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Judgment
Nainar Sundaram, J.—This writ appeal is directed against the order of the learned single judge in W.P. No. 1805 of 1991. The petitioner in
the writ petition is the appellant in the writ appeal. The respondents in the writ petition are the respondents in the writ appeal. For the sake of
convenience, we are referring to the parties, as per their nomenclature in the writ petition.
The petitioner was faced with a show cause notice for determination of the lease under Rule 37 of the Mineral Concession Rules, 1960,
hereinafter referred to as ''the Rules'', formulated pursuant to powers conferred by Section 13 of the Mines and Minerals (Regulation and
Development) Act, 1957 (67 of 1957). The petitioner challenged the show cause notice stating that the same has been issued by the second
respondent who has no jurisdiction and competency as per the Rules to issue the same. Sub-rule (3) of Rule 57 of the Rules is unambiguous in its
language. It speaks only about the State Government determining any lease as per the preceding sub-rules in Rule 37. What was relied on by the
respondent before the learned single judge to any that the second respondent was competent to issue the impugned show cause notice was
G.O.Ms. No. 888, Development Department, dated 28.2.1951, which contemplated that the Collector of a District can take such suitable action
as is necessary for the enforcement and observance of the conditions of prospecting licences and mining leases granted in their Districts and to see
to the proper working of the mines. The learned single Judge countenanced this plea of the respondents. Further, the respondents advanced the
theory that the ultimate order of termination of lease would be passed only by the first-respondent and in that view no exception need be taken to
the impugned show cause notice by the second respondent. The stand of the respondents was also countenanced by the learned, single Judge. As
a result, the Writ Petition was dismissed. This writ appeal is directed against the order of the learned single Judge.
Mr. A.L. Somayaji, learned Counsel appearing for the petitioner, would submit that G.O.Ms. No. 888, Development Department, dated
28.2.1951, assuming its terminology could, be taken to cover a power to determine the lease, was one issued under the Mineral Concession
Rules, 1949 and by virtue of Rule 68 of the Rules, the Mineral Concession Rules,. 1949 has ceased to be in force and hence any Government
Order passed pursuant to and under the Mineral Concession Rules, 1949, could not continue to have any efficacy and currency. This statement of
the learned Counsel for the petitioner has got substance and deserves acceptance. Rule 68 of the Rules, as contended by the learned Counsel for
the petitioner, repeals the Mineral Concession Rules, 1949. If this is the position, certainly any Government Order passed under the Mineral
Concession Rules, 1949, cannot continue to have efficacy and currency unless it has been so saved, to enable invocation of the same in the present
case in 1991. Our attention has not been drawn to any such saving provision in the Rules. Hence the reliance on G.O.Ms. No. 888, Development
Department, dated 28.2.1951 is totally irrelevant and incompetent, and cannot come to the rescue of the respondents to sustain the impugned
show-cause notice issued by the second-respondent.
Mr. A.L. Somayaji, learned Counsel for the petitioner, would submit, with regard to the contention that the second respondent has only issued a
show cause notice and the ultimate order of determination will be passed only by the first respondent, it could not have any countenance at the
hands of this Court, because, in the absence of any provision of law authorising and enabling the second-respondent even to issue the show-cause
notice, he cannot do so. This submission has got sound ethics behind it. It will not be a sound proposition to say that the initiation of the
proceedings though incompetent, could culminate in an ultimate decision at the hands of the competent authority. In the absence of any power
conferred on the second-respondent at least to initiate proceedings towards determination of the lease, it is not possible to dissect the proceedings
and allow initiation and prosecution of proceedings at one stage by one authority, who patently lacks jurisdiction and leaving the rest of the
proceedings to be prosecuted to its culmination by another authority having jurisdiction. May be it is possible to provide for such contingencies by
making specific provision to that effect. Such is not the case here. Hence we are not able to fall in line with the thinking of the learned single Judge,
when he accepted the pleas of the respondents on this question. Accordingly, this Writ Appeal is allowed; the order of the learned single Judge in
W.P. No. 1805 of 1991 is set aside and that Writ Petition will stand allowed, as prayed for. We make it clear that the first respondent is at liberty
to initiate fresh action against the appellant in accordance with law, if there is still a warrant for the same. We make no order as to costs.