common Cause v. Union of India and others reported in
(2017) 9 SCC 499 had given a slew of directions with respect to mining
leases that are being carried on without environmental clearance. For such
leases, the Supreme Court had directed that penalty be levied by the
delegated authority, namely, the Government of Tamil Nadu. The District
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Collector, in pursuance of the said judgment, had passed an order on
06.11.2023. On the basis of the said order, the Tahsildar had issued a memo
on 15.02.2024 directing recovery of several amounts. The point remains that
a Division Bench of this Court in W.A.No.671 of 2020, dated 15.02.2024,
had directed that, prior to the levy of penalty, the lessee should be heard by
the District Collector. As the said procedure had not been followed, taking
into consideration the judgment of the High Court, the memo issued by the
Tahsildar on 15.02.2024 was treated as a show cause notice, leaving the
order of the District Collector dated 06.11.2023 intact.
5.The purport of the order of the Division Bench in the Writ
Appeal was that, prior to imposition of penalty, the District Collector would
have to hear the aggrieved person. Therefore, it makes no sense that the
consequential order is treated as a show cause notice leaving the original
order dated 06.11.2023 intact.
6.Mr.J.Stalin Abimanyu would submit on instructions that the
proceedings dated 06.11.2023 would be treated as a show cause notice to
which the petitioner can submit its explanation and after perusal of the said
explanation and after hearing the petitioner, fresh proceedings will be passed
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if found necessary.
7.Taking into consideration the submission of Mr.J.Stalin
Abimanyu, the proceedings of the District Collector, dated 06.11.2023, will
be treated as a show cause notice, for which, the petitioner shall submit its
reply within a period of four weeks from today, i.e., the explanation shall be
given on or before 28.06.2024. The District Collector shall peruse the same
and pass appropriate orders on or before 31.07.2024. Since the proceedings
of the District Collector, dated 06.11.2023, is treated as show cause notice,
the respondents will not enforce the consequential order dated 15.02.2024.
This writ petition stands disposed of accordingly. No costs. Consequently,
connected miscellaneous petitions are closed.
30.05.2024
mkn
Internet : Yes
Index : Yes / No
Speaking order / Nonspeaking order
Neutral Citation : Yes / No
https://www.mhc.tn.gov.in/judis
To
1.The Secretary,
State of Tamil Nadu,
Department of Geology & Mines
Government of Tamil Nadu,
Chennai – 600 032.
2.The District Collector,
Collectorate Building,
District Coimbatore,
Tamil Nadu.
3.The Assistant Director of Mines,
Department of Geology and Mining,
Collectorate Campus District,
Coimbatore, Tamil Nadu.
4.The Deputy Director of Mines,
Department of Geology and Mining,
Collectorate Campus District,
Coimbatore, Tamil Nadu.
5.The Tahsildar,
Taluk Office, Madukarai Coimbatore South,
District Coimbatore, Tamil Nadu.
6.The Revisionary Authority,
Ministry of Mines, Central Government,
Shastri Bhawan, New Delhi – 110 001.
https://www.mhc.tn.gov.in/judis
V. LAKSHMINARAYANAN, J.
mkn/veda
30.05.2024
https://www.mhc.tn.gov.in/judis
