Bombay High Court
Rare(H) Minerals Private Limited vs Ig 1 The Union Of India Through on 17 September, 2013
Author: A. S. Chandurkar
Bench: B.P.Dharmadhikari, A.S.Chandurkar
WP1502.11.odt 1/60
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO.1502 OF 2011
PETITIONER: Rare(H) Minerals Private Limited
A company incorporated under
the Companies Act, 1956, having
its registered office situate at
6/2, Kavitha Illam, Mullai Salai,
Annamalai Nagar, Trichy, through
its Managing Director Shri S. Krishnaraj.
-VERSUS-
RESPONDENTS:
ig 1 The Union of India through
Secretary Dept. of Mines,
Ministry of Mines, Shastri
Bhavan New Delhi.
2 The Controller General,
Indian Bureau of Mines,
Indira Bhavan, 2nd Floor,
Civil Lines, Seminary Hills,
Nagpur.
3 M/s U. A. Minerals Private
Limited, having its registered
Office at 819, Narvn House
21, Kasturba Gandhi Marg,
New Delhi, through its
Director Shri Rahul Agrawal.
4 Indian Garnet Sand Co.
(Pvt.) Ltd., having its office
at 1-A, Prasad Street, Sithapathy
Nagar, Velacheri, Chennai through
its Director.
::: Downloaded on - 27/11/2013 20:19:10 :::
WP1502.11.odt 2/60
5 VIA Earth Resources Private
Limited, having its office at 10/A,
Ranwar, Veroonica Street, Bandra
(West), Mumbai.
Shri N. H. Seervai, Senior Counsel with Shri A. A. Naik
Counsel for Petitioner.
Shri K. Setalvad, Additional Solicitor General of India with
Shri S. K. Mishra, Assistant Solicitor General of India for
respondents No. 1 & 2.
Shri N. C. Phadnis, Counsel for respondent No. 3.
Shri A. S. Mardikar, Counsel for respondent No.4.
Shri Anand Parchure, Counsel for respondent No.5.
CORAM: B.P.DHARMADHIKARI AND A.S.CHANDURKAR,JJ.
DATE OF RESERVING THE JUDGMENT:13
AUGUST,2013
th
.
DATE OF PRONOUNCING THE JUDGMENT
:17
SEPT.,2013.
th
ORAL JUDGMENT : (Per A. S. Chandurkar, J)
The challenge in the present Writ Petition is to the Notification (Revised Guidelines for Making Selection of Applicants for Grant of Offshore Exploration Licence) issued on 29th December 2010. Considering the nature of controversy we have heard the Writ Petition finally with the consent of parties. Hence Rule. Rule made returnable forthwith with the consent of parties.
::: Downloaded on - 27/11/2013 20:19:10 ::: WP1502.11.odt 3/602. Shri N. H. Seervai, learned Senior Counsel with Shri A. A. Naik, learned counsel for the petitioner, Shri K. Setalvad, learned Additional Solicitor General with Shri S. K. Mishra, learned Assistant Solicitor General of India for respondents 1 and 2, Shri N. C. Phadnis learned counsel for respondent no.3, Shri A. S. Mardikar learned counsel for the respondent No.4 and Shri Anand Parchure for the respondent No.5 have been heard at length.
3. The facts relevant for considering the aforesaid challenge are that, according to petitioner-Company it carries on the business of prospecting, exploring and operating licence and quarries. The National Institute of Oceanography Goa (NIO) has been permitted to do reconnaissance operations. According to petitioner on 24th February 2009 the NIO provided initial reconnaissance report to the petitioner for the offshore area from Jaigad to Kalbadevi. It further received exploration data on 8th December 2009 from Mirya to Vijaydurg. The respondent no.2-Controller General, Indian Bureau of Mines Nagpur was appointed as administering authority on 11th February 2010. According to petitioner on ::: Downloaded on - 27/11/2013 20:19:10 ::: WP1502.11.odt 4/60 7th June 2010 a Notification was issued by the respondent no.
1 notifying that mineral bearing offshore blocks were available for grant of Exploration Licence. The applications for Exploration Licence were to be made from 15th June 2010 to 14th September 2010. There were about 63 offshore areas in the waters of Bay of Bengal and Arabian Sea. The petitioner-Company made about 17 applications for Item Nos.
21 to 37 of Schedule II being offshore areas in the waters of Arabian Sea. The said applications were made within the prescribed time. According to petitioner on 29th December 2010 a Notification came to be displayed on the website of Ministry of Mines according to which certain guidelines for selecting applicants for grant of offshore exploration licence were made. The petitioner on 3rd January 2011 made a representation and sought cancellation of aforesaid Notification. Similar reminder was issued on 10th March 2011. Ultimately on 25th March 2011 the present Writ Petition has been filed challenging the aforesaid Notification (Guidelines) dated 29th December 2010.
::: Downloaded on - 27/11/2013 20:19:10 ::: WP1502.11.odt 5/604. This Court on 28th March 2011 has issued notice to the respondents and had passed an interim order permitting the continuation of the process of selection but directed that the same should not be finalized without obtaining orders from this Court. In the meanwhile on 5th April 2011 the respondents issued letter of intent to various successful applicants. As a result of issuance of such letters of intent, intervention applications were filed in the present Writ Petition. On 13th July 2011 three such applications were allowed and the intervenors were permitted to participate in the present proceedings. Thereafter on 28th November 2011 the interim order dated 28th March 2011 was confined to only 17 blocks for which the petitioner-company had staked its claim. The intervenor Nos.2 and 3 who were allottees for offshore areas in the Bay of Bengal were therefore discharged.
Intervenor No. 1 M/s U. A. Minerals Pvt. Ltd., was directed to be added as respondent no.3 to the Writ Petition. Similarly, on the request made on behalf of the petitioner, leave was granted to join other claimants who had been allotted the remaining sites for which the petition had been filed.
Accordingly, respondent Nos.3 to 5 were added to the array ::: Downloaded on - 27/11/2013 20:19:10 ::: WP1502.11.odt 6/60 of parties. The parties were also put on notice that the Writ Petition could be disposed of finally at the stage of admission.
It is further necessary to note here that Writ Petitions relating to challenge of issuance of letters of intent pursuant to Notification dated 7th June 2010 came to be filed before the Madras High Court and the Andhra Pradesh High Court.
Respondent No. 3 had moved an application for staying present proceedings on the ground that the transfer petitions were pending before the Hon'ble Apex Court. On 12th June 2012 this Court deferred the hearing of the matter to 12th July 2012 clarifying that further adjournments would not be granted on the ground that the transfer petition was pending before the Hon'ble Apex Court. A similar application being C. A. W. No. 2045 of 2013 was again moved by the respondent no. 3 praying that hearing of the Writ Petition be deferred as the application for transfer was being considered by the Hon'ble Apex Court. In view of the earlier order dated 12th June 2012 said application seeking staying of the proceedings was rejected on 12th August 2013. It is in this background that respective counsel have been heard by us at length.
::: Downloaded on - 27/11/2013 20:19:10 ::: WP1502.11.odt 7/605. Shri N. H. Seervai, learned Senior Counsel assailing the Notification dated 29th December 2010 made the following submissions:
(a) It was urged that Notification (Guidelines) as issued was beyond the scope of the Offshore Areas, Mineral (Development and Regulation) Act 2002 ig (hereinafter referred to as the Act of 2002). The same contravened the rule making power conferred by Section 35 of the Act of 2002. It was also submitted that respondent no.2 - Controller General had no authority to issue aforesaid notification (Guidelines) and the same could have been issued only by respondent no.1 - Union of India. In support of the said submission, reliance was placed by the learned Senior Counsel on the decision of Privy Council reported in Nazir Ahmad v. King-Emperor, AIR 1936 PC 253(1) and the judgment of the Hon'ble Apex Court reported in Parmeshwar Prasad v. Union of India and others, ::: Downloaded on - 27/11/2013 20:19:10 ::: WP1502.11.odt 8/60 (2002) 1 SCC 145.
(b) It was then submitted that the Notification (Guidelines) having been issued after the last date of making applications which was 14th September 2010, the same amounted to changing in the nature of criteria after all applications had been made. According to the learned Senior Counsel, ig this course was not permissible, and it amounted to changing the goalpost itself. There was thus, violation of the provisions of Article 14 of the Constitution of India. To buttress the aforesaid submission, reliance was placed on the decisions of the Hon'ble Apex Court reported in Ramana Dayaram Shetty v. Intrnational Airport Authority of India and others, (1979) 3 SCC 489, Umesh Chandra Shukla v. Union of India and others, (1985) 3 SCC 721, 1986(3) SCC 247, (2001) 10 SCC 51 and Monarch Infrastructure (P) Ltd., v.
Commissioner, Ulhasnagar Municipal Corporation and others, (2000) 5 SCC 287. Another limb of ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 9/60 the aforesaid submission was based on the doctrine of legitimate expectation. It was submitted that the petitioner legitimately expected that its application for exploration licence would be considered in accordance with the provisions of the Act of 2002. As the petitioner's applications were considered on the basis of the Notification ig (Guidelines) dated 29-12-2010, the same caused serious prejudice to the expectations of the petitioner. In this regard reliance was placed upon the Judgment of the Hon'ble Apex Court reported in Global Energy Limited and another v. Central Electricity Regulatory Commission, (2009) 15 SCC 570.
(c) It was thereafter submitted that the impugned Notification (Guidelines) exceeded the permissible limits of the delegated legislation and it introduced criteria de hors the provisions of the Act of 2002.
In support of the aforesaid submission, reliance was placed on the judgments of the Hon'ble Apex ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 10/60 Court in the case of Academy of Nutrition Improvement and others Vs. Union of India, (2011) 8 SCC 274, Sandur Manganese and Iron Ores Limited Vs. State of Karnataka and others, (2010) 13 SCC 1.
(d) That assuming that the Notification (Guidelines) was legal and valid, the same in itself was ig arbitrary and as non application of mind was inherent and hence, was required to be struck down. Submissions made in an attempt to demonstrate the same are required to be looked into in detail and hence, we find it convenient to mention the same at that juncture. In support of the aforesaid submission, reliance was placed on the decisions of the Hon'ble Apex Court reported in P. N. Kaushal & Ors Vs. Union of India (1978) 3 SCC 558, Dakshin Haryana Bijli Vitran Nigam and others Vs. Bachan Singh, (2009) 14 SCC 793 and State of Orissa and Another Vs. Mamata Mohanty, (2011) 3 SCC 436.
::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 11/60On the basis of the aforesaid submissions, the learned Senior Counsel, therefore, submitted that the Notification dated 29-12-2010 was required to be quashed as being illegal and arbitrary.
6. Contesting the claims of the petitioner, Shri K. Setalvad learned Additional Solicitor General of India on behalf of respondent Nos.1 and 2 made the following submissions:
(a) That in view of provisions of Section 34 of the Act of 2002, the petitioner had an alternate remedy of preferring an appeal. Without exhausting said statutory remedy, the writ petition was not maintainable. In this regard, reliance was placed on an unreported judgment of the Madras High Court in Writ Petition No.12333 of 2011 decided on 24-6-2011.
(b) It was then submitted that though the petitioner had referred to the Guidelines issued on 29-12-2010 as a Notification, the same were in ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 12/60 fact, revised Guidelines and by no stretch of imagination could the same be called a Notification. In this regard, reliance was placed on the Full Bench decision reported in Kashmiri Lal and others Vs. State of Punjab and another, AIR 1984 Punjab & Haryana 87.
(c) It was then urged relying upon the Article 297 and ig Article 39(b) of the Constitution of India that the matter pertains to exploration of minerals and hence, the public trust doctrine as enunciated by the Hon'ble Apex Court in its decision reported in Reliance Natural Resources Limited VS. Reliance Industries Limited, (2010) 7 SCC 1 was applicable.
(d) It was thereafter, submitted that the guidelines dated 29-12-2010 merely laid down the criteria for selecting the applicants in the matter of grant of exploration licence. In absence of any rules under Section 35 of the Act of 2002, such guidelines could be issued to facilitate the operation of provisions of Section 12 of the Act of 2002. In ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 13/60 support of the aforesaid submission, reliance was placed on the following judgments of the Hon'ble Apex Court namely U.P. State Electricity Board, Lucknow v. City Board, Mussoorie and others AIR 1985 SC 883, The Mysore State Road Transport Corporation v. Gopinath Gundachar Char AIR 1968 SC 464, Sant Ram Sharma v. State of Rajasthan ig and others, AIR 1967 SC 1910, Orissa State prevention and Control of Pollution Board vs. M/s Orient Paper Mills and another, AIR 2003 SC 1966, Surinder Singh v. Central Government and others, AIR 1986 SC 2166 and V. T. Khanzode and others v. Reserve Bank of India and another, AIR 1982 SC 917.
(e) It was further submitted that the guidelines dated 29-12-2010 had been framed by experts in the field who had proper knowledge about the criteria to be applied while selecting the applicants for grant of exploration licence. The said exercise having been undertaken by the experts in the field, ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 14/60 the Court would be slow in interfering with such an exercise. The reliance was sought to be placed on the decisions of the Hon'ble Apex Court reported in The University of Mysore v. C. D. Govinda Rao and another, AIR 1965 SC 491, Federation of Railway Officers Association and others, v. Union of India, AIR 2003 SC 1344, Centre ig for Public Interest Litigation and another v. Union of India and others, AIR 2001 SC 80, Secy. (Health) Deptt. Of Health & F.W. And another v. Dr. Anita Puri and others, (1996) 6 SCC 282, Ibalco Employees' Union (Regd.) v. Union of India and others,(2002) 2 SCC 333 and Bajaj Hindustan Limited v. Sir Shadilal Enterprises Limited and another, (2011) 1 SCC 640.
(f) It was thereafter submitted that no case of malafides had been made out by the petitioner so as to quash the guidelines dated 29-12-2010.
Reliance was placed on the judgment of the Hon'ble Apex Court reported in The Regional ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 15/60 Manager and another v. Pawan Kumar Dubey, AIR 1976 SC 1766. It was, in fact, submitted that the letter of intent having been issued to various parties, they had not been joined as respondents in the writ petition. It was submitted that they were necessary parties as they were likely to be affected if the guidelines dated 29-12-2010 were quashed.
ig It was also submitted that the writ petition sought to raise academic issues and hence, the writ petition did not deserve to be entertained. In this regard, reliance was placed on the decisions of the Hon'ble Apex Court reported in Sanjeev Coke Manufacturing Company v. M/s Bharat Coking Coal Ltd and another, AIR 1983 SC 239, The Central Arecanut & Cocoa Marketing & Processing Co-
operative Ltd. v. State of Karnataka and others, AIR 1998 SC 2399 and Basant Kumar v. State of Rajasthan and others, (2001) 7 SCC 201. It was also submitted that there was no question of invoking either the doctrine of legitimate ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 16/60 expectation or promissory estoppel in the matters of public interest. In this regard, reliance was sought to be placed on the judgment of the Division Bench of this Court at Bombay in Writ Petition No.3748 of 2011 decided on 8-7-2011.
7. It was thus submitted that there was no case made out for interference and the Writ Petition was liable to be dismissed. Shri N. C. Phadnis, learned counsel for respondent no.3, Shri A. S. Mardikar, learned counsel for respondent No.4 and Shri Anand Parchure, learned Counsel for respondent No.5 adopted the arguments made on behalf of respondent Nos. 1 and 2 and also sought for dismissal of the Writ Petition.
8. Learned Senior Counsel for the petitioner in rejoinder submitted that Guidelines dated 29th December 2010 did not partake the colour of an order and hence there was no question of filing any appeal under Section 34 of the Act of 2002. It was further submitted that there being breach ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 17/60 of fundamental rights of the petitioner to carry on business alongwith the right to be treated equally, it had sufficient locus to challenge the aforesaid guidelines. It was then submitted that as the respondent no.1-Union of India had the power to frame Rules, the impugned Guidelines for filling in the gaps ought to have been issued by Union of India itself.
As said Guidelines had been issued by the Controller General the same were without any authority. Countering the submissions made on behalf of the respondents that the Guidelines had been framed by experts, it was submitted that the challenge in the present Writ Petition was to the decision making process while selecting applicants and hence the Court could look into said matter for setting aside the impugned guidelines.
9. Before considering the challenge of the petitioner on merits, it would be necessary to first take into account certain preliminary objections raised by the respondents.
According to the learned Additional Solicitor General of India appearing for respondent Nos.1 & 2, though the document ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 18/60 dated 29-12-2010 were merely revised guidelines issued by respondent No.2 - Controller General, they had been wrongly referred to as a Notification. Referring to the prayers made in the writ petition, it was submitted that what was, in fact, under challenge were the revised guidelines dated 29-12-2010 and not any Notification dated 29-12-2010 as prayed. Perusal of the document dated 29-12-2010 indicates that it has been titled as 'REVISED GUIDELINES FOR MAKING SELECTION OF APPLICANTS FOR THE GRANT OF OFFSHORE EXPLORATION LICENCE'. The perusal of said document reveals that the said guidelines have been framed for processing applications for grant of exploration licence.
Thereafter, the evaluation criteria has been stipulated therein.
In the Full Bench decision of the Punjab & Haryana High Court in the case of Kashmirilal (supra), the question arose as to whether publication in the Official Gazette was a sine qua non of a Notification envisaged under Section 4 of the Land Acquisition Act 1894. It was held in the said decision that the factum of proclamation or publication in the Official Gazette were the modes of giving publicity to an order or decision and until the same had been done, the same would not become ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 19/60 Notification. It was held that the publication in the Official Gazette was a sine qua non of a notification under Section 4 of the Land Acquisition Act, 1894. In the present case, the petitioner has pleaded that the revised guidelines dated 29-12-2010 were found on the website of the respondents.
They were never published in the Official Gazette. Perusal of the contents of the said guidelines indicate that the same were meant only to prescribe criteria for processing of various applications for grant of Offshore Exploration Licence. Thus, said revised guidelines cannot be termed as a "Notification" as referred to by the petitioner in the writ petition. We, therefore, hold that the document dated 29-12-2010 that has been impugned in the present writ petition are merely revised guidelines as prescribed by respondent Nos.1 & 2 for selecting the applicants for grant of licence. The same cannot be called as Notification under the Act of 2002. Though the said document has been referred to as a Notification, we proceed to consider challenge to it by treating the same as revised guidelines issued by respondent No.2. Hereinafter the said impugned document dated 29-12-2010 shall be referred to as "Guidelines".
::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 20/6010. This now takes us to consider the other preliminary objection raised by the respondents of there being an alternate remedy available to the petitioner under Section 34 of the Act of 2002 to challenge the guidelines dated 29-12-2010. Section 34(1) confers a right to appeal on a person aggrieved by an order made by the administering authority or any other officer under said Act. Said provision reads as under:
"34(1) : Subject to the provisions of sub section (2), any person aggrieved by an order made by the administering authority or any officer under this Act or the rules made thereunder may prefer an appeal against such order to the Central Government."
Rule 59 of the Offshore Areas Mineral Concession Rules, 2006 (hereinafter referred to as Rules of 2006) prescribes the manner of preferring an appeal under Section 34 of the Act of 2002. Perusal of Guidelines dated 29th December 2010 reveal that the same had been framed for processing of applications taking into consideration the provisions of Section 12 of the Act of 2002, Rule 13 of the Rules of 2006 and Notification ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 21/60 dated 7th June 2010 published by the respondent no. 2 whereby applications were called for grant of exploration licence. The evaluation criteria stipulates various items and points to be awarded while evaluating various applications.
The same have been titled as revised guidelines for making selection of applicants for grant of offshore exploration licence. Hence by no stretch of imagination can these revised Guidelines be termed as an "Order" made by the administering authority. The said guidelines do not determine rights of any applicant. They merely stipulate the manner in which applications have to be evaluated. Perusal of Section 34 of the Act of 2002 with Rule 59 of the Rules of 2006 clearly indicates that the connotation of an order as contemplated under the Act of 2002 is one which determines rights of a party in the matter of grant of permit, exploration licence or the production lease. The administering authority has been granted the power to grant an exploration licence under Section 12 of the Act of 2002. Under Section 13 of the Act of 2002 the administering authority has been empowered to grant production lease. In the exercise of such power when the administering authority makes an order the same is ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 22/60 subject to appeal under Section 34(1) of the Act of 2002.
The impugned Guidelines having been issued merely to facilitate the evaluation of applications made cannot be termed as an order and hence it cannot be said that the petitioner had remedy of preferring an appeal under Section 34(1) of the Act of 2002, for challenging the Guidelines dated 29th December 2010. Hence we reject the said preliminary objection raised on behalf of respondents that the petitioner ought to have preferred an appeal under Section 34(1) of the said Act for challenging the Guidelines dated 29th December 2010.
11. It was then urged on behalf of respondent Nos.1 and 2 that the petitioner was not an aggrieved person as it was neither an applicant who required minerals for use in an industry already owned by it, nor had it taken sufficient steps to set up such industry. On this basis, it was urged that the petitioner did not have sufficient locus to challenge the guidelines dated 29-12-2010. It is seen that the challenge in writ petition is to the revised guidelines dated 29-12-2010.
::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 23/60One of the grounds of challenge is the lack of authority with respondent No.2 to frame such guidelines. It is also the case of the petitioner that the guidelines are in themselves arbitrary and unreasonable. Even if it is assumed that the petitioner is not an applicant who requires the minerals for use in an Industry already owned by it or that the petitioner has not taken sufficient steps to set up such industry, under the provisions of Section 12(3)(b)(II) the applicants not covered under sub clause (I) can be granted licence on the basis of a comparative evaluation of the matters stated in the proviso to sub clause (I). Hence, the challenge being raised to the revised guidelines itself and the same being required to be applied even in absence of an applicant owning an industry or in absence of an applicant having taken sufficient steps to set up such industry, the comparative evaluation even otherwise is required to be made. Hence, we find that the petitioner has sufficient locus to challenge the guidelines dated 29-12-2010. We, therefore, decline to non suit the petitioner on the ground of lack of locus to challenge the guidelines dated 29-12-2010.
::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 24/6012. The decks having been cleared with consideration of the preliminary objections, it would be now necessary to consider the various challenges raised by the petitioner to the guidelines dated 29-12-2010.
13. The principal challenge to the guidelines dated 29-12-2010 is that the same is beyond the scope of the Act of 2002 in as much as it contravenes the power conferred by Section 35 of the Act of 2002. According to the learned Senior Counsel appearing for the petitioner, respondent No.2
- Controller General had no authority to issue said guidelines which were in fact, required to be issued only by respondent No.1. The relevant portion of Section 35 of the Act of 2002 which confers the power to make rules reads as under:-
"35.(1) The Central Government may, by notification in the Official Gazette, make rules for the purposes of this Act.
(2) Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--
(a) the requisite technical ability and financial resources to undertake exploration operation on scientific parameters under ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 25/60 clause (b) of sub-section (1) of section 12;
(e) the manner in which a work programme shall be prepared and the data by which the work programme shall be supported under clause (c) of sub-section (1) of section 12;
(f) the manner of transfer referred to in sub-clause (ii) of clause (e) of sub- section (1) of section 12;
(g) the time within which the applications under sub-section (3) of section ig 12 are to be received.
Section 12 of the Act of 2002 empowers the administering authority to grant an exploration licence. The relevant portion of Section 12 of the Act of 2002 in so far as the same is required to be considered while deciding the challenge in question is reproduced hereunder:
"12.(1) The administering authority may grant an exploration licence to any person who-
(a) is eligible under section 6 for
grant of operating right;
(b) produces, to the satisfaction of
the administering authority, evidence that such person possesses the requisite technical ability and financial resources to undertake exploration operation based on such scientific parameters, as may be prescribed;::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 26/60
(c) submits a work programme for the area applied for, prepared in such manner and supported by such data as may be prescribed, setting forth the activities proposed to be carried out during the period of the exploration licence including the intended exploration schedule and methods to be used, an estimated schedule of expenditure, measures to prevent pollution and protect the environment and to monitor the effectiveness of environmental safeguards subject to the modifications which the administering authority may make in such work programme;
ig (d) undertakes not to deviate from the work programme for exploration licence approved by the administering authority;
and
(e) has fulfilled, to the satisfaction of
administering authority, all his statutory obligations under any operating right previously-
(i) granted; or
(ii) transferred in the prescribed
manner,
to him.
(2) The administering authority may,
if there is any reasonable cause to believe that any person, to whom an exploration licence has been granted, has violated by undertaking given under clause (d) of sub- section (1), terminate the exploration licence.
(3) All applications for the grant of
exploration licence received within the
::: Downloaded on - 27/11/2013 20:19:11 :::
WP1502.11.odt 27/60
prescribed time and which satisfy the
conditions specified in sub-section (1) shall be considered together and while making a selection for the grant of exploration licence, the administering authority shall follow the procedure given below, namely:-
(a) where only one application is received in respect of an area, the administering authority may grant the exploration licence to the applicant;
(b) where two or more applications are received in respect of the same area or ig substantially the same area, the order of preference shall be as follows, namely:-
(1) preference shall be given to an applicant who requires the mineral for use in an industry either already owned by the applicant or who has taken sufficient steps to set-up such industry: Provided that where there are more than one application of such category, the administering authority may grant licence based on a comparative evaluation of the--
(i) nature, quality and experience of
the technical personnel employed by the
applicant;
(ii) financial resources of the
applicant;
(iii) nature and quantum of the
exploration work proposed by the applicant;
and
(iv) nature, quality and quantum of data submitted along with the programme of ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 28/60 exploration;
(II) in case of other applicants, not covered under sub-clause (I), the administering authority may grant licence based on a comparative evaluation of matters stated in items (i) to (iv) of the proviso to sub-clause (I)."
An application for exploration licence is required to be made in the manner prescribed by Rule 13 of the Rules 2006 and the same is required to be considered and disposed of in terms of Rule 15 of the Rules of 2006.
14. The perusal of the provisions of Section 12 of the Act of 2002 indicates that an applicant seeking grant of exploration licence has first to produce evidence to the satisfaction of the administering authority that such applicant possesses the requisite technical ability and financial resources to undertake exploration operations. Similarly, such applicant under clause (c) of Section 12(1) of the Act of 2002 is also required to submit a work programme for the area applied along with supporting data as may be prescribed setting forth the activities proposed to be carried out.
Thereafter, under Section 12(3) of the Act of 2002, only those ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 29/60 applicants which satisfy the conditions specified in sub-
section (1) of Section 12 are to be considered for grant of exploration licence. Section 12(3)(a) stipulates that if only one application is received in respect of an area, the administering authority may grant the exploration licence to such applicant. However, if two or more applications are received in respect of the same area, or substantially the same area, then the order of preference has been prescribed under Section 12(3)(b). The preference is required to be given to an applicant who requires the minerals for use in an industry either already owned by the applicant or who has taken sufficient steps to set up such industry. The proviso thereof stipulates that if more than one application of such category is received, then on the basis of a comparative evaluation the administering authority may grant the licence. The items of which the comparative evaluation is required to be made by the administering authority, has been stipulated by clause (i) to (iv) of proviso to Section 12(3)(b)(I). It is thus clear that Section 12 (3)(b) itself envisages the procedure to be followed by the administering authority when two or more applications are received in respect of the same area or ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 30/60 substantially the same area. Similarly, the manner in which the preference is to be given and the manner in which a comparative evaluation of various applications is to be made, is already stipulated. It is not in dispute that it is the administering authority who has to make a selection from amongst various applicants for grant of exploration licence. In the light of provisions of Section 12(3) of the Act of 2002, if the guidelines dated 29-12-2010 are looked into, it will be clear that the evaluation criteria mentioned in said guidelines pertains to the various factors that are required to be considered by the administering authority while selecting an applicant for grant of exploration licence. Item 1 of said evaluation criteria which prescribes the industry status is based on the provisions of Section 12(3)(b)(I). The manner in which the preference is to be given has been stated in the said provisions. In so far as Item No.2 is concerned, the same prescribes the technical capability of an applicant. Perusal of Section 12(3) (b)(I) proviso (i) indicates that the administering authority is required to consider the nature, quality and experience of the technical personnel employed by the applicant. In so far as the Item No.3 of the criteria is ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 31/60 concerned, same deals with the exploration work proposed.
Perusal of provisions of Section 12(3)(b)(I) proviso (iii) indicates that this is also one of the factors to be taken into consideration by the administering authority during its comparative evaluation. In so far as Item No.4 of the evaluation criteria is concerned, the same deals with financial resources. Section 12(3) (b) (I) proviso (ii) also requires evaluation of the financial resources of the applicant. Lastly, Item No.5 of the evaluation criteria that relates to data submitted along with the exploration work is relatable to the provisions of Section 12(3)(b)(I), proviso (iv) of the Act of 2002.
It is, therefore, clear that the guidelines dated 29-12-2010 prescribe points for such evaluation criteria which the administering authority is, even otherwise, required to take into account while selecting the applicants for grant of exploration licence on the basis of a comparative evaluation.
Section 12(3)(b)(I) proviso itself prescribes matters of which there should be a comparative evaluation. These very matters have been utilized and treated in the guidelines dated 29-12-2010. Discussion little later will show that the ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 32/60 challenge to these norms as arbitrary is without any substance. Petitioner, therefore, is not correct in contending that process prescribed by the guidelines dated 29-12-2010 and the nature of evaluation criteria therein is something which is not consistent with Section 12(3)(b) of the Act of 2002.
15. ig It can thus, be seen that an applicant who seeks an exploration licence under Section 12 of the Act of 2002 is aware while making such application that the same would be considered by the administering authority in the manner prescribed by said Section. It is also clear to an applicant that if there are two or more applications in respect of the same area or substantially the same area, then the exploration licence would be granted on the basis of a comparative evaluation of various applicants. Similarly, the matters that would be taken into account while making a comparative evaluation of various applications is also stipulated in Section 12(3)(b) of the Act of 2002. What the guidelines dated 29-12-2010 have done is merely to allot points with regard to various criteria for the purposes of comparative evaluation.
::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 33/60The guidelines merely stipulate the various points that are required to be given to an applicant based on the information which was required to be given along with the application as required by Section 12(3) of the Act of 2002. It, therefore, cannot be said that the administering authority while stipulating various points for the purposes of evaluation of applications has acted beyond the provisions of Section 12(3) of the Act of 2002. The administering authority having been granted the power to select an applicant for grant of exploration licence on the basis of comparative evaluation of various applications cannot be said to have acted in contravention of the provisions of Section 12(3) (b)(I) of the Act of 2002. For the same reason, the aforesaid guidelines dated 29-12-2010 allotting points as the basis for evaluation cannot be said to be de hors the Act of 2002. In so far as the celebrated decision of Privy Council in the case of Nazir Ahmad (supra) relied upon by the learned Senior Counsel for the petitioner is concerned, there can hardly be any dispute about the proposition laid down therein. Section 12(3)(b)(I) proviso prescribes the grant of licence on the basis of a comparative evaluation of the applicants. As the guidelines ::: Downloaded on - 27/11/2013 20:19:11 ::: WP1502.11.odt 34/60 merely seek to assist the administering authority in such comparative evaluation, it cannot be said that the administering authority has done something contrary to the manner in which the comparative evaluation is required to be done. The ratio of said decision, therefore, does not apply to the facts of the present case. Similarly, in so far as the Judgment of the Hon'ble Apex Court in the case of Parmeshwar Prasad (supra) is concerned, it has been laid down that the authority competent to make Rules or Regulations is alone competent to issue circulars in that regard. In the present case, the administering authority itself has been granted the power to make a comparative evaluation of various applications received by it. What has been done by the impugned guidelines is that the points have been allotted against various heads to evaluate various applications. It, therefore, cannot be said that in doing so, the respondent No.2 acted beyond its authority. It cannot be said that by doing so, it has attempted to fill in the gaps left in the Rules framed under Section 35 of the Act of 2002. Hence, ratio of said judgment is also inapplicable to the facts of the present case.
::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 35/6016. Another major limb of challenge to the impugned guidelines was that under the provisions of Section 12(3)(b) (I) where two or more applications were received in respect of the same area or substantially the same area, the order of preference was laid down and as per the same, preference was to be given to an applicant who required the mineral for use in an industry either already owned by the applicant or who had taken sufficient steps to set up such industry. An industry already owned and an industry for whose setting up sufficient steps were taken were treated as part of one category. On the basis of aforesaid provision, it was vehemently urged by the learned Senior Counsel that under the impugned guidelines whereby evaluation criteria was stipulated, 15 points were allotted for industry status. For an Industry already owned by the applicant, 10 points were allotted and alternatively for an applicant who had taken sufficient steps to set up such industry, 5 points were allotted.
On this basis, it was urged that when the provisions of Section 12(3)(b)(I), had included an applicant who already owned an industry or an applicant who had taken sufficient ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 36/60 steps to set up such industry in one category itself, the impugned guidelines by prescribing different points and treating an applicant owning an industry differently from an applicant who had taken sufficient steps to set up such industry showed that the respondent No.2 had acted in clear violation of the statute i.e. the Act of 2002. On this basis, it was urged that the impugned guidelines were illegal and were required to be quashed.
ig The argument though attractive, the same will have to be considered on the basis of the provisions of Section 12(3)(b)(I) and (II) and the material on record in the form of the respective pleadings of the parties. The petitioner has placed on record Form-G being its application for exploration licence. With regard to particulars which the applicant desired to furnish under clause (xvi), the following has been stated:
"(xvi) Any a) Work programme
other enclosed (annexure-
particulars 19)
the b) Affidavit for work
applicant programme enclosed
wishes to (Annexure-20)
furnish
c) Letter of interest for
::: Downloaded on - 27/11/2013 20:19:12 :::
WP1502.11.odt 37/60
setting up an
industry by Stock
Inter-
national GmbH is
enclosed. It is
proposed to set up
an industry as a
joint venture
when a production
lease
is granted to us in
future
(Annexure-21)"
What has been, therefore, stated was that the petitioner proposed to set up an industry as a joint venture when a production lease was granted to it. The petitioner also enclosed a letter of interest for setting up an industry.
The respondent no.2 has filed an affidavit in sur-rejoinder dated 30-9-2011 on record page 125 of the writ petition.
In para 3 thereof, this is what has been stated.
"The petitioner is not an applicant who requires the mineral for use in an industry already owned by it nor who has taken sufficient such steps to set up such industry. At highest the petitioner claims to have a letter of intent for setting up an industry as a joint venture - in any view of the matter this cannot constitute taking sufficient steps. The petitioner application for ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 38/60 grant of exploration licence is therefore covered by Section 12(3)(b)(II) and not section 12(3)(b)(I)."
Thereafter the petitioner has filed an affidavit dated 7-11-2011. In response to para 3 of the affidavit in sur-
rejoinder filed by the respondent No.2, it has been stated as under:-
"In any event, the contents of the paragraph under reference is a matter of ig interpretation of Section 12 of the Offshore Areas Minerals (Development & Regulation) Act, 2002 ('Act') and deserves no comment except to say that the paragraph under reference clearly overlooks that the Petitioner in the present Writ Petition has claimed a legal right under Section 12(3)(a) of the Act as well as (without prejudice) a legal right under section 12(3)(b)(I)(iv) of the Act."
17. Besides the aforesaid pleadings noticed by us on record, there is no material on record placed by the petitioner to indicate that it required the mineral for use in an industry either already owned by it or that it had taken sufficient steps to set up such industry. Except for stating in clause (xvi) of Form-G that it proposed to set up an industry as a joint venture when a production lease was granted to it, there is no ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 39/60 other material on record to enable us to hold that the application of the petitioner was entitled to be considered in the manner as prescribed by the provisions of Section 12(3)
(b)(I) so as to be entitled to preference. On the contrary, perusal of Section 12(3)(b)(II) of the Act of 2002 indicates that in case of those applicants who were not covered under sub clause (I), the administering authority could grant licence based on a comparative evaluation of the matters stated in items (i) to (iv) of the proviso to sub clause (I). It is, therefore, clear that if there is an applicant who neither owns an industry or who has not taken sufficient steps to set up such an industry then his application is required to be considered in the manner as prescribed by the provisions of Section 12(3)(b)(II). In such situation, there is no question of any preference being given to such applicant and the licence is required to be granted on the basis of a comparative evaluation of the criteria mentioned in proviso to sub clause (I). Therefore, in the wake of the material on record and the respective pleadings, it is difficult to hold that the application of the petitioner was required to be considered under sub clause (I) of Section 12(3)(b) of the Act of 2002. After the ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 40/60 respondent no.2 had specifically asserted in its affidavit dated 30-9-2011 that the case of the petitioner was covered by provisions of Section 12(3)(b)(ii), though the petitioner filed further affidavit dated 7-11-2011, it has not been stated that either it already owned an industry or that it had taken sufficient steps to set up such industry and therefore, its application was required to be considered under the provisions of Section 12(3)(b)(I) of the Act of 2002.
Similarly, nothing has been stated about sufficient steps having been taken by the petitioner to set up such industry. A mere statement that it proposed to set up an industry as a joint venture, when a production lease would be granted to it in future can hardly be said to qualify the applicant as one "who has taken sufficient steps to set up such industry". In fact, what is stated by the petitioner in Form-G is contingent on a production lease being granted it in future. It would, therefore, be an academic exercise to consider the challenge to the guidelines on the ground that separate treatment was given to an industry already owned by an applicant compared to an applicant who has taken sufficient steps to set up such industry in these facts of the matter. In view of the above, we ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 41/60 are not inclined to consider the aforesaid submission of the learned Senior Counsel to hold guidelines dated 29-12-2010 illegal. The reliance placed by the learned Additional Solicitor General of India on the decisions of the Hon'ble Apex Court in the case of Sanjeev Coke, Central Arecanut and Vasantkumar (supra) is well founded and in view of the law laid down therein, we refrain from considering and answering aforesaid academic challenge in the facts of the present case.
18. This takes us to consider the next challenge to the revised guidelines that they having been issued on 29-12-2010 i.e. after the last date of applying for exploration licences, the same resulted in changing the rules of the game after it had begun. It was submitted that none of the applicants were aware of any such guidelines when they had applied for the exploration licence and if such guidelines had been brought into effect before submission of the applications, the petitioner could have acted accordingly.
Carrying aforesaid submission further, it was also urged that by framing the revised guidelines and judging various ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 42/60 applications on that basis prejudiced the rights of the petitioner as it had legitimate expectation that its application would be considered as per the criteria laid down in the Act of 2002, the Rules of 2006 and the Notification dated 7-6-2010.
19. It is by now well settled that there cannot be any change in the criteria for selection after the process of selection itself has commenced. Reliance in this regard has been rightly placed on the judgment of the Hon'ble Apex Court in the case of Monarch Infrastructure (P) Limited (supra). Similar is the view expressed by the Hon'ble Apex Court in the case of Umeshchandra Shukla (Supra). In the light of the aforesaid settled legal position, the above submission made on behalf of the petitioner will have to be now examined. The scheme of Section 12(3) of the Act of 2002 has already been noticed herein above. The Section itself prescribes the procedure to be followed in the matter of selecting an applicant for grant of exploration licence. Where there are two or more applications, the manner in which the ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 43/60 preference is to be given has been specified. Further if in such category there is more than one application, then the administering authority is required to grant licence on the basis of a comparative evaluation of the matters mentioned therein. Thus, the Section itself is a clear indicator of the matters that would be taken into account for the purposes of making a comparative evaluation for grant of exploration licence. As stated above, each of the applicants who has applied for an exploration licence in terms of provisions of Section 12 of the Act of 2002, is aware of the matters that would be taken into account for the purposes of making a comparative evaluation amongst the applicants. Thus, by prescribing points for various matters that are already stipulated in Section 12(3) of the Act of 2002, the revised guidelines merely prescribe the basis for a comparative evaluation to be made by the administering authority. A perusal of the various items as mentioned in the revised guidelines clearly indicate that the said items namely technical capability, exploration work proposed, financial resources and data submitted already find place in Section 12(3) (b)(I) proviso. Industry status has already been ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 44/60 mentioned in Section 12(3)(b)(I). Thus, in effect, the revised guidelines merely allot points to various items/matters for the purposes of making a comparative evaluation. In this view of the matter, the question is whether the respondent no.2 -
administering authority has changed the criteria for selection after last date of making application for grant of exploration licence.
20. ig We find that by merely prescribing various points to be allotted for the respective items/matters which the applicants were well aware while making an application for exploration licence in view of the fact that the said matters are already prescribed in Section 12(3) of the Act of 2002, it cannot be said that by doing so, the criteria has been changed by the administering authority after the last date of making an application for grant of exploration licence. It is clear that for the purposes of making a comparative evaluation amongst various applicants, allotment of points with regard to matters of which the applicants already had knowledge would not amount to changing the criteria as contended by the Senior Counsel. The revised guidelines merely facilitate the process ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 45/60 of comparative evaluation of various applications and there is no change in the criteria of selection as urged. Hence, we hold that by framing revised guidelines dated 29-12-2010 for the purposes of making selection of the applicants after evaluating various applications has not resulted in changing the criteria after expiry of last date of making such applications.
21. ig In so far as the submission of the learned Senior Counsel for the petitioner based on breach of its legitimate expectation for the reasons aforesaid, the same cannot be accepted. As stated above, Section 12(3) of the Act of 2002 itself being clear with regard to matters that are required to be taken into account for the purposes of making comparative evaluation, it cannot be said that by framing such revised guidelines, the legitimate expectation of the petitioner that its application would be considered in accordance with the Act of 2002, the Rules of 2006 and the Notification dated 7-6-2010 has been breached. The revised guidelines having been framed for processing of applications after taking into consideration the provisions laid down in Section 12 of the ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 46/60 Act of 2002, rule 13 of the Rules of 2006 and the Notification dated 7-6-2010 cannot be said to have taken any applicant by surprise. It is further pertinent to mention here that the respondent No.2 in its affidavit dated 23-6-2011 in Para 16 thereof has categorically asserted that except the petitioner, none of the other 52 applicants had objected to the revised guidelines that were displayed on the departmental website.
There is no denial to this specific assertion. It can thus be said that various applicants were also content with the manner in which the points for various items were to be allotted by the respondent No.2. Hence, it cannot be said that by framing the revised guidelines, the petitioner's legitimate expectation has been violated.
22. In the above context, it was submitted by the learned Additional Solicitor General of India that the guidelines dated 29-12-2010 had been framed by experts in the field and the same had been framed after taking into account their expertise, and therefore, such exercise by experts cannot be lightly interfered with by the Courts in their writ jurisdiction. Relying on para 15 of the reply of ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 47/60 respondent No.2, it was submitted that a Screening Committee was formed comprising of members from IBM, GSI and NIO. The said Screening Committee had framed the impugned guidelines. The administering authority having been granted the power to select an applicant for grant of exploration licence on the basis of comparative evaluation of various matters specified and the Screening Committee having determined points to be allotted to various items, the said exercise is one that has been undertaken by persons having specialized knowledge of matters relevant therefor.
The said exercise having been conducted by persons having knowledge and expertise in said field, the same cannot be lightly interfered especially when in the present case, we do not find that there is a breach of any statutory provision in the matter of framing the revised guidelines. The Screening Committee comprising of experts having applied its mind in the matter of allotment of points to various relevant factors, it will be difficult for the Court to substitute the said exercise undertaken by experts when it lacks expertise in said area.
Reliance in this regard has been rightly placed on the judgments of the Hon'ble Apex Court in The University of ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 48/60 Mysore, Federation of Railway Officers, Centre for Public Interest Litigation, Secretary (Health), Deptt. Of Health, Ibalco Employees Union and Bajaj Hindustan Ltd (Supra). Hence, we uphold the aforesaid submission made on behalf of the learned Additional Solicitor General of India that framing of revised guidelines dated 29-12-2010 is the outcome of an exercise undertaken by experts.
23. ig It was then urged that the guidelines as framed were in themselves arbitrary and unreasonable. It was submitted that though Section 12 of the Act of 2002 did not make any distinction between an existing industry and a proposed industry, the guidelines by allotting ten points for an existing industry and five points for the proposed industry carved out a distinction that was not made in Section 12 of the Act of 2002. Similarly, the distinction made in the matter of financial resources was criticized as being arbitrary and without any basis. Shri Seervai, the learned Senior Counsel for the petitioner was quite critical of the manner in which points were allotted for data submitted along with ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 49/60 exploration work proposed. It was submitted that the data officially purchased after a recognised research entitles an applicant like Petitioner to a maximum of eight points while for mere collecting and compiling already published literature available on internet or market, two points were allotted. This provision for securing two points was not in existence when Petitioner submitted its bid and has been introduced later.
Otherwise, the Petitioner would have also collected such data, submitted it and earned these two points. In any case, provision is urged to be also without any rational basis.
Similarly, the distinction between existing industry and proposed industry (where sufficient steps are taken) & division of 15 marks between them is erroneous as no application then can be evaluated on the basis of total 100 marks. One more submission is that a person who offers backing of a independent financing agency or guarantee of a bank must be preferred as against the person offering self finance and guarantee. We find it difficult to appreciate this contention in this jurisdiction. In evaluation process total 25 points are prescribed for financial resources as per paragraph 4 of the impugned guidelines. Out of it, 10 + 5 points depend ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 50/60 upon the source of funds. The authority inviting the offers and evaluating financial worth gives first preference to the bid of a person having full funds and capacity in itself to entirely self-finance the project. Such bidder is risking itself and can be viewed as more genuine since the very existence of such person then is put at stake. These guide lines therefore keep him at number one by awarding 10 points out of 25. It places the offer of a person who arranges the funds through a recognized financial institution and chooses to rely on an outsider for financial support at serial number two by allowing him to earn points out of 5 points. It can be seen that contingencies covered by these two entries may be mutually exclusive. Under remaining head, both these categories are also eligible to get points out of ten depending upon quantum of their expenditure commitment. As per paragraph 5 of the guidelines dated 29.12.2010, total 10 points can be awarded for data submitted with application.
These points are sub-divided and 8 are for data purchased as it reflects huge investment made by the applicants like Petitioner, and hence, their commitment & bonafides. Only two points are available for allotment when source of such ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 51/60 data is the other published material including the research papers published by such applicant. Thus, two points are to be given not additionally for collecting the data from market or internet. The reference to published literature is reference not only to papers published after due research. If project report is based only on data of others collected or compiled by the applicant, he may get only two points out of ten. If such data emanates from an official source as a result of research scientifically undertaken and huge consideration is paid for procuring such data, as is the case of present Petitioner, it can secure 8 points out of 10. Paragraph 1 of these guidelines allots total 15 points under the head "industry status". In first case, if mineral to be extracted from the block applied is to used in the existing industry of the applicant, it can be awarded 10 points out of 15. In later case, if such mineral is required for use in an industry to set up which sufficient steps are taken, 5 points can then be awarded out of 25. Again both these cases may be or may not be mutually exclusive. In any case, as Petitioner is not covered under either of these cases, grievance made by it is only academic.
::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 52/60We, therefore, find no merit in the submission that even if the revised guidelines were to be otherwise valid, the same are arbitrary and unreasonable. Matters of detail dealt with in guidelines are mostly subjective and same could have been looked into by the administering authority applying mind to discipline itself. It would not have been necessary to write down or make these guidelines public. Guidelines show the free and fair standards by which the authority wants itself to be judged and in absence of plea of malafides or arbitrariness or perversity, we need not delve further in to this aspect. Purpose and object of these guidelines is to achieve consistency and uniformity in evaluation of rival claims and to introduce more transperancy in the administrative process. Performance of every applicant is judged on the strength of these predecided norms and every body is given points out of 100. Fact that nobody can secure full 100 points is therefore not sufficient to vitiate the exercise undertaken. Moreover, the Petitioner has not demonstrated how this has resulted in any prejudice to it. Reliance placed on Dakshin Haryana Bijli Vitaran Nigam & Ors., Mamata Mohanty and P. N. Kaushal and others (supra) is ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 53/60 unwarranted. This discussion is also sufficient to hold that arguments of subsequent change of goalpost, on scope, extent and use of "Rule" making power in Section 35 of the Act of 2002 or on ultra-vires and on the legitimate expectation are all misconceived.
24. As stated earlier, the criteria that is required to be evaluated while selecting applicants for grant of exploration licence is that which finds place in Section 12(3) of the Act of 2002. The Screening Committee in its wisdom and with its expertise has sought to classify each item into various heads and it has thereafter, allotted points for each such head. It is no doubt true that the provisions of Section 12(3)(b)(I) treat an industry already owned and an industry for which sufficient steps have been taken to set up as part of the same category. The revised guidelines seek to allot ten points for an industry already set up and owned by an applicant and alternatively five points are allotted to an applicant who has taken sufficient steps to set up such an industry. However, this by itself would not be sufficient to hold the revised guidelines as arbitrary or unreasonable. As noticed above, ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 54/60 there is another category of the applicants who are not covered under sub clause (I). In case of such applicants who neither owned an industry or who have not taken sufficient steps to set up such industry, the licence is required to be granted on a comparative evaluation of the matters stated in items (i) to (iv) of the proviso to sub clause (I). Such applicants are required to be selected after evaluating the technical capability, exploration work proposed, its financial resources and data submitted along with the work proposed.
Similarly, in absence of any specific assertion on the part of the petitioner that it already owned an industry or that it had taken sufficient steps to set up such industry, it is difficult to hold that on account of allotting lesser points for an industry that has taken sufficient steps for being set up than an industry already owned by the applicant the case of the petitioner has been prejudiced. We have already referred to the application form submitted by the petitioner in which it was stated that it was proposed to set up an industry as a joint venture when a production lease was granted it in future. There is nothing on record to indicate that any steps/sufficient steps were taken to set up such industry by ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 55/60 the petitioner.
25. With regard to the allotment of funds for data purchased and for published literature, it has been submitted by respondent No.2 that data purchased with a certificate has more sanctity/authority that the data submitted as published literature. An applicant who, therefore, purchases data from an authentic source has been held entitled to eight points as against an applicant who merely uses the data that has already been published for which two points have been allotted. This again is the outcome of the exercise conducted by experts namely the Screening Committee to ascertainment the degree of commitment. In absence of any specific instance resulting in arbitrary allotment of points being placed on record, the points allotted for data purchased and data submitted from published literature cannot be held to be arbitrary or unreasonable. Hence, the aforesaid submission on behalf of the petitioner that the guidelines by themselves are arbitrary and unreasonable cannot be accepted.
26. In Dakshin Haryana Bijli Vitran Nigam, the ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 56/60 unreasonable denial of pensionary benefits to similarly placed employees was set aside by the Punjab and Haryana High Court. The Hon'ble Apex Court declined to interfere with said judgment holding that the discriminatory action on the part of the State was liable to be set aside. Similarly, in Mamata Mohanty (Supra), it was held that if the procedure adopted by the authority concerned offended fundamental fairness or shocked the conscience, the order would stand vitiated. The decision of the Hon'ble Apex Court in P.N. Kaushal (Supra) is relied upon to urge that even if a provision of law is constitutionally valid, executive action taken under such provision if found arbitrary can be set aside.
We have found that the revised guidelines merely seek to make the provisions of Section 12 of the Act of 2002 workable in more democratic way. The guidelines refer to the matters that would be taken into account while selecting applicants for grant of exploration licence. Said matters find mention in provisions of Section 12(3)(b) of the Act of 2002 itself. Hence, the law as laid down in the aforesaid judgments cannot be said to be applicable in the facts of the present case.
::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 57/6027. It is also necessary to take into account the fact that pursuant to notification dated 7-6-2010 inviting applications for allotment of 63 blocks, the respondent No.2 received 377 applications. On the basis of the revised guidelines, the said applications were evaluated and on 5-4- 2011, letter of intent was issued to 16 applicants. The petitioner was also issued letter of intent with regard to six blocks. By order dated 28-11-2011, on the request made on behalf of the petitioner, permission was granted to join other applicants who had been allotted the remaining sites.
Accordingly, respondent Nos.3 to 5 have been joined to the array of parties. However, besides joining the aforesaid allottees as respondent Nos.3 to 5, there is no material placed on record to indicate number of blocks allotted to each of the said respondents. The petitioner has not placed on record any material to demonstrate that the allotment of points on the basis of the revised guidelines to respondent Nos.3 to 5 had caused prejudice to the claim of the petitioner. It has not been asserted that the petitioner was a better placed applicant than respondent Nos.3 to 5 and hence, it was entitled to be ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 58/60 allotted of the other remaining blocks. Memo of writ petition is also not amended to show details of blocks alloted to them or their role in procuring the same. Petition does not contain any adverse allegations against them. Admittedly, the petitioner has been allotted six blocks. It is not clear whether remaining 10 blocks are given to these Respondents.
The petitioner has remained content with merely seeking a declaration that the guidelines dated 29-12-2010 were illegal.
Judicial review of the appreciation of the comparative merit by the Authorities is therefore not possible. In absence of relevant material on record to demonstrate the entitlement of the petitioner for allotment of all the remaining blocks, it would not be possible to undertake any such exercise to hold the petitioner to be better entitled than respondent Nos.3 to 5 or for that matter, any other allottee to be alone entitled to all the 17 blocks. It is apparent that leave to amend sought and granted by this Court has not been effectively utilized and no relief capable of execution can be conferred upon the Petitioner because of this omission. The consideration, therefore, remains only of academic importance.
::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 59/6028. Hence, we find that the challenge to the notification dated 29-12-2010 cannot be upheld. It cannot be said that by framing revised guidelines dated 29-12-2010 for the purposes of selecting applicants for grant of exploration licence, the respondent No.2 has acted beyond the provisions of Section 12 of the Act of 2002. The writ petition accordingly fails and the rule is discharged with no order as to costs.
JUDGE JUDGE //MULEY// ::: Downloaded on - 27/11/2013 20:19:12 ::: WP1502.11.odt 60/60 CORAM: A.S. CHANDURKAR, J.
DATE: 17TH SEPTEMBER, 2013 At this stage, Shri Naik, the learned Counsel for the petitioner makes a request for continuation of the interim order dated 28-11-2011 for a period of four weeks.
The judgment has been pronounced today in terms of provisions of Chapter XI Rule 1 (i) of the Bombay High Court Appellate Side Rules, 1960.
In this situation, the interim order dated 28-11-2011 is continued for a period of ten days to enable the petitioner to move an appropriate application for further continuation of the interim order if so desired.
JUDGE /Muley/ ::: Downloaded on - 27/11/2013 20:19:12 :::