CHOWGULE AND COMPANY PRIVATE LIMITED vs. GOA FOUNDATION

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION  CIVIL APPEAL No.    839        OF 2020 (Arising out of SLP(C) No. 12449 of 2018) CHOWGULE AND COMPANY PRIVATE  LIMITED   ...APPELLANT(S) VERSUS GOA FOUNDATION & ORS.       .... RESPONDENT(S) WITH CIVIL APPEAL No.  840­842      OF 2020 [@ SLP(C) Nos.12328­12330/2018] CIVIL APPEAL No.     843           OF 2020 [@ SLP(C) NO…3028/2020 @ Diary No(s).17815/2018]  CIVIL APPEAL No.   844­846             OF 2020 [@ SLP(C) No. 25711­25713/2018] CIVIL APPEAL No.     847       OF 2020 [@ SLP(C) No.24831/2018]  CIVIL APPEAL No.    848     OF 2020 [@ SLP(C) No. 24830/2018] SLP(C) No. 22035/2019] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.30 17:13:54 IST Reason: 2 J U D G M E N T     SLP(C) NOS. 12449,   12328­12330, D. NO(S).17815,  25711­25713, 24831, 24830 OF 2018 1. Delay condoned. 2. Permission   to   file   Special   Leave   Petition   (Civil) D.No.17815 of 2018 is granted.  3. Leave granted. 4. The factual scenario and the questions of law involved being common, all these appeals are being heard and decided together.   5. The present proceedings have a chequered history.   6. Since   the   Government   of   India   received   information about the rampant exploitation of natural resources in Iron Ore mining sector in the State of Goa, it appointed Justice M.B. Shah, a former judge of this Court, as a Commission of Inquiry under Section 3 of the Commissions of Inquiry Act, 1952, by a Notification dated 22.11.2010.   3 7.   Justice   Shah   visited   Goa   and   after   calling   for   and receiving   information   from   various   authorities   as   well   as mining leaseholders, submitted reports to the Government of India on 15.3.2012 and 25.4.2012.  The reports were tabled in   Parliament   on   7.9.2012   along   with   an   Action   Taken Report.   Consequently, the Government of Goa passed an order   dated   10.9.2012   restraining/suspending   all   mining operations   in   the   State   with   effect   from   11.9.2012.     The Ministry   of   Environment   and   Forest   (MoEF)   of   the Government of India also kept in abeyance the environmental clearances granted to 139 mines (actually 137 mines – the figure of 139 on account of some duplication) in the State of Goa by an order dated 14.9.2012.   8. Subsequent to the reports given by Justice Shah, a writ petition came to be filed by Goa Foundation in this Court being W.P.(C) No.435 of 2012.  The writ petition, being in the nature   of   public   interest   litigation,   prayed,   inter   alia,   for directions to the Union of India and the State of Goa to take steps   to   terminate   the   mining   leases   where   mining   was 4 carried out in violation of various statutes.  So also, various writ petitions came to be filed in the Bombay High Court by several mining leaseholders challenging the reports of Justice Shah and the consequent orders passed by the State of Goa and   the   Union  of   India.       All  those   petitions   came   to  be transferred to this Court to be heard along with W.P. (C) No. 435 of 2012 filed by Goa Foundation.   9. All those petitions came to be decided by this Court by judgment and order dated 21.4.2014   [ Goa Foundation   vs. 1 Union of India & Others ]   (hereinafter referred to as “Goa Foundation­I”)     wherein   this   Court   ,   amongst   other conclusions arrived at, held that all iron ore and manganese ore   leases   had   expired   on   22.11.2007   and   any   mining operation carried out by the mining leaseholders after that date   was   illegal.     It   was   also   held,   that   all   the   mining leaseholders   had   enjoyed   a   first   deemed   renewal   of   the mining lease and for a second renewal an express order was required to be passed in view of and in terms of Section 8(3) 1 (2014) 6 SCC 590 5 of the Mines and Minerals (Development and Regulation) Act, 1957.  For a second renewal of the mining lease, it was held, that the State Government must apply its mind and record reasons   for   renewal   being   in   the   interest   of   mineral development and the necessity to renew the mining lease and the same should also be in conformity with the Constitutional provisions.  It was also held, that the decision taken by the State of Goa could be examined by way of judicial review.  It was   also   held,   that   the   order   dated   10.9.2012   of   the Government of Goa suspending mining operations and the order dated 14.9.2012 of the MoEF, Government of India) directing the environmental clearances granted to the mines in the State of Goa to be kept in abeyance were proper and, as such, not required to be interfered with and that they would continue till decisions are taken to grant fresh leases and fresh environmental clearances for mining projects. 10. Thereafter, quite independent of the cases pending in this   Court,   writ   petitions   were   filed   by   several   mining leaseholders in the  Bombay High  Court  praying either for 6 consideration of their applications for a second renewal of the mining lease or for the grant of a mining lease on second renewal.   The High Court heard those writ petitions and by its judgment dated 13.8.2014 directed the State of Goa to execute the lease deeds in favour of the leaseholders who had already   paid   stamp   duty   pursuant   to   the   orders   of   the government in accordance with the Goa Mineral Policy 2013 and   to   consider   the   applications   of   other   leaseholders   in accordance with the conditions laid down by this Court in Goa Foundation­I (supra).  This order of the High Court was made a subject matter of challenge in     v. Goa Foundation 2 Sesa Sterlite Limited and Others   (hereinafter referred to as   “ ”).     The   said   challenge   came   to  be Goa   Foundation­II decided   by   this   Court   vide   judgment   and   order   dated 7.2.2018 ( ).    Goa Foundation­II 11. It   will   be   apposite   to   refer   to   the   conclusions   and directions given by this Court in  Goa Foundation­II  (supra) while deciding the said challenge.  2 (2018) 4 SCC 218 7

8

9

 [Emphasis supplied by us] 12. It is the directions given in paragraph 154.6 in   Goa   (supra) which has given rise to the present Foundation­II appeals.   By the direction in paragraph 154.6 (supra), this Court gave time to the mining leaseholders, who were granted the second renewal, to manage their affairs permitting them to continue their mining operations till 15.3.2018.   By the said   direction,   they   were   directed   to   stop   all   mining operations with effect from 16.3.2018. 13. It is nobody’s case that any of the mining leaseholders have continued the mining operations after 15.3.2018.  The only question, that arises for consideration is as to whether 10 the minerals which were mined prior to 15.3.2018, can be permitted to be transported by the mining leaseholders or not.   14. Construing   the   directions   of   this   Court  in   paragraph 154.6   (supra)   as   restricting   the   mining   operations   till 15.3.2018 and not restricting the transport of the minerals already mined till 15.3.2018, the State of Goa by a decision dated 21.3.2018 decided to permit the mining leaseholders to pay the royalty on the mineral which was already mined till 15.3.2018 and transport the same.   15. Being   aggrieved   by   the   said   decision,   the   Goa Foundation filed Writ Petition No. 3 of 2018 before the High Court of Bombay at Goa.   In the said petition, an interim order   dated   28.3.2018   came   to   be   passed   whereby,   the transportation of all minerals was suspended.  16. The Division Bench of the Bombay High Court at Goa while   finally   hearing   the   matter   after   elaborate   discussion arrived at the following finding:  11 “…According to our respectful interpretation thus, when the Supreme Court mandated five weeks’ time for arranging the affairs, it meant completion of transportation as well.” 17. Observing   the   aforesaid,   the   Division   Bench   quashed and   set   aside   the   decision   of   the   State   of   Goa   dated 21.3.2018 permitting transportation of royalty paid iron ore. The   Division   Bench   also   held,   that   the   State   Government should   take   decision   regarding   its   ownership   rights,   as   a custodian of the mineral resources, and regarding its power to take possession, to sell and dispose of iron ore in question and utilise the proceeds for public purpose.  18. Being aggrieved thereby, various appeals/petitions are filed before this Court.  We may briefly set out the challenges and reliefs claimed in each of the matters.  Appeal arising out of SLP(C) 12449 of 2018 The appellant/petitioner claims, that the appellant’s ore was being loaded for being shipped for export which came to be stopped in view of the interim order passed by the Division 12 Bench of the High Court dated 28.3.2018.  The grievance of the   appellant   is   that   the   protection   order   dated   4.4.2018 passed by this Court in Special Leave Petition (Civil) Nos. 8483­8484 of 2018 (to which we will refer subsequently) did not extend to it as it was not a party in the said SLP.  The appellant, therefore, prays to permit the appellant to load on the barges and on the vessels, the iron ore which is royalty paid   and   which   is   brought   on   the   jetties   on   or   before 15.3.2018 so that it can be transported to their destinations. Appeals arising out of SLP(C) Nos. 12328­12330 of 2018 The appellant’s case is identical with the appellant in earlier appeal i.e. Appeal arising out of SLP(C) No.12449 of 2018.  The iron ore mined by the appellant was in the process of   being   loaded   in   a   ship   at   High   sea   through   barges. However, due to the interim order of the High Court dated 28.3.2018 passed in Writ Petition (Civil) No.3 of 2018, the appellant had to stop the same.   The appellant is also not covered by the order dated 4.4.2018 (supra) passed by this Court.  The appellant, therefore, prays for a similar direction 13 as sought by the appellant in Appeal arising out of SLP(C) No.12449 of 2018.   Appeals arising out of SLP(C) D. No.17815 of 2018 The appellant herein deals in export of iron ore.   The appellant   claims   to   have   entered   into   an   international contract   for   export   of   ore   and   accordingly   had   made preparation and loaded barges to be transported to vessel berthed at High sea.   However, in view of the interim order dated 28.3.2018 (supra) it could not carry forward the said operations. The appellant is also not covered by the order dated 4.4.2018 (supra) passed by this Court as it was not a party in the SLP.  The appellant also claims the same reliefs as sought by the appellant in Appeal arising out of SLP(C) No.12449 of 2018.  Appeals arising out of SLP(C) Nos. 25711­25713 of 2018 The appellants herein are engaged in trade of minerals. The appellants had purchased iron ore from the mine of some leaseholders.     After purchasing, they have transported the 14 same to their jetties and stockyards on or before 15.3.2018. The   appellants   in   pursuance   of   the   order   passed   by   this Court   dated   11.5.2018   (to   which   also   we   will   refer subsequently)   are   praying   for   permission   to   transport   ore lying at jetties and stockyards on their sale.   Appeals arising out of SLP(C) Nos.24831 and 24830 of 2018 The   appellants   in   both   these   appeals   herein   submit, that   though   they   have   extracted   the   iron   ore   prior   to 15.3.2018, it is lying either at the stockyard or at the pithead and, therefore, seek permission to transport the same.  19. We   have   heard   Shri   Mukul   Rohatgi,   learned   Senior Counsel   appearing   for   the   appellant   in   lead   matter   [i.e. Appeal arising out of SLP(C) No.12449 of 2018], Shri Gourab Banerji,   learned   Senior   Counsel   and   Mr.   Yashraj   Singh Deora, learned counsel for the other appellants.   We have heard   Shri   A.   N.S.   Nadkarni,   learned   Additional   Solicitor 15 General   appearing   for   the   State   of   Goa,   Shri   Vikramjit Banerjee, learned Additional Solicitor General appearing for the   Union   of   India   and   Mr.   Prashant   Bhushan,   learned counsel for the Goa Foundation. 20. Shri Mukul Rohatgi, learned Senior Counsel appearing for the appellant would submit, that the perusal of paragraph 154.6 of the judgment of this Court in   Goa Foundation­II (supra) would clearly show, that what was permitted by this Court was continuation of mining till 15.3.2018.  He submits, that there is a specific prohibition in the said paragraph that after 15.3.2018 no mining activity could be carried on.  He, therefore, submits, that what was done by this Court was to specifically prohibit mining after 15.3.2018.   However, the order did not postulate restriction on transport of the iron ore which was already mined in the period of five weeks i.e. from 7.2.2018 [the date of the judgment and order of this Court passed  in   Goa Foundation­II   (supra)]  to  15.3.2018.      He would submit, that the perusal of the order of this Court dated 4.4.2018 (passed in SLP(C) No.8483­8484 of 2018 and 16 connected   matters   )   and   11.5.2018   [passed   in   SLP(C) No.12449   of   2018   and   connected   matters]   would   clearly show,   that   the   intent   of   paragraph   154.6   (supra)   was   to prohibit   the   mining   from   16.3.2018   and   not   the transportation of the ore which was already mined prior to 15.3.2018.   21. Shri Rohatgi, relying on Rule 12(1)(gg) of the Minerals (Other   than   Atomic   and   Hydro   Carbons   Energy   Minerals) Concession Rules, 2016 (hereinafter referred to as “the said Rules), would further submit, that the legislative policy is to grant six calendar months to remove ore mineral extracted from the date of the expiry or sooner termination of the lease term.   He, therefore, submit, that taking into consideration the   legislative   policy,   it   is   necessary   that   the   mining leaseholders be permitted to transport the iron ore mineral which   is   already   mined   by   them.     He   submits,   that   the finding of the High Court that paragraph 154.6 (supra) also prohibits   transportation   of   the   mineral   which   is   already mined prior to 15.3.2018, is not only totally incorrect but is 17 in   ignorance   of   the   orders   passed   by   this   Court   dated 4.4.2018 and 11.5.2018.   22. The learned counsel appearing for the State of Goa also submits, that the State has no objection for transportation of the mineral which is mined prior to 15.3.2018 and on which the royalty is paid to the Government.   23. Shri Prashant Bhushan,  learned counsel for the  Goa Foundation,   vehemently   opposed   the   appeals.     He   would submit, that the mining leases of the various lessees had already expired in 2007.  They were illegally continuing their mining   operations.     He   submits,   that   the   same   has   been found in the judgment of this Court in   Goa Foundation­I (supra) .     He   further   submits,   that   in   Goa   Foundation­II (supra) this Court also found that there was rampant illegal excavation   and,   therefore,   such   stringent   directions   were issued by this Court.  He submits, that the Division Bench of the High Court has rightly construed the words “to manage their affairs” used by this Court in paragraph 154.6 (supra) to include  all activities  relating to mining  and  transportation 18 thereof.  He submits, that the lessees in the period of seven weeks from 7.2.2018 till 15.3.2018 have extracted 2.2 MT of iron ore.  It is submitted, that if the permission is granted to transport this iron ore, it will amount to giving a premium for illegal activity of the leaseholder.   He, therefore, vehemently submits, that all appeals are liable to be dismissed. 24. To   appreciate   the   entire   controversy,   we   have   to consider   what   is   the   import   of   paragraph   154.6   of   the judgment of this Court in  Goa Foundation­II  (supra).   The direction given in the said paragraph are two­fold. Firstly,  the   mining leaseholders  are  given  time  to  manage their   affairs   and   to   continue   their   mining   operations   till 15.3.2018.   The second is a negative direction.   They are directed   to   stop   all   mining   operations   with   effect   from 16.3.2018 until fresh mining leases (not fresh renewals or other   renewals)   are   granted   and   fresh   environmental clearances are granted.    25. Applying the principle of plain and literal interpretation, the direction would stop all mining activities from 16.3.2018. 19 However,   from   the   date   of   the   order   i.e.   7.2.2018   till 15.3.2018, the lessees were permitted to continue with the mining activities and manage their affairs.   26. As   could   be   seen,   after   the   Government   of   Goa   had taken a decision to permit the royalty paid iron ore to be transported   which   was   mined   prior   to   15.3.2018   by   its decision   dated   21.3.2018,   the   Goa   Foundation   had approached the High Court and the High Court had stayed the said direction by its interim order dated 28.3.2018.  The said interim order dated 28.3.2018 reads thus: “11. In the meantime, there shall be an ad interim relief in terms of the bracketed portion of prayer clause (d), which reads thus:  “ Pending hearing and final disposal of this petition, a direction to the State Government to order an immediate suspension of transport of all minerals related   to   the   mining   activity   of   88 leaseholders…… ” 27. Being aggrieved thereby, a Special Leave Petition (Civil) Nos. 8483­8484 of 2018 came to be filed before this Court. The matter came up for hearing before the same Bench which had delivered the judgment in   Goa Foundation­II   (supra). An order dated 4.4.2018 came to be passed by the same 20 Bench of this Court in the said Special Leave Petition (Civil) Nos.   8483­8484   of   2018.     The   said   order   dated   4.4.2018 passed in  Special  Leave  Petition  (Civil) Nos.  8483­8484 of 2018 reads thus: “It is categorically stated by learned counsel for the petitioners that the iron ore which is sought to be loaded on the vessels in the Port area in Goa is royalty paid and it was removed and brought to the jetties on or before 15th March, 2018.  Under these circumstances, we are of the view that the iron ore which is royalty paid and which is lying on the jetties on or before 15th March, 2018 should be permitted to be loaded on the barges and on the vessels so that they can be transported to their destinations.  The State of Goa will ensure and confirm that only that iron ore is loaded which is royalty paid and which is lying in the jetties on or before 15th March, 2018.  Insofar   as   the   other   issues   are   concerned, since   the   matter   is   already   pending   in   the   High Court, we do not propose to deal with them and leave it to the High Court to adjudicate. The special leave petitions are disposed of” 28. An identical order dated 11.5.2018 came to be passed by the same Bench in the present lead appeal arising out of SLP(C) No. 12449 of 2018, which reads thus: “Issue notice.  21 Mr. Shishir Deshpande and Mr. Prashant Bhushan, learned counsel accept notice.  We   have  heard   learned   counsel for   the parties at some length.  It   is   categorically   stated   by   learned counsel for the  petitioners that the  iron ore which is sought to be loaded on the vessels in the Port area in Goa is royalty paid and it was removed and brought to the jetties on or before 15th March, 2018.  Under these circumstances, we are of the view that the iron ore which is royalty paid and which is lying on the jetties on or before 15th March, 2018 should be permitted to be loaded on the barges and on the vessels so that they can be transported to their destinations.  The State of Goa will ensure and confirm that   only   that   iron   ore   is   loaded   which   is royalty paid and which is lying in the jetties on or before 15th March, 2018.  Insofar as the other issues are concerned, since the matter is already pending in the High Court, we do not propose to deal with them and leave it to the High Court 3 to adjudicate.  An allegation has been made by learned counsel   appearing   for   Goa   Foundation   that rampant   mining   took   place   after   the   order passed on 7th February, 2018 till 15th March, 2018.  22 We would like to have full details about the   mining  that  has  taken  place  during  the period   from   7th   February,   2018   till   15th March, 2018.  We make it clear that there will be no movement   of   iron   ore   until   further   orders except   the   iron   ore   which   has   reached   the jetties.  List the matter in the third week of July, 2018.” 29. It could thus be seen, that the Division Bench which had delivered the judgment in  Goa Foundation­II  (supra) by subsequent   orders   dated   4.4.2018   and   11.5.2018   has permitted the iron ore which was royalty paid and which was lying on the jetties on or before 15.3.2018 to be loaded on the barges and on the vessels so that it can be transported to their destinations.   30. It will also be relevant to refer to Rule 12(1)(gg) of the said Rules.   12. Terms and conditions of a mining lease.­ (1) Every mining lease shall be subject to the following conditions: (a) ……. 23 (gg) the lessee may, after paying the rents, rates and royalties payable under the Act and rules made thereunder or under the lease deed, at the expiry or sooner termination of the lease term or within six calendar   months   thereafter   (unless   the   lease   is terminated for default of the lessee, and in that case at any time not less than three calendar months nor more   than   six   calendar   months   after   such termination)   take   down   and   remove   for   its   own benefit, all or any ore mineral excavated during the currency   of   the   lease,   engines,   machinery,   plant, buildings structures, tramways, railways and other works, erection and conveniences which may have been erected, set up or placed by the lessee in or upon the leased lands and which the lessee is not bound to deliver to the State Government or which the State Government does not desire to purchase.” 31. A perusal of clause (gg) of Rule 12(1) of the said Rules would reveal, that on the expiry or sooner termination of the lease term, six months period is granted to the lessees to remove for its own benefit, all or any ore mineral excavated during the currency of the lease, engines, machinery, plant, buildings, structures, tramways, railways and other works, erections and conveniences which may have been erected, set up or placed by the lessee in or upon the leased lands.  An exception is carved out in case of lease being terminated for 24 default of the lessee wherein, period so to be granted is not less   than   three   months   and   not   more   than   six   calendar months after such termination.  However, it is subject to the lessee paying the rents, rates and royalties payable under the Act and the Rules made thereunder.  32. Taking overall view of the matter i.e. paragraph 154.6 of the judgment of this Court in  Goa Foundation­II  (supra); the orders dated 4.4.2018 and 11.5.2018 passed by the same Bench which delivered the judgment in   Goa Foundation­II (supra) permitting the minerals/iron ore to be transported which were royalty paid and which was lying on the jetties on or before 15.3.2018; and the legislative policy granting six months’ period for removal of the mineral for the benefit of the lessees, we find that the view taken by the Division Bench of the Bombay High  court is not correct.  If this Court in  Goa Foundation­II  (supra) intended to prohibit the mining as well as transportation of the minerals/iron ore with effect from 16.3.2018 nothing precluded it from doing so. However, the 25 words used were that the lessees are permitted to manage their   affairs   and   are   permitted   to   continue   mining   till 15.3.2018.  The only prohibition contained in the said order after 15.3.2018 is for carrying out mining operations.   Not only this but the same Bench which has decided the   Goa Foundation­II   (supra) itself on two occasions has permitted the mineral to be transported from the jetties. We do not find, that there is any rationale in differentiating between the iron ore   which   is   either   at   the   jetties   or   at   the   stockyards   or pitheads,   if   the   same   is   mined   prior   to   the   date   of   the prohibition   i.e.   15.3.2018.     There   is   no   doubt   that   the ownership of the ore is that of the party that has raised the ore.  The ore which has been permitted to be transported is on condition of payment of royalty.  We see no reason why the owners should not be allowed to transport their own ore.  33. It will not be out of place to mention here the specific stand of the State Government before the High Court that the State is monitoring to ensure that only such of the mineral is 26 permitted   to   be   transported   which   is   mined   prior   to 15.3.2018. 34. We   are,   therefore,   inclined   to   allow   all   the   appeals. Order accordingly. We set aside the impugned judgment and order dated 4.5.2018 passed by the High Court and uphold the   decision   of   the   State   of   Goa   dated   21.3.2018,   which permits transportation of mineral/iron ore which is mined prior to 15.3.2018.   35. Needless to state, that the transportation of the mineral would be only in respect of such minerals on which royalty is paid.     The   appellants/mining   leaseholders   would   be permitted to transport the royalty paid ore/mineral from the jetties/stockyard or pitheads on the basis of the valid transit permits issued to them by the competent authority of the   State Government.   36. Taking   into   consideration   the   legislative   policy   as contained in clause (gg) of Rule 12(1) of the said Rules, we 27 direct that all such transportation shall be completed within a period of six months from today.  37. It is needless to state that all other directions contained in   paragraph   154   of   the   judgment   of   this   Court   in   Goa Foundation­II  (supra) shall be strictly complied with by the State of Goa.  38. All   pending   applications   including   the   application   for intervention shall stand disposed of.  SLP(C) No. 22035/2019 39. De­tagged.  To be listed before the appropriate Bench in its due course.  …....................CJI.                              [S.A. BOBDE] ......................J.                                                          [B.R. GAVAI] 28 ......................J.                                                         [SURYA KANT] NEW DELHI; JANUARY 30, 2020