RASID AHMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these petitions are disposed of by this common order as the points involved in all these petitions are same.

(2.) On the information that illegal excavation is going on, the mining officers had spot inspection on 20-2-1997. They recorded the statement of labourers and the witnesses who were present there and prepared the inspection note (Panchanama) showing that illegal excavation activities were going on at the instance of several persons, who are the petitioners before this Court. On 21-3-1997, notice was ordered to be issued under Rule 48 of the Rajasthan Minor Mineral Concession Rules, 1986 against all the petitioners to deposit cost within 15 days and also to show cause as to why criminal proceedings should not be initiated against them before the competent criminal Court (Annexure 3). On receiving the same the petitioners filed separate replies to that notices and pleaded that they have been falsely involved in the matter because of several reasons and they prayed for cross-examination of witnesses, who were present there at the time of spot inspection. However, on 13-5-1997, in all the cases S.D.O. Jodhpur rejected the objections raised in the replies filed by the petitioners on the ground that they were wholly unsustainable. Accordingly, he had ordered to issue notice under Section 229 of the Land Revenue Act, 1956. Aggrieved of that, all the petitioners have filed separate petitions before this Court.

(3.) Learned counsel Shri Rajendra Chaudhary appearing for the petitioners in all these cases vehemently submitted that the order of imposing cost and issuing notice under Section 229 are wholly illegal because though the petitioners asked for an opportunity of cross examination of the witnesses, who were present at the time of spot inspection, but the said opportunity was denied to them. Hence, the entire proceedings were in clear violation of principles of natural justice. He submitted that the impugned orders of awarding cost and issuing notice under Section 229 of the Act are in the nature of quasi judicial orders, therefore, without affording proper opportunity of hearing the said orders could not have been passed. In support of his submission Mr. Chaudhary has relied upon the judgment of this Court in case of Smt. Saroj Sharma v. State of Rajasthan reported in 1993 (2) WLC 745.