M/S Som
Datt Builders Ltd. Vs. Union of India & Ors [2009] INSC 1712 (9 November
2009)
Judgment
IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2088 OF
2007 M/s. Som Datt Builders Ltd. ...Appellant Versus Union of India and Ors.
...Respondents WITH Civil Appeal Nos.7475-7476/2009 (SLP(C) Nos. 6808-6809 of
2008) Civil Appeal No.7477/2009 (SLP(C) No.12127 of 2006) Civil Appeal No.7478
/2009 (SLP(C) No. 12722 of 2006) Civil Appeal No. 4314 of 2008 AND Civil Appeal
No. 2087 of 2007 JUDGEMENT R.M. Lodha, J.
1.
Leave granted in SLP(Civil) Nos. 12127 of 2006, 12722 of 2006 and
6808-6809 of 2008.
2.
This group of seven appeals arises from the common judgment passed
by the High Court of Judicature at Allahabad on February 28, 2006 and,
therefore, all these appeals were heard together and are being disposed of by
this judgment.
3.
The core issue that calls for determination in these appeals is
whether `ordinary earth' used for filling or levelling purposes in the
construction of embankments, roads, railways, buildings has validly been
declared to be a `minor mineral' by the Central Government vide notification
dated February 3, 2000 issued under Section 3(e) of Mines and Minerals
(Development and Regulation) Act, 1957 (for short, `Act, 1957').
4.
It is not necessary to refer to the facts of each of these
appeals. The brief narration of facts in Civil Appeal No. 2088 of 2007 will
suffice. The appellant therein is a company incorporated under the Companies Act, 1956. It is engaged in the construction of business towers, hotels
and various other infrastructural development projects. According to them, an
agreement was entered into between the Company and National Highway Authority
of India for widening of Grand Trunk Road from 393 kilometer stone to 470
kilometer stone at Sikandara, Kanpur. For the purpose of filling and levelling
of 2 road, the company entered into agreement with the local land
holders/agriculturists for purchase of `ordinary earth' and paid them
accordingly. Various demand notices are said to have been issued to the
appellant towards royalty for lifting `ordinary earth' necessitating them to
approach the High Court of Judicature at Allahabad challenging the
constitutional validity of notification dated February 3, 2000 issued by the
Central Government. They also challenged the amendment brought in the First
Schedule by the State of Uttar Pradesh in Uttar Pradesh Minor Minerals
(Concession) Rules, 1963 (for short, `Rules, 1963') fixing royalty for the use
of `ordinary earth' at the rate Rs. 4/- per cubic meter.
5.
Section 3 of the Act, 1957 defines `minerals' and `minor minerals'
as follows :
"Section
3 - Definitions In this Act, unless the context otherwise requires,-- (a)
"minerals" includes all minerals except mineral oils;
(b) .....
(c) .....
(d) .....
(e)
"minor minerals" means building stones, gravel, ordinary clay,
ordinary sand other than sand used for prescribed purposes, and any other
mineral which the Central Government may, by notification in the Official
Gazette, declare to be a minor mineral;........."
6.
In exercise of the power conferred under Section 3(e), Central
Government issued the following notification on February 3, 2000 :
"G.S.R.95(E).--In
exercise of the powers conferred by clause (e) of Section 3 of the Mines and
Minerals (Development and Regulation) Act, 1957 (67 of 1957), the Central
Government hereby declares the `ordinary earth' used for filling or levelling
purposes in construction of embankments, roads, railways, buildings to be a
minor mineral in addition to the minerals already declared as minor minerals
hereinbefore under the said clause."
7.
That a substance has to be mineral before it can be notified as a
`minor mineral' pursuant to the power under Section 3(e) of the Act of 1957 is
not in dispute. Whether `ordinary earth' is a mineral is the primary question
for consideration. The question is a little intricate one because the
definition of `minerals' in the Act, 1957 is not of much help in finding answer
to the question.
8.
The word `mineral' has come up for judicial interpretation from
time to time.
9.
In Lord Provost And Magistrates of Glasgow v. Farie1, the issue
before the House of Lords was whether clay is included in `other minerals'
under the Waterworks Clauses Act, 1847. Lord Halsbury, L.C said :
1 (1888)
LR 13 Appeal Cases 657 4 "There is no doubt that more accurate scientific
investigation of the substances of the earth and different modes of extracting
them have contributed to render the sense of the word "minerals" less
certain than when it originally was used in relation to mining operations. I
should think that there could be no doubt that the word "minerals" in
old times meant the substances got by mining, and I think mining in old times
meant subterranean excavation. I doubt whether in the present state of the
authorities it is accurate to say that in every deed or in every statute the
word "minerals" has acquired a meaning of its own independently of
any question as to the manner in which the minerals themselves are
gotten."
Lord
Watson in his opinion stated that "mines" and "minerals"
are not definite terms: they are susceptible of limitation or expansion,
according to the intention with which they are used.
10.
The House of Lords in North British Railway Company v. Budhill
Coal And Sandstone Company And Others2 was concerned with the question whether
sandstone or freestone is included in the minerals excepted by Section 70 of
the Railways Clauses Consolidation (Scotland) Act of 1845.
Lord
Loreburn L.C. considered number of decisions including the aforequoted decision
and summarised the tests applied in various cases in the following words :
".....It
is not possible to extract any uniform standard. The same is true of the
opinions expressed by different learned judges. A variety of tests have been
propounded, which are 2 (1910) AC 116 5 discussed by Lord Gorell. I agree with
him both in his enumeration and in his criticism. Is the substance in common
parlance a mineral? Is it so considered by geologists? Is it a substance of any
peculiar value? No one principle has been accepted, and every principle appears
to have its friends."
11.
In Scott v. Midland Railway Company3, Darling J.
observed
that the word "minerals" is one which at different times has been
used with very different meanings. In some statutes it has a very restricted
meaning, in others a very wide one. In order to determine in each case whether
the word is used in a wide or narrow sense we must, as Lord Herschell said in
Glasgow v. Farie1, look at the object which the Legislature had in view.
12.
In Great Western Railway Company v. Carpalla United China Clay
Company, Limited and Another4, House of Lords had an issue before it whether
China clay was a mineral within the provisions of the Railways Clauses
Consolidation Act, 1845. Lord Macnaghten said :
"......The
word `minerals' undoubtedly may have a wider meaning than the word `mines'. In
its widest signification it probably means every inorganic substance forming
part of the crust of the earth other than the layer of soil which sustains
vegetable life."
3 (1901)
1 Q.B. 317 4 (1910) A.C. 83 6
13.
In Bhagwan Das v. State of U.P. and Others5, it was argued before
this court that the sand and gravel are deposited on the surface of the land
and not under the surface of the soil and, therefore, they cannot be called
minerals.
Y.V.
Chandrachud, J. (as he then was) negating the said contention said :
".........It
is in the first place wrong to assume that mines and minerals must always be
subsoil and that there can be no minerals on the surface of the earth. Such an
assumption is contrary to informed experience. In any case, the definition of
mining operations and minor minerals in Section 3(d) and (e) of the Act of 1957
and Rule 2(5) and (7) of the Rules of 1963 shows that minerals need not be
subterranean and that mining operations cover every operation undertaken for
the purpose of "winning" any minor mineral. "Winning" does
not imply a hazardous or perilous activity. The word simply means
"extracting a mineral" and is used generally to indicate any activity
by which a mineral is secured.
"Extracting",
in turn, means, drawing out or obtaining. A tooth is `extracted' as much as is
fruit juice and as much as a mineral. Only, that the effort varies from tooth
to tooth, from fruit to fruit and from mineral to mineral."
14.
In the case of M/s. Banarsi Dass Chadha and Brothers v. Lt.
Governor, Delhi Administration and Others6, a three-Judge Bench of this Court
was seized with the question whether `brick earth' is a `minor mineral' within
the meaning of 5 (1976) 3 SCC 784 6 (1978) 4 SCC 11 7 that expression as
defined in Section 3(e) of the Act, 1957.
Chinnappa
Reddy, J. speaking for the Bench observed :
"........The
expression "minor mineral" as defined in Section 3(e) includes
`ordinary clay' and `ordinary sand'. If the expression "minor
mineral" as defined in Section 3(e) of the Act includes `ordinary clay'
and `ordinary sand', there is no reason why earth used for the purpose of
making bricks should not be comprehended within the meaning of the word
"any other mineral" which may be declared as a "minor
mineral" by the Government. The word "mineral" is not a term of
art. It is a word of common parlance, capable of a multiplicity of meanings
depending upon the context. For example the word is occasionally used in a very
wide sense to denote any substance that is neither animal nor vegetable.
Sometimes it is used in a narrow sense to mean no more than precious metals
like gold and silver. Again, the word "minerals" is often used to
indicate substances obtained from underneath the surface of the earth by
digging or quarrying. But this is not always so as pointed out by Chandrachud,
J. (as he then was) in Bhagwan Dass v. State of U.P."
This
court referred to a decision of the Supreme Court of United States in Northern
Pacific Railway Company v. John A.
Soderberg7
and quoted the observations made therein as follows :
"The
word "mineral" is used in so many senses, dependent upon the context,
that the ordinary definitions of the dictionary throw but little light upon its
signification in a given case. Thus, the scientific division of all matter into
the animal, vegetable, or mineral kingdom would be absurd as applied to a grant
of lands, since all lands belong to the mineral kingdom, and therefore could
not be excepted from the grant without being destructive of it. Upon the other
hand, a definition which would confine it to the precious 7 47 L Ed 575.
8
metals--gold and silver--would so limit its application as to destroy at once
half the value of the exception. Equally subversive of the grant would be the
definition of minerals found in the Century Dictionary; as "any
constituent of the earth's crust;" and that of Bainbridge on Mines:
"All the substances that now form, or which once formed, a part of the
solid body of the earth." Nor do we approximate much more closely to the
meaning of the word by treating minerals as substances which are
"mined," as distinguished from those which are "quarried,"
since many valuable deposits of gold, copper, iron, and coal lie upon or near
the surface of the earth, and some of the most valuable building stone, such,
for instance, as the Caen stone in France, is excavated from mines running far
beneath the surface. This distinction between underground mines and open
workings was expressly repudiated in Midland R. Co. v. Haunchwood Brick &
Tile Co. L. R. 20 Ch. Div. 552, and in Hext v. Gill, L. R. 7 Ch. 699."
This
court further held in paragraph 6 of the report thus :
"The
Supreme Court of United States also referred to several English cases where
stone for road making or paving was held to be `mineral', as also granite,
sandstone, flint stone, gravel, marble, fire clay, brick-clay, and the like. It
is clear that the word `mineral' has no fixed but a contextual
connotation."
It was
then concluded that word `mineral' has no definite meaning but has a variety of
meanings, depending on the context of its use. This is what this Court observed
:
"........In
the context of the Mines and Minerals (Regulation & Development) Act, we
have no doubt that the word `mineral' is of sufficient amplitude to include
`brick-earth'. As already observed by us, if the expression `minor mineral' as
defined in the Act includes `ordinary clay' and `ordinary sand', there is no
earthly reason why `brick-earth' should not be held to be `any other mineral'
which may be declared as a `minor mineral'. We do not think it necessary to pursue
the matter further except to say that this was the view taken in Laddu Mal v.
State of Bihar, Amar Singh Modilal v. State of 9 Haryana and Sharma & Co.
v. State of U.P. We do not agree with the view of the Calcutta High Court in
State of West Bengal v. Jagdamba Prasad, that because nobody speaks of
`ordinary earth' as a mineral it is not a minor mineral as defined in the Mines
and Minerals (Regulation & Development) Act."
15.
The decision of this Court in Banarsi Dass Chadha squarely answers
the question posed before us. However, the learned Senior Counsel for the
appellants heavily relied upon a subsequent decision of this court in V.P.
Pithupitchai and Another v. Special Secretary to the Govt. of T.N.8 and
submitted that `ordinary earth' is not comprehended by the expression
`mineral'. That was a case where the question was whether seashells could be
termed to be `mineral' within the meaning of the Act, 1957. This court referred
to earlier decisions viz; State of M.P. v. Mahalaxmi Fabric Mills Ltd.9,
Bhagwan Dass5 and Banarsi Dass Chadha6 and also noticed the meaning of the word
`mineral' noted in (i) Webster's 3rd New International Dictionary, 1968; (ii)
Funk and Wagnalls' Standard Dictionary, International Edn., Vol. II; (iii)
Oxford Illustrated Dictionary and (iv) Groliar International Dictionary,
Vol.II. We deem it 8 (2003) 9 SCC 534 9 1995 Supp (1) SCC 642 10 appropriate to
reproduce paragraph 13 wherein meaning of the word `mineral' noted in aforesaid
dictionaries was noticed :
"13.
This is in keeping with the meaning given in the several dictionaries referred
to by the High Court to determine the meaning of the word "mineral"
which are reproduced:
(i)
Webster's 3rd New International Dictionary, 1968 defines "mineral"
as:
"a
solid homogeneous crystalline chemical element or compound (as diamond or
quartz) that results from the inorganic processes of nature and that has a
characteristic crystal structure and chemical composition or range of
compositions ... something that is neither animal nor vegetable (as in the old
general classification of things into three kingdoms: animal, vegetable and
mineral)".
(ii) Funk
and Wagnalls' Standard Dictionary, International Edn., Vol. II:
"a
naturally occurring, homogeneous substance or material formed by inorganic
processes and having a characteristic set of physical properties, a definite
range of chemical composition, and a molecular structure usually expressed in
crystalline forms ... . Any inorganic substance, as ore, a rock, or a
fossil".
(iii)
Oxford Illustrated Dictionary:
"Substance
(e.g. metal, coal, salt) got by mining....
...
(chem.) element or compound occurring naturally as a product of inorganic
processes....
...
substance which is neither animal nor vegetable."
(iv)
Groliar International Dictionary, Vol. II:
"any
naturally occurring, homogeneous inorganic substance having a definite chemical
composition and characteristic crystalline structure, colour and hardness....
... Any
of various natural substances.
(a) An
element, such as gold or silver.
(b) A
mixture of inorganic compounds, such as hornblende or granite.
(c) An
organic derivative, such as coal or petroleum ... any substance that is neither
animal nor vegetable; inorganic matter"."
16.
In V.P. Pithupitchai, this Court did not consider whether
seashells were covered within the residuary entry in the Second Schedule but
considered the correctness of the High Court's view whether seashell is
limeshell within the meaning of Item 28 of the Second Schedule. In paragraph 15
of the report, the following observations were made:
"15.
A distinction must be drawn between (i) a substance identified as a mineral,
(ii) a substance containing minerals (for example bones which contain large
percentages of calcium and phosphate and to some extent carbonate), and (iii) a
substance which may be the original source of a mineral (for example plants
which after being subjected to millions of years of geological processes ultimately
become coal). In the first case, the classification of a substance as a mineral
is simple. But the bones in the second class and trees in the third class can
hardly be termed to be minerals although they may contain or ultimately result
in a mineral.
Seashells
may, like bones, contain calcium carbonate, and may also like trees, through a
geological process result in a mineral such as limestone. But it cannot be said
that a seashell in its original form is a mineral."
17.
In our view, the decision of this court in V.P. Pithupitchai is a
substance specific and not of much help in deciding the case in hand for more
than one reason. In the first place, in that case the court was not concerned
with the power conferred upon the Central Government to declare a substance
`minor mineral' in exercise of the power conferred on it under Section 3(e) of
the Act,1957. Secondly, and more importantly, 12 in that case the court was
called upon to determine the correctness of the High Court's opinion whether a
seashell is limeshell within the meaning of item 28 of the Second Schedule to
the Act, 1957. It is true that in paragraph 15 of the report, this court drew
distinction between (i) a substance identified as a mineral, (ii) a substance
containing minerals and (iii) a substance which may be the original source of
mineral and then it was held that seashell in its original form is not a
mineral but, we are afraid, the test applied by this court in V.P. Pithupitchai
is not of universal application.
18.
The learned Senior Counsel for the appellants submitted that as
there is no definition of `mineral' in the Act, 1957 or the Rules 1963,
dictionary meaning of the word `mineral' is most pertinent and apt to the
context. In this regard, he referred to the Black's Law Dictionary (Sixth
Edition) wherein the meaning of the `mineral' is noted to be an inorganic
substance which is homogeneous in structure and similar in the composition when
found on or under the soil bed. The learned Senior Counsel would submit that
`ordinary earth' (sadharan mitti) is not covered by the definition of `mineral'
as noted 13 above. He also submitted that one cannot equate `ordinary earth'
(sadharan mitti) with `ordinary clay' and `ordinary earth' is not like
`ordinary clay'. The Learned Senior Counsel argued that Banarsi Dass Chadha was
a case relating to `brick earth' and there was no cause of action, no plea and
no argument raised as regards `ordinary earth' and the remark in passing about
`ordinary earth' or the judgment of Calcutta High Court in the State of West
Bengal and Ors. v. Jagadamba Prasad Singh and Others10 at the fag end is obiter
and not part of law laid down by this Court. According to him, Banarsi Dass
Chadha is not an authority or precedent for the purpose of the present case and
it is the ratio in V.P. Pithupitchai that governs and binds the case.
19.
It is appropriate to reproduce the meaning of the word `mineral'
noted in Black's Law Dictionary (Eighth Edition) since it is a later edition.
It reads thus :
"mineral,
n. 1. Any natural inorganic matter that has a definite chemical composition and
specific physical properties that give it value <most minerals are
crystalline solids>. [Cases: Mines and Minerals 48. C.J.S. Mines and
Minerals '' 4, 140-142.] 2. A subsurface material that is explored for, mined,
and exploited for its useful properties and commercial value. 3. Any natural
material that is defined as a mineral by statute or caselaw."
10 AIR
1969 Cal 281 14
20.
A survey of various decisions referred to hereinabove would show that
there is wide divergence of meanings attributable to the word `mineral' and
that in judicial interpretation of the expression `mineral' variety of tests
and principles have been propounded; their application, however, has not been
uniform. Insofar as dictionary meaning of the word `mineral' is concerned, it
has never been held to be determinative and conclusive. The word `mineral' has
not been circumscribed by a precise scientific definition; it is not a definite
term. The proposition that the minerals must always be subsoil and that there
can be no minerals on the surface of the earth has also not found favour in
judicial interpretation of the word `mineral'.
The term
`mineral' has been judicially construed many a time in widest possible
amplitude and sometimes accorded a narrow meaning. Pithily said, its precise
meaning in a given case has to be fixed with reference to the particular
context. We find ourselves in agreement with the view expressed in Banarsi Dass
Chadha that word `mineral' is not a word of art and that it 15 is capable of
multiplicity of meanings depending upon the context and that the word `mineral'
has no fixed but a contextual connotation. The test applied by this Court in
V.P. Pithupitchai in holding seashell not a mineral because in its original
form it is not mineral, in our view, is not determinative and conclusive in all
situations when a question arises as to whether a particular substance is a
mineral or not. It is worth noticing that any natural material that is defined
as a `mineral' by statute or case law may also be covered by the expression
`mineral' as noted in Black's Law Dictionary (Eighth Edition).
21.
Common parlance test that because nobody speaks of `ordinary
earth' as a `mineral' has not been accepted by this Court in Banarsi Dass
Chadha. As a matter of fact, this Court in this regard specifically disagreed
with the view of Calcutta High Court in Jagadamba Prasad Singh10 .
22.
In the context of Section 3(e), what we have discussed above, we
hold, as it must be, that `ordinary earth' is comprehended within the meaning
of the word `any other mineral'. We adopt the reasoning given by three-Judge
Bench in Banarsi Dass Chadha that if the expression `minor mineral' 16 as
defined in Section 3(e) of the Act includes `ordinary clay' and `ordinary
sand', there is no reason why `ordinary earth' should not be comprehended
within the meaning of the word `any other mineral'.
23.
Having held that `ordinary earth' is comprehended within the
meaning of the word `any other mineral' in Section 3(e) of the Act, 1957, the
question that now arises is whether the exercise of power by the Central
Government under Section 3(e) of the Act, 1957 in declaring the use of
`ordinary earth' for filling or levelling purposes in construction of embankments,
roads, railways, building as `minor mineral' is justified. It was contended on
behalf of the appellants that the Central Government cannot include any matter
based on mere use nor can it make purpose-based distinction. Once the `ordinary
earth' is found to be comprehended within the meaning of the word `any other
mineral' for the purposes of Section 3(e) of the Act, 1957, in our view, there
is no impediment for the Central Government to include or exclude the same
based on a particular use or purpose. User can be a valid reason for exclusion
as well as inclusion in declaring mineral, `minor 17 mineral' in exercise of
the powers conferred upon the Central Government under Section 3(e) of the Act
and exercise of any such power based on use or purpose cannot be said to be
arbitrary. We, accordingly, find no merit in the contention of the Learned
Senior Counsel for the appellants that the declaration of the `ordinary earth'
for the uses and purposes mentioned in the notification dated February 3, 2000
is ultra vires the power conferred upon the Central Government.
24.
The learned Senior Counsel for the appellants also argued that
demand of royalty can be raised only against a lessee or mining permit-holder
and the demand raised against the appellants, who are neither lessees nor
mining permit holders, is violative of the Rules, 1963.
25.
The High Court while dealing with the aforesaid contention held :
"Now
coming to the question as to whether the amount of royalty can be recovered
from the petitioners who are the contractors and suppliers of ordinary earth
and other minor minerals, we are of the considered opinion that the royalty is
payable on excavation of any minor minerals. The liability is primarily of the
person holding the mining lease or a mining permit but if a person does not
hold any mining lease or a mining permit, the liability does not cease. Any
person dealing in a minor mineral is required to maintain and keep documents to
show that the royalty has been paid and in order to ensure that due royalty on
minor minerals has been 18 paid within the State of U.P., the State Government
by the tree Government Orders have provided for producing copies of declaration
in form MM 11 and treasury challan evidencing deposit of royalty. It cannot be
said that any undue restrictions have been placed upon the right to carry on
trade or business or it is without the authority of law."
26.
Rules, 1963 have been framed by the Government of Uttar Pradesh in
exercise of its power conferred under Section 15 of the Act, 1957. These Rules
have adopted the definition of `minor mineral' as provided in Clause (e) of
Section 3 of the Act, 1957. The Rules make provision for grant of mining lease;
payment of royalty/dead rent; conditions of mining lease and permit;
contraventions, offences and penalties for unauthorized mining including
consequences of non-payment of royalty, rent or other dues; powers of the
District Officers and the Officers of the Directorate of Geology and Mining for
the purpose of assessment of royalty; collection of royalty or dead rent
through contractor; appeal against order passed under these Rules by the
District Officer and remedy by way of revision to the State Government.
27.
Vide notification dated March 20, 2001, First Schedule appended to
the Rules, 1963 was amended and rate 19 of royalty for `ordinary clay'
`ordinary earth' was fixed at Rs. 4/- per cubic meter.
28.
Admittedly demand notices came to be issued to the appellants by
the Office of the District Officer bringing to their notice that they have
extracted `ordinary earth' covered by the definition of `minor mineral' without
any permission or permit and that they have also not paid royalty. The
appellants were, thus, called upon to make payment of royalty. However, neither
the material placed before us nor from the judgment of the High Court, it
transpires that the appellants responded to the said notices and raised the
objection that demand of royalty cannot be raised against them as they were not
lessees or mining permit holders. In any case, if they raised such objection,
they did not await decision of the authorities in this regard. Rules, 1963
provide complete machinery for assessment and recovery of royalty and
consequences of non-payment of royalty. These Rules also provide remedy to an
aggrieved person against order passed under the Rules by the District Officer
demanding payment of royalty. The appellants, having failed to pursue remedy
provided under the Rules, 1963 as regards recovery of 20 royalty from them, we
are afraid, the view taken by the High Court does not call for any interference
in our jurisdiction under Article 136 of the Constitution.
29.
Consequently, all these appeals fail and are dismissed with no
order as to costs.
........................J (Tarun Chatterjee)
........................J (R. M. Lodha)
New Delhi
November 9, 2009.
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