PALLAVA GRANITES INDUSTRIES INDIA (P) LTD. versus GOVERNMENT OF ANDHRA PRADESH AND ORS.

Citation: [1997] 2 S.C.R. 1173 · Decided: 17-03-1997 · Supreme Court of India · Bench: K. RAMASWAMY, G.T. NANAVATI · Disposal: Dismissed
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Judgment (excerpt)

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PALLAVA GRANITES INDUSTRIES INDIA (P) LTD. 
A 
v. 
GOVERNMENT OF ANDHRA PRADESH AND ORS. 
MARCH 17, 1997 
(K. RAMASWAMY AND G.T. NANAVATI, JJ.] 
B 
Lease: 
Mining Lease-Grant of-Right to excavate mines from lands of private 
owner-Consent of land owner-Held, is necessary-The right to excavate the C 
mines from die land of private owner is based on the agreement: unless the 
lessor gives his consent, 110 lessee has a right to enter upon his land and ca17)' 
on mining operations-The right to grant mining lease to excavate the mines 
beneath the surface is subject to the agreement of the land owners-Therefore, 
with a view to ensure that there will not be any obstruction in the working of 
the mining lease and also for the peaceful operation of the excavation of die D 
mines, insistence 011 the consent of the landlord is 11ecesswy-Mi11es and 
Minerals. 
CIVIL APPELLATE JURISDICTION : Special Leave Petition (C) 
Nos. 3146-47 of 1997. 
From the Judgment and Order dated 11.11.96 of the Andhra Pradesh 
High Court in W.A. No. 1191/96 and W.P. No. 19865 of 1996. 
Soli J. Sorabjee, K. Ramakrishna Reddy and K.K. Mani for the 
Petitioner. 
D.D. Thakur, G. Ramakrishna Prasad, V.S. Reddy and S. U.K. Sagar 
for the Respondents. 
The following Order of the Court was delivered: 
These special leave petitions arise from the Judgment of the Division 
Bench of the Andhra Pradesh High Court, made on 11.11.1996 in Writ 
Appeal No. 1196/96 and Writ petition No. 19865/96. The petitioner had 
applied for grant of a lease of land from the owners thereof, respondents 
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F 
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4-7 on August 22, 1991 for a period of 15 years to win over black granite 
over an extent of 12.08 acres of land in S. Nos. 105/1, 2, 3 of R.I. Puram H 
1173 
1174 
SUPREME COURT REPORTS 
(1997] 2,S.C.R. 
A 
village, Chimakkurthy Mana!, Prakasam District in Andhra Pradesh. The 
Director gr;mtcd the mining lease for six months on· August 11, 1994, 
pending further proceedings. Aggrieved thereby, the respondent-owner 
filed writ Petition No. 15615/94 challenging the grant of lease without their 
consent. The writ petition was disposed of on 7.10.1994 with a direction 
B 
c 
that the lease could be granted only with consent of the respondent-owners. 
However, without obtaining their consent, lease was executed on January 
5,1995 for 15 years. Notice was issued by the respondent- landlords on 
January 5, 1996 requesting the petitioner-lessee to handover the land by 
July 7, 1996 after the expiry of the initial lease. Thereafter there was 
exchange of the notices etc. and the petitioner filed a writ petition and the 
High Court directed the authorities to extend the period of lease in terms 
of the lease granted by the Industries and Mining Department. W.P. No. 
13147/96_ was disposed of with a direction to the Industries to dispose of 
the application in accordance with the Rules applicable to them within 
eight weeks. The order dismissing the writ petition came to be passed on 
D July 10, 1996. The Director granted mining lease again on August 28, 1996. 
Writ Petition No. 13147/96 was dismissed on the ground of res judicata. 
Writ Petition No. 19865/96 filed by the petitioner to grant mining lease 
without reference to the consent of the landlords was dismissed on 
19.9.1996. Writ Appeal No. 1191/96 was filed by the petitioner against the 
order dated 23.8.1996 in Writ Petition No. 13147/96. Both came to be 
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dismissed by the Division Bench. Thus, this special leave petition. 
F 
The primary contention raised before us by Shri Soli J. Sorabjee, 
learned senior counsel, is that there was an earlier judgment of the High 
Court wherein it was held that there was no need to obtain the consent of 
the landlords before grant of _mining lease and, therefore, the direction 
issued by the Division Bench on the ground of the prevailing practice is 
not correct in law. 
We find no force in the contention. The right to excavate the mines 
from a land of private owner is based on the· agreement; unless the lessor 
G gives his consent, no lessee has a right to enter upon his land and carry on 
mining operations. The right to grant mining lease to excavate the mines 
beneath the surface is subject to the agreement of the land owners. There-
fore, with a view to ensure that there will not be any obstruction in the 
working of the mining lease and _aho for the peaceful operation of the 
H 
excavation of the mines, insistence on the consent of the landlord is 
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PALLAVAGRANITESINDUST
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