Bombay High Court
Reza Abdullatif Saboonchi vs The State Of Maharashtra on 14 September, 2012
Author: A.M.Khanwilkar
Bench: A.M.Khanwilkar, A.R. Joshi
WP.2098.2012.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE
CRIMINAL WRIT PETITION NO. 2098 OF 2012
1) Reza Abdullatif Saboonchi,
aged about 62 years,
Occupation - Business.
2) Smt. Simeen Reza Saboonchi
Alias Simeen Bulur Mahdi Abadi,
aged about 54 years,
Occupation - Tailoring Business
(No. 1 and 2 are husband and wife
both are residing at - Room No. 76.85,
3rd floor, Baghadad Mansion,
Navroji Hill Road No. 5,
Mumbai - 400009.) :- Petitioners
versus
1) The State of Maharashtra
(Through the Foreign Regional
Registration Officer and
Dy. Commissioner of Police,
Special Branch II, CID, Annexe II,
3rd floor, B. T. Marg, Mumbai - 400001.
2) Union of India
Through the Secretary,
External Affairs Ministry.
3) Union of India
Through the Secretary-
Home Ministry,
(Respondent Nos. 2 and 3 both are
having their Address at Ikar Bhavan,
Ist floor, Churchgate, Mumbai 400020. :- Respondents
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WP.2098.2012.doc
Mr. Mohsin Shirazi, with Ms. J. P. Thakkar, for the Petitioners.
Mr. Kevic Setalwad, Additional Solicitor General, with Mr. Dhiren
Shah and Mr. Som Sinha, i/b. Mr. Dhiren Shah, for Respondent
Nos. 2 and 3 - Union of India.
Mrs. A. S. Pai, APP, for Respondent State.
CORAM:- A.M.KHANWILKAR &
A.R. JOSHI, JJ.
Judgment Reserved on August 13, 2012
Judgment Pronounced on September 14, 2012
JUDGMENT :-(Per A.M.Khanwilkar,J.) This Writ Petition under Article 226 of the Constitution of India has been filed by the Petitioners, whose nationality is Iranian. The Petitioners have been prosecuted by the Dongri Police Station, in connection with C. R. No. 24/2009, under Section 417, 419 of the Indian Penal Code, read with Section 14 of the Foreigners Act, 1946, read with Section 31 of the Representation of the People Act, 1950. They have been granted bail in connection with the said criminal case, during the pendency of the trial. However, the Foreign Regional Registration Officer and Deputy Commissioner of Police, Special Branch - II, CID, Mumbai (hereinafter referred to as 'the Competent Authority') issued 2/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc restriction order in exercise of powers conferred on him as per Para 11(2) of the Foreigners Order, 1948, dated 2nd November, 2011.
2) The Competent Authority has noted that the Petitioners were holding Iran National Passports, issued at Mumbai on 13 th February, 2009 and valid till 14th February, 2014. He was of the opinion that as criminal case was registered and pending against the Petitioners, during the process of trial of that case, there was every likelihood that the Petitioners may go underground and evade facing the trial. Upon recording this subjective satisfaction, the Competent Authority passed the restriction order directing both the Petitioners to refrain from moving out of the limits of South Mumbai and Mazgaon Court, Mumbai, till the completion of the trial of the case. The order also records that non-compliance of the said order would result in prosecution under Section 14 of the Foreigners Act, 1946.
3) This order was challenged by the Petitioners, by way of Writ Petition No. 721 of 2012. The said Writ Petition, however, 3/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc came to be disposed of vide order dated April 25, 2012, as the Authority concerned agreed to examine the representation to be made by the Petitioners for relaxing the restrictions imposed under order dated 2nd November, 2011 to the extent possible.
4) As a consequence thereof, the Petitioners made representation to the Competent Authority on 8 th May, 2012. In the representation, it is conceded by the Petitioners that their nationality is Iranian. However, it is asserted that each of the Petitioner was born, brought up, educated, married and well settled in Mumbai, along with their family members at Mumbai, Maharashtra. In other words, they were permanent residents of India. The Petitioners relied upon several documents to substantiate the above stand. The representation also refers to the interest of the Petitioners in several immovable properties, institutions and Private Family Trust.
5) Notably, in the representation, the Petitioners admit that when they were minor, their parents had obtained Iranian passport, which has been renewed from time to time and lastly on 13th February, 2009 for a period of five years and is valid up to 14 th 4/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc February, 2014 for staying in India. They have admitted that the Visa given to them imposes restrictions that it is not valid for employment/business, no work or recourse to public fund's. The Petitioners, however, have questioned the propriety of restriction put on their employment vide order dated 2nd November, 2011.
Accordingly, the Petitioners called upon the Competent Authority to quash and set aside the above restrictions, as they would lose their bread and butter and unable to survive without doing any business or employment in India, despite the Visa to stay in India.
6) The Competent Authority considered the said representation and by his order, dated 7 th June, 2012, relaxed the restriction imposed in the order dated 2nd November, 2011 up to the limits of Greater Mumbai.
7) The Petitioners, by the present Writ Petition, have challenged the said order dated 7th June, 2012 and the Visa restrictions imposed upon them and their children, by the concerned Authorities.
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8) We have heard Mr. Shirazi - Counsel for the Petitioners and Mr. Kevic Setalwad - Additional Solicitor General for Union of India and Mrs. A.S. Pai - APP, for the State. On the basis of rival arguments, the principal point that needs to be considered is whether the impugned order dated 7th June, 2012 is vitiated due to non affording opportunity of being heard to the Petitioners and also because no reason, whatsoever, has been recorded therein.
Two further points would arise for consideration, namely :-
(1) Whether the restriction on the movement of the Petitioners, imposed by the Competent Authority, in exercise of powers under Para 11(2) of the Foreigners Orders, 1948 can be said to be just and proper?
(2) Whether the Visa restriction imposed, qua the Petitioners as well as their children is just and proper?
9) After having considered the rival submissions and the decisions pressed into service on the points under consideration, we have no hesitation in taking the view that this Petition is devoid of merits.
10) Considering the admitted position that the nationality of the Petitioners is Iranian, they cannot be heard to claim the 6/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc rights guaranteed to a citizen of India. The concomitant is that they being foreigners, have been allowed to enter and stay in India on a valid passport and Visa, subject to the governing restrictions.
The fact that, the Petitioners were born, brought up, educated, married and are well settled in Mumbai, would not create any higher right in their favour nor it is open to them to ask for any relief which is contrary to the Visa restrictions, which is the basis of allowing their entry in India. (See (2002) 4 SCC 346, para 15, Bhanwaroo Khan & Others vs. Union of India & Ors.)
11) No doubt the Petitioners claim that when they were minor, their parents obtained Iranian passports. However, after they attained majority, they chose to continue with the same dispensation and renewed their passports and Visas from time to time on that basis until now. Indeed, the Petitioner No. 1 has now become Senior Citizen and Petitioner No. 2 has almost reached the age of 54 years. The Petitioners assert that they have already moved application for registration of Overseas Citizens of India within the meaning of Section 7(A) of the Citizenship Act, 1955.
In that sense, the Petitioners have not claimed that they are 7/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc citizens of India or have acquired citizenship of India, as the case may be. At best, they have taken their claim for registration of Overseas Citizens of India. Whether they succeed in that claim or not will be decided in the said proceedings.
12) Suffice it to observe that in the present proceedings, the controversy will have to be answered on the basis of the present status of the Petitioners and not on any assumption. The present status of the Petitioners is that of foreigners. No more and no less. They may have born, brought up, educated and married as well as settled in Mumbai, but their stay in India as of now is only in the capacity of foreigners, being Iranian Nationals.
Admittedly, they are allowed to stay in India because of the renewed Iranian passports and Visas, from time to time. They cannot be heard to say that they have acquired any higher right than what would spring from the said Passport and Visa documents. It is noticed that the Visa endorsement on the passport unmistakably mentions - "not valid for employment/ business, no work or recourse to public fund's". The date of expiry of the Visa is up to 19th November, 2012. The fact that the 8/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc Petitioners have interest in landed properties or are associated with institutions or Private Family Trust will be of no avail to the Petitioners, much less to challenge the Visa restrictions.
13) The Apex Court, in the case of Hans Muller of Nurenburg vs. Superintendent, Presidency Jail, Calcutta & Ors., AIR 1955 SC 367, had occasion to examine the question regarding the status and rights of foreigners in India. The Apex Court held that the Constitution confers no corresponding right such as under
Article 19 of the Constitution of India conferred on the citizens of India which includes right to move throughout the territory of India, on the foreigners. The right guaranteed to the foreigners is to protection to life and liberty in accordance with laws of the land. Further, the Foreigners Act, 1946 confers power on the Competent Authority to expel foreigner from India which is absolute and unfettered discretion and, as there is no provision fettering this discretion in the Constitution, an unrestricted right to expel remains. Even in the case of Loues Raedt vs. Union of India & Ors., (1991)3 SCC 554 this statement of law has been reiterated.
The Division Bench of the Delhi High Court, in the case of Levi 9/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc Onyemarankeya Anyanwu vs. Union of India & Anr., ILR (2004) II DELHI 16, relying on the abovesaid decision, has negatived the similar argument of a foreigner.
14) The learned A.S.G. had invited our attention to the provisions in the Visa Manual which is a compendium of matters governing categories of Visa and type of restrictions. The conversion of `X' visa into Employment Visa can be permitted only with the prior approval of the Ministry of Home Affairs. It also predicates that the employment/business is not permitted on Entry `X' Visa. There is nothing to indicate that the petitioners have applied for approval of the Ministry of Home Affairs for conversion of `X' Visa into employment/business Visa. The foreigner of Indian origin, his/her spouse and children staying in India on a long term Visa eligible for a five year multi-entry Visa, can apply to the Ministry of Home Affairs for extension of stay, which can be considered by the said Authority. In no circumstances, the foreigner can engage in business or employment or any activity which is not in accordance with the type of Visa held by him/her.
The grant of entry Visa (`X') for a period of five years at a time 10/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc with multiple entry facility, subject to usual checks, to a foreigner of Indian origin, who wishes to come to India for visiting relatives, holidays, etc. with prior approval of the Ministry of Home Affairs.
The entry visa (`X') is primarily for visiting relatives, holidays, etc. and not for employment/business.
15) A priori, there is no legal basis to countenance the grievance of Petitioners that Visa restrictions are excessive, as is contended. Para 10 of the Foreigners Order, 1948 stipulates restrictions on employment qua the foreigners. The Visa restriction is in consonance with the said restrictions. Even if the Petitioners were to succeed in getting registration of Overseas Citizenship of India, the situation would be no different. Inasmuch as, an Overseas Citizen of India can enjoy restricted rights. The rights which are enjoyed by the Overseas Citizens of India are by virtue of Section 7(B) of the Citizenship Act, 1955. This provision opens with non obstante clause. The persons covered by the said provision are conferred with such rights other than the rights specified under Sub-section (2), as the Central Government may, by notification in official Gazette, specified in this behalf. That 11/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc includes restriction on employment in public services and posts in connection with the affairs of the Union or of any State etc. It is not necessary to elaborate on this aspect, except to observe that the Visa restriction imposed on the Petitioners as foreigners and noted in the passport, by no stretch of imagination, can be said to be excessive. That restriction has the backing of law. Accordingly, there is no merit in the challenge to the Visa restriction noted on the passports of the Petitioners.
16) That takes us to the challenge to the movement restriction order passed by the Competent Authority dated 7th June, 2012. It is noticed that the petitioners are foreigners. It is indisputable that the Competent Authority has ample power to impose restriction on movements by virtue of Para 11(2) of the Foreigners Order, 1948. This legal position is no more res integra.
The Apex Court in the case of Hans Muller of Nurenburg (supra) as also in the case of Louis De Raedi (supra), has unmistakably held that Foreigners Act bestows absolute power with the Central Government and there is unfettered discretion vested in the Authority. The circumstances pressed into service by the 12/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc petitioners that they were born, brought up, educated, married and are well settled in Mumbai, will be of no avail, as they continue to be foreigners, permitted to stay in India on conditions specified in the Visa restriction and including the provisions of Foreigners Act. It would be useful to advert to the exposition of the Single Judge of this Court in the case of Bawalkhan Zelanikhan v. B.C.Shah reported in AIR 1960 Bom. 27, which has dealt with similar challenge.
17) To get over this position, the argument of the petitioners is two-fold. Firstly, that the impugned order and the restrictions have been imposed without affording opportunity of being heard to the petitioners and more so, no reason has been recorded while dealing with the issues raised by the petitioners in the representation dated 8th May, 2012. More over, the petitioners have already applied for registration of Overseas Citizens of India.
18) Taking the last point first, we have already noted that the impugned restrictions appearing in the Visa or the movement restrictions imposed by the Competent Authority will have to be 13/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc tested on the basis of the present status of the petitioners. As and when the petitioners succeed in getting registration of Overseas Citizens of India, the question, whether such movement restriction can be imposed or otherwise, can be considered in appropriate proceedings.
19) As regards the grievance of no hearing afforded to the petitioners, that has been justly refuted by the learned A.S.G. relying on the decision of the Division Bench of our High Court in the case of Satish Nambiar v. Union of India reported in 2007 (5) Bom.C.R. 247. Indeed, in that case, the Court was considering the provisions of the Citizenship Act. However, the underlying principle would answer the argument under consideration. The Court held that it is a general principle of law that satisfaction of the authority of such proceedings has to be subjective satisfaction and would be open to a narrow judicial review.
Administrative action can be questioned on the ground of illegality, irrationality and procedural impropriety of a superior and has prejudicial consequences, as stated by the Supreme Court in the case of Indian Railway Construction Co. v. Ajay Kumar - (2003) 3 SCC 579. In the present case, no rule or regulation has been brought to our notice, 14/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc which makes it mandatory for the Authority to grant pre-decisional hearing. The Court noted that the provisions of Citizenship Act, which it was considering, gave wide powers to the Authority. Further, the Authority is not expected to pass reasoned orders, much less, detail reasons, when reliance is placed on reports of the Security Agency. The Authority is not required to hold an inquiry by associating the person against whom restriction order is proposed to be passed.
20) In the present case, the movement restriction order has been passed against the foreigners and as observed by the Apex Court, there is absolute and unfettered power vested in the Competent Authority to pass movement restriction order. The Counsel for the petitioner, however, relies on the exposition in the case of Maneka Gandhi v. Union of India & Anr. reported in (1978) 1 SCC 248 and in the case of Government of Andhra Pradesh v. Syed Mohd.Khan etc. reported in AIR 1962 SC 1778.
However, in our opinion, reliance placed on these decision is inapposite and does not take the ground under consideration any further. The dictum in Maneka Gandhi's case about the infringement of right pressed into service would be of no avail, as the petitioners are Foreigners. Unlike in the case of citizen of India, 15/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc the rights available to the foreigners under Article 21 of the Constitution are limited to protection to life and liberty in accordance with the laws of the land.
21) In the present case, the movement restriction order was initially passed on 2nd November, 2011 which was challenged by the petitioners by way of Writ Petition No.721/2012. That writ petition was disposed of, as the petitioners desired to make representation to the Authority for relaxation of the condition.
Pursuant to the said liberty, the petitioner submitted detailed representation to the Competent Authority dated 8th May, 2012 running into about five pages referring to all aspects of the matter.
The Competent Authority, thereafter decided to relax the movement restrictions up to the limits of Greater Mumbai, on the basis of subjective satisfaction reached by the Competent Authority. It is not open to the Court to test the subjective satisfaction of the Competent Authority objectively. Thus, the requirement of affording opportunity of being heard has been complied with, considering the fact that the petitioners made written representation which was duly considered by the 16/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc Competent Authority before passing the impugned order dated 7 th June, 2012. Moreover, the argument as canvassed before us, is answered on the principle expounded in Satish Nambiar's case (supra) that no provision in law is pointed out which makes it mandatory for the Authority to grant pre-decisional hearing. The order is an administrative order which does not require recording of detailed reasons, when reliance is placed on the reports of the Security Agency. The Counsel for the petitioners, however, was at pains to persuade us to take the view that in the companion matter pertaining to some other person, the Competent Authority not only gave opportunity of oral hearing, but also recorded detailed reasons. In that case, however, the question raised was that before passing movement restriction order, no show-cause notice was issued calling upon the incumbent as to why her right to move around within India should not be restricted. The order passed by this Court in the said writ petition dated 17th June, 2011, cannot be considered as a precedent on the question that "oral hearing" is required to be given to the person against whom the Authority proposes to issue movement restriction order or for that matter, the Competent Authority is obliged to record detailed reasons in 17/18 J.V.Salunke,PA ::: Downloaded on - 09/06/2013 19:07:52 ::: WP.2098.2012.doc the movement restriction order issued in exercise of powers under Para 11(2) of the Foreigners Order, 1948. Considering the above, argument under consideration deserves to be rejected.
22) For the aforesaid reasons, this petition, in our opinion, is devoid of merits. Hence, the same deserves to be dismissed.
23) We hope and trust that the criminal case pending against the petitioners is proceeded expeditiously, preferably before the renewed passport of the petitioners and the visa period would expire. Even the application preferred by the petitioners for registration of Overseas Citizens of India under Section 7(A) be dealt with expeditiously.
24) Petition disposed of on the above terms.
(A.R.JOSHI, J.) (A.M.KHANWILKAR,J.)
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