Tata Steel Limited and Ors. v. Union of India and Ors. - (High Court of Jharkhand) (17 Sep 2015)

High Court upholds payments demanded by Government for mining leases

MANU/JH/1113/2015

Commercial

Holding that renewal of mining leases was subject to fulfillment of conditions of approval, the Court rejected Petitioners’ petitions against monies demanded by the government. It reiterated that the revenue earned was part and parcel of the development of the State and any restraint on it would profoundly affect the interest of the public at large. The Petitioners had accepted renewal of their leases aware of the payments required, and had failed to establish a case that the same were egregious. The Court directed Tata Steel to furnish payments in three instalments, with the last due in December, 2015.

Tags : MINING LEASE CONDITIONS INSTALMENT