M/S. Lokenath Tolaram Vs. B. N. Rangwani & Ors [1973] INSC 202 (8 November 1973)

RAY, A.N. (CJ) RAY, A.N. (CJ) MATHEW, KUTTYIL KURIEN CHANDRACHUD, Y.V.

BHAGWATI, P.N.

CITATION: 1974 AIR 150 1974 SCR (2) 199 1974 SCC (3) 575

CITATOR INFO:

RF 1975 SC 67 (16) RF 1987 SC1884 (11,12)

ACT:

Customs Act, 1962, Ss. 110 and 124-Scope of.

HEADNOTE:

Under s. 110(1) of theCustoms Act, 1962, the excise authorities may seize goods if the proper officer has reason to believe that the goods are liable for confiscation.

Section 124(a) provides that no such order of confiscation shall be made unless the owner of the goods or the person from whose possession they are seized is given notice informing him of the grounds of confiscation. If no such notice is given within 6 months of the seizure, the goods shall be returned to the person from whom they 'were seized.

Section 110(2) provides that the period of 6 months may, on sufficient cause being shown, be extended by the Collector of Customs for a period not exceeding 6 months.

In the present case, the central excise authorities seized certain goods from the appellants. The appellants filed writ petitions in the High Court for releaser of the goods.

While the petitions were pending various consent orders were passed by the High Court providing for execution of-bonds as well as deposit of amounts of money by the appellants in favour of the excise authorities against release of the goods and the parties had agreed that the deposits of the bonds were to be treated as proceeds of sale of the goods and treated as goods to seized for the purpose of adjudication proceedings. Pursuant to the consent orders the goods were released.

Meanwhile, the Assistant Collector applied for extension of time for giving notice under s. 124(a) and an order of extends on for a further period of & months was made. In the case of two of the appellants, the order of extension was made beyond 6 months from the date of seizure.

The writ petitions were dismissed by the High Court.

On the questions, (1) whither the orders extending time not being within 6; months of the date of seizure of the goods, were illegal and (2) whether the orders made without giving an opportunity to the appellant were violative of' the principles of natural justice,

HELD (Dismissing the appeals) But for the special agreement in the consent orders between the parties the orders for extension of time to serve the notice under s. 124(a) might have been exposed to the infirmities of limitation as to time and. the observance of' principle% of natural justice referred to in Assistant Collector of Customsv. Charan Das Malhotra [1971] 3 S.C.R.

802. [240D-E] (1)(a) All the goods had already been released to the appellants by reason of the consent orders. Therefore, it could not be contended that since the order of extension was not within. 6 months of the seizure of goods, the appellants were entitled to the release of the goods. [204F] (b) The agreements between the parties as a result of the consent orderscame into existence before as well as after the date when the Collector of Customs extended the period for service of the notice under s. 124(a). After the appellants had obtained release of the good in terms of the agreements, the goods went out of the province of application of, s. 110. and therefore, the appellants could not contend that the amounts deposited in terms of the I agreements represented the goods or that the appellants were entitled to the return of the amounts. The parties agreed that the Excise Authorities would retain, the securities for the purpose of adjudication proceedings in the event of failure of the appellants in the writ petitions filed by hem. [204F-H] 200 (2) The agreements establish that the parties, on consideration of all the facts and circumstances waived notice for extending the time for giving notice under Q. 124 of the Act. Therefore, there cannot be any question of violation of principles of natural justice or any lack of opportunity to the appellants to show cause in regard to the order extending time. [205A-B] (3) Also, as the goods of one of the appellant were in possession of a Bank as pledge, and the excise authorities seized the goods from the possession of the Bank, that appellant had no locus standi to ask for release of the goods. [205B-C]

CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1109 of 1971.

From the Judgment and order dated the 1st September 1970 of the Bombay High Court, in Miscellaneous Petition No. 187 of 1963.

Civil Appeal No. 1132 of 1971 : From the Judgment and Order dated the 1st September, 1970 of the Bombay High Court, in Miscellaneous Petition N. 184 of 1963.

Civil Appeal No. 1133 of 1971 From the Judgment and Order dated the 31st August, 1970 of the Bombay High Court, in Miscellaneous Petition No. 127 of 1963.

M. C. Chagla, P. C. Bhartari, Ravinder Narain, J. B. Dadachanji and O. C. Mathur, for the appellants. (in C.A.No. 1133).

P. C. Bhartari, Ravinder Narain, J. B. Dadachanji and O. C. Mathur, for the appellants. (in C.A. Nos. 1109 and 1132).

G. L. Sanghi and S. P. Nayar, for respondents Nos. 1-4 & 7 (In C. A. No. 1109/71) and for Respondents Nos. 1 to 5 (in C.As. Nos 1132 and 1133/71).

The Judgment of the Court was delivered by RAY, C.J. These three appeals are by certificate from three judgments of the Bombay High Court. The main judgement is dated 31 August, 1970 in Civil Appeal No.1133 1971. The judgments in the other two appeals are dated 1 September,1970 following the judgement in Civil Appeal No. 1133, of 1971.

In civil Appeal No. 1133 of 1971 the appellants carry on business inter alia as manufacturers of cotton yarn at cotton fabrics. The first five respondents are the Central Excise Authorities. The 6th respondent is the Bank.

Between II March, 1963 and 20 March, 1963 the Central Excise Authorities conducted search at the factory and mill premises belonging to the appellants. The Excise Authorities seized 1662 bales of processed and grey cotton fabrics belonging to the appellants, The 6th respondent, the Bank was the pledge of the seized goods. The goods were lying in the godown and bonded store rooms at the mill premises and the Bank was in possession of the same under a cash credit arrangement with the appellants. The Excise Authorities also seized several books of accounts, documents, vouchers belonging to the appellants and lying at the mill premises.

On 8 April, 1963 the appellants made an application under Article 226 of the Constitution inthe High Court at Bombay. Respondent 'No. 1, the Assistant Collector of Central Excise on 16 September, 1963 made an application to the Collector of Central Excise respondent No. 5 for extension of time for giving notice under section 124(a) 201 of the Customs Act, 1962 (hereinafter referred to as the Act). On 20 September, 1963 an order of extension for a further period of six months was made. The appellants asked for a writ of mandamus directing the Excise Authorities to release and hand over the goods and books of accounts, documents. and vouchers to the appellants.

Two of the grounds advanced by the appellants for the release of the goods and documents were these. First, the Excise Authorities did not issue a "show cause notice" within six months of the seizure of the goods under section 110 of the Act. Second, the order of extension was made without giving the appellants an opportunity to show cause against the grant of extension. The High Court did not accept those contentions. The High Court held that an order for extension could be made at any time within or after six months of the date of seizure. The High Court relied on a Bench decision of the Mysore High Court and held that the order of extension could not be said to be void on account of absence of opportunity to show cause against the order of extension. The High Court dismissed the application of the appellants.

In this appeal the only contention which was advanced on behalf of the appellants is that the order dated 20 September, 1963 passed by the Excise Authorities under section 110 of the Act is bad and therefore the appellants are entitled to the release of the goods.

The contentions on behalf of the appellants were two-fold.

First the order dated 20 September, 1963 was not within six months of the seizure of the goods, and was, therefore, illegal. Second, the order dated 20 September, 1963 was made without giving an opportunity to the appellants to be heard and was, therefore, in violation of principles of natural justice.

Counsel for the appellants relied Assistant Collector of Customs v. Charan Das Malhotra [1971] 3 S.C.R. 802 in support of the contentions advanced in these appeals. In Malhotra case (supra) the Rummaging staff of the Excise Authorities raided the business premises and seized goods on 19 March, 1963. On 6 March, 1964 the Excise Authorities served a notice under section 124(a) of the Act to show cause why the goods not be imposed. It was contended that because the goods were seized on 19 March, 1963 the initial period of six months provided under section 110(2) of the Act expired on 19 September, 1963 and Malhotra became entitled to there turn of the goods on the ground that no notice to show cause had till then been issued. The Excise Authorities contended on the other hand that an extension of four months was applied for and was granted by the collector of Customs on 19 September, 1963. The extended period of four months expired on 19 January, 1964. A further extension for two months was applied for on 3 January, 1964.

The Collector passed an order extending the time on 20 February, 1964 a months after the extended period had expired on 19 January, 202 1964. The other contention in that case was that Malhotra got, no chance to resist the application for extension, and, therefore, the orders were in violation of natural justice.

This Court held that the right to have the watches restored to Malhotra accrued on 19 January, 1964 and it could not be defeated by an order for extension passed on 20 February, 1964 after-the first extended period lapsed on 19 January 1964. It was also held that Malhotra was entitled to be heard before the extension was made. This Court in Malhotra case (supra) held that the decision' of the Mysore High Court on which the Bombay High Court relied (reported in A.I.R. 1968 Mysore 89) was wrong.

Counsel for the Excise Authorities contended that in these appeals no notice under section II 0 of the Act was required to be given by reason of special agreement between the appellants and the Excise Authorities during the pendency of the writ petition in the High Court. It was submitted that because of the agreement there was also no question of violation of principles of natural justice. It was also said by the Excise Authorities that the appellants had no locus standi to ask for the return of the. goods. because the goods had been in the possession of the respondent Bank as pledge and the Excise Authorities seized the goods from the possession of the Bank.

The High Court admitted the petition of the appellants in Civil Appeal No. 1133 of 1971 on 8 April, 1964. On 9 April, 1964 the Chief Justice of the High Court passed an order directing the petition to be heard by a Division Bench. The Bench decision was given after six years on 31 August, 1970. During the pendency of the petition the appellants took out several notices of motion and obtained various interlocutory orders by consent of parties. These consent orders were dated 29 July, 1963, 19 November 19(5, 2 December, 1966 and 3 September 1969.

Broadly stated the pattern of these consent orders was as follows. The appellants will deposit with the Collector of Central Excise government securities of certain value in order to obtain release of quantities of the seized goods in favour of the Bank. in the event of the appellants succeeding in the petition the securities deposited shall be returned. In the event of the appellants failing in the petition the securities shall be retained by the Excise Authorities for the purpose of adjudication proceedings. In the event of the Collector of Central Excise holding that the goods are not able to confiscation or that the appellants are not personally liable for any' penalty or excise duty the said securities shall be returned. The appellants agree and undertake that the securities deposited shall be treated as sale proceeds of the said goods and treated as goods so seized for the purpose of any adjudication proceedings. The appellants further agree that they shall not raise any contention in the adjudication proceedings that the said proceedings will not be valid on the ground that the goods have been released to the appellants and are not available for confiscation or imposition of fine in lieu of confiscation.

203 The appellants pursuant to the consent orders aforesaid deposited, Rs. 9,03,300 with the Excise Authorities and executed bonds for the sum of Rs. 15,51,080/in favour of Excise Authorities on different dates and obtained release of 1662 bales and 56 boras.

In Civil Appeal No. 1132 of 1971 the Excise Authorities on and 29 April, 1963 seized 432 pieces of grey cotton fabrics and 136. bales containing cotton fabrics and fents. The Excise Authorities also seized books of accounts and documents of the appellants on those two dates., On 20 September, 1963 the Excise Authorities passed another under section 110(2) of the Customs Act extending the period-. of giving a "show cause" notice. The appellants on 10 May, 1963 filed a petition in the High Court and asked for release of the goods on, grounds similar to the other appeal.

The High Court dismissed the petition of the appellants.

The only contention advanced in this appeal was that the order dated 20 September, 1963 was passed without giving an opportunity to the appellants to be heard. It was, therefore, said on behalf of the appellants that on the ruling of this Court in Malhotra case (supra) the order dated 20 September, 1963 was illegal.

In Civil Appeal No. 1132 of 1971 the respondents on the other hand contended that the appellants were not entitled to be heard by reason of agreements embodied in consent orders identical to those in,,. Civil Appeal No. 1133 of 1971. The consent orders provided execution of bonds as well as deposit of amounts of money by the appellants in favour of the Excise Authorities against release of, the goods The parties agreed that the deposits of the bonds were to be treated as, proceeds of sale of the goods and treated as goods so seized for the purpose of adjudication proceedings. The appellants took delivery of the seized 136 bales and deposited on 5 May, 1965, 5 May, 1966 and 22 April, 1970 in lieu thereof amount aggregating Rs. 99,000 and executed bonds of the value of Rs. 1,80,000.

In Civil Appeal. No. 1109 of 1971 the Excise Authorities seized' 477 and 91 aggregating 68 bales of cotton fabrics of the appellants on 16 March, 1963. The Excise Authorities also seized books of accounts and documents of the appellants. The appellants oil 10 May, 1968 made an application under Article 226 of the Constitution in the High Court of Bombay. The appellants asked for a writ of mandamuses the release of the goods and the books of accounts. The High Court did not accede to the request of the appellants.

The two contentions of the appellants in Civil Appeal No; 1109' of 1971 were that the order dated 20 September, 1963 extending the period of giving "show cause" notice was illegal on grounds similar to those in Civil Appeal No. 1133 of 1971. The respondents in Civil Appeal No. 1109 of 1971 repeated the same answers that the ruling, in Malhotra (case (supra) does not apply by reason of agreements between the appellants and the respondents embodied in similar consent orders in interlocutory proceedings in the High Court.

During the, pendency of the proceedings in the High Court the appellants depo204 sited with the Excise Authorities between the month of April, 1966 and the mouth of August 1968 Rs. 3,16,016 and executed bonds for -the sum of Rs. 4,44,059. The appellants obtained release of the goods namely 568 bales. The amounts deposited were agreed between the ,parties to be sale proceeds of the goods and treated as goods as seized for the purpose of adjudication proceedings.

The Excise Authorities may under section 110(1) of the Act seize goods if the proper officer has reason to believe that the goods are liable to confiscation. Where goods are seized under section 110,(1) ,of the Act and no notice in respect thereof is given under section. 124 (a) of the. Act within six months of the seizure of the goods the goods shall be returned to the person from whose possession they were seized. Section 1.24(a) of the Act states that no order confiscating any goods or imposing any penalty on any person shall be made under Chapter XIV of the Act unless the owner of the goods or such person is given a notice in writing informing him of the grounds of confiscation or imposition of penalty. Section 10 (2) of the Act contains a proviso that the period of six months may on sufficient cause being shown be extended by the Collector of Customs for a period not exceeding six months.

in Civil Appeals No. 1133 and 1109 of 1971 the order of extension on 20, September, 1963 was beyond the period of six months from the date of seizure. In Civil Appeal No. 1 1 32 of 1971 the order was in time. Therefore, the orders for extension of time to serve the notice under section 124(a). of the Act could have been exposed to infirmities of limitation as to time (though we do not express any, opinion upon it) and observance of principles of natural justice but for the special agreement in the consent orders between the parties in these appeals.

Counsel for the ' appellants contended that if the order dated 20 September, 1963 was not within six months of the seizure of the goods, the appellants were entitled to release of the goods. All the goods have already been released to the appellants. The release is by reason of terms of consent by and between the appellants and the Excise Authorities during the pendency of the appeals in the Bombay High Court. It was next said on behalf of-the appellants that the amounts deposited represented the goods and the appellants were entitled to return of the amounts deposited. The contention of the appellants is unsound and unacceptable. The amounts of money which are now retained by the Excise Authorities represent the goods reason of special agreements between the parties. These agreements came into existence before as well as after 20 September, 1963. After the appellants had obtained release of the goods in accordance with the terms of special agreement embodied in the consent terms', the goods went out of the province of application of section 110 of the Act for extension of time for serving a notice.

There cannot be any question of violation of principles of natural justice or any lack of opportunity to the appellants to show cause, in regard to the order dated 20 September, 1963 extending the time for 20 5giving the notice under section 124 of the Act contemplated in section 110 of the Act. The appellants themselves asked for release of the goods on depositing moneys and executing bonds representing the value of the goods released. The agreements in the present appeals establish that the parties on consideration of all the facts and circumstances waived notice for extending the time within six months of the seizure of the goods.

The Excise Authorities are also. right in their contention that the appellants have no locus standi to ask for release, of the, goods because the Bank was in possession of the goods as the pledge and the Excise Authorities seized the goods from the possession of the Bank.

The moneys deposited and the bonds executed by the appellants are really the substituted goods for the purpose of abdication as to whether there can be any confiscation of goods or imposition of penalty. The parties agreed that the Excise Authorities would retain the securities for the purpose of adjudication proceedings in the event of failure of the appellants in the writ petitions filed by them.

The goods were seized in 1963. Long time has lapsed. The Excise Authorities should immediately take steps and complete the adjudication proceedings.

For these reasons the appeals fail and are dismissed. The parties will play and bear their own costs.

V.P.S.

Appeal dismissed.

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