LAND LAWS:Jenmis or holders of jenmom rights in Malabar area -Rights with regard to minerals underneath the soil - Held:Ownership of sub-soil/mineral wealth should normally followthe ownership of the land, unless the owner of the land isdeprived of the same by some valid process -- In the instant appeals, no such deprivation is brought to the notice of theCourt -- Appellants are, therefore, the proprietors of theminerals obtaining in their lands -- The recitals in the pattaor the Collector's standing order that exploitation of mineralwealth in the patta land would attract additional tax cannot in any way indicate the ownership of State in minerals -- Thepower to tax is a necessary incident of sovereign authority(imperium) but not an incident of proprietary rights (dominium)- Constitution of India, 1950 - Arts. 294 and 297 -- Mines andMinerals (Regulation and Development) Act, 1957 ..,,. MineralConcession Rules, 1960 - Kerala Minor Mineral Concession Rules, 1967 - Coking Coal Mines (Nationalisation) Act, 1972.-- Coal Bearing Areas (Acquisition and Development) Act,1957 - Atomic Energy Act, 1962 -- Oilfields {Regulation andDevelopment) Act, 1948 - Mines and Minerals.