FALI PIROZSHAH BOMANJI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have challenged the Order dated 1.12.1989 passed by the Respondent No.2 Salt Commissioner terminating the lease of land and directing resumption of the land to the Government of India in respect of Shepherd and Shepherd Annexe Salt Works.

(2.) THE lease was in respect of land for carrying out the manufacture of salt known as Salt Pan Land. The duration of the lease was for a period of 99 years commencing from 15th October, 1917. The petitioners were allowed to carry on manufacture of salt on the land in pursuance of a licence granted by the Salt Commissioner under the Central Excise and Salt Act, 1944. The area in question is 450 Acres and 1 Guntha together with the salt pans and building standing thereon.

(3.) THE ground rent was imposed by clause 16 of the licence payable at such rate as may be fixed under the orders of the Government.