Union of India Vs. M/S. Khas
Karanapura Colliery Ltd. [1968] INSC 104 (15 April 1968)
15/04/1968 HEGDE, K.S.
HEGDE, K.S.
BACHAWAT, R.S.
CITATION: 1969 AIR 125 1968 SCR (3) 784
CITATOR INFO:
D 1971 SC2177 (7)
ACT:
Constitution of India, 1950, Art. 226--Jurisdiction
of court to deal with question not specifically raised in writ petition--Land
of lessee for winning coal notified under s.
4(1) of Coal Bearing Areas (Acquisition and
Development) Act (20 of 1957)--If lessee aggrieved--Writ petition filed about 5
months after issue of notification--If amounts to laches.
HEADNOTE:
The respondent was a lessee of 1401 big has
of land and was carrying on mining operations on the land for winning coal.
On 9th October 1963, the appellant-Government
issued a notification under s. 4(1) of the Coal Bearing Areas (Acquisition and
Development) Act, 1957, giving .notice of the Government's intention to
prospect for coal in, 1200 big has of the leasehold land. These 1200 big has
covered land, on which, amongst other buildings, a railway siding, boiler
rooms, office rooms, fan house and air shaft premises were situate.
On 23rd March 1964, the respondent filed a
writ petition in the High Court challenging the notification as contravening s.
4(4) of the Act and the High Court quashed the notification.
In appeal to this Court,
HELD : (1) In the premises notified,
processes ancillary to the getting, dressing or preparation for sale of coal
obtained as a result of the mining operations were being carried on, and
therefore the impugned notification violated the second limb of s. 4(4) and was
invalid. [787 D-E] (2) Though no specific case under the second part of s.
4(4) was pleaded in the writ petition, all
the facts necessary for determining the question were before the Court and the
matter was fully argued in the High Court without any objection. Therefore, it
could not be urged that it was open to this Court to consider that aspect of
the case. [787 F. 788 A] (3) Under s. 5 of the Act the effect of the
notification was to require the respondent to bring to a halt all his
operations in the notified area till action was taken under s. 7 or till the
period prescribed in that ,Section came to an end. Therefore, the respondent
was aggrieved by the impugned notification. [787 B] (4) The delay in filing the
writ petition was not sufficient to refuse relief to the respondent. [786 G]
(5) If the notification was invalid, it is not for this Court to decide whether
any other area of the leasehold could have been notified. [788 B]
CIVIL APPELLATE JURISDICTION : Civil Appeal
No. 332 of 1965.
Appeal from the judgment and decree, dated
October 30, 1964 of the Patna High Court in Misc. Judl. Case No. 643 of 1964.
Syed Mohammed and S. P. Nayar, for the
appellant.
785 A. K. Sen, S. C. Banerjee and A. K. Nag,
for the respondent.
The Judgment of the Court was delivered by
Hegde, J--In this appeal by certificate the question for decision is whether
the High Court of Patna was correct in its conclusion that the notification No.
S. 0. 2991 issued by the Union Government on October 9, 1963 under s. 4(1)* of
the Coal Bearing Areas (Acquisition and Development) Act, 1957, (No. 20 of
1957)-hereinafter called "the Act" is violative of sub-s. (4) of that
section.
The facts of the case fall within a narrow
compass. The respondent, Khas Karanpura Colliery Limited, took on lease 1401
bighas of land in mouza sale in the district of Hazaribagh as per a registered
lease deed of July 8, 1949 for the purpose of winning coal. Thereafter it
commenced working the colliery in 1952. Certain seams were opened up.
Electric transmission lines were put up,
staff quarters, office-quarters, houses for labourers, hospital, school etc.
were built. For the purpose of despatching
the coal, a separate railway track was constructed and a railway siding built.
These works were completed long before the impugned notification was issued.
Under the notification in question 1200 big has of land were notified with a
view to acquisition, which included areas on which the railway siding, staff
quarters, boiler house, houses for labourers etc. were constructed.
The respondent, challenged the validity of
the said notification in MJC No. 643 of 1964--an application under Art. 226 of
the Constitution-before the High Court. The main contention taken in the, writ
petition was that the notification in question contravenes sub-s. (4) of s. 4.
The High Court accepted that contention and quashed the notification.
The material facts are more or less admitted.
Along with its writ petition the respondent produced a plan of the colliery
showing therein the railway track, the railway siding, labour quarters, office
premises and various other buildings put up on the land. It had also shown
therein the actual places where muning operations were carried on. The
correctness of this plan has not been (*) "4 (1) Whenever it appears to
the Central Government that coal is likely to be obtained from land in any
locality, it may, by notification in the Official Gazette, give notice of its
intention to prospect for coal therein.
(2) (3) (4) In issuing a notification under
this section, the Central Government shall exclude there from that portion of
any land in which coal mining operations are actually being carried on in
conformity with the provisions of any enactment, rule or order for the time
being in force or any premises on which any process ancillary to the getting,
dressing or preparation for sale of coal obtained as a result of such
operations is being carried on are situate." 786 disputed. From that plan
it is seen that in a considerable portion of the land notified under s. 4(1)
there are premises on which processes ancillary to the getting, dressing or
preparation for sale of coal obtained as a result of the mining operation are
being carried on. There is also no doubt that if the respondent is deprived of
the benefit of those premises it would be difficult, if not impossible for it,
to continue to work the colliery.
The High Court has come to the conclusion
that the area in which coal mining operations is being actually carried on, one
is not to take into consideration merely those spots where actual digging is
going on, but also areas which are sufficient to constitute a commercial or
economic unit, and if so viewed, the entire leasehold may 'be justifiably
considered as areas on which coal mining operations are actually being carried
on. Alternatively, it held that the entire notified area had to be excluded
because in parts of that area mining operations are actually being carried on
and in the remaining parts there are premises, on which processes ancillary to
the getting, dressing or preparation for sale of coal obtained as a result of
the mining operations are being carried. In other words the entire area is
exempt from being notified under s. 4 ( 1 ) either because it is protected by
the first part of s. 4 (4) or by its second part. These conclusions were
challenged before us. It was urged on behalf of the appellant that the words
"any land in which coal mining operations are actually carried on"
found in the first part of s. 4(4) do not permit of a liberal interpretation so
as to bring in the conception of a commercial or economic unit; they merely
mean the actual area where mining is taking place. As regards the alternative
conclusion based on the second part of s. 4 (4) it was urged that on the
pleadings there was no occasion for the High Court to consider Whether the
requirements of that part are satisfied. In addition, two other contentions
were advanced on behalf of the appellant. They are : (i) no relief under Art.
226 should have been given as the respondent was guilty of laches, and (ii) the
writ petition was premature. We are in agreement with the High Court that there
is no substance in the last two contentions advanced on behalf of the appellant.
As seen earlier, the impugned notification was issued on October 9, 1963 and
the writ petition was filed on March 23, 1964, well within six months--the date
of the notification. This delay is not sufficient to refuse the relief prayed
for.
In support of the contention that the
petition was premature, Dr., Syed Mohemmad, learned counsel for the appellant,
urged that the respondent has no real grievance yet, as only a notification
under s. 4(1) had been issued;
further proceedings are yet to take place,
and the respondent can be aggrieved only when a notifica787 tion under section
7 this issued. We think that this contention is misconceived. As soon as the
notification under s. 4(1) was issued, in view of s. 5* the mining lease
granted in favour of the respondent ceased to have effect for so long as that
notification was in force. The effect of that notification was to require the
respondent to bring to a halt all his operations in the area notified till
action was taken under s. 7 or till the period prescribed in that section came
to an end. Hence it cannot denied that the respondent was seriously aggrieved
by the impugned notification.
This takes us to the remaining two
contentions noticed earlier. It was strenuously argued by Dr. Syed Mohammed
that s. 4(1) empowers the Government to notify all lands excepting those in
which coal mining operations are actually being carried on; the notification in
question has excluded 201 bighas in which mining was actually carried on; hence
there is nothing illegal in that notification. He wanted us to construe the
words "any land in which coal mining operations are being actualy
carried" strictly. The High Court has rejected this contention after
taking into consideration the purposes of the Act, its preamble and the various
provisions therein. But we have not thought it necessary to go into that
controversy as in our opinion the impugned notification definitely violates the
second limb of s. 4(4) and hence it is invalid. It covers land on which amongst
other buildings, railway siding, boiler-rooms, office room, fan house and air
shaft premises are situate.
It cannot be denied that in, these premises
processes ancillary to the getting, dressing or preparation for sale of coal
obtained as a result of the mining operations are being carried on. This
conclusion of ours is resisted on the plea that in the writ petition no
specific case is pleaded under the second part of sub-s. (4) 'of s. 4 and
therefore it is not open for us to consider that aspect of the case. We are unable
to accept this contention. It is true that (*) "7. (1) If the Central
Government is satisfied that coal, is obtainable in the whole or any part of
the land notified under sub-section (1) of section 4, it may, within a period
of two years from the date of the said notification or within such further
period not exceeding one year in the aggregate as the Central Government may
specify in this behalf, by notification in the Official Gazette, give notice of
its intention to acquire the whole or any part of the land or of any rights in
or over such land, as the case may be.
(2) If no notice to acquire the land or any
rights in or over such land is given under sub-section (1) within the period
allowed there under, the notification issued under sub-section (1) of section 4
shall cease to have effect on the expiration of three years from the date
thereof" (*) "5. On the issue of a notification under sub-section (1)
of section 4 in respect of any land(a) any prospecting licence which authorises
any person to prospect for coal or any other mineral in the land shall cease to
have effect; and (b) any mining lease in so far as it authorises the lessee or
any person claiming through him to undertake any operation in the land, cease
to have effect for so long as the notification under that sub-section is in
force." 788 the pleadings on this point are rather vague; but all the
facts necessary for determining that question are before the court. That aspect
of the case appears to have been fully argued before the High Court without any
objection. The High Court has considered and decided that question. Hence the
appellant cannot now be permitted to contend that for want of necessary
pleadings that question cannot be gone into. If areas in which those premises
are situate could not have been notified under s. 4 (1) as in our judgment they
could not have been-it is not for us to decide whether any of the other areas
included in the lease-hold could have been notified; we cannot make out a new
notification for the appellant.
One other contention was vaguely touched at
the hearing of the appeal, and that was that though there are ten seams in the
colliery only four seams are at present worked after obtaining the necessary
permission, the remaining six seams are not yet opened up for the working;
hence those seams cannot be said to-have been worked on the date of the
notification. Mr. A. K. Sen, learned counsel for the respondent, urged that all
the ten seams were being worked in conformity with the provisions of law.
According to him, once permission is obtained for grading the coal in a seam
and he says that such permission had been obtained in respect of all the seams,
in law it means that those seams are being actually worked. We need not go into
this question in view of our earlier conclusion. At the hearing reference was
made to the decision of this Court in Messrs.
Burrakur Coal Co. Ltd. v. Union of India(.).
The rule laid down in that case does not bear on any of the issues arising for
decision in this appeal.
For the reasons mentioned above, this appeal
fails and is dismissed with costs.
V.P.S.
(1) [1962]1 S.C.R. 44.
Appeal dismissed.
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