AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the counsel for the parties.
Petitioner was aggrieved with the deduction of royalty from running on-account Bills on account of ""Ordinary earth used for filling or leveling
purposes in construction of embankment, road, railways, building"" by treating it under the head ""Ordinary Clay"" used for manufacturing Raniganj
Tiles and Commercial use on the ground that it is illegal and arbitrary.
Petitioner contended that there is no such Notification bringing the Ordinary Clay within the cover of the aforesaid specification of minor
minerals notified vide Annexure-8 dated 27.12.2010 issued by the Mines and Geology Department, Government of Jharkhand. Matter was
decided against the state by the learned Single Judge in a batch of writ petitions lead by WPC No. 4737/2014 [M/s RAUS-SCL (JV) versus East
Central Railways] vide judgment dated 25.03.2015.
The State being aggrieved, moved in appeal. By judgment dated 28.06.2016 passed in LPA No. 705/2015 (State of Jharkhand & others
versus M/s MRKR- Pallavi Upkar JV & others and other analogous cases), Learned Division Bench of this Court has been pleased to set aside
the judgment of the Learned Single Judge. It has held that the writ petitioners/Respondents therein are liable to make payment of royalty as per
Entry-19 of the same Notification dated 27.12.2010 issued by the State of Jharkhand under Section 15 of the M.M.D.R. Act, 1957.
It is submitted that earlier, Union of India had, by Notification bearing No. G S R 95(E) dated 03.02.2000 declared the ""Ordinary earth used
for filling or leveling purposes in construction of embankments, road, railways, buildings to be a minor minerals"". The State Government by virtue of
the Notification dated 27.12.2010, had in the residuary items at Serial No. 19, included all other minor minerals not specified therein above over
which, royalty at the rate of 10% of the sale price on Ad-valorem basis was to be charged.
Learned counsel for the petitioner submits that the petitioner is ready to abide by the terms of the Agreement and would pay royalty under the
specified item no. 19 of the Notification dated 27.12.2010 at the rate prescribed.
Learned counsel for the Respondent State submits that the writ petition can be disposed of in the light of the judgment rendered in LPA No.
705/2015.
In view of the issue raised by the petitioner having attained finality by the judgment passed in LPA No. 705/2015 in the case of State of
Jharkhand & others (Supra), the writ petition is being disposed of in terms of the aforesaid judgment. If any amount has already been deducted
from the Bills of the petitioner, it would be adjusted as per the applicable rates in terms of the aforesaid judgment. If any further liability of the
petitioner remains, he would be liable to pay the same accordingly. In case of any excess payment has been made by the petitioner, Respondent
State would also be liable to refund the same.
I.A No. 170/2016 is also disposed of.