WP_2127_96.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION

WRIT PETITION NO. 2127 OF 1996

JSW Steel Limited formerly known as ISPAT

Industries Limited  … Petitioner

vs.

The Board of Trustees of the Mumbai Port Trust

and others … Respondents

WITH

INTERIM APPLICATION (L) NO.17073 OF 2025

WITH

INTERIM APPLICATION (L) NO.29912 OF 2025

WITH

INTERIM APPLICATION (L) NO.13670 OF 2025

IN

WRIT PETITION NO.2127 OF 1996

---

Mr. Surel Shah, Senior Advocate a/w. Ms. Fatema Kachwalla and Ms.Meher 

Mistri,   i/b.   J.   Sagar   Associates   for   petitioner   and   for   applicant   in 

IAL/17073/2025 and IAL/29912/2025.

Mr. Venkatesh Dhond, Senior Advocate a/w. Mr. Dhruva Gandhi and Ms. 

Heenal Wadhwa, i/b. The Law Point for respondent No.1.

Mr. S. Shamim a/w. Mr. Murtuza Slatewala, i/b. S. Shamim and Co. for 

respondent No.2.

Mr. Shyam Kapadia a/w. Mr. Vikas V. Warekar and Mr. Shamant Satia, i/b. 

Warekar   and   Warekar   for   respondent   No.3   and   for   applicant   in 

IAL/13670/2025.

                CORAM  : MANISH PITALE &

SHREERAM V. SHIRSAT, JJ.

        Reserved on  : FEBRUARY 17, 2026

        Pronounced on : APRIL 10, 2026

JUDGEMENT : (Per Justice Manish Pitale)

. The proceedings in this petition were remitted by the Supreme 

Court by its order dated 14.02.2025, after setting aside order dated 

1/42

WP_2127_96.doc

13.08.2021 passed by a Division Bench of this Court, disposing of the 

writ petition as infructuous, on the basis of the events that took place 

during the pendency of the petition. The Supreme Court found that 

the writ petition could not have been disposed of, as a pure question 

of law was required to be decided in the light of Section 14 of the 

Indian Ports Act, 1908 (for short ‘the said Act’) and that in that 

context,   the  

lis  between   the   parties   was   very   much   alive.   The 

Supreme Court requested this Court to give priority to the matter for 

disposing it of expeditiously. In this backdrop, the writ petition was 

taken up for hearing and disposal.

2. The petitioner, formerly known as ISPAT Industries Limited, 

was engaged in the business of manufacturing steel at its plant 

located at Dolvi, Dharamatar, Raigad and for the said purpose, it was 

required   to   import   large   quantities   of   iron   ore.   The   petitioner 

constructed a private jetty at Dharamatar and it’s cargo was being 

transported through the jetty to the said plant from waters upon 

which the respondent No.1 - Mumbai Port Trust (MPT), formerly 

known as Bombay Port Trust, was having control. As large vessels 

could not directly access the jetty, the cargo was required to be 

discharged at anchorage outside the port limits of respondent No.1 – 

MPT and it had to be transported to the petitioner’s jetty through the 

waters of the port in small barges. During monsoon season, the 

petitioner had to conduct its lighterage operations from Jawaharlal 

Nehru Port Trust (JNPT) anchorage to a jetty at Dharamatar.

3. A number of communications were exchanged between the 

petitioner and the respondent No.1 - MPT for permission to the 

petitioner to use the said waters for transporting cargo in barges 

from larger vessels outside the port limit to the petitioner’s jetty on 

payment of applicable charges. In this context, on 27.09.1994, the 

2/42

WP_2127_96.doc

petitioner executed a contract with the respondent No.2 - N. S. 

Guzder & Co., under which the said respondent No.2 was responsible 

for providing barges for transporting the said cargo of the petitioner. 

Respondent No.3 - Shivam Engineers executed a memorandum of 

understanding   (for   short,   ‘MOU’)   with   the   respondent   No.2   to 

provide barges, including a barge called M. V. Satyam on a time 

charter basis. On 09.01.1995, requisite permission was granted to 

the said barge M. V. Satyam under the provisions of the said Act to 

move in the said waters under the control of the respondent No.1 - 

MPT. 

4. On 11.04.1995, the said barge M. V. Satyam, carrying iron ore 

from a larger vessel M. V. Aditya Gaurav to the petitioner’s jetty, sank 

in the harbour at anchorage W-1. In this backdrop, on 19.04.1995, 

the respondent No.1, through its Deputy Conservator, issued a notice 

addressed   to   the   petitioner   and   respondent   Nos.2   and   3   under 

Section 14(1) of the said Act, calling upon them to raise and remove 

the wreck of the said barge M. V. Satyam within 30 days from the 

date   it   sank,   so   that   the   wreck   impeding   navigation   of   vessels 

entering or leaving the port of Mumbai and the Jawaharlal Nehru 

Port, would be removed. The respondent No.1 - MPT further called 

upon the noticees to deposit a sum of  ₹  70 lakhs as security, to 

ensure   that   the   said   wreck   was   raised   or   removed   within   the 

stipulated period of time. 

5. A number of communications were exchanged between the 

parties and meetings were held in the context of the situation created 

by sinking of barge M. V. Satyam. On 30.09.1996, the petitioner sent 

a communication to the Deputy Conservator of respondent No.1 - 

MPT that in the light of the fact that under Section 14 of the said Act, 

only the ‘owner’ of the barge could be held responsible for removal of 

3/42

WP_2127_96.doc

such wreckage, the petitioner could not be held responsible and that 

the   demand   made   by   the   respondent   No.1   –   MPT   for   making 

financial contribution towards removal of the wreckage, was not 

acceptable.

6. In this backdrop, on 14.10.1996, the Deputy Conservator of 

the respondent No.1 - MPT sent a communication to the petitioner 

referring to the sinking of barge M. V. Satyam and the failure on the 

part of the petitioner to deposit ₹ 70 lakhs, in terms of the notice 

dated 19.04.1995. Thereupon, it was stated that since the petitioner 

had refused to participate in the tender process for salvaging the 

wreck, the permission granted to the petitioner for transit of barges 

for lighterage operations at the Mumbai harbour, stood suspended 

with immediate effect.

7. Since this had an adverse impact on the very business of the 

petitioner, it was constrained to file the instant Writ Petition No.2127 

of 1996, before this Court. The petitioner prayed for a writ against 

the respondent No.1, prohibiting it from insisting on the petitioner 

removing the said wreck of barge M. V. Satyam or depositing amount 

in that context and also prayed for restraining the respondent No.1 

from preventing the petitioner from availing the services of the MPT 

and its waters. The petitioner also prayed for interim stay of the 

aforesaid communication dated 14.10.1996.

8. On 31.10.1996, this Court, while admitting the writ petition, 

granted   ad-interim   relief   in   terms   of   prayer   clause   (c),   thereby 

staying   the   operation   of   the   impugned   communication   dated 

14.10.1996, subject to the petitioner depositing a sum of ₹ 70 lakhs 

in   this   Court.   It   is   to   be   noted   that   prior   to   the   aforesaid 

communication dated 14.10.1996 being issued by the respondent 

4/42

WP_2127_96.doc

No.1 - MPT, a number of communications were exchanged between 

the parties, with regard to raising or removing of the wreckage. The 

respondent No.1 - MPT specifically relies upon such communications 

in support of its contentions raised before this Court during the 

course of hearing.

9. It is the matter of record that the respondent No.1 - MPT called 

for tenders for removing the wreckage and for undertaking salvage 

operations. After initial tenders failed, eventually, one Madgavkar 

Salvage was awarded the contract on ‘no cure - no pay’ basis for a 

sum of ₹ 87 lakhs. On 29.01.1998, the said contractor - Madgavkar 

Salvage completed the salvage operations and raised a bill with 

regard to the same. Respondent No.1 - MPT cleared the bill.

10. This writ petition came up for hearing on 13.08.2021, when a 

Division Bench of this Court took into consideration the aforesaid 

fact of the salvage operations being completed. It was noted that the 

respondent No.1 - MPT had already paid the amount to Madgavkar 

Salvage for the said salvage operations and that a notice of motion 

was filed on behalf of the said respondent for withdrawing the 

amount deposited by the petitioner. 

11. Having taken into consideration the events that took place 

during the pendency of the writ petition, the Division Bench of this 

Court held that the petition was rendered infructuous and disposed 

of  the  same, as well  as the  notice of  motion filed by  the  said 

respondent for withdrawal of the amount by permitting the said 

respondent to withdraw the amount deposited in this Court along 

with accrued interest, without prejudice to the rights and contentions 

of the parties. It was further held that since disputed questions of 

facts were involved and in the backdrop of the writ petition having 

5/42

WP_2127_96.doc

been rendered infructuous, it was open for the petitioner to file a suit 

against the respondents for refund / recovery of  ₹  70 lakhs along 

with accrued interest, if so advised. The remedies of the respondent 

No.1 to recover further amounts, if any, were also kept open.

12. Aggrieved by the said order of this Court, the petitioner filed 

Special Leave Petition (C) No.15490 of 2021. On 14.02.2025, the 

Supreme Court found the approach adopted by this Court, while 

disposing of the writ petition by the order dated 13.08.2021, as 

erroneous, holding that the 

lis between the parties was very much 

alive. It was held that a pure question of law i.e. on whom the 

liability for clearing the wreckage was to be fastened, was raised and 

that it ought to have been decided by this Court, as the petitioner 

had raised a legal objection giving rise to the pure legal issue, which 

ought to have been answered. On this basis, the said order dated 

13.08.2021 passed by this Court, was set aside and the matter was 

remanded to this Court with a request for expeditious disposal.

13. Mr. Surel Shah, the learned senior counsel appearing for the 

petitioner   submitted   that   notice   dated   19.04.1995   issued   under 

Section 14 of the said Act, although addressed to the petitioner also, 

could not be the basis to foist liability on the petitioner for raising or 

removing the wreckage of barge M. V. Satyam, as the petitioner was 

not the owner of the said barge. It was submitted that the said barge 

M. V. Satyam qualified to be a ‘vessel’ under Section 3(7) of the said 

Act and since only the ‘owner’ of the vessel could be held liable 

under Section 14 thereof, there was no question of the petitioner 

being held liable, in the facts and circumstances of present case. 

Attention of this Court was specifically invited to the order dated 

14.02.2025, whereby the Supreme Court had remitted the present 

matter   to   this   Court.   It   was  submitted   that   the   Supreme   Court 

6/42

WP_2127_96.doc

specifically held that the 

lis between the parties was very much alive 

and that a pure question of law arose in the matter, pertaining to the 

issue as to on whom the liability for clearing the wreckage, was to be 

fastened. By referring to the contents of Section 14 of the said Act, it 

was   submitted   that   apart   from   the   said   provision   specifically 

requiring   notice   to   be   issued   to   the   ‘owner’   of   the   vessel,   a 

mechanism was provided as to in what manner the expenses for 

raising, removal or destroying the wreckage were to be fastened.

14. It was submitted that the petitioner had specifically denied its 

liability on the ground that it was not the owner of the barge M. V. 

Satyam.   It  was   submitted   that   the   documents  on  record  clearly 

demonstrated that the respondent No.3 was the owner of the said 

barge and therefore, the petitioner could not be held liable. It was 

submitted that the emphasis placed on behalf of respondent No.1 - 

MPT   on   communications   exchanged   with   the   petitioner   was 

misplaced and the ownership of the vessel cannot be fastened on the 

petitioner merely on the basis of such exchange of communications. 

It was submitted that the petitioner had only engaged the services of 

the said barge owned by respondent No.3, through respondent No.2 

and   that   the   MOU   executed   between   respondent   Nos.2   and   3 

demonstrated that the barge was hired on a time charter basis, 

wherein the petitioner had no commercial control over the barge. 

15. Attention of this Court was also invited to the letter dated 

09.01.1995 issued by the Deputy Conservator of respondent No.1 - 

MPT, addressed to respondent No.2, granting permission for the said 

barge M. V. Satyam to move in Bombay harbour and its waters. On 

this basis, it was submitted that the proceeding under Section 14 of 

the said Act could be undertaken only in respect of the owner of the 

barge and not the petitioner and that the notice was wrongly issued 

7/42

WP_2127_96.doc

to the petitioner.

16. The learned senior counsel appearing for the petitioner further 

referred to the contents of the affidavit filed on behalf of respondent 

No.1 - MPT in Notice of Motion No.374 of 1998 filed in the present 

petition, wherein it was specifically stated that respondent Nos.2 and 

3 were the owners of the barge and that they were liable to secure 

respondent No.1 - MPT for the expenses incurred for removal of 

salvage. It was submitted that therefore, respondent No.1 - MPT 

itself conceded that the petitioner was not the owner of the barge.

17. Reliance was placed on the judgement of the Supreme Court in 

the case of  

The Union of India vs. Gosalia Shipping (Pvt.) Ltd., 

(1978) 3 SCC 23, to elaborate as to what could be said to be a ‘time 

charter party’ as opposed to a ‘voyage charter party’. It was submitted 

that the instant case pertained to a time charter party, wherein the 

ownership and possession of the vessel (in this case, M. V. Satyam) 

remained with the owner i.e. respondent No.3. It was emphasized 

that the petitioner was never in commercial control of the said barge 

and that it could never be said to be a disponent owner. On this 

basis, it was submitted that respondent No.1 - MPT cannot rely upon 

judgement   of   this   Court   in   the   case   of  

Liverpool  and London 

Steamship   Protection   and   Indemnity   Association   Ltd.   vs.   m.   t. 

Symphony and others

, 

(2003) 4 Mh.L.J. 708, judgement of the Delhi 

High Court in the case of 

Sara International Ltd. vs. Arab Shipping 

Co. (P) Ltd.

, 

2009 (113) DRJ 717 and judgement of the Karnataka 

High Court in the case of 

Zurbagan Shipping LLC vs. C. S. Flourish 

and   others

  (

judgement and order dated 31.10.2025 passed in 

Original Side Appeal No.4 of 2025).

8/42

WP_2127_96.doc

18. The learned senior counsel appearing for the petitioner relied 

upon judgements of the Calcutta High Court in the cases of  

Lee 

Young Sang and another vs. The Board of Trustees for the Port of 

Calcutta

,  

1997 SCC OnLine Cal 231  and  Sri Maharshi Shipping 

Private Limited and another vs. Syama Prasad Mookerjee Port, 

Kolkata and others

,  

2023 SCC OnLine Cal 5602, to submit that 

Section 14 of the said Act required the ‘owner’ of the vessel to clear 

the salvage and this supported the contentions raised on behalf of 

the   petitioner   in   this   petition.   Reliance   was   also   placed   on   the 

judgement   of   this   Court,   in   the   case   of  

Oil   and   Natural   Gas 

Corporation Ltd. vs. Osprey Underwriting Agencies Ltd. and others

, 

(1998) 3 All MR 713, to contend that the liability of removing the 

wreckage and salvage could not be foisted on the petitioner, in the 

facts and circumstances of the present case.

19. Since respondent No.1 - MPT sought to justify its stand on 

materials other than the contents of the said notice issued under 

Section 14 of the said Act and reliance was sought to be placed on 

Sections 10 to 12 thereof, it was submitted that the correctness or 

otherwise of the said notice, could be tested only on the basis of the 

contents   thereof   and   not   any   other   extraneous   material.   It   was 

further submitted that this was not a case of a wrong provision being 

quoted   or   the   source   of   power   being   available   elsewhere   for 

respondent No.1 - MPT.

20. Reliance was placed on the judgements of the Supreme Court 

in the cases of  

Commissioner of Police, Bombay vs. Gordhandas 

Bhanji

, 

1951 SCC 1088 and Mohinder Singh Gill and another vs. The 

Chief Election Commissioner, New Delhi and others

, 

(1978) 1 SCC 

405. It was also submitted that respondent No.1 - MPT was not 

justified in relying upon the judgement of this Court in the case of 

9/42

WP_2127_96.doc

Adani Ports and Special Economic Zone Limited vs. Board of Trustees 

of Jawaharlal Nehru Port Authority and others

,  

2022 SCC OnLine 

Bom 1326  and judgements of the Supreme Court in the cases of 

Assistant General Manager, State Bank of India and another vs. Tanya 

Energy   Enterprises,   Through   its   Managing   Partner   Shri   Alluri 

Lakshmi Narasimha Varma

 (

judgement and order dated 15.09.2025 

passed in Civil Appeal No.11134 of 2025) and Chairman, All India 

Railway Recruitment Board and another vs. K. Shyam Kumar and 

others

, 

(2010) 6 SCC 614, for the reason that in the said cases, the 

Courts found that there was sufficient material in the pleadings and 

documents   to   test   the   contentions   raised   by   the   petitioner, 

challenging action undertaken by instrumentalities of the State. 

21. In the said cases, the Courts found that such pleadings and 

material could certainly be taken into account, even if the position of 

law  laid down by  the Supreme Court  in the aforesaid cases of 

Commissioner of Police, Bombay vs. Gordhandas Bhanji (supra) and 

Mohinder Singh Gill and another vs. The Chief Election 

Commissioner, New Delhi and others (supra), was to be taken into 

consideration. But, in the present case, there are no pleadings or any 

documents on record to show as to how respondent No.1 - MPT can 

now seek to rely upon Sections 10 to 12 of the said Act, to justify the 

notice specifically issued under Section 14 thereof. It was submitted 

that in this regard, reliance placed on a plethora of other judgements 

on behalf of respondent No.1 - MPT, is also not justified.

22. It was further submitted that the contention raised on behalf of 

respondent   No.1   -   MPT   by   relying   upon   the   provisions   of   the 

Merchant Shipping Act, 1958 (for short, Merchant Shipping Act), is 

also not justified, as the aforesaid point has been raised in the 

written submissions at the time of final hearing, with no basis for the 

10/42

WP_2127_96.doc

same in the pleadings in the writ petition. It was submitted that the 

said respondent was trying to justify its actions against the petitioner 

by taking recourse to the said statute, which does not find mention 

either in the said notice dated 19.04.1995 issued under Section 14 of 

the said Act, or in any other affidavit or documents on record. 

Without prejudice to the said submission, it was submitted that a 

proper   reading   of   the   provisions  of   the   Merchant   Shipping  Act, 

including Section 402 thereof, on which reliance was placed by 

respondent No.1 - MPT, would show that the same cannot apply to 

the facts and circumstances of the present case.

23. Section 402 of the Merchant Shipping Act pertains to services 

rendered for recovering salvage, cargo or wreck and it provides for a 

specific mechanism for the same. It has to be read with the Merchant 

Shipping (Wrecks and Salvage) Rules, 1974 (for short, the Merchant 

Shipping Rules) that provide a further elaborate mechanism to deal 

with such situations. Any action thereunder presupposes certain steps 

to be taken, which admittedly were not taken by respondent No.1 - 

MPT and therefore, at this belated stage of hearing of the writ 

petition, the said respondent cannot be allowed to rely upon the said 

provisions to justify its action against the petitioner.

24. In this regard also, reliance was placed on the aforementioned 

contention that the action of respondent No.1 - MPT could not be 

justified on the basis of provisions of law not relied upon and the 

pleadings, affidavit or material on record, making no reference to the 

same. It was further submitted that even in the cases where this 

Court and Supreme Court looked at pleadings, affidavit and material 

available   on   record   to   test   the   correctness   or   otherwise   of   the 

impugned action, a measure of public interest was involved, while in 

the present case, the only question was regarding the identification 

11/42

WP_2127_96.doc

of the party liable under Section 14 of the said Act.

25. The learned senior counsel appearing for the petitioner further 

submitted that respondent No.1 - MPT could certainly not rely upon 

the principles of  

Quantum Meruit  and Polluter Pays, as the said 

principles are wholly inapplicable to the facts of the present case. It 

was nowhere the case of the said respondent that any pollution was 

caused by the incident in question and that action in that regard was 

contemplated, when notice was issued under Section 14 of the said 

Act. Similarly, respondent No.1 - MPT was not providing any service 

in respect of removal of wreckage of barge M. V. Satyam to invoke 

the 

Quantum Meruit principle.

26. It was further submitted that while remanding the matter, the 

Supreme Court had also clearly indicated that the petitioner was 

liable to be compensated in the event the petition succeeded, as the 

respondent   No.1   -   MPT   had   already   withdrawn   the   amount 

deposited by the petitioner as per order passed by this Court. It was 

submitted that after the writ petition was dismissed as per the earlier 

order passed by this Court, which was set aside by the Supreme 

Court   in   appeal,   the   said   respondent   MPT   had   withdrawn   the 

amount   deposited   by   the   petitioner   along   with   interest   i.e.  ₹

4,09,25,764. It was submitted that in the event, this Court accepts 

the contentions of the petitioner and sets aside the impugned order, 

thereby allowing the present petition, the said respondent ought to 

be directed to pay the said amount to the petitioner.

27. On   the   other   hand,   Mr.   Venkatesh   Dhond,   learned   senior 

counsel appearing for respondent No.1 - MPT submitted that the 

communications   exchanged   between   the   petitioner   and   the   said 

respondent show that at every stage, the petitioner referred to the 

12/42

WP_2127_96.doc

barges used for lighterage operations, as ‘our barges’. These included 

the barge M. V. Satyam that sank, leading to the controversy between 

the parties. It was emphasized that permission was also granted for 

the said barge M. V. Satyam to be used in the waters under the 

control   of   the   said   respondent,   on   applications   made   by   the 

petitioner in that regard. The conduct of the petitioner, immediately 

after the incident of sinking of the said barge, is also significant, as it 

demonstrates   that   in   a   series   of   meetings   held   with   the   said 

respondent, the petitioner represented itself as the owner of the 

barge and also accepted to bear the liability of costs to be incurred 

for removal of wreckage of the said barge. In principle, the petitioner 

agreed to bear the expenses for removal of the cargo also and this 

was without any reservation. 

28. In this regard, it was submitted that in its reply to the Notice of 

Motion No.374 of 1998 filed by respondent No.3, the petitioner 

adopted a new stand of foisting liability on the ‘owner’ of the barge, 

only in order to wriggle out of its responsibility and liability. It was 

further   submitted   that   when   communications   were   exchanged 

between  the   petitioner   and   respondent   No.1   MPT,   in  respect   of 

services of salvage companies sought to be engaged, the petitioner 

accepted   its   liability.   Although   the  initial   attempts   to   enter   into 

contract   with   salvage   companies,   failed,   eventually   Madgavkar 

Salvage   Company   was   engaged,   which   successfully   removed   the 

salvage and raised a bill on the respondent No.1 MPT. In the facts 

and circumstances of the present case, the petitioner ought to have 

borne the entire liability.

29. It   was   submitted   that   the   petitioner   was   deliberately 

interpreting Section 14 of the said Act in a hyper-technical manner, 

to claim that it would foist liability only on the ‘registered owner’ of 

13/42

WP_2127_96.doc

the vessel. Reliance was placed on the judgement of this Court in the 

case of  Liverpool and London Steamship Protection and Indemnity 

Association Ltd. vs. m. t. Symphony and others (supra), judgement of 

the Delhi High Court in the case of Sara International Ltd. vs. Arab 

Shipping Co. (P) Ltd. (supra) and judgement of the Karnataka High 

Court in the case of Zurbagan Shipping LLC vs. C. S. Flourish and 

others  (supra), to contend that the petitioner was the disponent 

owner, as it had engaged the services of the barge M. V. Satyam for 

transporting its cargo of iron ore between the mother ship to its jetty. 

This clearly demonstrated the commercial control over the said barge 

being   exercised   by   the   petitioner   and   therefore,   as   a   disponent 

owner, it was liable to bear the expenses for removal of the vessel 

along with the cargo, under Section 14 of the said Act.

30. It was further submitted that the petitioner cannot escape 

liability on the ground that the subject notice dated 19.04.1995 

mentioned only Section 14 of the said Act. Merely mentioning of a 

wrong provision would not lead to a conclusion that respondent No.1 

- MPT did not have any source of power to call upon the petitioner to 

bear the liability of removal of wreckage of the said vessel. 

31. It was submitted that the petitioner cannot be allowed to 

interpret the law laid down by the Supreme Court in the cases of 

Commissioner of Police, Bombay vs. Gordhandas Bhanji (supra) and 

Mohinder Singh Gill and another vs. The Chief Election 

Commissioner, New Delhi and others (supra), to contend that other 

than the contents of the said notice dated 19.04.1995, this Court 

cannot look at any other material. Much emphasis was placed on the 

judgement of this Court in the case of  Adani Ports and Special 

Economic Zone Limited vs. Board of Trustees of Jawaharlal Nehru 

Port Authority and others  (supra) and judgement of the Supreme 

14/42

WP_2127_96.doc

Court in the case of Assistant General Manager, State Bank of India 

and another vs. Tanya Energy Enterprises, Through its Managing 

Partner Shri Alluri Lakshmi Narasimha Varma  (supra), to contend 

that this Court could indeed look at all the material and documents 

on record, in order to test whether the respondent No.1 - MPT was 

justified in calling upon the petitioner to bear the liability of removal 

of wreckage. 

32. In support of the said propositions, reliance was placed on 

further judgements of the Supreme Court in the cases of 

N. Mani vs. 

Sangeetha Theatre and others,

 (2004) 12 SCC 278, P. K. Palanisamy 

vs.   N.   Arunmugham   and   another

,  

(2009) 9 SCC 173 and 

Commissioner of Customs & Central Excise, Goa vs. Pankaj Jaju, 

2013 SCC OnLine Bom 2063.   Reliance   was   also   placed   on   the 

judgment of the Supreme Court in the case of  

Union of India and 

another vs. Mohit Minerals Private Limited,

(2022) 10 SCC 700, to 

contend that non-reference to the source of power cannot vitiate its 

exercise and application, so long as such source of power legally 

exists.

33. The learned senior counsel appearing for respondent No.1 - 

MPT relied upon Sections 10 to 12 of the said Act, to contend that 

the source of power for the said respondent to foist liability on the 

petitioner,   was   clearly   available   under   the   said   provisions.   The 

material on record demonstrated that the cargo i.e. the iron ore 

belonging to the petitioner along with the said vessel i.e. barge M. V. 

Satyam, had created obstruction within the limits of the port and 

therefore, the said respondent was well within its rights to call upon 

the   petitioner   to   make   good   the   costs   for   removal   of   such 

obstruction. 

15/42

WP_2127_96.doc

34. It was further submitted that the petitioner was also liable 

under the Merchant Shipping Act, particularly Section 402 thereof, 

for the liability of removal of wreckage. It was submitted that when 

services were provided for removal of vessel or cargo or equipment 

of a wrecked vessel, the owner of the vessel was liable to pay 

reasonable sum for salvage to the salvor. In the present case, since 

the petitioner refused to bear the liability, the respondent No.1 - MPT 

had to remove the wreckage by engaging the services of Madgavkar 

Salvage. The amount charged by the said company was liable to be 

paid by the petitioner and therefore, the source of power for the said 

respondent, could also be located in the Merchant Shipping Act. It 

was submitted that even if the petitioner claims that only respondent 

No.3   can   be   treated   as   the   owner   of   the   vessel,   the   petitioner 

continued   to   be   the   owner   of   the   cargo   i.e.   the   iron   ore   and 

therefore, Section 402 of the Merchant Shipping Act clearly applies 

to the facts of the present case. This was particularly so, as the 

charges raised by the said Madgavkar Salvage pertained mainly to 

the removal of the cargo, apart from removal of wreckage of the 

vessel to remove the obstruction in the port.

35. The learned senior counsel for the respondent No.1 - MPT 

further invoked the principles of 

Quantum Meruit and Polluter Pays, 

to   contend   that   these   were   additional   grounds   on   which   the 

petitioner ought to be held liable. On these aspects of the matter, 

reliance was placed on the judgements of the Supreme Court in the 

cases of 

Alopi Parshad & Sons Ltd. vs. Union of India (

AIR 1960 SC 

588) and Delhi Pollution Control Committee vs. Lodhi Property Co. 

Ltd.

 (

2025 SCC OnLine SC 1601). 

36. Mr.   S.   Shamim,   learned   counsel   appeared   on   behalf   of 

respondent No.2 and submitted that the said respondent could not 

16/42

WP_2127_96.doc

be held liable in any manner. 

37. Mr. Shyam Kapadia, learned counsel appeared on behalf of 

respondent No.3 and submitted that sub-sections (1A), (1B), 2, 3 

and 4 of Section 14 of the said Act lay down a stepwise mechanism, 

with regard to the manner in which action is to be undertaken for 

raising   or   removing   the   wrecked   vessel,   which   is   impeding 

navigation. Such mechanism was never followed by respondent No.1 

and therefore, there was no question of foisting any liability on 

respondent No.3. Even with regard to the provisions of Merchant 

Shipping Act and the Rules framed thereunder, it was submitted that 

appropriate steps were required to be taken, wherein there was a 

mechanism for dispute resolution and only upon undertaking such 

steps, the liability could be foisted. It was submitted that therefore, in 

the present petition filed by the petitioner, the respondent No.1 - 

MPT cannot be permitted to make any claim against respondent 

No.3. On this basis, it was submitted that this Court may consider 

passing appropriate orders in the writ petition.

38. Having heard the learned counsel for the parties and in the 

light of the present matter having been remitted by the Supreme 

Court, it would be appropriate to first refer to the order dated 

14.02.2025 passed by the Supreme Court in Appeal arising out of 

Special Leave Petition (C) No.15490 of 2021. The Supreme Court, 

while setting aside the earlier order dated 13.08.2021 passed by this 

Court, disposing of this writ petition, observed as follows:

‘6. Having   considered   the   matter,   we   find   merit   in   the 

submissions put forth by the appellant. The way the 

High   Court   approached   the   issue   appears   to   be 

erroneous for the simple reason that the  

lis  was very 

much alive, as a pure question of law stood raised i.e., 

on whom the liability for clearing the wreckage was to 

17/42

WP_2127_96.doc

be fastened. The Impugned Order has not dealt with this 

fundamental issue. When on a purely legal issue, the 

appellant raised a legal objection, and also deposited the 

amount   demanded   by   respondent   no.1   in   the   High 

Court,   in   our   considered   view,   the   High   Court   was 

required to answer the question of law. In this analysis, 

no   exercise   was   required   involving   disputed   factual 

questions. Moreover, the efflux of time is a result of 

systemic delay, not due to any laches on the part of the 

appellant.

7. xxx xxx xxx

8. In the above circumstances, we are unable to sustain the 

order impugned. Accordingly, the same is set aside. WP 

No.2127/1996 is revived. The matter is remanded to the 

High Court to consider all issues on merits as raised in 

the   writ   petition.   As   the   monies   deposited   by   the 

appellant are stated to have already been withdrawn by 

respondent   no.1,   were   the   appellant   to   eventually 

succeed in the writ petition, the appellant would be 

suitably compensated on this score.’

39. Thus, it is evident that this Court is required to consider a 

specific question of law as to on whom the liability of clearing the 

wreckage was to be fastened, under Section 14 of the said Act and if 

the finding thereon is in favour of the petitioner, then it is to be 

suitably compensated. This is particularly in the backdrop of the fact 

that respondent No.1 - MPT withdrew the amount of  ₹  70 lakhs 

deposited   by   the   petitioner,   after   the   present   writ   petition   was 

disposed of as per order dated 13.08.2021. It is undisputed that the 

said   amount   with   interest   came   to  ₹  4,09,25,764,   which   the 

respondent No.1 - MPT had withdrawn.

40. Thus, the fundamental question for consideration in this writ 

petition is, as to whether the challenge raised by the petitioner is 

sustainable and whether the petitioner is justified in contending that 

as per Section 14 of the said Act, it is not liable for removal of 

18/42

WP_2127_96.doc

wreckage and consequently, for bearing the costs for the same. In 

other   words,   the   petitioner   contends   that   the   notice   dated 

19.04.1995 sent by the respondent No.1 - MPT was maintainable 

only against the ‘owner’ of the barge M. V. Satyam i.e. the vessel 

which sank and whose wreckage was to be removed. 

41. On the basis of the documents on record, it is asserted that the 

petitioner is not covered under the expression ‘owner’ and therefore, 

on   this   very   ground,   the   said   notice   is   rendered   unsustainable. 

Consequently,   the   letter   dated   14.10.1996   withdrawing   the 

permission   granted   to   the   petitioner   to   use   waters   under   the 

supervision   and   control   of   the   respondent   No.1   -   MPT,   is   also 

rendered unsustainable. The respondent No.1 has refuted the said 

claim and it is asserted that in the facts and circumstances of the 

present   case,   the   petitioner   stood   covered   under   the   expression 

‘owner’ and that the hyper-technical contention raised on behalf of 

the petitioner that the ‘owner’ has to be the ‘registered owner’, ought 

not to be accepted.

42. In this context, it is necessary to refer to Section 14 of the said 

Act, which reads as follows:

‘14.Raising or removal or wreck impeding navigation within limits 

of Port:

(

1) If any vessel is wrecked, stranded or sunk in any port in such a 

manner   as   to   impede   or   likely   to   impede   any   navigation 

thereof, the conservator shall give notice to the owner of the 

vessel to raise, remove or destroy the vessel within such period 

as may be specified in the notice and to furnish such adequate 

security to the satisfaction of the conservator to ensure that the 

vessel shall be raised, removed or destroyed within the said 

period:

Provided that the conservator may extend such period to such 

further period as he may consider necessary having regard to 

19/42

WP_2127_96.doc

the   circumstances   of   such   case   and   the   extent   of   its 

impediment to navigation.

(

1A) Where the owner of any vessel to whom a notice has 

been issued under sub-section (

1) fails to raise, remove 

or destroy such vessel within the period specified in the 

notice or  the extended period or  fails to furnish the 

security required of him, the conservator may cause the 

vessel to be raised, removed or destroyed.

(

1B) Notwithstanding   anything   contained   in   the   foregoing 

sub-sections, if the conservator is of the opinion that any 

vessel which is wrecked, stranded or sunk in any port is 

required to be immediately raised, removed or destroyed 

for the purpose of uninterrupted navigation in such port, 

he may, without giving any notice under sub-section (

1), 

cause the vessel to be raised, removed or destroyed.

(

2) If any property recovered by a conservator acting under sub-

section (

1A) or sub-section (1B) is unclaimed or the person 

claiming it fails to pay the reasonable expenses incurred by the 

conservator   under   that   sub-section   and   a   further   sum   of 

twenty   per   cent.   of   the   amount   of   such   expenses,   the 

conservator may sell the property by public auction, if the 

property is of a perishable nature, forthwith, and, if it is not of 

a perishable nature, at any time not less than thirty days after 

the recovery thereof.

(

3) The expenses and further sum aforesaid shall be payable to the 

conservator out of the sale-proceeds of the property, and the 

balance shall be paid to the person entitled to the property 

recovered,   or,   if   no   such   person   appears   and   claims   the 

balance, shall be held in deposit for payment, without interest, 

to any person thereafter establishing his right thereto:

Provided that the person makes his claim within three years 

from the date of the sale.

(

4) Where the sale proceeds of the property are not sufficient to 

meet the expenses and further sum aforesaid, the owner of the 

vessel at the time the vessel was wrecked, stranded or sunk 

shall be liable to pay the deficiency to the conservator on 

demand, and if the deficiency be not paid within one month of 

such demand the conservator may recover the deficiency from 

such owner in the manner laid down in sub-section (

2) of 

section 57 for recovery of expenses and damages or in any 

20/42

WP_2127_96.doc

other manner according as the deficiency does not or does 

exceed one thousand rupees.’

43. There can be no dispute about the fact that the above-quoted 

provision specifically uses the word ‘owner’. The said word is not 

defined in the said Act. There can also be no dispute about the fact 

that the definition of ‘vessel’ in Section 3(7) thereof, indeed covers 

the said barge M. V. Satyam, which sank in the port waters, leading 

to the controversy between the parties.

44. As to whether the petitioner can be said to be the owner of the 

barge M. V. Satyam, will have to be decided on the basis of the 

documents   and   material   on   record,   which   are   undisputed. 

Respondent No.1 - MPT has placed much reliance on letters dated 

25.11.1993, 07.02.1994 and 16.03.1994, sent by the petitioner to 

the said respondent, while seeking permission for operating barges, 

in order to transport its cargo i.e. the iron ore from the mother vessel 

to the jetty, for further transport to the plant of the petitioner. It was 

emphasized that in each of such communications, the petitioner used 

the expression ‘our barges’. According to respondent No.1 - MPT, this 

demonstrates that even according to the petitioner, it was the owner 

of the barges. The said argument is stated only to be rejected. Merely 

because   the   petitioner   used   the   expression   ‘our   barges’   in   such 

communications, while seeking permission for operation of barges in 

the waters under the control of respondent No.1, would not foist 

ownership   in   the   petitioner   in   respect   of   the   barges   so   used, 

including the barge M. V. Satyam. The word ‘owner’ has a specific 

connotation in law and reference to such letters/communications 

cannot take the case of the said respondent any further.

45. The documents on record also show that the petitioner had 

engaged the services of respondent No.2, an international freight 

21/42

WP_2127_96.doc

forwarders company, for hiring barges in order to transport the cargo 

from the mother vessel to the jetty. Respondent No.2 entered into the 

aforesaid MOU with respondent No.3, which was the owner of the 

barges, including the barge M. V. Satyam. The document granting 

permission for operation of the barges dated 09.01.1995, shows that 

the Deputy Conservator of respondent No.1 - MPT addressed the said 

permission letter to respondent No.2, marking copies to its other 

officers, including the Senior Dock Master and Chief Signalman at 

the Port Signal Station. 

46. Respondent No.3, in its affidavit filed in Notice of Motion 

No.62 of 1997 filed in this writ petition, specifically stated that it 

‘owned’ the barge M. V. Satyam and it was given on time charter to 

respondent No.2 for a specific period of time and that the petitioner 

had   merely   employed   the   services   of   respondent   No.2.   Such 

statements were repeated by respondent  No.3 in its affidavit in 

Notice   of   Motion   No.374   of   1998   filed   in   this   writ   petition, 

specifically   stating   that   it   was   true   that   respondent   No.2   had 

chartered   the   said   barge   M.   V.   Satyam,   which   was   ‘owned’   by 

respondent No.3 and that during one of its trips, the said barge sank. 

47. Apart from this, the affidavit filed by respondent No.1 itself in 

Notice of Motion No.62 of 1997 filed in this writ petition, also 

specifically stated that respondent Nos.2 and 3 were ‘owners’ of the 

barge M. V. Satyam and hence, they were liable. Such statements 

make   it   abundantly   clear  that   it   was  an  admitted  position   that 

respondent No.3 was the owner of the barge M. V. Satyam and it was 

treated so by respondent No.1 - MPT itself. As a matter of fact, in the 

notice dated 19.04.1995 issued by respondent No.1 in the context of 

sinking of barge M. V. Satyam, the respondent No.3 was stated to be 

the owner of the said barge and respondent No.2 was stated to be 

22/42

WP_2127_96.doc

the charterer, while the petitioner was specifically stated to be the 

‘principal   employer’.   Thus,   it   becomes   clear   that   even   as   per 

respondent No.1 - MPT, the owner of the barge M. V. Satyam was 

respondent No.3 and there is no disputed question of fact regarding 

the same.

48. Faced   with   this   situation,   it   was   claimed   on   behalf   of 

respondent No.1 - MPT that the petitioner was the ‘disponent owner’ 

of the barge M. V. Satyam and therefore, it cannot escape liability. In 

the first place, there is no support for the proposition that the word 

‘owner’ used in Section 14 of the said Act has to be read as a 

‘disponent owner’. So long as the words used in the provision are 

specific,   their   literal   meaning   is   to   be   adopted,   unless   such   an 

approach leads to illogical and unsustainable consequences. This 

Court does not find any reason to depart from adopting the literal 

meaning of the word ‘owner’ used in Section 14 of the said Act.

49. Yet, even if the said contention raised on behalf of respondent 

No.1 - MPT is to be considered in the facts and circumstances of the 

present case, it will have to be examined as to what is the purport of 

the expression ‘disponent owner’ and whether it can apply to the 

petitioner in the present case.

50. In the case of Liverpool and London Steamship Protection and 

Indemnity Association Ltd. vs. m. t. Symphony and others (supra), a 

Division Bench of this Court had an occasion to consider the said 

aspect of the matter and it was held that a disponent owner means a 

person or a company that controls the commercial operation of a 

ship and very often, such a disponent owner is a shipping line, which 

time charters the ship and issues liner bills of lading to its owner.

51. In this context, a reference to the judgement of the Supreme 

23/42

WP_2127_96.doc

Court in the case of 

Epoch Enterrepots vs. M. V. Won FU, 

(2003) 1 

SCC 305, would be relevant. In the said case, the Supreme Court 

considered the said aspect of a disponent owner and observed as 

follows:

‘36. Even, however, assuming the agreement has in fact 

been entered into by the disponent owner, unless 

sufficient evidence is laid that the charter was by 

demise, whereby the possession and control of the 

vessel was given to the disponent owner, question of 

pursuing   the   cause   of   action   against   the   vessel 

would not arise. Needless to add that charter parties 

are of three kinds: (a) demise charter; (b) voyage 

charter; and (c) time charter. Whereas in demise 

charter, the vessel is given to the charterer who 

thereafter   takes   complete   control   of   the   vessel 

including manning the same, in both voyage charter 

and time charter, master and crew are engaged by 

the owner who act under the owner's instructions 

but   under   the   charterer's   directions.   Simply   put, 

voyage charter is making available the vessel for use 

of carriage for a particular voyage and the time 

charter correspondingly is where the vessel is made 

available for carriage of cargo for a fixed period of 

time. In the contextual facts, apart from the fixture 

note, no other documentary support is available as 

to whether ownership arose through a charter by 

demise and possession and control of the vessel has 

already been given to the disponent owner. The 

facts disclose that the disponent was an intending 

charterer of the vessel from the owner and it is on 

expectancy of such a contract, the fixture note was 

issued. There was as a matter of fact no charter 

party or agreement with the charterer and some 

eventuality in future is stated to be the basis of the 

cause   of   action.   It   is   on   this   score   we   think   it 

expedient to record that even upon assumption of 

the appellant's case at its highest, no credence can 

be attached thereto. The disponent owner was not a 

demise charterer but it is on the happening of such 

an event in future that such a fixture note has been 

issued. In our view there is no sufficient evidence 

available as regards the action in rem making the 

24/42

WP_2127_96.doc

vessel   liable   in   the   contract   said   to   have   been 

entered into, as recorded in the fixture note. It is in 

the nature of a breach of contract and liability of the 

vessel would not arise, though however, we are not 

expressing   any   opinion   as   regards   the 

maintainability of an action in personam or its a 

eventual success.’

52. In the instant case, the MOU on record shows that respondent 

No.2 had chartered the barge M. V. Satyam belonging to respondent 

No.3. It was a time charter, wherein respondent No.3, as the owner 

of the barge M. V. Satyam, had chartered the same to respondent 

No.2.   In   the   above-quoted   paragraph   in   the   judgement   of   the 

Supreme Court in the case of Epoch Enterrepots vs. M. V. Won FU 

(

supra), a distinction has been drawn between a demise charter, a 

voyage charter and a time charter. It is specifically observed that in 

demise charter, the vessel is given to the charterer, who thereafter 

takes complete control of the vessel, including manning the same, 

while in voyage charter and time charter, the master and crew are 

engaged by the owner and they act under the instructions of the 

owner, but the directions of the charterer.

53. In   the   light   of   the   said   MOU   placed   on   record   and   the 

permission letter dated 09.01.1995 issued by respondent No.1 - MPT, 

we find that respondent No.2 was the charterer, who had taken the 

vessel i.e. barge M. V. Satyam on time charter from respondent No.3, 

who was the owner of the same. The contents of the MOU show that 

the master was provided by respondent No.3 and the charges of hire 

were payable by respondent No.2 as the charterer. Thus, by no 

stretch   of   imagination,   can  the  petitioner  be  covered   under  the 

expression ‘disponent owner’. It cannot be said that the petitioner 

had complete control over the commercial operations of the vessel 

i.e. barge M. V. Satyam. 

25/42

WP_2127_96.doc

54. In this context, the petitioner is justified in relying upon the 

judgement of the Supreme Court in the case of The Union of India vs. 

Gosalia Shipping (Pvt.) Ltd. (supra), wherein the Supreme Court 

referred to the position that in a time charter, the ownership and 

possession of the ship remain with the original owner.

55. Therefore, reliance placed on behalf of respondent No.1 - MPT 

on the judgement of this Court in the case of Liverpool and London 

Steamship Protection and Indemnity Association Ltd. vs. m. t. 

Symphony and others (supra), judgement of the Delhi High Court in 

the case of  Sara International Ltd. vs. Arab Shipping Co. (P) Ltd. 

(

supra) and judgement of the Karnataka High Court in the case of Zurbagan Shipping LLC vs. C. S. Flourish and others (supra), is found 

to be unsustainable. Hence, on this score also, the contentions raised 

on behalf of the said respondent cannot be accepted. This is quite 

apart from the fact that Section 14 of the said Act concerns only the 

‘owner’ of the vessel. We also find in this context that the petitioner is 

justified in relying upon the judgements of the Calcutta High Court in 

the cases of Lee Young Sang and another vs. The Board of Trustees 

for the Port of Calcutta (supra) and Sri Maharshi Shipping Private 

Limited and another vs. Syama Prasad Mookerjee Port, Kolkata and 

others (supra) and judgement of this Court in Oil and Natural Gas 

Corporation Ltd. vs. Osprey Underwriting Agencies Ltd. and others 

(

supra).

56. We also find that Section 14 of the said Act lays down an 

elaborate   stepwise   mechanism   in   which   the   Conservator,   like 

respondent No.1 - MPT in the present case, is required to proceed in 

situations where the vessel is wrecked, stranded or it sinks in the port 

in   such   a   manner   that   it   impedes   or   is   likely   to   impede   any 

navigation.   As   per   the   said   provision,   in   such   a   situation,   the 

26/42

WP_2127_96.doc

Conservator, like respondent No.1 – MPT herein, is required to issue 

notice to the owner of the vessel for providing adequate security for 

ensuring that the vessel is raised, removed or destroyed within the 

time specified in the notice, with a provision for the time period to be 

extended. If the owner of the vessel fails to raise, remove or destroy 

the vessel within the period specified in the notice or in the extended 

period, or fails to furnish security, the Conservator, like respondent 

No.1 – MPT herein, can raise, remove or destroy the vessel. In cases 

where such step is required to be taken urgently, the Conservator, 

like respondent No.1 - MPT herein, can raise, remove or destroy the 

vessel immediately for uninterrupted navigation of the port, without 

waiting for giving notice to the owner of the vessel. 

57. It is further specified that while taking such action, if any 

property is recovered and it remains unclaimed or a person claiming 

it, fails to pay reasonable expenses incurred by the Conservator for 

raising, removing or destroying the vessel along with a further sum 

of 20% of the amount of such expenses, the Conservator can sell the 

property by public auction. The sale proceeds are to be utilized 

towards the expenses and the further sum and the balance is to be 

paid to the person entitled to the property so recovered. If no such 

person appears to claim the balance, it is required to be deposited for 

payment without interest to any person thereafter who establishes 

his right, provided such a claim is made within 3 years of sale of such 

property by public auction. It is further specified that where the sale 

proceeds are not sufficient to meet the expenses and the further sum, 

the ‘owner’ of the vessel at the time when it was wrecked, stranded 

or sank, is liable to make good the deficiency and if such deficient 

amount is not paid within one month of demand, the Conservator, 

like   respondent   No.1   –   MPT   herein,   can   recover   such   deficient 

amount as per the procedure laid down in Section 57(2) of the said 

27/42

WP_2127_96.doc

Act.

58. In this context, Section 57 of the said Act is relevant, which 

reads as follows:

57.  Ascertainment and recovery of expenses and 

damages payable under this Act.—

(1) If any dispute arises as to the sum to be paid in 

any case as expenses or damages under this Act, it shall 

be determined by a Magistrate upon application made to 

him for that purpose by either of the disputing parties.

(2) Whenever any person is liable to pay any sum, not 

exceeding one thousand rupees, as expenses or damages 

under this Act, any Magistrate, upon application made to 

him by the authority to whom the sum is payable, may, 

in   addition   to   or   instead   of   any   other   means   for 

enforcing payment, recover the sum as if it were a fine.’

59. It is relevant to note that sub-section (1) of Section 57 of the 

said Act lays down that if a dispute arises with regard to the said 

amount, it shall be determined by a Magistrate upon an application 

made by either of the disputing parties. Thus, there is an elaborate 

stepwise mechanism and procedure prescribed under Section 14 read 

with Section 57 of the said Act, under which the Conservator, like 

respondent No.1 – MPT herein, is required to proceed, in the event 

the wrecked, stranded or sunk vessel impedes navigation in the port. 

60. In the present case, this Court finds that respondent No.1 - 

MPT failed to proceed in the stepwise manner prescribed under the 

said statutory provisions. After certain meetings and exchange of 

communications with the petitioner and respondent Nos.2 and 3, the 

respondent No.1 - MPT simply proceeded to issue the letter dated 

14.10.1996 to the petitioner, referring to the sinking of the barge 

M.V. Satyam, the aforesaid notice dated 19.04.1995 issued to the 

petitioner, respondent Nos.2 and 3 and further stated that since the 

28/42

WP_2127_96.doc

petitioner had shown disinclination in participating in the tender 

process   for   salvaging   the   wreck,   the   permission   granted   to   the 

petitioner   for   transit   of   barges   for   lighterage   operations   in   the 

harbour, stood suspended with immediate effect. The said approach 

of respondent No.1 - MPT demonstrates that it failed to proceed as 

per the stepwise mechanism given in Section 14 read with Section 57 

of the said Act. 

61. As a matter of fact, since the petitioner was not the owner of 

the vessel i.e. barge M. V. Satyam, in the first place, the respondent 

No.1 – MPT could not have issued the said notice to the petitioner 

under   Section   14   of   the   said   Act.   The   failure   on   the   part   of 

respondent No.1 - MPT, as the Conservator, to proceed strictly in 

terms of the statutory provisions, deprived the parties to invoke 

Section   57(1)   of   the   said   Act   to   raise   any   dispute   before   the 

competent   Magistrate,   thereby   showing   the   arbitrary   and 

unsustainable approach adopted by the said respondent. Thus, the 

aforesaid   action   undertaken   by   the   said   respondent   against   the 

petitioner, cannot be sustained and the petitioner, not being the 

owner of the vessel i.e. barge M. V. Satyam, could not be held liable 

under Section 14 of the said Act.

62. In this situation, in order to sustain its action against the 

petitioner, during the course of hearing, respondent No.1 - MPT 

sought to place reliance on Sections 10 to 12 of the said Act. The said 

contention was based on the assertion that, as long as the source of 

power was available to the said respondent to proceed against the 

petitioner, mere reference to a wrong provision would not vitiate its 

action. It was also contended that the petitioner could not rely upon 

the position of law, clarified by the Supreme Court in the cases of 

Commissioner of Police, Bombay vs. Gordhandas Bhanji (supra) and 

29/42

WP_2127_96.doc

Mohinder Singh Gill and another vs. The Chief Election 

Commissioner, New Delhi and others  (supra), for the reason that 

only the contents of the said notice dated 19.04.1995 issued by 

respondent No.1 - MPT under Section 14 of the said Act, could not 

be the basis to test the veracity of the action undertaken by the said 

respondent. It was submitted that the position of law clarified in 

subsequent judgments clearly indicated that the Court could look at 

pleadings and other material on record to examine as to whether the 

action could be sustained.

63. On the aspect of wrong provision being quoted and source of 

power still being available to the authority, reliance was placed on 

the judgments of the Supreme Court, in the cases of  N. Mani vs. 

Sangeetha Theatre and others  (supra), P. K. Palanisamy vs. N. 

Arunmugham and another (supra) and Union of India and another 

vs. Mohit Minerals Private Limited (supra), as also judgment of this 

Court in the case of Commissioner of Customs & Central Excise, Goa 

vs. Pankaj Jaju  (supra). There can be no quarrel  with the said 

proposition and it is well-settled that only because a wrong provision 

is mentioned, the action undertaken by an authority, which otherwise 

has a source of power to justify its action, cannot be held to be 

unsustainable. But, in the present case, the respondent No.1 -MPT 

chose to undertake action specifically under Section 14 of the said 

Act. 

64. On pointed queries put to the learned senior counsel appearing 

for respondent No.1 - MPT as to whether reference to Section 14 of 

the said Act in the notice dated 19.04.1995, could be said to be a 

reference to a ‘wrong provision’, it was conceded that such was not 

the case. In other words, the respondent No.1 - MPT proceeded to 

exercise statutory power under the correct provision, while issuing 

30/42

WP_2127_96.doc

notice   dated   19.04.1995.   Therefore,   respondent   No.1   -   MPT   is 

required to justify recourse to the said correct provision invoked by 

it,   in   order   to   proceed   against   the   petitioner,   in   the   fact   and 

circumstances   of   the   present   case.   It   is   already   concluded 

hereinabove  that respondent  No.1 -  MPT could not have issued 

notice and proceeded against the petitioner under Section 14 of the 

said Act, as the petitioner was not the owner of the vessel i.e. barge 

M. V. Satyam.

65. It was in order to get over the said situation, that respondent 

No.1 - MPT, at the stage of final hearing of this writ petition, sought 

to rely upon Sections 10 to 12 of the said Act. It was sought to be 

contended that even if this Court were to hold that the notice dated 

19.04.1995   could   not   have   been   issued   to   the   petitioner   under 

Section 14 of the said Act, the action intended to be taken by the said 

respondent against the petitioner, could be treated as an action under 

Sections 10 to 12 thereof. The said contention of respondent No.1 - 

MPT can also not be sustained. A perusal of Sections 10 to 12 of the 

said Act shows that while they pertain to removal of obstructions 

within the limits of the ports and recovery of such expenses for 

removal, the said provisions also specify a specific mechanism to be 

followed by the Conservator, like respondent No.1 – MPT herein.

66. At this stage, a reference to Sections 10 to 12 of the said Act is 

necessary and they read as follows:

‘10.Removal of obstructions within limits of port.—

(1) The conservator may remove, or cause to be removed, 

any timber, raft or other thing, floating or being in any 

part of any such port, which in his opinion obstructs or 

impedes the free navigation thereof or the lawful use of 

any   pier,   jetty,   landing-place,   wharf,   quary,   dock, 

mooring or other work on any part of the shore or bank 

31/42

WP_2127_96.doc

which has been declared to be within the limits of the 

port and is not private property.

(2) The owner of any such timber, raft or other thing shall 

be liable to pay the reasonable expenses of the removal 

thereof, and  if such owner  or  any other  person  has 

without lawful excuse caused any such obstruction or 

impediment, or causes any public nuisance affecting or 

likely to affect such free navigation or lawful use, he 

shall also be punishable with fine which may extend to 

one hundred rupees.

(3) The conservator or any Magistrate having jurisdiction 

over the offence may cause any such nuisance to be 

abated.

11.Recovery of expenses of removal.—

If the owner of any such timber, raft or other thing, or 

the   person   who   has   caused   any   such   obstruction, 

impediment or public nuisance as is mentioned in the 

last foregoing section, neglects to pay the reasonable 

expenses incurred in the removal thereof, within one 

week after demand, or within fourteen days after such 

removal has been notified in the Official Gazette or in 

such other manner as the Government by general or 

special order directs, the conservator may cause such 

timber, raft or other thing, or the materials of any public 

nuisance so removed, or so much thereof as may be 

necessary, to be sold by public auction; 

and may retain all the expenses of such removal and sale 

out of the proceeds of the sale, and shall pay the surplus 

of such proceeds, or deliver so much of the thing or 

materials as may remain unsold, to the person entitled 

to receive the same; 

and, if no such person appears, shall cause the same to 

be   kept   and   deposited   in   such   manner   as   the 

Government directs; 

and may, if necessary, from time to time, realise the 

expenses   of   keeping   the   same,   together   with   the 

expenses of sale, by a further sale of so much of the 

thing or materials as may remain unsold.

32/42

WP_2127_96.doc

12.Removal of lawful obstructions.—

(1) If any obstruction or impediment to the navigation of 

any port subject to this Act has been lawfully made, or 

has become lawful by reason of the long continuance of 

such   obstruction   or   impediment,   or   otherwise,   the 

conservator shall report the same for the information of 

the Government, and shall, with the sanction of the 

Government, cause the same to be removed or altered, 

making reasonable compensation to the person suffering 

damage by such removal or alteration. 

(2) Any dispute arising concerning such compensation shall 

be   determined   according   to   the   law   relating   to   like 

disputes in the case of land required for public purposes.’

67. A   perusal   of   the   above-quoted   provisions   shows   that   the 

Conservator, like respondent No.1 - MPT herein, can remove timber, 

raft or other thing floating, which in its opinion, is obstructing or 

impeding free navigation and that the owner of such timber, raft or 

other thing would be liable to pay reasonable expenses for removal 

thereof. It is further specified that the owner of such timber, raft or 

other   thing   shall   be   punishable   with   fine   extending   upto   one 

hundred   rupees,   if   public   nuisance   is   caused   and   that   the 

Conservator or any Magistrate having jurisdiction over the offence, 

can cause any such nuisance to be abated.

68. As regards recovery of expenses for removal, if the owner of 

such timber, raft or other thing causing obstruction or impediment, 

fails to pay reasonable expenses within one week after demand or 

within 14 days after such removal, the Conservator, like respondent 

No.1 - MPT herein, can sell such timber, raft or other thing by public 

auction and retain the amount towards expenses from the proceeds, 

with the surplus being delivered to the person entitled for the same. 

Thus, Sections 10 to 12 of the said Act again lay down a stepwise 

mechanism in which the Conservator, like respondent No.1 - MPT 

33/42

WP_2127_96.doc

herein, is required to proceed and it cannot be said that the notice 

dated 19.04.1995 issued by respondent No.1 - MPT invoking Section 

14 thereof, should now be read as action taken under Sections 10 

and 11 thereof. 

69. The respondent No.1 is not justified in now contending that 

the source of power should be read under Sections 10 and 11 of the 

said Act, to sustain its action against the petitioner. In any case, it is 

difficult to understand how the said respondent is now insisting upon 

treating the iron ore of the petitioner being transported in the vessel 

i.e. barge M. V. Satyam to be treated as ‘timber, raft or other thing 

floating or being in any part of the port’. The iron ore admittedly 

sank   with   the   barge,   further   demonstrating   the   fallacy   in   the 

argument.

70. As regards Section 12 of the said Act, a plain reading of the 

same shows that it cannot be applicable to the controversy arising in 

the present petition. It is not even the case of the respondent No.1 -

MPT that the obstruction or impediment to navigation in the port, 

subject to this Act, has become lawful by reason of long continuance 

or   otherwise.   Hence,   reliance   on   the   said   provision   is   also   not 

sustainable. It is found that reliance placed on the judgements on the 

part of the said respondent to claim that merely a wrong provision of 

law was quoted, cannot be sustained and hence, the said contention 

is also rejected.

71. As regards respondent No.1 - MPT being entitled to rely upon 

material other than the contents of the notice dated 19.04.1995 

issued under Section 14 of the said Act, even if the judgements relied 

upon by respondent No.1 are to be taken into consideration i.e. in 

the cases of  Adani Ports and Special Economic Zone Limited vs. 

34/42

WP_2127_96.doc

Board of Trustees of Jawaharlal Nehru Port Authority and others 

(

supra) and  

Assistant General Manager, State Bank of India and 

another vs. Tanya Energy Enterprises, Through its Managing Partner 

Shri Alluri Lakshmi Narasimha Varma  (supra) and  Chairman, All 

India Railway Recruitment Board and another vs. K. Shyam Kumar 

and others  (supra), this Court finds that there is total lack of any 

pleading or material on record to sustain the said contention. A 

perusal of the aforementioned judgements of the Supreme Court and 

this Court shows that apart from the contents of the notice/order, a 

Writ Court can take into consideration the documents and pleadings 

that could sustain the notice/order, which is the subject matter of 

examination. In the present case, there is absolutely nothing in the 

affidavits   filed   on   behalf   of   respondent   No.1   or   in   any   of   the 

documents, to justify the stand taken by the said respondent that its 

source of power could be located in Sections 10 to 12 of the said Act 

or that any other source could be said to be available.

72. It is also relevant to note that in both the aforesaid cases 

before the Supreme Court i.e. Assistant General Manager, State Bank 

of India and another vs. Tanya Energy Enterprises, Through its 

Managing Partner Shri Alluri Lakshmi Narasimha Varma (supra) and 

Chairman, All India Railway Recruitment Board and another vs. K. 

Shyam Kumar and others (supra) as also judgement of this Court in 

the case of Adani Ports and Special Economic Zone Limited vs. Board 

of Trustees of Jawaharlal Nehru Port Authority and others (supra), 

the Courts specifically came to the conclusion that public interest and 

larger public good were involved. The cases concerned issues of mass 

copying during the examinations, black-listing of a contractor and 

action   being  

bona   fide  taken   by   a   secured   creditor   against   a 

defaulting borrower. Such are not the facts in the present case, as the 

only question herein concerns the liability of a particular party for 

35/42

WP_2127_96.doc

raising, removing or destroying a vessel/wreckage, which impedes 

navigation in a port, in terms of the provisions of the said Act and in 

the light of the contractual obligations between the parties 

inter se. 

In the facts and circumstances of the present case, it cannot be said 

that the said principle can be invoked in public interest or for larger 

public   good.   Hence,   the   said   contention   raised   on   behalf   of 

respondent No.1 also fails.

73. It is to be noted that respondent No.1 further claimed at the 

stage of final hearing and only in the written submissions tendered at 

the stage of final hearing, for the first time, that the source of power 

can be located even in the Merchant Shipping Act. In this context, 

Section 402 thereof was invoked. The said provision reads as follows:

‘402.

Salvage payable for saving life, cargo or wreck.―

(1) Where services are rendered―

(a) wholly or in part within the territorial waters of 

India in saving life from any vessel, or elsewhere in 

saving life from a vessel registered In India; or

(b) in   assisting   a   vessel   or   saving   the   cargo   or 

equipment of a vessel which is wrecked, stranded or 

in distress at any place on or near the coasts of 

India; or

(c) by any person other than the receiver of wreck in 

saving any wreck; 

there shall be payable to the salvor by the owner of the 

vessel, cargo, equipment or  wreck, a reasonable sum  for 

salvage having regard to all the circumstances of the case.

(2) Salvage   in   respect   of   the   preservation   of   life   when 

payable by the owner of the vessel shall be payable in 

priority to all other claims for salvage.

(3) Where salvage services are rendered by or on behalf of 

the Government or by a vessel of the Indian Navy or of 

36/42

WP_2127_96.doc

the Coast Guard or the commander or crew of any such 

vessel, the Government, the commander or the crew, as 

the case may be, shall be entitled to salvage and shall 

have the same rights and remedies in respect of those 

services as any other salvor.

(4) Any dispute arising concerning the amount due under 

this section shall be determined upon application made 

by either of the disputing parties―

(a) to   a   Judicial   Magistrate   of   the   first   class   or 

Metropolitan Magistrate, as the case may be, where 

the amount claimed does not exceed ten thousand 

rupees; or

(b) to   the   High   Court,   where   the   amount   claimed 

exceeds ten thousand rupees.

(5) Where there is any dispute as to the persons who are 

entitled to the salvage amount under this section, the 

the   Judicial   Magistrate   of   the   first   class   or   the 

Metropolitan Magistrate or the High Court as the case 

may be, shall decide the dispute and if the are more 

persons   than   one   entitled   to   such   amount,   such 

magistrate or the High Court shall apportion the amount 

thereof among such persons.

(6) The costs of and incidental to all proceedings before a 

Judicial   Magistrate   of   the   first   class   or   Metropolitan 

Magistrate or the High Court under this section shall be 

in the discretion of such magistrate or the High Court, 

and such magistrate or the High Court shall have full 

power to determine by whom or out of what property 

and to what extent such costs are to be paid and to give 

all necessary directions for the purpose aforesaid.’

74. A perusal of the above-quoted provision shows that it applies 

where   services   are   rendered   for   saving   life   from   any   vessel   or 

assisting the vessel or saving cargo of a vessel, which is wrecked, 

stranded or is in distress at any place on or near the coasts of India 

by any person other than the receiver of the wreck. Such a person or 

salvor is required to be paid in terms of the above-quoted provision. 

Respondent No.1 has invoked the said provision on the basis that 

37/42

WP_2127_96.doc

eventually, it had to engage the services of Madgavkar Salvage for 

removing the salvage of the wreck. It is relevant to note that while 

respondent No.1 - MPT itself invoked Section 14 of the said Act by 

issuing notice dated 19.04.1995, it did not take recourse to the 

aforementioned stepwise mechanism specified in the said provision 

read with Section 57 thereof. Even with regard to the removal of 

salvage   of   the   wreck   by   Madgavkar   Salvage,   it   is   an   admitted 

position that the said action was completed on 29.01.1998, which 

was almost 2 years and 9 months after the incident of sinking of the 

barge M. V. Satyam and almost 15 months after the interim order 

was passed by this Court while admitting the writ petition.

75. The aforesaid timelines further demonstrate that respondent 

No.1 - MPT cannot take recourse to Section 402 of the Merchant 

Shipping Act as the source of its power to take action against the 

petitioner in the context of salvage of wreck of barge M. V. Satyam. 

Even otherwise, a perusal of the above-quoted Section 402 of the 

Merchant Shipping Act shows that if a dispute arises with regard to 

the amount under the said provision, it is to be determined on the 

basis of an application made by either of the disputing parties to the 

Judicial Magistrate First Class or Metropolitan Magistrate, where the 

amount claimed does not exceed  ₹  10,000 or before this Court, 

where   the   amount   exceeds  ₹  10,000.   The   said   mechanism   of 

resolving the dispute was again not made available to either party, if 

at all the respondent No.1 - MPT could have taken recourse to the 

said provision. 

76. We also find substance in the contention raised on behalf of 

the petitioner that the Merchant Shipping Rules framed under the 

provisions of the Merchant Shipping Act further provide an elaborate 

procedure about the manner in which steps are to be taken in the 

38/42

WP_2127_96.doc

context of wreckage of a vessel, claims concerning wreck, sale of 

such   wreck   and   how   the   amount   due   for   the   salvage   is   to   be 

determined and paid. No such procedure was resorted to or even 

relied upon by respondent No.1 and now at the stage of final hearing 

of the writ petition, without any basis in the affidavits or pleadings 

and by making reference merely in the written submissions tendered 

at the time of final hearing, obviously the respondent No.1 cannot be 

permitted to take recourse to the Merchant Shipping Act and the 

aforementioned Rules framed thereunder.

77. It   is   interesting   to   note   that   as   per   Section   3(23)   of   the 

Merchant Shipping Act, the word ‘owner’ is defined in the context of 

a sailing ship to mean a person to whom the sailing ship belongs. 

This is another indicator about the fact that the petitioner could not 

be termed as an ‘owner’ of the vessel i.e. barge M. V. Satyam.

78. As regards the contentions raised on behalf of respondent No.1 

– MPT about invoking the principles of 

Quantum Meruit and Polluter 

Pays, suffice it to say that the said contentions were again being 

raised without any basis in the material placed on record before this 

Court. At the stage of final hearing, the said contentions were raised 

for  the first time and reliance was sought to be placed on the 

judgement of the Supreme Court in the case of 

Alopi Parshad & Sons 

Ltd. vs. Union of India (supra). We find that respondent No.1 did not 

render any services to the petitioner on implication to a contract to 

remunerate. The principle of 

Quantum Meruit could be invoked only 

when the price has not been fixed by contract for work done or 

services rendered. We find the said contention of the respondent 

No.1 to be wholly misplaced in the facts and circumstances of the 

present case. As a matter of fact, the respondent No.1 – MPT could 

justify its actions only under the provisions of the said Act.

39/42

WP_2127_96.doc

79. As regards reliance placed on the judgement of the Supreme 

Court in the case of  Delhi Pollution Control Committee vs. Lodhi 

Property Co. Ltd. (supra), we find that the principles laid down in 

the   said   judgement   are   wholly   inapplicable   to   the   facts   and 

circumstances of the present case. In the first place, nowhere in the 

affidavits, documents and other material placed in this writ petition, 

did the respondent No.1 – MPT ever claim that the cargo of the 

petitioner discharged any pollutant in the waters of the port or there 

was  any  resultant  environmental   damage.   There  is   also  nothing 

discernible in the material concerning the present petition to indicate 

any such aspect of potential risk or environmental damage. Hence, 

the   principle   of   Polluter   Pays   cannot   be   invoked   by   the   said 

respondent to foist any liability upon the petitioner.

80. It is also relevant to note that the respondent No.1 – MPT 

nowhere referred to the steps taken in respect of the material that 

was recovered eventually in January 1998, when the wreckage was 

removed. There is nothing demonstrated by the said respondent that 

the material which was recovered, was in any manner put to sale by 

auction or as to what happened to the proceeds thereof. In such a 

situation, it cannot lie in the mouth of the said respondent to claim 

that   the   petitioner   can   be   said   to   be   liable,   in   the   facts   and 

circumstances of the present case and as per the action sought to be 

undertaken by the said respondent under the provisions of the said 

Act.

81. Hence, it is held that the petitioner could not be held liable in 

pursuance of notice dated 19.04.1995 under Section 14 of the said 

Act. The consequent action of issuing letter/order dated 14.10.1996, 

suspending the permission to the petitioner for transit of barges and 

for lighterage operations, is also found to be unsustainable. As a 

40/42

WP_2127_96.doc

matter of fact, the said letter/order dated 14.10.1996 was stayed by 

this Court by its order dated 31.10.1996, subject to deposit of ₹ 70 

lakhs in this Court. Therefore, the said letter/order dated 14.10.1996 

is found to be unsustainable and it is set aside.

82. The Supreme Court in the above quoted paragraph No.8 of its 

order dated 14.02.2025, specifically held that the petitioner would 

be entitled to be suitably compensated, if it succeeds in the writ 

petition.

83. In view of the above, the writ petition is allowed in the above 

terms. We find that respondent No.1 – MPT had withdrawn an 

amount of  ₹  4,09,25,764 (₹  70 lakhs deposited by the petitioner 

along with accrued  interest), after this writ  petition was earlier 

disposed of by this Court on 13.08.2021. As a consequence of this 

writ petition being allowed in above terms, the respondent No.1 – 

MPT is directed to pay the said amount to the petitioner within a 

period of six weeks from today.

84. It is made clear that this Court has decided the question as to 

whether the petitioner could be held liable in terms of notice dated 

19.04.1995   issued   under   Section   14   of   the   said   Act.   We   find 

substance in the contention raised on behalf of respondent No.3 that 

in the absence of the stepwise mechanism to be undertaken under 

the said provision, the said respondent was deprived of raising any 

dispute, as contemplated under Section 57 thereof. Hence, even if 

the respondent No.1 decides to proceed against respondent No.3 

under Section 14 of the said Act, as the owner of the vessel, all the 

rights and contentions of respondent No.3, are kept open.

41/42

WP_2127_96.doc

85. In view of the writ petition being allowed in the above terms, 

all   pending   notices   of   motion   and   interim   applications   are   also 

disposed of.

(SHREERAM V. SHIRSAT, J.)   (MANISH PITALE, J.)

42/42

Priya Kambli

PRIYA

KAMBLI

Digitally signed by

PRIYA KAMBLI

Date: 2026.04.10

14:32:02 +0530