(1.) These appeals are directed against the order dated 8-10-1997 passed by the Division Bench of the High Court. The appellant filed writ petitions praying therein that Section 3 and the Table Part B Item 4 and Explanation (b) of the Madhya Pradesh Electricity Duty (Amendment) Act, 1986 (for short "the Act") may be struck down. The appellant is a government company, wholly controlled by the Union of India. The Malajkhand Copper Project in Madhya Pradesh is engaged in extraction of copper ores from the captive mines of Madhya Pradesh. The mining process and other processes involve blasting of mines and then big pieces of copper ore are carried into dumpers to a unit called "primary crusher". The primary crusher is not located in the captive mines but is located at a distance of 2.53 kilometres away from the mines. It may not be necessary for us to narrate the facts in detail in the view we propose to take. The main controversy that was required to be examined by the High Court was as to how the word "mines" is to be understood for the purpose of the Act as contained in clause (b) of the Explanation under Item 4 of the table contained in Section 3 of the Act. The appellant, principally, contended that the activities carried on by it do not fall within the meaning of the "adjacent" area. It also pleaded that the approach of the respondents has been selective and discriminatory. The High Court, as it appears from the impugned judgment, did not focus its attention appropriately in regard to the interpretation of the word "adjacent" occurring in clause (b) of the Explanation but proceeded on the basis of the connectivity of the process with the extraction of minerals. In doing so, it also relied upon the Judgement of this Court in State of M.P. V/s. Birla Jute Mfg. Co. Ltd. As to the second ground that there has been discrimination, the High Court took the view that sufficient particulars and details were not placed by the appellant in order to examine the question of discrimination. In this view of the matter, the High Court dismissed the writ petitions while expressing that there is no need to examine the validity of the provisions of the Act.
(2.) The learned Additional Solicitor General, appearing for the appellant, urged that the High Court committed an error in applying the decision of this Court in Birla Jute Mfg. Co. Ltd. when, plainly, that decision does not apply to the facts of this case. He was emphatic in pointing out the question of interpreting the word "adjacent" in relation to the controversy which neither arose as a fact nor was considered. He added that the High Court also was not right and justified in taking the view that the question of discrimination alleged could not be examined for want of necessary pleadings. According to him, once the appellant alleged discrimination and gave certain details, it discharged its initial burden. It was for the respondents to show that, on the facts of the case, no such discrimination was meted out to the appellant. He further submitted that because of the wrong approach, the conclusions arrived at by the High Court in the impugned Judgement cannot be sustained. The High Court should have considered the effect of the word "adjacent" in construing the area, rather than solely depending on the connectivity with regard to the activity.
(3.) Per contra, the learned counsel representing the respondents made submissions supporting the impugned judgment. He fairly submitted that the decision of this Court in Birla Jute Mfg. Co. Ltd. does not deal with the question of "adjacent" area and the decision does not directly deal with the controversy that is involved in the case on hand. When we asked the learned counsel specifically whether any counter-affidavit was filed before the High Court, he submitted that it was filed and sufficient details were pleaded to show that there was no discrimination as alleged by the appellant to single it out and to insist it to pay duty at a higher rate. Since the High Court relying upon the decision of this Court, aforementioned, proceeded to dispose of this case, it did not examine the facts in greater details in regard to either the activities carried on at different places by the appellant or as to how in the context of the facts of the case and having due regard to the provisions, the word "adjacent" should be construed.