LAWS(SC)-2001-12-20

BALCO EMPLOYEES UNION REGD Vs. UNION OF INDIA

Decided On December 10, 2001
BALCO EMPLOYEES UNION Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The validity of the decision of the Union of India to disinvest and transfer transfer 51% shares of M/s. Bharat Aluminium Company Limited (hereinafter referred to as 'BALCO') is the primary issue in the cases.

(2.) BALCO was incorporated in 1965 as a Government of India Undertaking under the Companies Act, 1956. Prior to is disinvestment it had a paid-up share capital of Rs. 488.85 crores which was owned and controlled by the Government of India. The company is engaged in the manufacture of aluminium and had plants at Korba in the State of Chhartisgarh and Bidhanbag in the State of West Bengal. The Company has integrated aluminium manufacturing plant for the manufacture and sale of aluminium metal including wire rods and semifabricated products.

(3.) The Government of Madhya Pradesh vide its letter dated 18th March, 1968 wrote to BALCO stating that it proposed that land be granted to it on a 99 years lease subject to the terms and conditions contained therein. The letter envisaged giving on lease Government land on payment of premium of Rs. 200/- per acre and, in addition thereto also to provide tenure land which was to be acquired and transferred on lease to BALCO on payment by it the actual cost of acquisition plus annual lease rent. Vide its letter dated 13th June, 1968 BALCO gave its assent to the proposal contained in the aforesaid letter of 18th March, 1968 for transfer of land to it. BALCO animated by this letter that the total requirement of land would be about 1616 acres. Thereafter, in addition to the Government land which was transferred, the Government of Madhya Pradesh acquired land for BALCO under the provisions of the Land Acquisition Act, 1894 on payment of compensation. The District Collector, Bilaspur also granted permission under Section 165(6) of the M. P. Land Revenue Code, 1959 for acquiring/transferring private land in favour of BALCO. As a result of the aforesaid, BALCO set up it's establishment on it's acquiring land from and with the help of the State Government.