Rajasthan High Court - Jodhpur
The State Of Raj. & Ors. vs Gotan Lime Stone Khanij on 14 May, 2015
Author: Sunil Ambwani
Bench: Sunil Ambwani
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
1. D.B.Civil Special Appeal (Writs) No.328/2015
The State of Raj. & Ors. V/s Gotan Lime Stone Khanij
Udyog Pvt. Ltd. & anr.
2. D.B.Civil Special Appeal (Writ) No.294/2015
J.K.Cement Limited V/s State of Rajasthan & Ors.
Date of Judgment::- 14th.5.2015
PRESENT
HON'BLE CHIEF JUSTICE MR.SUNIL AMBWANI
HON'BLE MR.JUSTICE BANWARI LAL SHARMA
Dr.P.S.Bhati, Addl.Advocate General with Mr.S.S.Rathore for the
State of Rajasthan.
Mr.Dushyant Dave, Senior Advocate
Mr.M.S.Singhvi, Senior Advocate assisted by
Mr.Anjay Kothari and Mr.Varun Singhvi for respondent no.1-
Gotan Lime Stone Khanij Udyog Pvt.Ltd.
Mr.P.K.Bhalla Senior Advocate with Mr.Ramit Mehta for
J.K.Cement Ltd.
JUDGMENT
(Reportable) BY THE COURT (Per Hon'ble Sunil Ambwani, Chief Justice)
1. By the intra-court Special Appeal No.328/2015, the State of Rajasthan through Principal Secretary, Department of Mines, Government of Rajasthan, Jaipur, Joint Secretary, Mines (Group-
2), Government of Rajasthan, Jaipur, the Director, Department 2 of Mines & Geology, Khanij Bhawan, Shastri Circle, Udaipur and the Assistant Mining Engineer, Gotan, District Nagaur, have challenged the judgment dated 25.3.2015 of learned Single Judge, allowing the S.B.Civil Writ Petition No.9669/2014 Gotan Lime Stone Khanij Udyog Pvt.Ltd. V/s The State of Rajasthan & Ors. and setting-aside the order dated 16.12.2014 passed by the Joint Secretary, Mines (Group-2) Department, Government of Rajasthan, Jaipur, by which the Mining Lease No.45/93 granted in favour of Gotan Lime Stone Khanij Udyog, a partnership firm, vide order dated 29.12.1993, renewed on 8.11.1996 for the period from 8.4.1994 to 7.4.2014, further renewed on 27.7.2011 upto 7.4.2024 and transferred to M/s Gotan Lime Stone Khanij Udyog Private Limited by order of the Director, Mines and Geology Department dated 25.4.2012, was declared null and void and cancelled. Learned Single Judge has set aside the cancellation order dated 16.12.2014 and all consequential actions, with directions to hand-over back the possession of the leased area of Mining Lease No.45/93 to the petitioner-forthwith.
2. The facts giving rise to the Special Appeal No.328/15 are that a Mining Lease No.45/93 was granted to a partnership firm- M/s Gotan Lime Stone Khanij Udyog. The Mining Lease was renewed from time to time and vide order dated 27.7.2011, the period of mining lease was renewed from 8.4.1994 to 7.4.2024. The partnership firm consisting of four partners, namely. Shri Ram Vallabh Chauhan, Shri Suresh Chauhan, Shri Ramesh Chauhan and Shri Ram Avtar Chauhan, with equal share of 25% 3 each in the partnership, decided to incorporate a Private Limited Company for undertaking the business. They initiated proceedings for incorporation of the Company, for which a letter dated 5.3.2012 was issued by the Registrar of Companies, Rajasthan for the availability of the name. A certificate of incorporation was issued on 26.3.2012, after which, an application dated 28.3.2012 was filed by Shri Ram Vallabh Chauhan, partner and power of attorney holder, seeking transfer of the mining lease from the firm to the newly incorporated Private Limited Company.
3. A letter dated 2.4.2012 was sent by the Assistant Mining Engineer, Gotan to the Director, Mines and Geology, Udaipur forwarding the application for transfer alongwith mine inspection form and a check list for transfer of mining lease requesting for examining the enclosed documents for making an order for transfer of mining lease. The Director, Mines and Geology, Udaipur by his order dated 25.4.2012 granted permission for transfer of mining lease in favour of M/s Gotan Lime Stone Khanij Udyog Private Limited, on certain conditions indicated therein. A mining lease transfer document dated 11.5.2012 was executed between the partnership firm and the Private Limited Company, after which a transfer document was executed and registered. On 5.8.2013, an office order was issued by the Director, Mines and Geology extending the period for execution of document for a period of 15 days under Rule 15(4) of the Rajasthan Minor Mineral Concession Rules, 1986 (for short, "the Rules"). On 8.8.2013, the document was re-executed and 4 after payment of requisite stamp duty, it was was registered.
4. M/s J.K.Cement Limited, a Company having business in the cement manufacture in the State of Rajasthan, filed S.B.Civil Writ Petition No.404/2013, challenging the order of the Director, Mines and Geology dated 25.4.2012 permitting transfer of mining lease by the partnership firm to M/s Gotan Lime Stone Khanij Udyog Private Limited. M/s J.K.Cement Limited also challenged the order dated 5.9.2012 whereby its application for part transfer of the same Mining Lease No.45/93, in pursuance to some agreement with the partners of Gotan Lime Stone Khanij Udyog, was rejected.
5. An application appears to have been filed by Dr.Kirit Somaiya, a Member of Parliament alleging irregularities and fraud in the transfer of Mining Lease No.45/93 before the Lokayukta, Rajasthan, on which, notices were issued by the Lokayukta to the State Government.
6. A show cause notice dated 21.4.2014 was issued by the Joint Secretary, Mines (Group-2) Department, Government of Rajasthan, Jaipur to M/s Gotan Lime Stone Khanij Udyog Private Limited, 2-B, Paota-B Road, Jodhpur to show cause as to why the order for transfer of mining lease dated 25.4.2012 issued under Rule 72 of the Rules be not declared null and void and the mining lease be not cancelled. In the show cause notice, after giving the details of transfer of the mining lease to M/s Gotan Lime Stone Khanij Udyog Private Limited, it was stated that the Registrar of Companies had issued a certificate for constituting the partnership firm as a Private Limited Company on 5 26.3.2012. The four partners of the partnership firm had purchased non-judicial stamp for preparing affidavits for issuance of the certificate on 23.3.2012 prior to issuance of certificate dated 26.3.2012. The application for transfer of lease was presented in the office of the Assistant Mining Engineer, Gotan on 28.3.2012, whereas the notarial affidavits alongwith the application for transfer of mining lease were verified on 31.3.2012 and that the resolution for transfer of mining lease was passed by the Board of Directors of the Company on 30.3.2012. The Assistant Mining Engineer, Gotan inspected the area on the next working day on 2.4.2012 and forwarded the file to the Mining Engineer, Nagaur and the Director, Mines and Geology Department issued the transfer order dated 25.4.2012 transferring the mining lease. The Assistant Mining Engineer, Gotan entered into an agreement for transfer of mining lease on a stamp paper of Rs.100/-, whereas the transfer should be made in accordance with the Rules paying the requisite stamp duty and registration fee. Further, it was stated in the show cause notice that all the four Directors of M/s Gotan Lime Stone Khanij Udyog Private Limited, namely, Shri Ram Vallabh Chauhan, Shri Suresh Chauhan, Shri Ramesh Chauhan and Shri Ram Avtar Chauhan were replaced by three new Directors of the Company on 6.8.2012 and simultaneously, the Company was listed in the Bombay Stock Exchange as a subsidiary of M/s Ultra Tech Cement Limited Company. These events in sequence make it clear that on the pretext of transfer of mining lease, the mining lease was sold by collusion violating the provisions of Rule 15 of 6 the Rules.
7. M/s Gotan Lime Stone Khanij Udyog Private Limited filed a reply to the show cause notice on 4.6.2014 to drop the proceedings. In the reply, it was stated that in the Writ Petition No.404/2013 filed by M/s J.K.Cement Limited, questioning the order of the State Government dated 25.4.2012 transferring the mining lease, as also the subsequent transfer of shares of M/s Gotan Lime Stone Khanij Udyog Private Limited, a reply has been filed by the State Government clearly stating that the order dated 25.4.2012 is valid and all the allegations of the petitioner (M/s J.K.Cement Ltd.) in the said writ petition have been denied by the State Government. A certified copy of the reply of the State Government was annexed. The issuance of the notice dated 21.4.2014 is taking a U-turn of the State Government making allegations contrary to its reply filed in the High Court, which amounts to over-reaching the process of the Court and interference in the administration of justice within the meaning of Section 2(c) of the Contempt of Courts Act. The notice was challenged to be issued for extraneous reasons. It was stated that on a change of Government, it is not open to change a stand in the litigation and the position in this connection is well settled by Hon'ble Supreme Court in State of Tamil Nadu & ors. V/s K.Shyam Sunder and ors. ((2011) 8 SCC 737). The notice was also challenged on the ground of delay and laches and on the ground of fairness. The frivolous allegations were made in the writ petition No.404/2013 by M/s J.K.Cement Limited and these factors could not have cropped up at a belated 7 stage to issue a show cause notice. It was alleged that the order dated 25.4.2012 passed by the Director, Mines and Geology, Udaipur transferring the mining lease is perfectly legal, valid and justified and cannot be declared null and void under Rule 72 of the Rules. The provisions of Rule 15 of the Rules permit transfer of entire mining lease and the transfer of mining lease from the partnership firm to the Private Limited Company was approved by the Director, Mines and Geology, Udaipur. The invocation of Rule 72 of the Rules to declare the order dated 25.4.2012 as null and void is a serious attempt to render the provisions of Rule 15 as otiose and redundant, which cannot be permitted for any reason whatsoever. Rule 72 provides that no mining lease, quarry license, short-term permit or any other permit shall be granted otherwise than in accordance with the provisions of the Rules and if granted shall be deemed to be null and void. The transfer order dated 25.4.2012 was passed by the competent authority, after due process and thus, Rule 72 had no application.
8. On merits, it was submitted in the reply that the Registrar of Companies, Rajasthan had granted its approval for availability of name of the Company on 5.3.2012, which was valid for a period of 60 days. The Private Limited Company was formed and a Certificate of Incorporation was issued by the Registrar of Companies on 26.3.2012. The date of purchase of non-judicial stamp on 23.3.2012 by the partners to file the affidavits was immaterial and had no consequence at all. The partners were also promoters of the Private Limited Company and thus, the 8 purchase of non-judicial stamp before the date of incorporation is altogether irrelevant. The application for registration of the Company was submitted to the Registrar much before 23.3.2012. It was open to the promoter-Directors to undertake the contracts in respect of the Company, which is under process of incorporation and thus, the purchase of stamps by the promoter Directors, who happen to be the partners of the firm- Gotan Lime Stone Khanij Udyog, cannot be termed as irregularity in any manner.
9. It was further stated in the reply that the reason given in the show cause notice was that the application for transfer of mining lease was moved in the office of the Assistant Mining Engineer on 28.3.2012, whereas the affidavits duly notarized on 31.3.2012 were submitted later on and the resolution for transfer of mining lease was also moved on 30.3.2012. The application was moved by the Director of the Company and while making the application, all the documents were enclosed. Since the affidavits and resolution were not there, the defects on being pointed out by the Assistant Mining Engineer, the affidavits and resolution were filed a few days after the application was submitted. There is no restriction under the law that if any document is not accompanied with the application, it cannot be filed subsequently. There is no requirement under Rule 15 of the Rules for submission of affidavits and resolution. The defect, if any, in completing the requirement of law, was removed, though the requirement was not contemplated. It was always open to the applicant to remove the defects by 9 submitting documents subsequently. The Department did not act upon the application for transfer of mining lease before submission of the affidavits and resolution. Curing of the defect in the application has been approved and on which the application could not have been said to be defective, vide C.Buchivenkata Rao V/s Union of India ((1972) 1 SCC 734) and Shreejith L. V/s Director of Education, Kerala ((2012) 7 SCC 248).
10. It was further submitted in the reply to the show cause notice that non-payment of the registration fee and stamp duty on the transfer of mining lease is a wholly fallacious ground and contrary to the facts on record. The transfer deed was registered and requisite registration fee and stamp duty including surcharge on stamp duty was deposited vide fee receipt issued by the Sub-Registrar, Registration and Stamps Department, Merta City. The stamp duty aggregating to Rs.25,20,350/- in relation to the transfer of mining lease was paid.
11. It was submitted in paragraph (4) of the reply to the show cause notice that the change in the pattern of share- holding and directorship of the Company has no concern with the provisions of the Rules. Once the mining lease stood transferred in the name of the Private Limited Company, it became the lessee of the said mining lease and the same continues in its name. The mining rights as a consequence of the mining lease vested in the Private Limited Company. The change in the pattern of share- holding or directorship does not in any manner affect the mining rights of the Company. The shareholders and the Directors of the 10 Company are not the owners of the assets of the Company. The assets belong to the Company and the ownership does not change merely because of change of share-holding and directorship of the Company. The legal position in this regard has been set at rest by a catena of judgments of Hon'ble Supreme Court. Reference was made to the judgment in Amit Products (India) Ltd. V/s Chief Engineer (O&M) ((2005) 7 SCC 393).
12. It was further stated in paragraph (6) of the reply to the show cause notice that the order dated 25.4.2012 has been passed in conformity with the provisions of law and after careful consideration of all the facts and there is no violation of any law whatsoever. The provisions of Rule 15(1-AA) of the Rules permit transfer of whole area of the lease on payment to the Government transfer premium @ 20% of the existing dead rent and subject to the conditions stipulated therein. The transfer was permitted upon charging due transfer premium determined at Rs.1,42,86,224/- as per applicable Rules at the relevant time. The amount of transfer premium was duly paid pursuant to the order dated 25.4.2012 for which the receipt was submitted with the reply as Annex.4.
13. It was further submitted in the reply that M/s Gotan Lime Stone Khanij Udyog Private Limited is a Company registered under the Companies Act, 1956. It has its own separate legal entity from its shareholders. The effect of registration of Company treats the Company as a distinct entity under the Companies Act, 1956. The provisions of Section 35 of the 11 Companies Act provide for conclusiveness of the Certificate of Incorporation of a Company. Once registered and duly incorporated, the Company has perpetual succession and a common seal and capable of exercising all the functions and the Certificate of Incorporation is conclusive evidence to that effect. The Company is a separate legal entity distinct from its shareholders. There is no prohibition for transfer of shares under the Companies Act, 1956 or under the Rules. The Ultra Tech Cement Ltd. simply became owner of the shares of the Private Limited Company by way of transfer of shares and not the owner of the assets of the Private Limited Company. The Private Limited Company continues to exist and there is no change in the status of the Private Limited Company by change in the constitution of the Board of Directors or by change in the shareholding pattern of the Private Limited Company. The Private Limited Company duly incorporated under the Companies Act has a corporate personality of its own distinct from that of its shareholders. The Apex Court held that even if the entire shares of the Company are hold by the Government, its properties are not Government properties.
14. In paragraphs (7) & (8) of the reply to the show cause notice, it was stated as follows:-
"(7) That in the present area of globalization, the formation of subsidiaries is a well known concept recognized in law and is inevitable where the business gets big enough. A typical large business corporation consists of sub-incorporates by dividing itself into a multitude of various subsidiary companies. Subsidiaries promote the benefits of specialization and growth. The holding and 12 subsidiary structures are thus, not foreign to Company Law and the subsidiary company remains an independent legal person. Corporate structure is primarily created for business and commercial purposes. The purchase of shares of GLKUPL by Ultra Tech Cement Ltd. and consequent relationship of holding and subsidiary company is purely a decision motivated on the principles of growth of business and commercial prudence and unwarranted suspicious or ill motives are not required to be assumed in any manner. It is therefore, submitted that the transactions or arrangements, which are perfectly permissible cannot be discarded or treated to be void. It may be apt to rely on the judgments of the Hon'ble Apex Court in the case of UOI V/s Azadi Bachao Andolan reported in (2004) 10 SCC 1 and in the case of Vodafone International Holdings BV V/s UOI reported in (2012) 6 SCC 613 in this regard. The copies of the said judgments are submitted herewith and marked as J & K respectively in the compendium.
(8) That the provisions of Rule 15 are attracted only if the lessee transfers the mining lease or any right, title or interest therein or enters into any arrangement, contract or understanding without the previous consent in writing of the competent authority. The mining lease in favour of GLKUPL was duly transferred after obtaining the permission of the competent authority and after payment of the transfer premium. Thereafter, the mining lease has been executed by the State Government with GLKUPL and the firm. GLKUPL is the lessee of the mining lease and continues to be so. The mining lease has not been transferred to anybody and, therefore, the transfer of shares or for that matter, the change of Directors does not in any manner attract Rule 15 of the Rules of 1986."
15. The State Government filed a supplementary reply in the Writ Petition No.404/2013 filed by M/s J.K.Cement Limited 13 placing on record the fact indicated in its show cause notice issued to M/s Gotan Lime Stone Khanij Udyog Private Limited, after which, the impugned order dated 16.12.2014 was passed by the Joint Secretary, Mines (Group-2), Government of Rajasthan, Jaipur declaring the order dated 25.4.2012 permitting the transfer of mining lease, as null and void under Rule 72 of the Rules and the mining lease was also cancelled on the same day. The Assistant Mining Engineer directed the officers to take the possession of the leased area and at 9.30 PM on 16.12.2014, the possession of the leased area was taken by the State authorities.
16. The manner of taking the possession was challenged on the ground of legal malice at the instance of the new Government, which had taken the power. It had firstly changed its stand on the validity of the transfer of mining lease by filing a supplementary reply in the Writ Petition No.404/2013 and thereafter, declaring the transfer of mining lease as null and void and cancelling the mining lease, without giving any reason in the impugned order dated 16.12.2014 and thereafter, took the possession of the leased area on the same day at 9.30 PM. The respondent-Company not only challenged the order, as illegal and arbitrary, but also on the ground of malice in law and thus, void. It was submitted that the entire action was taken on account of reviving the interest of M/s J.K.Cement Limited, a rival in trade, which on the basis of some agreement entered in the year 1997 for a part transfer of the lease and on which it was paying dead rent for the part area and for which its 14 application for transfer was rejected, and that the writ petition was also dismissed, as a inter-meddler trying to impede the growth of business of Ultra Tech Cement Limited in the State of Rajasthan.
17. Learned Single Judge in the long and reasoned judgment bifurcated the case into two stages, namely, grant of permission dated 25.4.2012 to the partnership firm to transfer the Mining Lease No.45/93 to the newly incorporated Private Limited Company, and the subsequent action of transfer of shares by the Private Limited Company on 23.7.2012 to Ultra-Tech Cement Limited, resulting in the petitioner-Company becoming a wholly owned subsidiary. It was found that the show cause notice was issued against the firm qua the order dated 25.4.2012 on the issues of purchase of non-judicial stamp papers before incorporation of the Company, application for transfer, notarization of the affidavits after the application for transfer was filed and subsequent resolution by the Board of Directors as well as the agreement executed on Rs.100/- stamp paper when the same should have been executed after payment of stamp duty and registration fee. Subsequent to the order dated 25.4.2012, it was alleged that on 6.8.2012, in place of the existing Directors of the Company, three new Directors joined and the Company was listed as a subsidiary of Ultra-Tech Cement Limited at Bombay Stock Exchange. Referring to the provisions of Rules 15, 20 and 72 of the Rules, learned Single Judge held that the previous consent of the competent authority is necessary before a mining lease for any right, title or interest therein is assigned, 15 sublet, mortgaged or in any other manner transferred. The requirement of prior consent is provided even in a case where the lessee enters into or make any arrangement, contract or understanding, whereby, the lessee is or may be directly or indirectly financed to a substantial extent by or under which lessee's operations and undertakings will or may be substantially controlled by any person or body of person other than lessee. Thereafter, the stipulations regarding transfer, fees, premium etc. are indicated with an exception provided regarding mortgage to State institution, Bank or State Corporation. The execution of a transfer lease is provided under sub-Rule (4) of Rule 15 in Form No.15 within a period of three months of consent or within such period as may be allowed by the competent authority. It was held that while passing the impugned order dated 16.12.2014, the provisions of Rules 15 and 72 were not considered nor the reply given by the Private Limited Company was taken into consideration by the Joint Secretary of the State. After reproducing the contents of the show cause notice and the contentions of the petitioner, the Joint Secretary in his order jumped to the conclusion that the reply filed by the Company is an after thought and was not satisfactory. He did not refer to nor gave any reason whatsoever as to why and on what ground, he had reached to the conclusion that the transfer order was void and that the mining lease was required to be cancelled.
18. Learned Single Judge relied on the judgment of the Supreme Court in Kranti Associates V/s Masood ((2010) 9 16 SCC 496), in which relying on A.K.Kraipak V/s Union of India, it was held that recording of reason is imperative for a valid exercise of executive power. The recording of reasons also operates as a valid restraint on any possible arbitrary exercise of judicial and quash-judicial or even administrative power. It was further held the requirement to record reasons emanates from the broad doctrine of fairness in decision making, which is virtually a component of human rights and was considered part of Strabourg Jurisprudence, vide Ruiz Torija V/s Spain (EHRR at 562 para 29) and Anya V/s University of Oxford, wherein the Court referred to Article 6 of European Convention of Human Rights, which requires "adequate and intelligent reasons must be given for judicial decisions". For development of law, the requirement of giving reasons for the decision is of the essence and is virtually a part of "due process".
19. Learned Single Judge held that the impugned order does not qualify as a reasoned order; having discussed the facts of the case, a show cause notice and the summary of the reply, no reasons whatsoever were given to declare the transfer of mining lease as null and void and to cancel the mining lease.
20. Learned Single Judge, thereafter, found that the dates on which the stamp papers were purchased and the affidavits were verified as well as the resolution was passed by the Company after filing of the application, were not the requirement under Rule 15 of the Rules. These were not the papers asked to be submitted and thus, mere filing of the resolution subsequent to the filing of the application cannot be said to be any kind of 17 illegality. In any case, the so-called defects can at best be described as 'inconsequential irregularity', and had no effect on the validity of the order and had no implication on the validity of the order dated 25.4.2012 granting permission for transfer of mining lease.
21. Learned Single Judge held that the allegation made in the show cause notice that instead of four existing Directors of the Company, three new Directors were inducted on 6.8.2012 and thereafter, the Company was listed as a subsidiary of Ultra Tech Cement Limited in Bombay Stock Exchange, which shows the intention of transfer in violation of Rule 15, was entirely misplaced observation, inasmuch as, the share-holding of the Company was transferred by its shareholders on or around 23.7.2012 to Ultra Tech Cement Limited; the existing Directors resigned on 6.8.2012 and the new Directors joined and with effect from 23.7.2012, the Company became a wholly owned subsidiary of Ultra Tech Cement Limited. It was a subsequent step, which was perfectly legal and had no consequences on the transfer of mining lease from partnership firm to the Private Limited Company. It was found that the action of transfer of shares is not violative of Rule 15(1)(b) of the Rules, for which the transaction must be such whereby the Company will or may be directly or indirectly financed to a substantial extent or the lessee's operations or undertakings will or may be substantially controlled by any person or body of persons other than lessee. Reliance was placed on the judgment of the Supreme Court in Mrs.Bacha F.Guzdar V/s CIT (AIR 18 1955 SC 74), in which it was held that the Company is a juristic person and distinct from the shareholders. It is the Company, which owns the property and not the shareholders and that there is nothing in the Indian Law to warrant the assumption that a shareholder, who buys shares and any interest in the property of the Company, which is a juristic person, is entirely distinct from the shareholder. Reliance was also placed on the judgment in Heavy Engineering Mazdoor Union V/s State of Bihar (1969 (1) SCC 765), in which the Supreme Court held that even if the entire share capital of the Company was contributed by the Central Government and all its shares are held by the President and certain officers of the Central Government, it would not amount to the industry being carried on under the authority of the Central Government. In the aforesaid decision, the Supreme Court, considering the Company Law, held that an incorporated Company has a separate existence and the law recognizes it as a juristic person separate and distinct from its members. The new personalty emerges from the moment of its incorporation and from that date, the persons subscribing to its memorandum of association and others joining it as members are regarded as a body incorporate or a corporation aggregate and the new person begins to function as an entity, vide Salomon V/s Salomon & Co. Its rights and obligations are different from those of its shareholders. A mere fact that the entire share capital of the respondent-Company was contributed by the Central Government and that all its shares are held by the President and certain officers of the Central Government, would not make any 19 difference. The Company and the shareholders are distinct entities.
22. Learned Single Judge, thereafter, relied on the judgment in Amit Products (India) Ltd. V/s Chief Engineer (O&M) Circle ((2005) 7 SCC 393), in which the Supreme Court did not accept the plea that the change of the members of the Board of Directors of the Company or the change in the share-holding pattern will amount to undergoing any change in the appellant- Company.
23. Learned Single Judge held that from the fundamental principles regarding distinction between a shareholder and the Company, it is apparent that merely on account of the Company becoming a subsidiary of Ultra Tech Cement Limited due to transfer of shares of the Company, it cannot be said that the Company is being directly or indirectly financed to a substantial extent or the Company's operations or undertakings are substantially controlled by Ultra Tech Cement Limited, regarding which there are absolutely no allegations or material whatsoever and on that, the provisions of Rule 15(1)(b) of the Rules have not been violated. The allegations in the show cause notice were, therefore, not substantiated and that there was no material to form an opinion on the violation of Rule 15 and consequential action under Rule 72 of the Rules.
24. Learned Single Judge, on the aforesaid findings, without going into the malice in law in the State Government and holding that from the materials available on record, it cannot be said that the action impugned was actuated on account of change of 20 Government, set aside the order dated 16.12.2014. Learned Single Judge also recorded a finding that the First Information Report lodged on the basis of the allegations made on the transfer of mining lease, appears to be an attempt to catch at the straws, inasmuch as, despite the petitioner having filed the FIR, the respondent could not gather enough courage to indicate the allegations in the FIR as the basis either for issuance of show cause notice or for passing of the order dated 16.12.2014. It was also observed that the grant of permission dated 25.4.2012 during the pendency of the application of M/s J.K.Cement Limited seeking part transfer of mining lease has no implication so far as the order dated 16.12.2014 is concerned. The pendency of the Writ Petition No.404/2013 also cannot be said to be a ground of challenge to cancel the permission dated 25.4.2012.
25. Learned Additional Advocate General appearing for the State of Rajasthan has assailed the judgment of learned Single Judge on the ground that he has not appreciated the true import and controversy involved in the matter and allowed the writ petition. A bare perusal of the letter dated 5.3.2012 would reveal that it was an approval for availability of the name of the proposed Company. The applicant could not have started the business or entered into any contract in the name of the proposed Company unless and until the certificate of registration and the certificate of commencement of business was issued by the Registrar of Companies as per the provisions of the Companies Act. The certificate from the Registrar of Companies 21 was issued on 26.3.2014. The Board of Directors of the Company passed resolution on 30.3.2012, in regard to the transfer of mining lease and thus, any act pertaining to transfer prior to the resolution dated 30.3.2012 was null and void and without any consequence. In absence of any resolution, if any application for transfer of mining lease was submitted before the Assistant Mining Engineer, Gotan, it was not acceptable. When the resolution itself was passed on 30.3.2012, it could not be attached to the application dated 28.3.2012. There was no such entry or mark of deficiency in the application.
26. Learned Additional Advocate General submits that the order for transfer of mining lease was issued as per the provisions of Rule 15 of the Rules. It cannot be said to be non-revocable or immune from cancellation, if any discrepancy or mistake was pointed out. In the order dated 16.12.2014, the reply of the lease holder was considered and after examining all relevant facts and circumstances, it was found that the transfer of mining lease was not valid and was contrary to the Rules. The show cause notice dated 21.4.2014 contained the questions that in the garb of transfer of mining lease, the mines have been sold by conspiracy in violation of Rule 15 of the Rules. With the change of all the Directors of the Company and the change in the share- holdings of the Company by which Ultra Tech Cement Limited became the majority or rather complete shareholder, would reveal that the control of the mining lease was transferred to Ultra Tech Cement Limited clearly in contravention of Rule 15 of the Rules and hence, the transfer was declared null and void 22 under Rule 72 of the Rules. The action was not taken only against the Company, rather action was also taken against the Government officers, who were involved in the conspiracy of selling the mining lease in the garb of transfer of mining lease and for the same, FIR was also lodged, which is pending investigation by the Investigating Authority.
27. It is submitted that the Company is a separate juristic person than shareholder, but the entire shareholding has been transferred to Ultra Tech Cement Limited and thus, by transferring the shareholdings, the new shareholder became the sole owner of the assets of the Company. The only asset of the Company was mining lease and in view of the transfer of complete shareholdings of the Company to Ultra Tech Cement Ltd., the mining lease also stood transferred to Ultra Tech Cement Ltd. and it got control over the mining lease. The Company Law could not be used to cover up the illegal acts, which are not possible as per the other law, namely, the Rules, which prohibit transfer of mining lease except after obtaining permission. The control of the mining lease could not have been transferred by taking recourse to another law i.e. Companies Act by creating a Company and thereafter, selling shareholdings of the Company to Ultra Tech Cement Limited. The minerals being natural resources, are the resources of the Sate Government, for which the State Government has power to regulate the same. The mining lease could not have been allowed to be sold by the Company without prior permission of the State Government, which is the regulator. The transfer of mining lease by the 23 Private Limited Company to Ultra Tech Cement Limited has rendered heavy revenue loss to the State Exchequer/minerals and thus, the judgment of learned Single Judge is liable to be set aside.
28. In D.B.Civil Special Appeal (Writ) No.294/2015 filed by M/s J.K.Cement Limited challenging the same judgment of learned Single Judge, it is submitted that learned Single Judge has not noticed that the State Government in its order dated 16.12.2014 has taken cognizance of the objections filed by M/s J.K.Cement Limited (appellant) while issuing the order dated 16.12.2014. Learned Single Judge erred on facts in holding that the respondents have not chosen to make the allegations made by M/s J.K.Cement Limited as a ground for cancelling the permission dated 25.4.2012. Learned Single Judge erred in holding that no personal hearing was allowed to the petitioner in making the order dated 16.12.2014, while the respondent- petitioner had categorically admitted that it is not the case of the petitioner that opportunity was not given to it before the cancellation of the mining lease. Rule 20 of the Rules was misconstrued. Learned Single Judge erred in holding that Rule 20 of the Rules pertains to the currency of lease deed and right to continue to work, which may have implications while granting fresh lease, renewal of the lease and apparently, it had no application in the case of transfer of lease. The defects pointed out in the show cause notice were wrongly held to be inconsequential irregularities. Learned Single Judge erred in holding that the application for transfer of mining lease is an 24 informal process and requisite documents could be filed at any time in support of the application for transfer. The person, who moved the application for transfer of mining lease from the partnership firm to the Private Limited Company, was not authorized either by the other partners or by the holders of the lease. No action could be initiated on the unauthorized application. The mineral wealth of the country should be conserved and should be worked properly without waste and by persons qualified in that kind of work. The capacity of the person, his financial resources and experience are to be taken into consideration before the mining lease is granted or transferred to any person. The transferee may not have the approval for the grant of mining lease, but he can still have the benefit of such a lease by taking a transfer from a mining lease without complying with the provisions of Rule 37, which could not be done directly, as sought to be done. The undertaking of the respondent-Company was indirectly transferred without compliance of the provisions of Rule 15 of the Rules and in which a huge profit has been taken by the partners of the erstwhile partnership firm. Rule 15(1)(b) of the Rules does not permit transfer of the assets of the Company, but the control of lessee's operation or undertaking. The "control" is not defined under the Rules or The Mines and Minerals (Development and Regulation) Act, 1957, but the term in the context of a Company is generally understood to mean the power to appoint the Directors on the Board, who have the ultimate authority over the affairs of the Company including the management and policy 25 making of the Company. The "control" will include the right to appoint majority of the Directors or to control the management and thus, such control could not be transferred without permission. Though learned Single Judge has taken note of the fact that the share-holding of the Company was transferred on or around 23.7.2012 to Ultra Tech Cement Limited and the existing Directors resigned on 6.8.2012 and the new Directors joined and with effect from 23.7.2012, the Company became a wholly owned subsidiary of Ultra Tech Cement Limited, but he failed to appreciate that the transfer of mining lease from the partnership firm to the Private Limited Company was a camouflage and part of larger conspiracy to transfer the complete control over the operation of the mines by circumventing the law.
29. It is submitted that learned Single Judge failed to appreciate that the Anti Corruption Bureau of the State of Rajasthan, after conducting a thorough investigation into the facts & circumstances leading to grant of permission for transfer of mining lease, had levelled serious charges of corruption, cheating and conspiracy, in the matter of unlawful and fraudulent transfer of lease and lodged FIR No.274/2014 under section 13 (1)(d) & 13(2) of the Prevention of Corruption Act, 1988 and section 420 read with section 120B IPC against the past and present Directors, which is pending before the Special Judge (ACB Court) at Ajmer. The order of learned Single Judge dated 25.3.2015 is bound to influence and affect the pending criminal proceedings.
26
30. It was also submitted that the impugned order/judgment will cause a shadow on the pending Writ Petition No.404/2013 and will cause irreparable loss and injury to the appellant- J.K.Cement Limited, besides occasioning a failure of justice.
31. Learned counsel appearing for the respondent-Company has supported the order of learned Single Judge on almost all the grounds and reasons assigned therein by learned Single Judge in setting aside the impugned order dated 16.12.2014. It is submitted that there is no prohibition in transfer of the mining lease. The provisions of Rule 15 of the Rules are regulatory in nature. The inconsequential irregularities in purchase of stamps for affirming affidavits, passing of resolution, stamp paper of Rs.100/- for which the transfer fee was subsequently paid and making of resolution authorizing transfer, are not the grounds on which the transfer of mining lease could be declared to be null and void and the mining lease could be cancelled. Rule 15 of the Rules provides for transfer of mining lease. The submission of affidavits, execution of documents for transfer and passing of resolution of the Company for transfer of mining lease, are not the requirements insisted by any provision of law. The Mining Engineer in order to verify the authenticity and bonafide of the transfer, required the submission of these documents. The execution of these documents a few days later to the submission of the application, would not have in any manner led to declaration of the transfer as null and void. These irregularities have been rightly termed as 'inconsequential irregularities' by learned Single Judge.
27
32. It is further submitted on behalf of the respondent- Company that the real issue was as to whether the partnership firm had attempted any irregularity or illegality in transfer of mining lease, which was permissible in law to a Private Limited Company and that thereafter, the sale of shares by the Directors of the Private Limited Company to a Public Limited Company, on which, the Private Limited Company became a wholly owned subsidiary of Ultra Tech Cement Limited, violated any of the provisions of transfer.
33. It is submitted that the entire action was initiated on a writ petition filed by M/s J.K.Cement Limited, which is a rival in trade and does not want expansion of business of any other Company in the manufacture of cement, for which the limestone is essential raw material in the State of Rajasthan. M/s J.K.Cement Limited had entered into an agreement for part transfer of Mining Lease No.45/93 from the partners of the partnership firm-licensee of the mining lease. The agreement was entered into in the year 1997 and the application for part transfer of mining lease made in the year 1997 was rejected. A revision was filed in which the revisional authority directed the State Government to send proposal for part transfer of lease. The proposal sent in pursuance to the revisional order passed in the year 1997 is still pending. It is alleged that despite several letters sent to process the proposal, the State Government did not take any action, on which the Writ Petition No.404/13 was filed.
34. In the present case, we are not concerned to enquire as to 28 whether the delay in filing the writ petition No.404/13 was purposive and that M/s J.K.Cement Limited has been keeping its right alive despite having lost the cause of action in the last 17 years in approaching the Court. It is apparent from filing of the writ petition and making an application before the Lokayukta, Rajasthan that the entire attempt of M/s J.K.Cement Limited was either to seek part transfer of lease for which it did not take any effective steps in the last 17 years or to keep the entry of any other business rival blocked. The filing of the writ petition after the transfer order and in making the application for impleadment in a writ petition filed by M/s Gotan Lime Stone Khanij Udyog Pvt.Ltd., is a step taken by the business rival to stop the entry of any other player in the manufacture and marketing of cement. The zeal with which the arguments have been raised by M/s J.K.Cement Limited clearly demonstrates that they are not actually not interested in the part transfer of mining lease in their favour, but they are in fact aggrieved with the expansion of manufacturing activity on availability of limestone to Ultra Tech Cement Limited in the State of Rajasthan.
35. We find that learned Single Judge had correctly appreciated the issue raised by the petitioner in challenging the impugned order by which the transfer of mining lease was declared null and void and mining lease was cancelled.
36. In order to appreciate the grounds, on which the writ petition was allowed, we may reproduce again the relevant provisions of Rule 15 and 72 of the Rules:-
"15. Transfer of Mining Lease.-(1) The lessee shall not 29 without the previous consent in writing of the competent authority.-
(a) Assign, sublet, mortgage or in any other manner transfer the mining lease or any right, title or interest therein, or
(b) Enter into or make any arrangement, contract or understanding whereby the lessee will or may be directly or indirectly financed to a substantial extent by, or under which the lessee's operations or undertakings will or may be substantially controlled by any person or body of persons other than lessee...."
"72. Mining operations to be under lease or licence.- No mining lease, quarry licence, short term permit or any other permit shall be granted otherwise than in accordance with the provisions of these rules and if granted shall be deemed to be null and void."
37. Rule 15 provides for regulation of transfer of mining lease. A perusal of the Rule will clearly indicate that the transfer is not prohibited. It is only regulated by Rule 15 to the extent that the licensee is prohibited from transfer of mining lease except with the previous consent in writing of the competent authority. Clauses (a) & (b) of Sub-Rule (1) of Rule-15 provide for the transfers, which are not permissible except with the consent in writing of the competent authority. Clause (a) provides for transfers, namely, assign, sublet, mortgage or in any other transfer the mining lease or any right, title or interest therein and clause (b) includes within the transfer any arrangement, contract or understanding whereby the lessee will or may be directly or indirectly financed to a substantial extent by, or under 30 which the lessee's operations or undertakings will or may be substantially controlled by any person or body of persons other than lessee. All these categories of transfers and arrangements by which the transfer may be carried out are permissible with the previous consent in writing of the competent authority.
38. We entirely agree with learned Senior Counsel appearing for the respondent-Company that the transfer by any means such as provided in Rule 15(1)(a) & (b) is permissible with the previous consent in writing of the competent authority. The transfer of interest under sub-rule (1)(a) and the transfer of control under sub-rule 1(b) is also permissible provided it is with the previous consent in writing of the competent authority. What was required to be considered by learned Single Judge was as to whether any attempt was made by the transferor of the mining lease in concealing the true facts and the intention behind the transfer to an entity other than to which the transfer was to be made at the time when the application was made and processed.
39. Learned Single Judge has rightly held that at the time of obtaining the consent, the applicant had not concealed any facts nor there was any intention to transfer the mining lease to any person to whom the interest in lease was to be transferred or who would have substantially controlled such interest in the lease. The application was made by the partners of the firm for transfer of mining lease to a Private Limited Company of which they were the share-holders in the same proportion in which they had interest in the partnership firm. It is not denied that the 31 permission was taken from the Registrar of Companies and that within the period of permission, the Private Limited Company was constituted and that the Directors were appointed having equal interest by way of holding shares in the Private Limited Company. The transfer of shareholding of the Private Limited Company to a Public Limited Company is not prohibited in law. On or around 23.7.2012, the shares were transferred to Ultra Tech Cement Limited and on which the existing Directors resigned on 6.8.2012 and new Directors joined and with effect from 23.7.2012, the Private Limited Company became a wholly owned subsidiary of Ultra Tech Cement Limited. The transfer of shares to Ultra Tech Cement Limited was legally permissible, on which the interest in the Company and not in the mining lease was transferred to Ultra Tech Cement Limited.
40. Learned Single Judge relying on the judgment in Mrs.Bacha F.Guzdar (supra), which was decided in the year 1955 and the judgment in Amit Products (India) Ltd. (supra) rightly held that the Company is a juristic person and distinct from the share- holders. The share-holders are not the owners of the assets of the Company. They have a right to have a share in the profits and also to change the management of the Company in accordance with the provisions of the Company Law. They do not have any interest in the assets of the Company, nor they can be said to be having rights in the tangible and intangible assets or any control over it. The law in this regard beginning from Salomon V/s Salomon & Co. is fairly well settled that the Company in holding its property and carrying on its business is 32 not the agent of its shareholders and infringement of its rights does not give a cause of action to its shareholders. The liability of an individual member is not increased by the fact that he is the sole person beneficially interested in the property of the corporation and that the other members have become members merely for the purpose of enabling the corporation to become incorporated and possess only a nominal interest in its property or hold it in trust for him. The mere fact that the entire share capital of the Company was contributed by another Company, would not make such other Company the owner of the assets of the Company in which the shares are held. The assets of the Company belong to the Company and not to its shareholders.
41. The entire corporate business is run through contracts, which may give statutory or non-statutory rights to the Company. A Company may apply and become the owner of the license, permit, concessions and lease under the statutory schemes of various statutes, under which the Company carries out its business. In all such cases, the license, concessions, permit and lease are the property of the Company and not of its shareholders. The shareholders may keep on changing and the control and management in the Company may also undergo changes on such transfer of shares, but the assets and properties of the Company including license, permit, concessions and lease continue to belong to the Company and that any acquisition or transfer of such assets will not relate back to the share-holding of the Company or the management of the Company, which may change on the change in the shareholding 33 of the Company.
42. In Vodafone International Holdings BV V/s Union of India & anr. ((2012) 6 SCC 613), it was held in paragraphs 143, 159 and 160 as follows:-
"145. At this stage, we may state that under the Hutchison structure shares of Plustech in the AG Group, shares of Scorpios in the AS Group and shares of SMMS came under the options held by GSPL. Pending exercise, options are not management rights. At the highest, options could be treated as potential shares and till exercised they cannot provide right to vote or management or control. In the present case, till date GSPL has not exercised its rights under the Framework Agreement 2006 because of the sectoral cap of 74% which in turn restricts the right to vote. Therefore, the transaction in the present case provides for a triggering event, viz. relaxation of the sectoral cap. Till such date, HTIL/VIH cannot be said to have a control over 15% stakes in HEL. It is for this reason that even FIPB gave its approval to the transaction by saying that VIH was acquiring or has acquired effective shareholding of 51.96% in HEL.
159. "Control" is a mixed question of law and fact. Ownership of shares may, in certain situations, result in the assumption of an interest which has the character of a controlling interest in the management of the company. A controlling interest is an incident of ownership of shares in a company, something which flows out of the holding of shares. A controlling interest is, therefore, not an identifiable or distinct capital asset independent of the holding of shares. The control of a company resides in the voting power of its shareholders and shares represent an interest of a shareholder which is made up of various rights contained in the contract embedded in the articles of association.
160. The right of a shareholder may assume the character 34 of a controlling interest where the extent of the shareholding enables the shareholder to control the management. Shares, and the rights which emanate from them, flow together and cannot be dissected. In the felicitous phrase of Lord MacMillan in IRC v. Crossman (1936) 1 All ER 762 (HL), shares in a company consist of a "congeries of rights and liabilities" which are a creature of the Companies Acts and the memorandum and articles of association of the company. Thus, control and management is a facet of the holding of shares.'
43. We do not find any substance in the reliance placed on the judgment of Supreme Court in Victorian Granites (P) Ltd. V/s P.Rama Rao and ors. ((1996) 10 SCC 665), in which it was held that the socio-economic justice is the arch of the Constitution and the public resources under Article 39(b) must be distributed to achieve that objective since liberty and meaningful right of life are hedged with availability of opportunities and resources to augment economic empowerment. The principles sought to be developed in Victorian Granites (P) Ltd. (supra) have not been accepted by the Supreme Court in Natural Resources Allocation, In Re, Special Reference No.1 of 2012 ((2012) 10 SCC 1), in which while distinguishing the judgment in 2G Spectrum Case, it was held in paragraph 129 that there is no constitutional mandate in favour of action under Article 14. The Government has repeatedly deviated from the course of action and the Supreme Court has repeatedly upheld such actions. The judiciary tests such deviations on the limited scope of arbitrariness and 35 fairness under Article 14 and its role is limited to that extent. Essentially, whenever the object of policy is anything but revenue maximization, the executive is seen to adopt methods other than auction.
44. The appellants have placed reliance on a recent judgment of the Supreme Court dated January 29, 2015 in U.P.State Industrial Dev.Corpn. Ltd. V/s Monsanto Manufactures (P) Ltd. & anr. (Civil Appeal No.2731 of 2005), in which the Supreme Court in the cases in which the levy of transfer fee by the UP State Industrial Development Corporation Limited was successfully challenged in the High Court at Allahabad on the ground that the consent of the Corporation was not required, on the transfer of interest in the Company, repelling the argument that the Company has got separate legal status and that mere change of names of Directors or shareholders does not in any way or manner affect the legality or status of the respondent- Company, the Supreme Court referring to clause 4(h) of the license agreement and sub-clause (p) of clause-3 of the lease deed, as well as clause 6.01(E) and clause 6.01(F), which defines the transfer, held that the previous consent was required for transfer of the controlling interest in the venture. The licensee in that case had agreed under clause 4(h) of the license agreement that it will not directly or indirectly transfer, assign, sell, encumber or part with its interest under or the benefit of the agreement or any part thereof in any manner whatsoever without the previous consent in writing of the Grantor. Under sub-clause (p) of clause-3 of the lease deed, a declaration was 36 made by the lessee, who affirmed and undertook that during the subsistence of the terms of the agreement the partnership shall not be dissolved, reconstituted or wound up, and/or dealt with in any way which may jeopardize the rights and interests of the Lessor in the matter of the lease, nor shall its constitution be altered in any manner otherwise written consent of the Lessor, first and obtained, and it shall not stand dissolved on the death or insolvency of and of its partners. The lessee also undertook that the Company shall not make or attempt to make any alterations, whatsoever in the provisions of its Memorandum and Articles of Association or in its capital structure without the written consent of the Lessor, first had and obtained, and while granting such consent, the Lessor may require the successor in interest of the Lessee to enter into a binding contract with the Lessor to abide by and faithfully carry out the terms, conditions, stipulations, provios and agreements. The guidelines in clause 6.01(F) define the "transfer" to mean disposal of controlling interest in the venture by the existing allottee. On these binding terms and conditions, the Supreme Court held that the transfer of controlling interest in a Company would be by way of changing the capital structure, which was a transfer within the meaning of terms and conditions agreed between the Corporation and the Company and which required prior permission and levy of transfer fees. The facts of the present case are not comparable, inasmuch as, there is no such undertaking or declaration attached in respect of the mining lease, of which the transfer is regulated by the provisions of Rule 37 15 of the Rules, which do not provide for any prior permission where the controlling interest and share of the Company stand transferred. In Rule 15 of the Rules, the lease continues to remain with the Company and that the Company continues to bind itself to the terms and conditions of the lease, with reference to the provisions of the Rules. There is no provision in the Rules or in the conditions of the lease, to seek transfer where the shares of the Company are transferred or by virtue of transfer of shares, the Directors of the Company are changed and consequently, the management of the Company also changed.
45. It was held in Vodafone International Holdings BV V/s Union of India (supra) in paragraph 258 that holding companies and subsidiaries can be considered as single economic entity and consolidated balance sheet is the accounting relationship between the holding company and subsidiary, which shows the status of the entire business enterprises. Shares of the stock in the subsidiary company are held as assets on the books of the parent company and can be issued as collateral for additional debt financing. The holding company and subsidiary company, are, however, considered as separate legal entities and subsidiary is allowed decentralized management. Each subsidiary can reform its own management personnel and holding company may also provide expert, efficient and competent services for the benefit of the subsidiaries.
46. It is of common knowledge that the corporate entities frequently undergoes changes in share-holding patterns. The 38 Company Law permits it, and that the entire corporate world moves on such permissible transactions. The shares of the Company are bought and sold every day on the Stock Exchanges, which may result into change in the control of the management of the Company. The changes, however, do not affect the contracts under which the Company has to transact its business, including the acquisition of assets, licenses, permits, concessions and leases. In case the argument of learned Additional Advocate General is accepted, the change in the share-holding pattern would amount to cancellation of all such contracts, leading to a complete chaos in the corporate world. The entire object of providing limited liability of shareholders under the Companies Act will be affected by such interpretation of law and in such case, the holding Companies, Public Limited Companies and the wholly owned subsidiaries will have to apply for consent and permission in case of change in the share-holding patterns of the Company, affecting their business. We, therefore, reject the submission of learned Additional Advocate General and learned counsel appearing for M/s J.K.Cement Limited that any consequence of the change in the share-holding pattern of the Private Limited Company by which it became a wholly owned subsidiary of Ultra Tech Cement would have required a permission for transfer or that if such proposal was in the making, the change in the personalty of the partnership firm to a Private Limited Company would require previous consent in writing of the competent authority.
47. We entirely agree with the reasons assigned by learned 39 Single Judge that no material has been placed on record to suggest that the transfer of the mining lease from the partnership firm to a Private Limited Company was made with a design to ultimately transfer the shares to Ultra Tech Cement Limited. There is no evidence to suggest any such design or attempt at the time when the application was made for transfer of mining lease by the partnership to the Private Limited Company.
48. We also do not find any case of cheating or fraud in the transfer of mining lease by either the partners of the partnership firm or the Directors of the Private Limited Company, for which the officers of the Mining Department and competent authority could be liable or any criminal action can be taken against them. The competent authority had fully understood and had acted in accordance with the law, on the facts placed before it, in granting consent in writing before transfer of mining lease from the partnership firm to the Private Limited Company. The State Government in its reply in the Writ Petition No.404/2013 had taken a correct stand in defence of the transfer of mining lease. It appears that with the change of Government, the loyalties changed from one business group to another, and the State Government not only initiated action by issuing show cause notice for declaring the permission for transfer to be null and void, but also proposed to take action against its officers for granting permission. The entire action to cancel the lease was actuated with malice in law. An additional affidavit was filed in the writ petition filed by M/s J.K.Cement Limited changing the 40 stand of the Government in triggering action apparently to the benefit of M/s J.K.Cement Limited, instrumental in blocking the expansion of capacity of production of cement by Ultra Tech Cement Limited.
49. Though we find that learned Single Judge has not gone into and recorded any finding on malice in law, the facts placed before us and the arguments advanced clearly indicate that the entire action was coloured with malice in law. The object and purpose of declaring the permission for transfer to be null and void and cancellation of mining lease was for the purpose of restricting the expansion of business activities of Ultra Tech Cement Limited owned by Birla Group of Companies in the State of Rajasthan.
50. We find substance in the submission of learned Senior Counsel appearing for the respondent-Company that in an intra-court appeal, the Division Bench examining the validity of the judgment of a Single Bench of the same High Court, is not entitled to reappraise both questions of fact and law and entertainment of letters patent is discretionary. Ordinarily, the Division Bench would not, unless there exists cogent reasons, differ from the findings of fact arrived at by learned Single Judge. The Division Bench in such case must exercise some kind of restraint as observed in Umabai V/s Nilkanth Dhondiba Chavan ((2005) 6 SCC 243), Manjunath Anandappa V/s Tammanasa ((2003) 10 SCC 390) and Asha Devi V/s Dukhi Sao ((1974) 2 SCC 492).
51. For the aforesaid reasons, we do not find any merit in both 41 the Special Appeals. Both the Special Appeals are accordingly dismissed in limine. A copy of this judgment be placed in the connected Special Appeal No.294/2015 (BANWARI LAL SHARMA),J. (SUNIL AMBWANI),CJ.
Parmar