Kerala High Court
Joby P.D vs The District Collector on 29 November, 2016
Author: Anil K. Narendran
Bench: Mohan M.Shantanagoudar, Anil K.Narendran
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.MOHAN M.SHANTANAGOUDAR
&
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
WEDNESDAY, THE 8TH DAY OF FEBRUARY 2017/19TH MAGHA, 1938
WA.No. 2358 of 2016 () IN WP(C).20960/2016
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AGAINST THE ORDER/JUDGMENT IN WP(C) 20960/2016 of HIGH COURT OF KERALA
DATED 29-11-2016
APPELLANT/PETITIONER :
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JOBY P.D.
AGED 45 YEARS, S/O. DEVASSYKUTTY,
PALIAKKARA HOUSE, PULAKKATTUKARA,
CHITTYSSERY P.O.,
THRISSUR DISTRICT-680 301.
BY ADV. SRI.GEORGE POONTHOTTAM
RESPONDENTS/RESPONDENTS:
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1. THE DISTRICT COLLECTOR
PALAKKAD DISTRICT-678 001.
2. THE ADDITIONAL TAHSILDAR
CHITTUR TALUK, PALAKKAD DISTRICT-678 001.
3. THE VILLAGE OFFICER
KOLLANGODE-II VILLAGE OFFICE,
PALAKKAD DISTRICT-678 001.
BY SRI RENJITH THAMPAN (SR), ADDL. ADVOCATE GENERAL.
SPL. GOVERNMENT PLEADER SRI M.H.HANIL KUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 23.1.2017 ALONG WITH
WA. 2371/2016, WA. 2386/2016, WA. 2387/2016, WA. 2388/2016 & WA. 2389/2016, THE
COURT 08-02-2017 DELIVERED THE FOLLOWING:
MOHAN M. SHANTANAGOUDAR, CJ &
ANIL K. NARENDRAN, J.
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W.A.Nos.2358, 2371, 2386, 2387,
2388, 2389 OF 2016
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Dated this the 8th day of February, 2017
JUDGMENT
ANIL K. NARENDRAN, J.
These writ appeals arise out of the common judgment of the learned single Judge dated 29.11.2016 in W.P(C) No.20960 of 2016 and connected cases. Writ appeal Nos.2358, 2371, 2386, 2387, 2388 and 2389 of 2016 arise out of W.P(C) Nos.20960, 20977, 21247, 21368, 20980 and 20818 of 2016 respectively.
2. The aforesaid writ petitions were filed by the appellants herein seeking a writ of certiorari to quash the mahazar prepared by the Village Officer, Kollangode-II, Palakkad District, while effecting seizure of bricks from the properties owned/leased out to the appellants. The appellants have also sought for various other reliefs, including a writ of mandamus commanding the respondents to release the bricks seized as per the seizure mahazar prepared by the Village Officer.
3. The reliefs sought for in the writ petitions were W.A.No.2358/16 & con.cases -:2:- opposed by the respondents.
4. After considering the rival submissions, the learned single Judge by a common judgment dated 29.11.2016 dismissed the writ petitions repelling the challenge made by the appellants against the seizure of bricks from their property based on the seizure mahazar prepared by the Village Officer.
5. Feeling aggrieved by the said judgment of the learned single Judge, the appellants/writ petitioners are before this Court in these appeals.
6. We heard learned counsel for the appellants in W.A. Nos.2358, 2386 to 2389 of 2016, learned Senior Counsel for the appellant in W.A.No.2371 of 2016 and also learned Additional Advocate General appearing for the respondents.
7. Since similar facts are involved in these writ appeals, they are disposed of by this common judgment.
8. The pleadings and materials on record would show that the appellants were engaged in the manufacture of bricks on their respective properties on the strength of D&O licence obtained from Kollangode Grama Panchayat, which were valid for the year 2015-
16. The said licenses were issued by Kollangode Grama Panchayat W.A.No.2358/16 & con.cases -:3:- in exercise of its powers under Sections 232, 233, 234 and 254 of the Kerala Panchayat Raj Act, 1994. It is not in dispute that none of those licenses were renewed for the subsequent year, i.e., 2016-
17. It is also not in dispute that, the respective properties in which the appellants were running the brick kiln are described as Nilam (paddy land) in the title document/lease deed.
9. The District Collector, Palakkad, the first respondent herein, along with a team of officials inspected the property of the appellants and found large quantity of bricks manufactured and stacked in those properties. Such bricks were seized on the basis of the seizure mahazars issued by the Village Officer and such seizure mahazars were under challenge in the writ petitions.
10. It is stated in the seizure mahazars that the bricks manufactured and stacked in the respective properties of the appellants are seized in the presence of the District Collector and a team of officials, since such manufacture was found to be illegal. It is also stated in such seizure mahazars that, as per the data bank, the properties in question fall under the category 'paddy land' and the said properties are suitable for paddy cultivation. On inspection, it was found that the functioning of the brick kilns on W.A.No.2358/16 & con.cases -:4:- such properties are causing obstruction to flow of water. Accordingly, the bricks were seized after preparing seizure mahazar, alleging that such manufacture of bricks is in violation of the provisions of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (for brevity the Paddy Land Act). Accordingly, seizure mahazars were issued to the appellants in W.P(C) Nos. 20960, 20818, 20980 and 21368 of 2016, who are the owners of the respective properties in which brick kilns are situated and to the petitioners in W.P(C) Nos.20977, 21247 and 21368 of 2016, who claim to be lessees from the owners of paddy land in which the brick kilns are situated.
11. The fact that at the time of seizure, none of the appellants were holding a valid D&O licence to run a brick kiln in their properties is not in dispute. It is also a fact that the seizure mahazars were issued to the appellants on the allegation that the brick kilns are situated in the properties which are paddy lands as per the data bank and since the functioning of the brick kilns are causing obstruction to flow of water, there is violation of the provisions under the Paddy Land Act. However, in the seizure mahazars, it has also been stated that illegally manufactured bricks W.A.No.2358/16 & con.cases -:5:- are stacked in the properties, which were taken into custody. In view of the interim orders granted by this Court to maintain status quo, the bricks were retained at the respective sites itself (except in W.P.(C)No.21247 of 2016).
12. The specific case of the appellants, going by the pleadings in the writ petitions, is that they have not extracted ordinary clay from their respective properties in which the brick kilns were functioning. According to them, the ordinary clay was in fact delivered to the respective premises by certain persons, whom the appellants believe to be authorised to do so. Some of the appellants have a case that, they were given to understand from such persons that the clay so delivered was actually byproduct of cleaning wells, tanks and of leveling of land carried out by agriculturists.
13. In none of these cases, the appellants have a case that such transportation of ordinary clay by third parties to their premises was on the strength of any permit/licence/lease enabling such persons excavation of ordinary clay from their property. The source of ordinary clay used for the manufacture of the seized bricks are also not disclosed either in the writ petitions or in the W.A.No.2358/16 & con.cases -:6:- writ appeals. Ordinary clay being covered under the definition of 'minor minerals' under the Mines and Mineral (Development and Regulation) Act, 1957 (for brevity, the MMDR Act) and the schedule of the Kerala Minor Mineral Concession Rules, 2015 (for brevity, the KMMC Rules), such excavation by those persons can only be with valid permit/lease/licence issued by the competent authority under those statutory provisions. Further, transportation of such clay can only be made on the strength of Form O(A) issued under the Kerala Minerals (Prevention of Illegal Mining Storage and Transportation) Rules, 2015 (for brevity, the Transportation Rules).
14. The learned counsel for the appellants contended that, the proceedings taken under the Paddy Land Act do not authorise seizure or confiscation of goods, in this case the bricks, going by the provisions of Section 19 of the said Act. According to the appellants, under Section 19, the District Collector does not have jurisdiction or power of entry and seizure, since the officers so empowered has to make a report to the District Collector having jurisdiction over that area. The appellants contended further that, the seizure as provided for in Section 19 can only be of vessel, vehicle, any conveyance or machinery used or deemed to have W.A.No.2358/16 & con.cases -:7:- been used for any contravention of the provisions of the said Act. Hence, seizure of the goods, as in the present case, the bricks manufactured by the appellants is not contemplated under the Paddy Land Act.
15. In W.A. No.2358 of 2016, arising out of W.P(C) No.20960 of 2016, the District Geologist inspected the property owned by the appellant and levied 2,20,000/- as royalty and penalty for the extraction and illegal manufacture of bricks, under the provisions of the KMMC Rules. According to the appellant, the royalty so levied is on extraction of clay, which has been used for the manufacture of bricks. When the royalty and penalty for the extracted clay has been paid, there is no reason for the State to seize the manufactured bricks. Such a contention of the appellant is on the premise that even if permission is granted, the State could levy only royalty, which has already been levied with penalty.
16. In W.A. No.2386 of 2016, arising out of W.P(C) No.21247 of 2016, the District Collector seized the bricks and handed over the same to Nirmithi Kendra, Thrissur. Therefore, the appellant contended that, since such seizure is per se illegal, he is entitled for refund of the value of the bricks so handed over to W.A.No.2358/16 & con.cases -:8:- Nirmithi Kendra.
17. Another contention raised by the appellants is that when proceedings are admittedly initiated against them invoking the provisions under the Paddy Land Act, such proceedings cannot be converted as one taken under the provisions of the MMDR Act and the Rules made thereunder. The appellants contended further that the District Collector has no power to initiate proceedings under the MMDR Act or the Rules made thereunder. In support of the said contention, the appellants relied on the decision of this Court in Jacob George v. Tommy Abraham [2016 (4) KLT 422] in which it has been held that the authority under one enactment cannot initiate proceedings for penalty under another enactment. They have also relied on the decision of this Court in Komalam v. The District Geologist [W.P(C) No.20819 of 2016 dated 22.6.2016] and that in Vazhappillil Ittira Ittoop v. State of Kerela [W.P(C) No.20584 of 2016 dated 5.10.2016] in support of their claim to retain ownership of the bricks with payment of royalty and penalty. Therefore, the appellants contended that the respondents have absolutely no authority to confiscate the finished product, namely, the bricks. In case of any violation of the statutory provisions in the W.A.No.2358/16 & con.cases -:9:- manufacture of the bricks, the appellants are entitled to sell and remove such bricks on payment of royalty and penalty as may be fixed by the District Geologist under the MMDR Act and the Rules framed thereunder and they are also entitled to compound the offence in terms of the relevant statutory provisions.
18. Regarding the competency of the District Collector in effecting seizure of the bricks illegally manufactured by the appellants, the learned Additional Advocate General contended that the District Collector among many other officers, including the Geologist, are notified as the competent authority to file complaints cognizable under the MMDR Act and the KMMC Rules. The learned Additional Advocate General pointed out that, since proper First Information Reports (FIRs) have already been registered with respect to all the appellants for offences charged under the MMDR Act and the Rules made thereunder read with Section 378 of the Indian Penal Code, there is no question of an authority under one enactment initiating proceedings under another enactment. When an action or omission is detected, which brings forth the cause for allegation of an offence being made out, with respect to one or more enactments, then necessarily, proceedings would be initiated W.A.No.2358/16 & con.cases -:10:- by the authorities competent under different enactments for prosecution of the offence or confiscation, together or separately, and in the latter case, continue in parallel proceedings. When the appellants have not been able to show any source for the ordinary clay, which was used for the manufacture of bricks, it can be deemed that such manufacture of bricks was with clay, which has been illegally extracted, which minor mineral belongs to the State. Therefore, the appellants have violated the provisions of the Paddy Land Act by putting the paddy land to use for manufacture of bricks and also the provisions of the MMDR Act and the related Rules by using ordinary clay extracted without any valid permit/lease/licence in violation of the provisions of the said Act and the Rules and transported to their property without obtaining a proper authorisation in the form of Form O(A) passes issued under the Transportation Rules. None of the appellants could produce any material to show that such extraction and transportation of ordinary clay by the so-called suppliers are on the strength of a valid permit/lease/licence/pass. The appellants have not even disclosed, either in the writ petitions or in these writ appeals, the identity of those suppliers or even the identity of the land from which, such W.A.No.2358/16 & con.cases -:11:- persons have extracted ordinary clay. Per contra, the specific stand taken by the State is that, in the recent past, there had been no Form O(A) passes issued in the district of Palakkad.
19. The Parliament enacted the MMDR Act to provide for the development and regulation of mines and minerals under the control of the Union. Clause (e) of Section 3 of the MMDR Act defines 'minor minerals' to mean building stones, gravel, ordinary clay, ordinary sand other than sand used for prescribed purposes, and any other mineral which the Central Government may, by notification in the Official Gazette, declare to be a minor mineral. The provisions under the MMDR Act contain general restrictions on undertaking prospecting or mining operations, the procedure for obtaining licenses, mining leases, etc. Section 13 deals with the power of the Central Government to make rules in respect of minerals and Section 13A to make rules for the grant of prospecting licenses or mining leases in respect of territorial waters or continental shelf of India. Section 15 of the MMDR Act deals with the powers of the State Government to make Rules in respect of minor minerals and it is in exercise of the power conferred under Section 15(1) of the MMDR Act, the State Government enacted the W.A.No.2358/16 & con.cases -:12:- KMMC Rules.
20. Section 21 of the MMDR Act deals with penalties. Section 21 of the Act is extracted hereunder;
"21. Penalties.- (1) Whoever contravenes the provisions of sub-section (1) or sub-section (1A) of section 4 shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend to five lakh rupees per hectare of the area.
(2) Any rule made under any provision of this Act may provide that any contravention thereof shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five lakh rupees, or with both, and in the case of a continuing contravention, with additional fine which may extend to fifty thousand rupees for every day during which such contravention continues after conviction for the first such contravention.
(3) Where any person trespasses into any land in contravention of the provisions of sub-section (1) of section 4, such trespasser may be served with an order of eviction by that Government and the State Government or any authority authorised in this behalf by that Government and the State Government or such authorised authority may, if necessary, obtain the help of the plice to evict the trespassers from the land.
(4) Whenever any persons raises, transports or causes to be raised or transported, without any lawful authority, any mineral from any land, and, for that purpose, uses any W.A.No.2358/16 & con.cases -:13:- tool, equipment, vehicle or any other thing, such mineral tool, equipment, vehicle or any other thing shall be liable to be seized by an officer or authority specially empowered in this behalf.
(4A) Any mineral, tool, equipment, vehicle or any other thing seized under sub-section (4), shall be liable to be confiscated by an order of the court competent to take cognizance of the offence under sub-section (1) and shall be disposed of in accordance with the directions of such court.
(5) Whenever any persons raises, without any lawful
authority, any mineral from any land, the State
Government may recover from such person the mineral so raised, or, where such mineral has already been disposed of, the price thereon, and may also recover from such person, rent, royalty or tax, as the case may be, for the period during which the land was occupied by such person without any lawful authority.
(6) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence under sub-section (1) shall be cognizable."
21. Sub-section (5) of Section 21 provides that whenever any person raises, without any lawful authority, any mineral from any land, the State Government may recover from such person, the mineral so raised, or, where such mineral has already been disposed of, the price thereof, and may also recover from such W.A.No.2358/16 & con.cases -:14:- person, rent, royalty or tax, as the case may be, for the period during which the land was occupied by such person without any lawful authority.
22. In Karnataka Rare Earth v. The Senior Geologist, Department of Mines and Geology [(2004) 2 SCC 783], the Apex Court has held that, the demand by the State of Karnataka of the Price of the mineral, by invoking the provisions under sub- section (5) of Section 21 of the MMDR Act cannot be said to be levy of penalty or a penal action. In the said decision, the Apex Court, after considering the various provisions under Section 21 of the MMDR Act, held that the said provisions deal with a variety of situations. Sub-sections (1), (2), (4), (4A) and (6) are in the realm of criminal law. Sub-section (3) empowers the State Government or any authority authorised in this behalf to summorily evict a trespasser. Sub-section (5) empowers the State Government to recover rent, royalty or tax from the person who has raised the mineral from any land without any lawful authority and also empowers the State Government to recover the price thereof where such mineral has already been disposed of inasmuch as the same would not be available for seizure and confiscation. The provision W.A.No.2358/16 & con.cases -:15:- as to recovery of price is in the nature of recovering the compensation and not penalty. So also the power of the State Government to recover rent, royalty or tax in respect of any mineral raised without any lawful authority can also not be called a penal action.
23. In Karnataka Rare Earth's case (surpa), the Apex Court has stated in categorical terms that the underlying principle of sub-section (5) of Section 21 of the MMDR Act is that a person acting without any lawful authority must not find himself placed in a position more advantageous than a person raising minerals with lawful authority. The Apex Court observed that the marginal note 'penalties' to Section 21 of the MMDR Act cannot be pressed into service for giving such colour to the meaning of sub-section (5) as it cannot have in law. The recovery of price of the mineral is intended to compensate the State for the loss of the mineral owned by it and caused by a person, who has been held to be not entitled in law to raise the same. Therefore, there is no element of penalty involved and the recovery of price is not a penal action. It is just compensatory.
24. In view of the law laid down by the Apex Court in W.A.No.2358/16 & con.cases -:16:- Karnataka Rare Earth's case (supra), sub-section (5) of Section 21 of the MMDR Act is a stand alone provision, which does not require any prosecution proceedings for recovering the mineral extracted by any person from any land without any lawful authority, or where such mineral has already been disposed, the price thereof and also rent, royalty or tax, etc. The provisions under sub-section (5) of Section 21 of the MMDR Act would make it explicitly clear that, it is not a provision for confiscation, but an enabling provision to recover any mineral illegally extracted or where such mineral has already been disposed of, the price thereof.
25. In the decision of a Division Bench of this Court in Shaju E.D. v. Sub Inspector of Police [W.A. No.1786 of 2008 dated 18.9.2008], it was held that, despite compounding having been effected under Section 23A of the MMDR Act, the illegally extracted minor mineral is not liable to be returned. In the said decision, the Division Bench has categorically held that even when a compounding is effected, the offender does not have any entitlement to get the seized mineral released in his favour.
26. Before the learned single Judge, the appellants relied on the unreported decisions in Komalam v. The District Geologist W.A.No.2358/16 & con.cases -:17:- and Vazhappillil Ittira Ittoop v. State of Kerela (referred supra) in support of their claim to retain ownership of the bricks on payment of royalty and penalty. In the impugned judgment, the learned single Judge has observed that, both the above decisions were rendered without noticing the relevant provisions under sub- section (5) of Section 21 of the MMDR Act, as interpreted by the Apex Court in Karnataka Rare Earth's case (supra).
27. The materials on record would show that the District Collector along with a team of officers inspected the paddy fields within the area of Kollangode Grama Panchayat based on certain complaints received relating to massive excavation of ordinary clay without sanction, for the purpose of manufacture of bricks. The provisions under the Paddy Land Act prohibits conversion or reclamation of paddy land and any activity to that end, which provisions confer ample power on the District Collector to restore any paddy land reclaimed violating the provisions of the said Act. As per the provisions under Section 19 of the said Act, power is conferred on any officer of the Revenue department not below the rank of Village Officer, or any officer authorised by the Government in this behalf or any police officer not below the rank of Sub W.A.No.2358/16 & con.cases -:18:- Inspector for entry and seizure.
28. Merely because such officer making entry and seizure has to make a report regarding the seizure to the District Collector, it cannot be contended that the District Collector has no power of entry and seizure in appropriate cases. The District Collector definitely is an officer of the Revenue Department and is the District Revenue Head. The District Collector along with officers of the Mining and Geology Department as also police officers are authorised by the notification, namely, SRO 824 of 2010 to file complaints under Section 22 of the MMDR Act. The mandate of furnishing report to the District Collector under the provisions of the Paddy Land Act is only because, the power to order resumption under Section 13 and the power to confiscate any vessel, vehicle, etc. under Section 20 of the Paddy Land Act had been conferred on the District Collector and not on any other officer. Therefore, as rightly noticed by the learned single Judge, if the District Collector conducts such inspection and seizure, then there is no need for a report to proceed under Sections 13 and 20 of the Paddy Land Act. Therefore, the contention of the appellants as to the authority of the District Collector for entry and seizure invoking the provisions W.A.No.2358/16 & con.cases -:19:- under the Paddy Land Act was rightly repelled by the learned single Judge.
29. As rightly contended by the appellants, Section 19 of the Paddy Land Act provides seizure only as against a vessel, vehicle or machinery used in contravention of the provisions of the said Act. This is because the provisions under the said Act prohibit conversion or reclamation, for which often earth has to be brought from other sources to fill up the paddy lands or wetlands. However, in the case on hand, as borne out from the seizure mahazars produced in the writ petitions, the paddy lands were converted into brick kilns, which amounts to conversion of paddy land to other use and renders such land not cultivable, which is against the provisions of the said Act. Further, the brick kilns and the bricks stacked in the paddy lands in larger quantities were obstructing flow of water in such lands. It was in such circumstances that the bricks were seized based on the seizure mahazar prepared by the Village Officer in the presence of the District Collector and other officers.
30. In these seizure mahazars, it has also been stated that such bricks were manufactured illegally, which means manufacture of bricks using illegally extracted and transported ordinary clay, W.A.No.2358/16 & con.cases -:20:- attracting violation of the provisions of the MMDR Act and the Rules framed thereunder. Therefore, the activity carried on by the appellants make out offences both under the Paddy Land Act and the MMDR Act. Though the provisions under the MMDR Act and the Rules made thereunder were not specifically mentioned in the seizure mahazars, the statement made in such seizure mahazars that the seizure made is of illegally manufactured bricks, indicates that such seizure made in the presence of the District Collector and other officials is a seizure under sub-section (4) of Section 21 of the MMDR Act as well, for initiating appropriate proceedings under the said Act. Therefore, we find no merit in the argument advanced on behalf of the appellant, placing reliance on the decisions of the Apex Court in Bangalore Development Authority v. R.Hanumaiah [(2005) 12 SCC 508] that the validity of the seizure mahazars issued by the Village Officer must be judged with reference to the provisions under the Paddy Land Act and not with reference to the provisions under the MMDR Act and the Rules made thereunder.
31. As we have already noticed, neither in the writ petitions nor in the writ appeals, the appellants have a case that the ordinary W.A.No.2358/16 & con.cases -:21:- clay used for the manufacture of bricks seized on the strength of the seizure mahazars are extracted from other places and transported to their brick kilns on the strength of any valid permit/lease/licence/pass issued under the MMDR Act and the Rules made thereunder, like the KMMC Rules and the Transportation Rules. The appellants have not even disclosed the identity of the persons who supplied them ordinary clay used for the manufacture of such bricks, or the identity of the property from which the clay was extracted by such persons. Therefore, as rightly found by the learned single Judge, the only presumption in such circumstance is that the ordinary clay used for manufacturing bricks by the respective appellants was extracted illegally, if not from their lands, from other lands and since such mineral is raised without any lawful authority, the appellants can be proceeded against under sub- section (5) of Section 21 of the MMDR Act for recovery of such minerals.
32. One of the contentions raised by the appellants is that, even if the extraction of minor mineral is found without any lawful authority, the mineral so raised has already been converted into bricks and as such, no power is conferred on the State to recover W.A.No.2358/16 & con.cases -:22:- the manufactured product, namely, the bricks by invoking the powers under sub-section (5) of Section 21 of the MMDR Act. According to the appellants, at the most, the State can recover the price of ordinary clay used for the manufacture of such bricks.
33. As we have already noticed, sub-section (5) of Section 21 of the MMDR Act empowers the State to recover from any person, who raises without any lawful authority any mineral, the mineral so raised or where such mineral has already been disposed of, the price thereof. In the case on hand, the mineral, namely, the ordinary clay, is used for the manufacture of bricks, which is essentially a process by which, ordinary clay is mixed and cut into different shapes and then baked. A plain reading of sub-section (5) of Section 21 makes it explicitly clear that the question of payment of the price of the mineral illegally extracted arises only when the mineral so extracted has already been disposed of and as such, not available for recovery and not in a case, in which, such mineral, after transformation as bricks under the process of mere mixing and baking is available for recovery. The decision of the Apex Court in Punjab Aromatics v. State of Kerala [(2008) 11 SCC 482 ] relied on by the appellants in the context of 'test of irreversibility' W.A.No.2358/16 & con.cases -:23:- which is a criterion to ascertain as to when a given process amounts to manufacture. The question that was dealt with in the said decision is whether the process of conversion of 'red oil' into 'sandalwood oil' by removing water content and other impurities would attract levy of purchase tax under Section 5A of the Kerala General Sales Tax Act, 1963. The said decision on an entirely different factual matrix, rendered in the context of levy of purchase tax under Section 5A of the KGST Act in no way supports the arguments advanced by the appellants in these appeals, with reference to sub-section (5) of Section 21 of the MMDR Act. Therefore, the learned single Judge rightly rejected the contention of the appellants that the bricks manufactured using the illegally extracted ordinary clay is not liable for seizure or recovery in terms of sub-section (5) of Section 21 of the MMDR Act.
34. Relying on the judgment of the Apex Court in Thresiamma Jacob v. Geologist, Department of Mining and Geology [2013 (3) KLT 275 (SC)], the appellants contended that the ownership of the mineral, i.e., ordinary clay in the subject area falling within the Malabar area under the erstwhile British Government comprised in the Madras Province is with the owners W.A.No.2358/16 & con.cases -:24:- or jenmis, who have proprietary rights in the land.
35. Per contra, relying on the decision of the Apex Court in Dalmia Cement (Bharat) Ltd. v. State of Tamil Nadu [(2014) 2 SCC 279] the respondents contended that even if we assume for arguments sake the proprietary rights of owners or jenmis, such ownership does not make any difference insofar as the authority of the State to collect royalty.
36. We are of the firm view that the arguments advanced by the appellants with reference to the proprietary rights of owners or jenmis in the lands within the Malabar area deserve no consideration at all, for the reason that, neither in the writ petitions nor in the writ appeals, the appellants have not disclosed the identity of the persons who have extracted and transported the ordinary clay used by the appellants for the manufacture of the bricks which were seized by the Village Officer vide the seizure mahazars, which were under challenge in the writ petitions. Further, the appellants have not even disclosed the identity of the property from which such persons have extracted ordinary clay as transported to the brick kilns run by the appellants. None of the appellants have a case that they have extracted ordinary clay from W.A.No.2358/16 & con.cases -:25:- the lands in which, the brick kilns are situated.
37. As held by the Apex Court in Thresiamma Jacob's case (supra), the provisions under the MMDR Act is a regulatory measure and despite the ownership of the sub soil being conferred on the owner of the property, it does not detract from the requirement for a lease/licence/permit to extract minor mineral like ordinary clay from such property. In case of extraction, even if made from land owned by private persons, the owner is obliged under Chapter III of KMMC Rules to get quarrying permit on the same conditions as in Chapter II of the said Rules and submit an attested copy of the same to the competent authority. Otherwise, the extraction of minerals made from such lands would also be illegal, in which event, it will be open to the State to invoke the provisions under sub-section (5) of Section 21 of the MMDR Act.
38. It was after a detailed consideration of the provisions under the Paddy Land Act, the MMDR Act and the Rules made thereunder, the learned single Judge has upheld the seizure of the bricks illegally manufactured by the appellants in these writ appeals, based on the seizure mahazars prepared by the Village Officer in the presence of the District Collector and other officials, W.A.No.2358/16 & con.cases -:26:- and held that the bricks manufactured using the minor minerals illegally raised are liable to be recovered by the State by invoking the provisions under sub-section (5) of Section 21 of the MMDR Act. The learned single Judge rightly dismissed the writ petitions and issued a further direction in W.P(C) No.22118 of 2016 to the Revenue Authorities to seize the bricks so manufactured and stacked in the property. The prayer made by the appellants for compounding the offence is also declined by the learned single Judge, since the same is at the discretion of the authority competent to initiate penal proceedings and the learned Additional Advocate General asserted that the District Collector is unrelenting and proceeding with the prosecution. Since there has been gross misuse and abuse of the provisions of the MMDR Act and the Rules made thereunder, the learned single Judge observed that it is right time a proper prosecution is carried out and the offenders brought to book and the District Collector is further directed to ensure that the prosecution is launched under the provisions of the Paddy Land Act also.
39. As held by the Apex Court in Fomento Resorts and Hotels Ltd. v. Minguel Martins [(2009) 3 SCC 571] the public W.A.No.2358/16 & con.cases -:27:- trust doctrine enjoins upon the Government to protect the resources for the enjoyment of general public rather than to permit their use for private ownership or commercial purposes. In the said decision, the Apex Court has stated in categorical terms that, the heart of the public trust doctrine is that it imposes limits and obligations upon Government agencies and their administrators on behalf of all the people and especially future generations. The Apex Court reiterated the said principle in its decision in Association for Environment Protection v. State of Kerala [(2013) 7 SCC 226].
For all these reasons, we find absolutely no reason to interfere with the reasoning of the learned single Judge in the impugned judgment. The writ appeals fail and they are accordingly dismissed. No order as to costs.
Sd/-
MOHAN M. SHANTANAGOUDAR, CHIEF JUSTICE Sd/-
ANIL K.NARENDRAN, JUDGE krj True copy P.A. to Judge