Calcutta High Court (Appellete Side)
M/S. Swastyayan Agro Industries & Anr vs Union Of India & Ors on 24 July, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
Appellate Side
Present:
The Hon'ble Mr. Justice Debangsu Basak
W.P No. 379(W) of 2013
M/s. Swastyayan Agro Industries & Anr.
Vs.
Union of India & Ors.
For the Petitioners : Mr. Dilip Kumar Samanta, Advocate
Mr. A.K. Paul, Advocate
Mr. Biswajit Hazra, Advocate
For the Respondent No. 2 : Mr. P.K. Roy, Advocate
Mr. S. Banerjee, Advocate
Heard on : July 15, 2014
Judgment on : July 24, 2014
DEBANGSU BASAK, J.:-
The challenges in the writ petition are the actions of the District
Magistrate and the Additional District Magistrate in their exercise of
powers under Section 14 of the Securitisation and Reconstruction of
Financial Assets and Enforcement of Security Interest Act, 2002
(SARFAESI Act).
The Respondent No. 4 passed an Order on December 19, 2012 in
presence of the parties directing physical possession of the mortgaged
property of the petitioner to be taken and providing police assistance
for taking over of physical possession. The petitioner claimed that, an
Additional District Magistrate was not the District Magistrate
contemplated under Section 14 of the SARFAESI Act, 2002. A District
Magistrate cannot delegate his powers. The petitioner contrasted the
unamended Section 14 with that of the amended Section 14
particularly Sub-Section (1A) thereof introduced subsequently to
submit that, it was never the intention of the legislature to allow a
District Magistrate to delegate his powers of Section 14 of the
SARFAESI Act, 2002 to any other authority in its unamended version.
If that was the intention, the subsequent addition of Sub-Section (1A)
to Section 14 of the SARFAESI Act, 2002 was not necessary. That the
legislature amended Section 14 to introduce Sub-Section (1A) to
Section 14 amply demonstrated, according to the petitioner, the fact
that, in the unamended version an Additional District Magistrate
could not exercise power under Section 14 of the SARFAESI Act, 2002
and the District Magistrate could not have delegated any of his
powers.
That apart, the petitioner relied on All India Reporter 1965
Supreme Court page 1619 (Ajaib Singh v. Gurbachan Singh &
Ors.) and submitted that, an Additional District Magistrate cannot be
a District Magistrate.
The petitioner relied upon a judgment of the High Court dated
February 24, 2014 passed in W.P. No. 2545 (W) of 2014 (Pratima
Roy & Anr. v. Union of India & Ors.) where it was held that, the
District Magistrate in terms of the statutory mandate of Section 14
must himself take possession of the secured assets and documents
relating thereto.
The bank opposed the writ petition. It was submitted on behalf
of the bank that, the bank having taken a measure under Section
13(4) and having applied under Section 14 of the SARFAESI Act, 2002
in view of the pronouncement of the Hon'ble Supreme Court in 2010
Volume 8 Supreme Court Cases page 110 (United Bank of India
v. Satyawati Tondon & Ors.) and 2011 Volume 2 Supreme Court
Cases page 782 (Kanaiyalal Lalchand Sachdev & Ors. v. State of
Maharashtra & Ors.) the remedy of the petitioner was by way of an
appeal under Section 17 of the SARFAESI Act, 2002. An appeal under
Section 17 of the SARFAESI Act, 2002 was a statutory remedy and
must be exhausted by the petitioner before moving this Court under
Article 226 of the Constitution of India. The bank also relied upon All
India Reporter 2011 Calcutta page 45 (Harun Ali Mallick v.
State of West Bengal & Ors.) and submitted that, a District
Magistrate under Section 14 of the SARFAESI Act, 2002 included an
Additional District Magistrate and that, the order of the Respondent
No. 4 did not suffer any infirmity on such accord.
The bank also relied upon All India Reporter 2010 Bombay
page 53 (M/s. Puran Maharashtra Automobiles, Aurangabad &
Anr. v. Sub-Divisional Magistrate, Aurangabad & Ors.) for the
proposition that, the District Magistrate could delegate powers to the
Additional District Magistrate.
In course of hearing of the writ petition the bank handed over its
request for police help dated February 15, 2002 addressed to the
District Magistrate.
The authorized officer of the bank approached the District
Magistrate, Bankura by a letter dated February 15, 2012 requesting
the District Magistrate, Bankura for order to secure possession of the
secured assets. Paragraphs 9 and 10 of the letter dated February 15,
2012 of the bank in this regard were relevant.
"9. That therefore, the petitioner prays that necessary
steps be taken / order passed for securing possession of the
assets specified in Para 2, above and documents relating
thereto and forward such assets and documents to the
petitioner in exercise of powers of this Hon'ble Magistrate
under Section 14 of the Securitization and Reconstruction of
Financial Assets and Enforcement of Security Act, 2002.
10. That we have engaged M/s. Kumar Associates
(Resolution Agent) of 26B, Seven Tanks Lane, Kolkata-
700030 to assist us in the matter. You may kindly provide
necessary administrative/police assistance to enable them
to accomplish the job peacefully."
Reading paragraphs 9 and 10 of the letter dated February 15,
2012 it appeared that, the bank requested the District Magistrate to
take possession of the properties specified in paragraph 2 of such
letter. Paragraph 2 of such letter described four immovable properties.
Paragraph 10 of such letter spoke of administrative/police assistance
to be given to a Resolution Agent for the purpose of taking possession
of the properties mentioned in paragraph 2 of the letter dated
February 15, 2012.
Section 14 of the SARFAESI Act, 2002 was as follows:-
"14. Chief Metropolitan Magistrate or District Magistrate
to assist secured creditor in taking possession of secured
asset.- (1) Where the possession of any secured asset is
required to be taken by the secured creditor or if any of the
secured asset is required to be sold or transferred by the
secured creditor under the provisions of this Act, the secured
creditor may, for the purpose of taking possession or control
of any such secured asset, request, in writing, the Chief
Metropolitan Magistrate or the District Magistrate within
whose jurisdiction any such secured asset or other
documents relating thereto may be situated or found, to take
possession thereof, and the Chief Metropolitan Magistrate or,
as the case may be, the District Magistrate shall, on such
request being made on him-
(a) take possession of such asset and documents
relating thereto; and
(b) forward such assets and documents to the secured
creditor."
Sub-Section (1A) of Section 14 of the SARFAESI Act, 2002 was
introduced with effect from January 15, 2013. Sub-Section (1A) of
Section 14 read as follows:-
"(1A) The District Magistrate or the Chief Metropolitan
Magistrate may authorise any officer subordinate to
him,-
(i) to take possession of such assets and documents relating
thereto; and
(ii) to forward such assets and documents to the secured
creditor."
The letter requesting assistance of the District Magistrate of the
bank was dated February 15, 2012, the order of the respondent No. 4
was dated December 19, 2012 and the memo of the District
Magistrate was dated December 31, 2012. Sub-Section (1A) of Section
14 of the SARFAESI Act, 2002 was introduced with effect from
January 15, 2013. Therefore, the parties will be guided by Section 14
of the SARFAESI Act, 2002 prior to the introduction of Sub-Section
(1A) thereto on and from January 15, 2013.
In Harun Ali Mallick (supra) the question was whether the
Additional District Magistrate could exercise the same powers as that
of the District Magistrate under Section 14 of the SARFAESI Act,
2002. Harun Ali Mallick (supra) was decided prior to the
introduction of Sub-Section (1A) to Section 14 of the SARFAESI Act,
2002. The ratio laid down in that judgment was not relevant for the
present case as will appear hereafter.
In Pratima Roy & Anr. (supra) the High Court was of the view
that, Section 14 of the SARFAESI Act, 2002 mandated the District
Magistrate to take possession of the secured assets and after taking
such possession forward such assets to the secured creditor. In the
instant case, the bank by its letter dated February 15, 2012
approached the District Magistrate, Bankura for administrative/police
assistance to enable the Resolution Agent of the bank to take
possession. Based on such request the Additional District Magistrate
passed an Order dated December 19, 2012 by which the Additional
District Magistrate, Bankura directed the Superintendent of Police
and the Block Land and Land Reforms Officer, Patrasayer to render
all possible help to the bank authorities in taking physical possession
of the mortgage property within the jurisdiction of the Bankura
district only.
It appeared from the Memo No. 3019/1(9)/R.M. dated December
31, 2012 that the District Magistrate, Bankura enclosing the copy of
the Order dated December 31, 2012 passed by the Additional District
Magistrate (General), Bankura directed the Branch Manager of the
bank to take over physical possession of the mortgage property of the
borrower, fix up the date and time for taking over the physical
possession in consultation with the police authority and the Block
Land and Land Reforms Officer, Patrasayer and intimate the same to
the District Magistrate.
In my view, the District Magistrate acted in excess of
jurisdiction vested upon him in law by Section 14 of the SARFAESI
Act, 2002. Section 14 of the SARFAESI Act, 2002 before the
introduction Sub-Section (1A) thereto required the District Magistrate
on a request of a secured creditor for assistance to:
(a) take possession of the secured assets and documents and
(b) forward such secured assets and documents to the secured
creditor.
In the instant case, the District Magistrate, Bankura did not do
so. The District Magistrate took no steps to take possession of the
secured assets and documents and, thereafter, forward such secured
assets and documents to the secured creditor by himself. The entire
proceedings of the District Magistrate culminating into the Memo
bearing No. 3019/1(9)/R.M. dated December 31, 2012 emanated from
the request dated February 15, 2012 of the bank. The entire
proceedings in my view were vitiated. The request of the bank to the
District Magistrate contained in the bank's letter dated February 15,
2012, was beyond the power granted to a District Magistrate under
Section 14 of the SARFAESI Act, 2002. By the Memo No.
3019/1(9)/R.M. dated December 31, 2012 the District Magistrate
proceeded to permit Branch Manager of the bank to take possession
with the assistance of the police and the Block Land and Land
Reforms Officer, Patrasayer. This was again beyond the mandate of
Section 14 of the SARFAESI Act, 2002. Section 14 of the SARFAESI
Act, 2002 permitted a District Magistrate to take possession of the
secured assets and documents by himself. He could not, purporting
to act under Section 14 of the SARFAESI Act, 2002 direct police
assistance to the Branch Manager to take possession thereof. The
memo was, therefore, in excess of the powers vested in the District
Magistrate under Section 14 of the SARFAESI Act, 2002.
Prior to introduction of Sub-Section (1A) of the SARFAESI Act,
2002, Section 14 did not allow takeover of possession of a secured
assets by any person other than the District Magistrate. An apparent
conflict of views between the Pratima Roy & Anr. (supra) and Harun
Ali Mallick (supra) was highlighted on behalf of the bank to suggest
that, in view of such conflict the issue should be referred to a larger
Bench for decision. Pratima Roy & Anr. (supra) set aside the Memo
dated December 27, 2013 issued by the District Magistrate to the
Superintendent of Police. By such memo the District Magistrate
requested the Superintendent of Police to provide necessary police
force to the Authorized Officer, Chief Manager, State Bank of India,
Memari Branch for the purpose of taking possession of the secured
assets of the defaulting borrower. In such context Pratima Roy &
Anr. (supra) held that, the District Magistrate in terms of the
statutory mandate contained in Sub-Section (1A) to Section 14 must
himself take possession of the secured assets and documents relating
thereto or in terms of Sub-Section (1A)(introduced with effect from
January 15, 2013), authorize any officer subordinate to him to take
possession of the secured assets and documents relating thereto. In
such view the memo of the District Magistrate dated December 27,
2013 was set aside. In Harun Ali Mallick (supra) the High Court was
of the view that the Additional District Magistrate was empowered to
exercise the powers of the District Magistrate under Section 14 of the
SARFAESI Act, 2002. In the instant case, the facts scenario was more
akin to Pratima Roy & Anr. (supra) since in this case also the
District Magistrate asked rendering of police help to the Branch
Manager for the purpose of taking over possession of the secured
assets. One of the issue in the instant case was whether the District
Magistrate could have allowed police assistance to the Branch
Manager for the purpose of taking over possession in terms of Section
14 of the SARFAESI Act, 2002 or not. Harun Ali Mallick (supra), in
my reading did not say, that a District Magistrate could authorize a
Branch Manager to take possession of secured assets in terms of
Section 14 of the SARFAESI Act, 2002. Applying the ratio laid down in
Pratima Roy & Anr. (supra) the impugned action of the State
authority could not be sustained.
The maintainability of the writ petition also required
consideration. The bank submitted that, in view of Satyawati
Tondon & Ors. (supra) and Kanaiyalal Lalchand Sachdev (supra)
once the bank had taken a measure under Section 13(4) of the
SARFAESI Act, 2002 the only remedy available to a borrower was an
appeal under Section 17 of the SARFAESI Act, 2002.
In Satyawati Tondon & Ors. (supra) the writ petitioner therein
filed a writ petition seeking a restraint on the bank from taking any
coercive action in pursuance to the notices issue under Section 13(2)
and 13(4) and the order passed by the District Magistrate under
Section 14. In such context it was held that, in the event the writ
petitioner was aggrieved by an action taken under Section 14 such
writ petitioner could avail of a remedy under Section 17 of the
SARFAESI Act, 2002. In the facts of that case the Supreme Court was
of the view that, the petitioner had an efficacious remedy by way of a
statutory appeal. While making such observation the Supreme Court
expressed the view that, the powers conferred upon the High Court
under Article 226 of the Constitution of India were very wide and that,
there was no express limitation on the exercise of that power save the
rules of self-imposed restrain evolved by the Supreme Court. It went
on to say that, the rule of exhaustion remedy was a rule of discretion
and not one of compulsion.
In Kanaiyalal Lalchand Sachdev (supra) it was held that, the
action under Section 14 of the SARFAESI Act, 2002 constituted action
taken after the stage of Section 13(4), therefore, fell within the ambit
of Section 17. In the facts of that case it was held that, the high Court
rightly dismissed the writ petition under Article 226 of the
Constitution of India refusing to intervene on the ground that, an
efficacious remedy was available to a writ petitioner therein.
These two authorities were relied upon by the bank to suggest
that the order passed by the Additional District Magistrate dated
December 19, 2012 and the subsequent order of the District
Magistrate dated December 31, 2012 were appealable under Section
17 and, therefore, the petitioner should be asked to avail of his
statutory remedy instead of the writ petition being entertained.
Section 14 of the SARFAESI Act, 2002 required the District
Magistrate to take possession of the secured assets and documents
and to make it over to the secured creditor. In the instant case, the
District Magistrate did not adhere to Section 14. He proceeded to
consider an application for grant of administrative/police assistance
to a Resolution Agent appointed by the bank for the purpose of taking
possession of the secured assets. The District Magistrate could not to
have granted the prayer made in such an application at all acting
under Section 14 of the SARFAESI Act, 2002. The District Magistrate,
however, proceeded to entertain such an application. The Additional
District Magistrate proceeded to direct the Superintendent of Police to
grant police assistance to the bank for the purpose of physical
possession of the mortgage property. This also was de hors the
powers under Section 14 of the SARFAESI Act, 2002.
Next was the action of the District Magistrate contained in the
impugned Memo dated December 31, 2012 directing physical
possession of the mortgage property to be taken by the Branch
Manager of the bank. This also was de hors the powers under Section
14 of the SARFAESI Act, 2002.
The State authority had acted beyond its jurisdiction. To say
that a person aggrieved by an exercise of power by a State authority
beyond its jurisdiction must avail of a statutory remedy would be
harsh in the fact and circumstances of the instant case. Existence of
a statutory remedy was not an absolute bar in exercise of jurisdiction
under Article 226 of the Constitution of India as held by Satyawati
Tondon (supra). It was on the rule of self-restraint that the Courts did
not intervene although being entitled to do so.
Facts and circumstances of the instant case demonstrated utter
lack of adherence to the provisions of Section 14 of the SARFAESI Act, 2002 both at the end of the bank as well as at the District Magistrate level. The invocation of the jurisdiction of the District Magistrate by the bank was improper in the sense that, the bank by its letter dated February 15, 2012 requested the District Magistrate to render police assistance for the purpose of taking possession of the secured assets through a Resolution Agent. This request could not be entertained within the ambit of Section 14 of the SARFAESI Act, 2002 at all. On the basis of such request the District Magistrate ultimately permitted the Branch Manager to take physical possession through the police authorities again beyond the powers under Section 14 of the SARFAESI Act, 2002.
In such circumstances the writ petition is allowed. The impugned Memo of the District Magistrate and the Order dated December 19, 2012 of the Additional District Magistrate are quashed. In the event the Respondent Nos. 3 and 4 acting in terms of the impugned memo took possession of any asset or facilitated takeover of possession of any asset, they should take immediate steps for return of such assets to the persons from whom possession was taken. There will be no order as to costs.
[DEBANGSU BASAK, J.] Later:
Prayer for stay made on behalf of the bank is considered and refused.
[DEBANGSU BASAK, J.]