Rajasthan High Court - Jodhpur
Birla Corpn. Limited vs Union Of India And Ors ... on 12 September, 2023
Author: Nupur Bhati
Bench: Nupur Bhati
[2023:RJ-JD:28987]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9644/2016
Birla Corpn. Limited
----Petitioner
Versus
Union Of India And Ors
----Respondent
For Petitioner(s) : Mr. DD Thanvi
For Respondent(s) : Mr. Digvijay Singh Jasol
HON'BLE DR. JUSTICE NUPUR BHATI
Order 12/09/2023
1. Learned counsel for the parties jointly submit that the controversy involved in present writ petition is squarely covered by the judgment passed by Hon'ble Apex Court in Transferred Case (Civil) No.43 of 2016 (Federation of Indian Mineral Industries & Ors. Vs. Union of India & Anr.) decided on 13.10.2017 and the judgment dated 08.11.2017 passed by Hon'ble Division Bench of this Court in D.B. Civil Writ Petition No.7646/2016 (Federation of Mining Association of Rajasthan & Ors. Vs. State of Rajasthan & Ors.). The judgment dated 13.10.2017 is reproduced hereunder :-
"46. Having considered the issues raised by the petitioners and by the learned Additional Solicitor General in different perspectives, we hold: (i) Merely because the DMFs have been established or are deemed to have been established from a date prior to the issuance of the relevant notifications does not make their operation retrospective. (ii) In any event, the establishment of the DMFs (assuming the establishment is retrospective) from 12th January, (Downloaded on 12/11/2023 at 05:46:25 AM) [2023:RJ-JD:28987] (2 of 3) [CW-9644/2016] 2015 does not prejudicially affect any holder of a mining lease or a prospecting licence-cum-mining lease. (iii) In view of the failure of the Central Government to prescribe the rate on 12th January, 2015 at which contributions are required to be made to the DMF, the contributions to the DMF cannot be insisted upon with effect from 12th January, 2015. Fixing the maximum rate ofcontribution to the DMF is insufficient compliance with the law laid down by the Constitution Bench in Vatika. (iv) Contributions to the DMF are required to be made by the holder of a mining lease or a prospecting licence-cum-mining lease in the case of minerals other than coal, lignite and sand for stowing with effect from 17th September, 2015 when the rates were prescribed by the Central Government. (v) Contributions to the DMF are required to be made by the holder of a mining lease or a prospecting licence-cum-mining lease in the case of coal, lignite and sand for stowing with effect from 20th October, 2015 when the rates were prescribed by the Central Government or with effect from the date on which the DMF was established by the State Government by a notification, whichever is later. (vi) The notification dated 31 st August, 2016 issued by the Central Government is invalid and is struck down being ultra vires the rule making power of the Central Government under the MMDR Act.
47. We fervently hope the State Governments recognize their responsibilities and utilize the contributions to the District Mineral Funds quickly and for the object for which they have been established, particularly since the amounts involved are huge.
48. We grant time till 31st December, 2017 to those holders of a mining lease or a prospecting licence-cum-mining lease who have not made the full contribution to the District Mineral Funds to pay the contribution, failing which they will be liable to make the contribution with interest at 15% per annum from the due date. We also make it clear that in the event any holder of a mining lease or a prospecting licence-cum-mining lease has mistakenly made contributions to the District Mineral Fund from a date prior to the date that we have determined, such a holder of a mining lease or a prospecting licence- cum-mining lease shall not be entitled to any refund but may adjust the contribution against future contributions, without the benefit of any interest.(Downloaded on 12/11/2023 at 05:46:25 AM)
[2023:RJ-JD:28987] (3 of 3) [CW-9644/2016]
49. With the above conclusions, Transfer Petition Nos.74-76/2017 are allowed, Transferred Cases (arising out of Transfer Petition (C) Nos.74-76/2017), Transferred Cases (C) Nos.43 and 51 of 2016 and the batch of petitions are disposed of. All other pending applications are also disposed of. "
2. In view of the above, the present writ petition is also disposed of in the same terms. Stay application as well as all pending applications, if any, stands dismissed.
(DR. NUPUR BHATI),J 51-Sanjay/-
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