Allow Cookies!
By using our website, you agree to the use of cookies
Supreme Court gave time till the end of January 2021 for the extraction of the minerals that were mined on or before 15th March 2018 and is to pay for royalties and other charges.
The three-judge bench of Chief Justice Sharad Arvind Bobde, Justice AS Bopanna, and Justice V. Ramasubramaniam, stated that the amount of mineral that is to be removed by each of the tenants shall be resolved by the respective officers with reference to the records of the Government maintained at the respective point of time. If the tenants could not extract the mineral within the specified time, the Government shall invoke Rule 12 (1) (hh) of the Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016.
The court was seeing submissions filed by the tenants of the manganese/iron ore mines who were seeking postponement of time for the transportation of the mineral that is said to have been mined before 15th March 2018.
Earlier, the Supreme Court had granted the mining companies in Goa to transport all iron ores which were mined before 15.03.2018. The royalty has been paid within six months. In February 2018, the Supreme Court had suppressed all iron ore mining contracts in the Goa Foundation case and had given time till March 15, 2018, to complete their dealings.
The tenants had raised two reasons in the postponement request:
The imposition of lockdown within two months of the judgment of this Court dated 30.01.2020. Goa Foundation opposed this appeal challenging that in terms of Rule 12 (1) (hh) of the Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016, the mineral that is not removed within a period of six months is liable to be seized to the Government. Also, the ore on which royalty had not been already paid can never be removed.
86540
103860
630
114
59824