PANKAJ KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) By means of this application, the petitioner, who was appointed as Mines Manager for operation of the mines under Sections 17 and 18 of the Mines Act, 1952, has approached this Court to quash the order dated 04.12.2014 passed by the learned J.M.F.C., Barbil in 2(b) CC No.20 of 2014 under Annexure-10 taking cognizance of the offence under Section 27 (3) (b) and (c) of the Orissa Forest Act, 1972 and also to quash the proceeding initiated against him.

(2.) The prosecution story as revealed from the FIR is that the original mining lease was granted for a period of 30 years over an area of 1437.719 hectors w.e.f. 17.01.1933 to 16.01.1963 and the said lease deed was executed on 17.01.1933 and registered for the area such as, Joda West, Khondbond and Katamati in faovur of the then Maharaja, Keonjhar. The first renewal of Joda West mining lease was granted for the period from 17.01.1963 to 16.01.1983 for a period of 20 years. Similarly, the second renewal was granted for a period of 20 years w.e.f. 17.01.1983 to 16.01.2003 and the said lease deed was executed on 27.10.1984. Before expiry of the aforesaid 20 years period, the Joda West Iron Ore & Manganese Mine of M/s Tata Steel Limited submitted necessary application on 07.12.2001 for third renewal of mining lease, but the said application was not disposed of within the prescribed period. Therefore, the lease period was extended by virtue of Rule 24-A (6) of Mineral Concession Rules, 1960 until such time the State Government decides the renewal application.

(3.) Mr. S.P. Sarangi, learned counsel for the petitioner argued with vehemence and contended that lease has been granted in favour of Joda West Iron Ore and Manganese Mine of M/s Tata Steel Limited in which the petitioner joined as a Manager on 16.08.2013. The illegal period of mining, as revealed from the prosecution report, covers for the period from 17.01.1983 to 10.08.2007 during which period the petitioner was not in employment. In the FIR lodged wherein the name of the petitioner has been shown as accused and father's name of the petitioner has been shown as "Joda West Manganese Mines of Tata Steel Limited", which is evident at page-53 of the application, and more particularly the company has not been made as a party. Therefore, the proceeding against the officer, namely, the present petitioner is not maintainable. It is contended that if there was no vicarious liability, in that case, the offence alleged against the petitioner cannot be attracted. Therefore, taking cognizance against the present petitioner by the learned JMFC on 04.12.2014 was an outcome of nonapplication of mind, particularly when there was no allegation against the petitioner. It is further contended that as per the provisions contained under Section 27(3)(b) and (c) "any person" violates, action should have been taken, but as the company against whom the allegations have been made having not been made party to the proceeding, the proceeding so initiated against the petitioner cannot sustain in the eye of law. To substantiate his contention, learned counsel for the petitioner has relied upon the judgments of the apex Court as well as of this High Court in the cases of S.K. Alagh v. State of Uttar Pradesh, 2008 5 SCC 662; Sharad Kumar Sanghi v. Sangita Rane, 2015 12 SCC 781; Odisha Mining Corporation Ltd. V. State of Odisha,2019 SCCOnlineOri 293; and Hari Charan Gupta v. State of Orisssa, WPCRL No.1215 of 2011 disposed of on 31.01.2012.