Madras High Court
Shree Karthik Papers Ltd vs The Government Of Tamilnadu on 27 November, 2009
Author: R.Sudhakar
Bench: R.Sudhakar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.11..2009
CORAM:
THE HONOURABLE MR. JUSTICE R.SUDHAKAR
W.P. No.2868 of 2008
.......
Shree Karthik Papers Ltd.,
rep. By Managing Director,
25,50 Feet Road,
Krishnasamy Nagar,
Ramanathapuram,
Coimbatore 641 045. ...Petitioner
Vs.
1.The Government of Tamilnadu,
rep. By its Addl. Secretary,
Industries Department,
Fort St. George, Chennai.9.
2.The State Industies Promotion
Corporation of Tamilnadu Ltd.,
(A Govt. Of Tamilnadu undertaking)
rep. By its Managing Director,
19A, Rukmani Lakshmipathy Road,
Egmore, Chennai.8.
3.The Assistant Commissioner,
Commercial Taxes, Zone-II,
Coimbatore 641 018.
4. The Commercial Tax Officer,
Trichy Road Circle,
Coimbatore 641 018. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus calling for the records on the file of the first respondent in Letter No. 12388/Indus. (IT)/2005-3, dated 18.1.2008, quash the same and direct the first respondent to implement the order of the (BIFR) Bench for Industrial and Financial Reconstruction, dated 11.5.2007 in the proper perspective.
For Petitioner : Mr. C. Krishnappan
Sr. Counsel
for
Mr. R. Achuthan
For Respondents : Mr. P. Muthukumar
Govt. Advocate
ORDER
The petitioner in this case has been declared as Sick Industries within the meaning of Section 3 (1) (o) of Sick Industrial Companies (Special Provisions) Act 1985 by the Order of the BIFR dated 26.7.99 passed in case No. 89 of 1995 and IDBI was appointed as the operating agency under Section 17(3) of Sick Industrial Companies (special Provisions) Act 1985 to examine the viability of the company and prepare a draft scheme for its revival. Thereafter, several orders have been issued by the Board from time to time.
2. Insofar as the present case is concerned, the BIFR Bench-I, passed the following order on 11.5.2007.
" We have examined the request of the company after obtaining the views of the IDBI (OA/MA), who have commented vide their letter dated 20.4.2007 that they did not receive any objection from the above said departments in response to the DRS circulated by the Board. As such, company's request could be considered favourably treating deemed consent of the concerned department u/s. 19(2) of the Act. Accordingly, in view of no objections having been received from the above mentioned departments either by IDBI or the Board, it is treated their deemed consent to the reliefs sought in the DRS and modified paras 9 C (i), (ii) and D (ii) of the scheme sanctioned by the Board vide order dated 22.1.2007 be read as under:-
9 C (i) Commercial Tax Department:-
(a) To grant extension in time upto March 31, 2014 for utilization of unutilized interest free sales tax loan of Rs.594.95 lakh.
(b) To reschedule IFST loan by 9 years so as to be payable over a period of 7 years starting from April 1,2014.
(c) To waive the penalty on disputed amounts of sales tax aggregating Rs.93,59,576/- for which the company has filed appeal before Appellate Assistant, Commissioner, Coimbatore. In the event the appeals are not accepted, to grant permission to pay the tax demanded in five annual instalments.
9(C (ii) Tamilnadu Electricity Board
(a) To maintain the electricity consumption charges/ minimum demand charges at the present level during the period of rehabilitation
(b) To grant exemption to the company from payment of fuel surcharge / peack hour consumption charges for continuous supply during the period of rehabilitation.
(c) To give three months credit period for monthly payment of bills without any delayed payment surcharge/ interest.
(d) To exempt the company from payment of Electricity Duty / Cess/ taxes for a period of five years.
9.D (ii) Central Excise Department.
To waive interest of Rs.6,97,567/- and Rs.2,95,532/- levied by Excise Department during FY 2002 and FY 2005 respectively for delayed payment of excise duty.
4.Let a copy of this order be sent to all concerned. "
3. The copy of the order was communicated to the respondents 1 and 3 and other appropriate officers concerned. In terms of the order of the Board, the petitioner is entitled to deferred payment of sales tax. The representation of the Petitioner through SIPCOT for implementing the order of BIFR was not taken up and the petitioner was directed to approach the Government directly. Inturn, the petitioner made a representation to the Additional Secretary, Industries Department/R1, which also went in vain. The petitioner therefore, approached this Court for a Mandamus, which was issued on 31.8.2007 directing the authorities to consider the representation. Based on the said order, the Secretary to Government passed the order, which is under challenge in this writ petition.
4. No counter has been filed inspite of notice.
5. The main contention of the learned counsel for the petitioner is that the Industrial Department, which is a party in the BIFR Proceedings is bound by the rehabilitation scheme. Any order passed by the BIFR is binding on the respondents herein. Section 19(3) of the Sick Industrial Companies (Special Provisions) Act, 1985 provides for the same and it is read as follows:-
" where in respect of any scheme the consent referred to in sub-section (2) is given by every person required by the scheme to provide financial assistance, the Board, may, as soon as may be, sanction the scheme and on and from the date of such sanction the scheme shall be binding on all concerned. "
Before the BIFR, the respondents have not objected and that is recorded in the order itself.
6. In the impugned order, the first respondent/ the Government has stated that the Commissioner of Commercial Taxes Department has informed that the petitioner is now doing business and the Unit is functioning well and found to be a viable unit. It is also stated that the petitioner is avoiding repayment of Interest Free Sales Tax though they are capable of repaying the same. This stand should have been taken before the BIFR where the respondent is a party.
7. In terms of Section 19 (3) of Sick Industrial Companies (Special Provisions) Act, 1985, the Government is bound to implement the direction of the BIFR without demur and it is binding on them. If they intend to demand the payment of sales tax for whatever reason, the department is entitled to approach the BIFR any modification if permissible or by way of an appeal as provided under the Act. The report of the Commissioner of Commercial Taxes Department cannot form the basis for the Government to set at naught the order of the BIFR, which has been passed after giving an opportunity to all the parties concerned and will therefore be binding on all concerned. In any event, the reasons given in the impugned proceedings cannot override the order of the BIFR and will be contrary to law and therefore unsustainable.
8. In such view of the matter, the impugned order is quashed. The petitioner will be entitled to appropriate relief as ordered by the BIFR. The respondents shall extend benefits as applicable based on the order of the BIFR within a reasonable time preferably within a period of three months from the date of receipt of a copy of this order. This writ petition is ordered as above. Consequently, M.P. Nos. 1 and 2 are closed. No costs.
27.11.2009 ra Index: Yes Internet: Yes To
1. The Government of Tamilnadu, rep. By its Addl. Secretary, Industries Department, Fort St. George, Chennai.9.
2. The State Industies Promotion Corporation of Tamilnadu Ltd., (A Govt. Of Tamilnadu undertaking) rep. By its Managing Director, 19A, Rukmani Lakshmipathy Road, Egmore, Chennai.8.
3. The Assistant Commissioner, Commercial Taxes, Zone-II, Coimbatore 641 018.
4. The Commercial Tax Officer, Trichy Road Circle, Coimbatore 641 018.
R. SUDHAKAR,J., WP No. 2868/2008 Date: 27.11.2009