FEDERATION OF MINING ASSOCIATION Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has moved this application stating therein that while granting the stay, this Court directed the respondents not to take corecive steps for the recovery of the amount of land -tax as and royalty relating to the period prior to August 30, 1991. The case of the petitioner is that though a specific direction was given by this Court while granting the stay on December 12,1991, not to take coercive steps for the realisation of the land -tax, but still the respondents are taking the coercive steps, namely by not issuing the 'RAWANA' book. No Dues Certificate, and deliberately keeping the Renewal application pending in order to recover the land -tax, which according to law is not payable and regarding which the stay has been granted by this Court . The detention of the 'RAWANA' book and not issuing the 'No Dues Certificate' as well as not renewing the lease of the petitioner and deliberately keeping the renewal application pending amount to taking coercive steps for the recovery of the land -tax.

(2.) THE question which requires consideration in the present case, is : what does the word 'coercive' mean?

(3.) WITH these observations, the application, filed by the petitioner, is disposed of.