Gujarat High Court
Unitech International Ltd vs Union Of India Thro Secretary & 3 on 6 May, 2014
Bench: Akil Kureshi, Sonia Gokani
C/SCA/1598/2013 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 1598 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE Mr. JUSTICE AKIL KURESHI
and
HONOURABLE Ms. JUSTICE SONIA GOKANI
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1 Whether Reporters of Local Papers may be allowed to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the judgment ?
4 Whether this case involves a substantial question of law as to the interpretation of
the Constitution of India, 1950 or any order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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UNITECH INTERNATIONAL LTD....Petitioner(s)
Versus
UNION OF INDIA THRO SECRETARY & 3....Respondent(s)
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Appearance:
Mr HR SHETTY Sr Advocate with Mr DHAVAL SHAH, Advocate for the Petitioner
Mr GAURANG H BHATT, ADVOCATE for the Respondent(s) No. 1 , 3 4
Mr IH SYED, ADVOCATE for the Respondent(s) No. 2
Mr RITURAJ M MEENA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE Mr. JUSTICE AKIL KURESHI
and
HONOURABLE Ms. JUSTICE SONIA GOKANI
6th May 2014
CAV JUDGMENT (PER : HONOURABLE Ms. JUSTICE SONIA GOKANI)
Page 1 of 35
C/SCA/1598/2013 CAV JUDGMENT
This writ petition, under Article 226 of the Constitution of India, is preferred by the petitionerM/s. Unitech International Limited, which is a 100% EOU situated at Silvassa. The petitioner Company is engaged in the business of importing unserviceable Ferrous and nonferrous scrap, mix scrap, electrical motors, transformers, etc. It is averred that the petitionercompany applied for the purpose of manufacturing by way of segregation of ferrous and nonferrous scrap. Such Letter of Permission ["LoP" for short] was granted on 18th September 2001 for manufacturing by way of segregation with certain conditions incorporated in the said permission. The validity period for permission was five years from the date of commencement of the commercial production.
It is the say of the petitioner that for setting up a factory, the plant and machineries worth Rs. 10 Crores have been purchased. The petitioner commenced manufacturing process on 10th February 2003. Requisite Licence under section 58 & 65 of the Customs Act, 1962 {"Customs Act" for short} for setting up 100% Export oriented Undertaking ["EOU" for short] was also obtained. Petitioner also executed Form B17 Bond and renewed the licence upto 31st March 2008. After commencing the production, annual progress reports, audited by the Chartered Accountant, have been regularly furnished.
It is averred further that the Foreign Trade Policy 20042009 in the Page 2 of 35 C/SCA/1598/2013 CAV JUDGMENT meantime was amended and from the definition of 'manufacture', segregation activities came to be excluded. Pursuant to such change, the Ministry of Commerce and Industries through a public notice issued on 31 st August 2005 specified that segregation activities shall not be covered under the definition of manufacture w.e.f 1st April 2002. However, it was specifically provided inter alia that those units set up prior to 1st April 2002 for a period of five years shall not be disturbed. The respondent no. 2Joint Director of Foreign Trade, in wake of such public notice also issued a circular and clarified that units set up prior to 1st April 2002 should be treated differently from those set up after the said stipulated date.
It is the case of the petitioner that the respondent no. 4 searched the premises of the petitioner on 30th September/1st October 2003 and various documents were seized. Statement of the manager and other staff members have been recorded during the course of investigation which resulted into issuance of the show cause notice calling upon the petitioner as to why it may not be asked to pay the duty amount for clearance of goods from EOU to domestic tariff unit in violation of notification dated 1st March 2002 and as provided under the proviso of Exim Policy 20022007. Two separate show cause notices consisting of period from April to September 2003 and October to March 200304 were issued.
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These notices were adjudicated by the Joint Commissioner of Central Excise & Customs vide separate ordersinoriginal both dated 22nd February 2005. The Joint Commissioner confirmed the duty demand while denying the benefit of notification dated 21st August 2002 and also levied penalty on the ground that as per para 6.8 of the Exim Policy 20022007, units engaged in segregation were not permitted any sale in the Domestic Tariff Area ["DTA" for short] because segregation of ferrous and non ferrous of computer and electronic scrap cannot be termed as manufacturing activities, as no new product comes into existence by way of such activity. It was also held that segregation of metal scrap is not a process defined under the policy.
The petitioner preferred appeals before the Commissioner [Appeals] against both the ordersinoriginal where the Commissioner [Appeals] upheld both the ordersinoriginal vide its Order dated 30th November 2005 and held against the petitionerfirm. The appellate authority held that the goods cleared by the petitioner to domestic tariff area was not entitled to any concessional rate of duty for the petitioner having contravened the provisions contained in Foreign Trade Policy 20042007.
Aggrieved petitioner approached the Customs, Excise & Service Tax Appellate Tribunal, West Zonal Bench, Ahmedabad {"CESTAT or Tribunal"
for short} which eventually directed the petitioner to deposit a sum of Rs. 2 lacs Page 4 of 35 C/SCA/1598/2013 CAV JUDGMENT by way of predeposit before hearing the petitioner on a stay petition.
During pendency of stay petition before the Tribunal, the respondent no.4 initiated coercive actions for recovery of duties and penalty arising from the ordersinoriginal vide communication dated 21st September 2006. When the order of the first appellant authority came against the petitioner and no stay was obtained from the Tribunal. Request was made for and on behalf of the petitioner not to take any coercive steps in wake of pendency of appeals before the Tribunal. However, the respondent no.4 vide panchnama dated 18th October 2006 attached excisable goods handed over the same under Supratnama with a direction that the seized items will not be cleared without further order in writing from the Central Excise officers.
On due compliance of such order of the Tribunal of payment of pre deposit of Rs. 2 lacs, a correspondence was sent to the respondent no.4, the authority which searched the premises of the petitioner, seeking release of detained goods. Two further communications dated 10th September 2007 and 1st November 2007 also were sent. However, it is averment of the petitioner that the detained goods were not released nor are they released till the date.
It is the say of the petitioner that on account of such action on the part of the respondent no. 4, the petitioner is deprived of undertaking any operation for nearly 896 days ie., 18th October 2006 to 31st March 2008. It is also urged that Page 5 of 35 C/SCA/1598/2013 CAV JUDGMENT as per the LoP, the period of 31 st March 2008 is valid upto 31st March 2009, therefore, an application for renewal of licence was made under Section 58 and 65 of the Customs Act for private bonded warehouse to the respondent no. 2 alongwith necessary accomplishments.
A communication was received by the petitioner from the respondent no.2 dated 24th July 2008 inter alia stating that the renewal of extension of LoP was not granted in wake of public notice dated 31st August 2008.
The petitioner's appeal pending before the Tribunal came to be decided on 12th October 2011 whereby the orders of lower authorities, ordersinoriginal and that of the Commissioner [Appeals] were quashed. The Tribunal held in favour of the petitioner holding that the LoP dated 18th September 2001, as amended by the respondent no.2, permitted the petitioner to undertake the manufacturing activities of segregation of ferrous and non ferrous scrap during the period in dispute, as the unit had been set up before 1 st April 2002. It also held that the petitioner rightly availed the benefit of Notification No. 21 of 2002 for clearance of goods from EOU to DTA.
In the interregnum period, yet another show cause notice was issued by the respondent no. 4 on 28th March 2008 for the alleged clearance of goods from EOU to DTA from the period 9th September 2005 to 3rd April 2006 and the demand was made of the duty amounting to Rs. 17.79 lakhs [rounded off]. Page 6 of 35 C/SCA/1598/2013 CAV JUDGMENT
It is averred by the petitioner that in wake of the judgment delivered by the Tribunal on 12th October 2011 in respect of the earlier two show cause notices, the fate of the later show cause notice is already concluded. In absence of any appeal preferred by the Department challenging such decision of the Tribunal on completion of a period of 180 days, the decision of the Tribunal has become final.
As the respondent authority failed to implement the order of the Tribunal, a letter was addressed by the petitioner on 3 rd April 2012 to the Superintendent, Central Excise, Range IV, Division III, Silvassa where a request was made by the petitioner to adjust Rs. 2 lakhs lying with the Department and the balance amount of Rs. 1.47 lakcs [rounded off] making it total to Rs. 3.45 lakhs [rounded off]. In light of the foregoing change of events, a communication was received from the Superintendent of Central Excise, Range IV, DivisionIII, Silvassa dated 23rd April 2012 specifying that there was no further recovery of amount of Government dues against the petitioner and the entry made in the revenue record for recovery of such dues have also been deleted. However, it is lamented that the detained goods never came to be released by the respondent no.4. Moreover, since the petitioner could not operate for a period of nearly 896 days for no fault of his, a request is made seeking inter alia extension of LoP as also to grant fresh LoP for the period of five years. Page 7 of 35 C/SCA/1598/2013 CAV JUDGMENT
Special Civil Application was preferred by the petitioner before this Court being Special Civil Application No. 10760 of 2011. Such petition was permitted to be withdrawn with a liberty to file a fresh petition as various amendments were necessary to be carried out in the petition. Accordingly, the Court granted permission and the said petition was withdrawn on 7 th August 2012. And therefore, the petitioner has preferred the present petition seeking writ of mandamus with the following prayers :
"(a) To issue writ of mandamus, or other writ, order or direction, in the nature of mandamus, directing
(i) The respondent nos. 3 & 4 to release the inputs, finished goods and capital goods detained by them as per Panchnama dated 18th October 2006 (Annexure "H" colly. hereto).
(ii) The respondent no. 2 to allow the petitioners to continue the activity of segregation of stocks and complete the Export order under the scheme.
(iii) The respondent no. 3 & 4 to renew the licence (Annexure "B" colly. hereto) issued under Section 58 and 65 of the Customs Act, 1962;
(iv) To direct the Respondent no. 2 to revalidate and extend the LOP for a period of 896 days the petitioners were unlawfully deprived of carrying out their operation under the E.O.U scheme.
(v) Or in the alternative, the respondent no. 2 to revalidate and extend the LOP further period of 5 years from the date of the granting fresh LOP as per terms and conditions mentioned in the earlier LOP No. PER:92 (2001/SEEPZ/BOU47/200102/8387 dated 18/09/2001 to the petitioner.
Page 8 of 35 C/SCA/1598/2013 CAV JUDGMENT
(b) That pending the hearing and final disposal of the present petition, this Hon'ble Court may be pleased to impose such terms and conditions as it may deem fit for directing
(i) The respondent no. 3 & 4 to release the inputs, finished goods and capital goods detained by them as per Panchnama dated 18.10.2006 (Annexure "H" colly. hereto).
(ii) The respondent no. 2 to allow the petitioners to continue the activity of segregation of stocks and complete the Export order under the scheme.
(iii) The respondent no. 3 & 4 to renew the licence (Annexure "B" colly hereto) issued under Section 58 & 65 of the Customs Act, 1962.
(iv) To direct the respondent no. 2 to revalidate and extend the L.O.P for a period of 896 days the petitioners were unlawfully deprived of carrying out their operations under the E.O.U scheme.
(c) For such further and other reliefs as the Hon'ble Court may deem fit and proper in the nature of circumstances of the case.
In response to the notice issue, the respondent no. 4 filed affidavitin reply inter alia contending that except one consignment where the petitioner imported certain unservicable mixed old and used transformers which were disassembled manually and thereafter the copper coils as well as CRGO sheets were segregated and stored separately, the entire goods of ferrous and non ferrous waste have been sold in the domestic tariff area on the payment of applicable duties without any specific permission from the appropriate authorities. Such clearance in DTA on concessional rate of duty rather than full Page 9 of 35 C/SCA/1598/2013 CAV JUDGMENT rate of duty is impermissible. Availing of benefit of Customs Notification No. 21/2002Custom dated 1st March 2002 also was impermissible as the petitioner did not submit copy of undertaking nor the end use certificate within six months of the clearance in DTA, and therefore, the full rate of Central Excise duty was required to be paid by the petitioner. It is further contended that such sale in DTA was contrary to EXIM Policy 20022007 and Customs Notification No. 53/1997Custom dated 3rd June 1997 and the Letter of Permission dated 18th September 2001. Therefore, custom duty saved by making sale in DTA need to be recovered from the petitioner, and therefore, the show cause notice.
It is further contended that the appellate authority confirmed the demand of duty finalized in ordersinoriginal and in absence of any prohibitory order issued by the CESTAT, the respondent attached on 18th October 2006 the inputs and the finished goods and the capital goods of the petitioner for the purpose of recovery of huge outstanding dues to the tune of Rs. 24.88 lakhs under section 11 of the Central Excise Act, 1944 {"the Act" for short} and the Rules of 2002 {"Rules" for short}.
According to the respondent, on 7th November 2006, the petitioner had been directed to make predeposit of 50% of the confirmed dues of duty by the Tribunal and CESTAT, after eight months recalled its order [3rd July 2007 and instead directed the petitioner to deposit a sum of Rs. 2 lakhs] which was deposited Page 10 of 35 C/SCA/1598/2013 CAV JUDGMENT by the petitioner on 23rd August 2007. It is the say of the respondent that the CESTAT was aware of the action of attachment of goods worth Rs. 6.29 lakhs, while passing such an order. However, subsequently when both the appeals of the petitioner were allowed with consequential reliefs, setting aside the orders inoriginal dated 30th November 2005, such order of 12th October 2011 came to be communicated in the month of January/February 2012 contained no further direction of release.
It is also contended that the licence issued to the petitioner on 7th March 2002 under Section 58 & 65 of the Customs Act had validity upto 31 st March 2008. The production commenced on 10th February 2003. The petitioner, of course, had been issued a greencard on 1st December 2001 which was cancelled on 12th April 2004. However, the green card issued on 8th April 2003 had validity upto 31st March 2008. The LoP issued on 18th September 2001 was initially valid for three years upto 17th September 2004 and thereafter, it was extended upto 17th September 2006 and after such period was over, on 18th September 2006, attachment was made. The dispute is also raised in connection with 896 days period specified in the petition. It is further contended that the petitioner never cared to approach the respondent for release of the goods attached, but, chose to approach the High Court and in absence of any validity period of LoP and the Greencard, no purpose would have been served even if Page 11 of 35 C/SCA/1598/2013 CAV JUDGMENT the goods attached were released on implementing the order of the Tribunal on 15th December 2011. It is further contended vide communication dated 3rd April 2012 also, no request was made for release of the goods but instead, it had asked for adjusting the amount of predeposit.
Likewise, the respondent no. 5 also has filed a detailed reply, contents of which shall be discussed at a later stage in this judgment.
Affidavitinrejoinder has been filed denying various aspects. Essentially harping on the aspect that some responsibility must be fixed on the respondents for not allowing the petitioner unit to carry out their manufacturing activities when the LoP was valid and for seizure of goods when the petitioner had already filed appeals alongwith stay applications. Non grant of these goods have also been insisted upon and emphasis is also made of the later communication dated 23rd April 2012 issued by the fourth respondent to contend that despite such admission seized goods have not been released, thereby making the petitioners handicapped in carrying out the manufacturing activities.
Learned senior counsel Shri H.R Shetty appearing with learned counsel Shri Dhaval Shah for the petitioner has fervently argued that the action on the part of the respondent is not only in complete disregard to the decision of the Tribunal but is also highly discriminatory. He urged that not following the Page 12 of 35 C/SCA/1598/2013 CAV JUDGMENT decision of CESTAT would attract the provisions of contempt. Moreover, the change in the policy decision would not in any manner affect the activities of the petitionerunit as the policy itself very clearly had indicated that those units which had been set up prior to 1st April 2002 shall not be affected. He further urged that not only the extension sought for has not been granted but the attachment of machineries and the goods while the stay granted by the Tribunal was in operation by the respondent no. 4 which has resulted into business of the petitioner getting completely ruined. Even till the date, machineries and goods are lying in attached condition and are not being returned. He urged the Court to direct issuance of writ of mandamus and to direct the respondent to extend further period of LoP by five years. He has sought to rely upon the following authority.
(i) Damodar J. Malpani v. Collector of Central Excise, reported in 2002 (146) E.L.T 483 (SC);
(ii) Bajrang Glass Emporium v. Commissioner of Incometax, Agra, reported in (2013) 30 Taxmann.com 18 (Allh.);
(iii) Union of India v. Kamlakshi Finance Corporation Limited, reported in 1991 (55) ELT 433 (SC);
(iv) Lanco Kondapalli Power Private Limited v. Union of India, reported in 2009 (242) ELKT 340 (AP);
(v) R.S.W.M Limited v. Union of India, reported in (2013) 288 ELT 511 (Raj).;
(vi) Mavi Industrial Limited v. Commissioner of Customs & Central Page 13 of 35 C/SCA/1598/2013 CAV JUDGMENT Excise, ThankerII, reported in 2013 (289) ELT 15 (Bom). Per contra learned counsel Shri Bhatt appearing for the respondents has urged that on account of change in the policy, no further extension is permissible. He further pointed out that by notification which had been issued pursuant to the Government of India policy published on 29th October 2004, segregation activities which were earlier covered under the definition of 'manufacture' in the Export & Import policy 19972002 has been deleted from the definition of 'manufacture' and therefore, no insistence can be made for extending the same for a period of five years. He, however, fairly conceded that nongrant of goods, despite direction by the Tribunal was not a desirable action but the same might have happened due to inadvertence and the respondent is ready to return the same without further loss of time.
Upon thus hearing both the sides and on careful examination of the material on record, the undisputed facts as emerged are to the effect that the petitioner company incorporated under the Companies Act, 1956 was granted Letter of Permission No. 92 on 18th September 2001 for manufacturing, by way of segregation of ferrous and nonferrous scrap for a period of five years from the date of commencement of the commercial production. Such manufacturing process of the petitioner started on 10th February 2003 and the petitioner also Page 14 of 35 C/SCA/1598/2013 CAV JUDGMENT obtained Green Card on 8th April 2004, which was valid upto 31st March 2009. The licence was also obtained under Section 58 and 65 of the Customs Act by the petitioner for setting up 100% Export Oriented Undertaking from the respondents no. 3 & 4 in Form B17 and the licence was renewed upto 31 st March 2008. Regular returns were filed, annual audited progress reports were also submitted time and again.
The Foreign Trade Policy [20042009] was amended and pursuant to such amendment, Ministry of Commerce and Industries issued a public notice bearing no. 45/RE 200506 dated 31st August 2005 clarifying therein that segregation activities w.e.f 1st April 2002 shall not be covered under the definition of 'manufacture'. However, all those units set up prior to 1 st April 2002, activity of such a nature would be continue to be operated. A circular also came to be issued from the Joint Director General of Foreign Trade clarifying such issue and thereby specifying the units set up prior to 1st April 2002 to operate and carry out activity of segregation.
The dispute arose on account of a team of Central Excise authorities, Preventive, Vapi Commissionerate, which visited the factory premises of the petitioner for preventive checks. The assessee, an 100% EOU, as mentioned above, was having the licence and was engaged in manufacture of segregation of ferrous and non ferrous scrap. Certain incriminating documents were seized Page 15 of 35 C/SCA/1598/2013 CAV JUDGMENT under the panchnama dated 30th September/1st October 2003. Statement of Joseph Thomas, ManagercumAuthorized Signatory of the petitioner company was recorded on 1st October 2003 under Section 14 of the Central Excise Act. It was found that total 19 clearances in the DTA out of which 18 clearances were for ferrous waste, which was made at a concessional rate of Central Excise duty at 21.8% ad valorem instead of full rate of duty at 15.8% in accordance with Custom Notification No. 21/2002Cus. dated 1st March 2002. Pursuant to such details, the enduser certificate was called for from the petitioner in respect of clearance made in DTA at concessional rate of duty to different customers and also to produce proof of export in respect of physical exports made by them.
Show cause notices came to be issued. As the reply filed to the said show cause notices dated 29th December 2004 did not convince the authority, adjudication took place and two ordersinoriginal both dated 22nd February 2005 where the demand raised by the revenue in the show cause notices came to be confirmed alongwith interest and penalty.
Challenge made to the first appellate authority being the Commissioner [Appeals] resulted into confirmation of both the ordersinoriginal on the ground that DTA sale at concessional rate of duty is impermissible and therefore, the petitioner was held responsible to pay full rate of duty while making the clearance to DTA and clearance of goods made at concessional rate Page 16 of 35 C/SCA/1598/2013 CAV JUDGMENT was held violative of para 6.8 (a) of the Foreign Trade Policy.
This judgment of the first appellate authority dated 30th November 2005 travelled to the CESTAT and the CESTAT vide its order dated 7th November 2006 directed the petitioner to make predeposit of 50% of the confirmed demand of duty. However, vide its latter order dated 3rd July 2007, it recalled its earlier order at the behest of the petitioner which claimed of not having received any intimation notice for hearing scheduled on 7th November 2006 where the order of predeposit of 50% of the confirmed demand of duty was passed. The Tribunal directed deposit of a sum of Rs. 2 lakhs by way of predeposit to be deposited within eight weeks and report compliance on or before 27th August 2007. What weighed with the Tribunal was the argument of the petitioner that the process, if is held to be of 'manufacture', the question of demand both of Custom duty and Excise duty would not arise.
The Tribunal on entering into the merits at the final hearing of these appeals, delivered its decision on 15th December 2011, by a common judgment and held in favour of the petitioner and against the Revenue, by observing thus "8. We find from record that there is no dispute that the appellant had been granted LOP NO.
PER:92(2001)/SEEPZ/EOU47/200102 dated 18th September 2001 by the Development Commissioner, SEEPZ, Mumbai for Page 17 of 35 C/SCA/1598/2013 CAV JUDGMENT segregation of ferrous and non ferrous scrap or Computer and Electric scrap. It is also seen that the said activity was considered as an activity of manufacture by the authorities, which is reiterated by DGFT vide Circular No. 01/92/ 182/282/AMo4/VCII/431, dated 29.10.2004, wherein the DGFT has clearly indicated that the unit already set up prior to 01.04.2002 have to be treated differently from the unit set up after 01.04.2002. In other words, an unit engaged in segregation activity, which was set up prior to 01.04.2002 would be continued to be treated as manufacturing concern, as for the entire period original LOP, for the purpose of fulfillment of export obligation and grant of other benefits available under the Foreign Trade Policy and Customs and Central Excise laws. The circular has not been withdrawn by DGFT authorities. As is recorded by us in 2001 for segregation of scrap from imported burnt transformers, considered activity as manufacture. If that be so and there being no dispute that the appellant to an activity of manufacture. In view of this, we find that there cannot be any demand of Customs duty from the appellant as has been held by this Tribunal in the case of Sanjari Twisters (Supra), Dupont Synthetics (Supra), Amitex Silk Mills (Supra) and various other decisions.
9. As regards second issue, benefit of notification for discharge of Central Excise duty cleared from EOU to DTA, we find that the appellant assessee had claimed the benefit of Notification No. 21/2002, which is available to the unit which are situated in DTA, and if they are melting units, for importing melting scrap. The conditions to the said notification are to be fulfilled, by importers as to the fact that the said scrap has been consumed in the said melting unit. The appellants had cleared the said ferrous scrap to the units engaged in melting ferrous scrap in their melting units and in lieu of which have produced end use certificate before the lower authorities which has been discarded by the lower authorities as certificate on the ground that they have been produced at a later date. In our considered view, such narrow view taken by the lower authorities is incorrect. If the benefit of notification is available to the assessee, on imports goods and produces end use certificate of consumption of the same, benefit of notification cannot be denied to him.."
It can be noticed thus, from the said decision of the Tribunal that while Page 18 of 35 C/SCA/1598/2013 CAV JUDGMENT answering the second issue in favour of the assessee, it sought to rely upon the decision of the Tribunal rendered in case of Ratnagiri Textiles. Such decision of the Tribunal, as admitted in the affidavitinreply of the respondent no.3, in no unclear terms was communicated to the respondent in January/February 2012 wherein, it is amply made clear that the Circular of DGFT dated 29th October 2004 treats the units set up prior to 2002 differently. They are permitted to continue the activity of segregation, treating them as manufacturing concern for the entire period of original LoP, for the purpose of fulfillment of export obligation and for grant of other benefits available under Foreign Trade Policy under the Customs & Central Excise laws. Such circular was not withdrawn by the DGFT till the Tribunal rendered its decision.
Moreover, with regard to the benefit of notification, discharge of Central Excise duty, goods cleared for from the EOU to DTA, the Tribunal held in favour of the petitioner by holding that the benefit of notification cannot be denied to the petitioner. Therefore, after the visit of the petitioner's factory for the purpose of preventive check, the action of the respondents in issuance of the show cause notice alleging breach/violation of the provisions of Foreign Trade Policy and evasion of Customs duty may have been started with a valid cause by holding a view that segregation activity on the part of an EOU is not a manufacturing activity, and therefore, the DTA clearance made by the EOU Page 19 of 35 C/SCA/1598/2013 CAV JUDGMENT engaged in segregation would attract the duty, interest and penalty, the entire issue was set at naught by the decision of the Tribunal, and therefore, no cause whatsoever survived in the period post October 2011.
After the orderinoriginal confirmed the demand of duty on 22nd February 2005; as noted, the first appellate authority confirmed such order on 30th November 2005 and the petitioner was required to make payment of Rs. 24.88 lakhs [rounded off] towards duty and equal penalty. The Tribunal's first order was passed for predeposit of 50% of the demand of duty on 7th November 2006. However, before that on 18th October 2006, the respondent attached the inputs, finished goods and the capital goods of the petitioner valued at Rs. 6.29 lakhs. The petitioner was expected to obtain stay order from the Tribunal. However, for want of service of notice of intimation of hearing on 7th November 2006, it could not remain present before the Tribunal. Before that, when the attachment took place, the period of nearly eleven months had passed. Thus, in absence of any stay from the higher authority, if the respondent had chosen to resort to attachment of immovables, it would not be possible for this Court to hold that such an action was arbitrary or mala fide. After the Tribunal recalled its order of predeposit of 50% of the demand duty, there does not appear to be any order of stay and appeals pending before the Tribunal came to be decided after four year nearly. Therefore, issuance of Page 20 of 35 C/SCA/1598/2013 CAV JUDGMENT demand notice dated 20th March 2008 also cannot be frowned upon on the ground of being a high handed action or contrary to the direction of the Tribunal. The respondents also rightly contended that attachment of goods of the petitioner worth Rs. 6.96 lakhs would have been known to the Tribunal when it passed the order on 7th November 2006 or for that matter on 3rd July 2007.
However, the version of the respondent, as set out in the affidavitin reply that the release of goods, pursuant to the final order of the CESTAT dated 15th December 2011/16th January 2012 would have served no purpose in absence of validity period of LoP/Green Card surely will have to be regarded as an attempt to challenge and upset the hierarchical wisdom and discipline. The Tribunal once having held in favour of the assessee on both the issues and having said unequivocally that the unit set up prior to 1st April 2002 is to be treated differently and the activity of segregation of ferrous and non ferrous material shall need to be treated as manufacturing concern and the benefit of Notification No. 21/2002 available for clearance from EOU to DTA, surely resulted into the balance heavily tilting in favour of the petitioner, and therefore, without even waiting for any request on the part of the petitioner to release and return the goods attached by the respondents the same should have been released to give an effect to such order of the second appellate authority. Page 21 of 35 C/SCA/1598/2013 CAV JUDGMENT
We may need to refer to at this stage, the decision of the Apex Court in case of Union of India v. Kamlakshi Finance Corporation Limited, reported in 1991 [55] ELT 433 (SC), where the Apex Court was examining the decision of the Bombay High Court which passed strictures against the two Asstt. Commissioners for flouting the order of the Collector [Appeals] on classification based on the Tribunal's judgment. Such decision had been upheld by the Apex Court and the Department had been directed to pay utmost regard to the judicial discipline by giving effect to the orders of higher appellate authorities, which are binding to the authorities below. The Court held and observed thus "7. The impression or anxiety of the Assistant Collector that, if he accepted the assessee's contention, the department would lose revenue and would also have no remedy to have the matter rectified is also incorrect. Section 35E confers adequate powers on the department in this regard. Unless subsection (1), where the Central Board of Excise and Customs [Direct Taxes] comes across any order passed by the Collector of Central Excise with the legality or propriety of which it is not satisfied, it can direct the Collector to apply to the appellate Tribunal for the determination of such points arising out of the decision or order as may be specified by the Board in its order. Under subsection (2), the Collector of Central Excise, when he comes across any order passed by an authority subordinate to him, if not satisfied with its legality or propriety, may direct such authority to apply to the Collector (Appeals) for the determination of such points arising out of the decision or order as may be specified by the Collector of Central Excise in his order ans there is a further right of appeal to the department. The position now, therefore, is that, if any order passed by an Assistant Collector or Collector is adverse to the interests of the Revenue, the immediately higher administrative authority has the power to have the Page 22 of 35 C/SCA/1598/2013 CAV JUDGMENT matter satisfactorily resolved by taking up the issue to the Appellate Collector or the Appellate Tribunal as the case may be. In the light of these amended provisions, there can be no justification for any Assistant Collector or the Appellate Tribunal, as the case may be, even where he may have some reservations on its correctness. He has to follow the order of the higher appellate authority. This may instantly cause some prejudice to the Revenue but the remedy is also in the hands of the same officer. He has only to bring the matter to the notice of the Board or to the Collector so as to enable appropriate proceedings being taken under Section 35E(1) or (2) to keep the interests of the Department alive. If the Officer's view is the correct one, it will no doubt be finally upheld and the Revenue will get the duty, though after some delay which such procedure would entail."
In yet another decision in case of Lanco Kondapalli Power Private Limited v. Union of India, reported in 242 ELT 340 (AP), the Andhra Pradesh High Court passed strictures against the officers of Sinhan Bank Limited for having flagrantly disregarded the binding instructions and circulars of C.B.E.C by observing that uncaring violation of binding norms mandates invocation of writ jurisdiction.
We, therefore, hold that the respondents on having come to know about the decision of the Tribunal in the month of January/February 2012, ought to have abide by the order of the second appellate authority and release and return of the goods ought to have been consequential. More particularly, after the communication was received from the petitioner dated 3rd April 2012 seeking 'No Due Certificate' and further seeking the adjustment of Rs. 2 lakhs Page 23 of 35 C/SCA/1598/2013 CAV JUDGMENT deposited by way of predeposit from the authority, such communication would have been sufficient guide for the authority to have acted and responded positively and promptly in releasing the goods.
We notice that till the date, no such release is made. For want of such release of attachment and return of the goods and machineries, the petitioner continuously has lamented alleged of having lost substantial business. It is for sure an arrogant way of putting it by way of an affidavit in reply by the respondent that due to expiry of LoP and the green card, return of such goods and machineries would have also served no purpose. Denying any citizen of his due and particularly the articles of his own ownership after second appellate authority held in his favour, surely was an act which needs to be adjudged with a strong disapproval. The respondents therefore are expected to act promptly as ensured by the learned counsel for the Revenue.
With regard to the second relief of the petitioner having deprived of the business on account of the attachment done on 18th October 2006 which did not allow it to complete the period available upto 31st March 2008, we notice not only the change in the policy but subsequent correspondence that has resulted into the respondents denying further extension and for the reasons to be recorded hereinafter, do not find any justifiable reason to grant extension, as urged for.
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At this stage, some of the relevant details as reflected in the affidavitin reply of the respondent no. 4 & 5 needs reference It is to be mentioned that in the said affidavitinreply, the respondents have agreed that pursuant to LoP No. 92 granted on 18 th September 2001, for segregation of ferrous and non ferrous scrap, the unit commenced its operation on 10th February 2003 and the first five years' block expired on 31 st March 2008 where the company achieved positive NFE of Rs. 10.45 lakhs during the period from 200304 to 200708.
For extension of Letter of Permission for further period of five years with effect from 1st April 2008, a request was made. However, it was communicated that in wake of a public notice No. 45 dated 31st August 2005 [20042009], segregation activity since was not covered under the definition of manufacture w.e.f 1st April 2002, such permission was not feasible and a No Due Certificate from the jurisdictional Central Excise authorities for exit from EOU status was requested for. Such certificate has not been submitted by the unit till the date.
It is further contended that vide communication dated 23rd March 2009, the unit sought approval of a new activity ie., manufacturing process/activities by shredding, degreasing, processing and recycling of raw materials of ferrous and non ferrous scrap and computer and electrical and electronics scrap. The Page 25 of 35 C/SCA/1598/2013 CAV JUDGMENT petitioner requested to amend items of manufacture in LoP dated 18th September 2001. In response to such a request, the petitioner was asked to submit application in prescribed format as given in Appendix 140I. Such letter was sent on 29th June 2009 for manufacture of baled ingots of raw materials for ferrous and nonferrous metals and reprocess and refabrication of computer, electrical and electronics scrap components and parts thereof. However, the approval committee on 27th August 2009 held that the unit's application for a new LoP under manufacturing can be considered provided the petitioner have ingot manufacturing facility. The request was made to submit literature. And, vide communication dated 29th September 2009, the petitioner made a request for extension of earlier LoP dated 18th September 2001 and also further requested for certain broad banding permission. It was further stated that the petitioner unit would not like to debond its existing project and would like to enjoy all their taxation rights which have been granted vide LoP dated 18th September 2001. The request for continuation of EOU status granted vide LoP dated 18th September 2001 came to be rejected by the Development Commissioner. The request for broad banding was also not considered since the original LoP was no longer valid nor was the further continuation as an EOU was considered. Yet another communication was sent by the petitioner on 24th February 2010 that the petitioner did not want to debond. Unit Page 26 of 35 C/SCA/1598/2013 CAV JUDGMENT approached the Board of Approval seeking extension of LoP. In its meeting dated 13th July 2010, the Board of Approval considered and rejected such request. A request was also made to submit the No Due Certificate vide communication dated 27th July 2010. Once again on 20th October 2010, the petitioner approached Board of Approval for extension of LoP. However, since the validity period of Letter of Permission of the unit expired on 31st March 2008, request for extension of LoP was rejected. Such decision was taken to cancel the aforesaid LoP under the EOU scheme. It is also further contended that the jurisdictional Central Excise & Customs authorities were requested to ascertain dues, taxes and duties on the plant and machinery recoverable from the unit and intimate the respondent from taking further necessary action. Such actions were also initiated under Section 142 of the Customs Act and the appeal also came to be filed by the petitioner before the Board of Approval.
The block of first five years admittedly expired on 31 st March 2008. A request was made by the petitioner for extension of further period of five years of LoP w.e.f 1st April 2008. However, on account of public notice No. 45 issued on 31st August 2005, such request was denied and the unit was asked to submit No due Certificate from the jurisdictional Central Excise & Customs authorities in terms of paragraph 6.18 of the Foreign Trade Policy existing then.
Of course, the Tribunal has held that those units which have been set up Page 27 of 35 C/SCA/1598/2013 CAV JUDGMENT earlier prior to 1st April 2002, the rigor of public notice will not apply to such priorly established units and thus, the activity of segregation of scrap from imported burnt transformers was to be treated as activity of 'manufacture'.
Vide communication dated 23rd March 2009, the petitioner sought approval of new activities, being manufacturing process/activities by shredding, degreasing, processing and recycling of raw materials of ferrous and non ferrous scrap and computer and electrical and electronics scrap. An application as was required under Appendix 14I5 for the purpose of a new product also was furnished. The Approval Committee on 27 th August 2009 held that the petitioner, if has ingot manufacturing facility, then only a new Letter of Permission can be considered. Instead of providing such detail or possibly in absence of such facility, in response to such communication of the respondents, another request for extension was made on 29th September 2009. It was submitted that the petitioner was not wanting to debond its existing project. The request for extension of earlier LoP alongwith certain broad bending permission was also asked and the same were denied. Request of continuation as an EOU also met the same fate. Unit also approached the Board of Approval seeking extension. An appeal preferred before the BoA also was rejected. Once again, on 20th October 2010, the Board of Approval was approached for extension of LoP. The petitioner also applied to BoA for renewal of LoP on 31st Page 28 of 35 C/SCA/1598/2013 CAV JUDGMENT May 2011 also. As per the details provided on record, the Board of Approval had examined the case of all the applicants and took a decision on 30 th July 2011, which reads as under :
"3.11 (11) M/s. Unitech International Limited - an appeal filed before BoA to renew their LoP after expiry of 1 st Five Years Block :
The representatives of the unit informed that they have filed an application for extension of LOP within the time period and had installed ingot making facilties in their factory premises. Development Commissioner informed that since segregation activities are not eligible under EOU scheme in terms of Appendix 14IC of HBP, the UAC did not grant extension of LOP. The Board, after due deliberation, did not approve the proposal of extension of LoP. It was observed, however, that if the unit wanted to apply for a fresh LOP, the DC, SEEPZ may consider it after due inspection of the factory premises. The representative of Ministry of Environment and Forest informed that while granting the new LOP, the unit would be required to get the necessary permission from Pollution Control Board."
Admittedly, in wake of public notice dated 31st August 2005 although the segregation activity was not covered under the definition of 'manufacture' w.e.f 1st April 2002. Although, such decision was not be made applicable to the unit of the petitioner established prior to 1st April 2002, after the expiry of the block period upto March 2008, with the change in the policy, the petitioner cannot ipso facto be permitted to continue either on the ground of its having lost nearly two years in litigation nor on the earlier grant of LoP in his favour. Page 29 of 35 C/SCA/1598/2013 CAV JUDGMENT
Board of Approval, while denying him extension only on the strength of its earlier LoP, permitted the Unit to debond and apply afresh and after due inspection of the factory premises and after debonding, as also subject to the permission from the Pollution Control Board, agreed to consider its request for grant of LoP.
Much time has flown; the policy has changed and the period of five years also expired. The say of the petitioner that yet another unit is permitted, the extension of activity of segregation of ferrous and non ferrous materials on their import of such material, and therefore, it is a clear case of discrimination which requires indulgence being the violation of Article 14 of the Constitution of India, is not finding favour with this Court.
We notice that as far as the unit which had been granted extension and for which the decision of Bombay High Court rendered in case of Mavi Industries Limited {Supra} has been relied upon, was a case where the LoP was extended for a second block of fiveyears where the Board of Approval and Development Commissioner considered it fit to grant extension as non fulfillment of export obligation was for bona fide reasons beyond the control of EOU. The Court, therefore, directed the Development Commissioner to pass a fresh order specifically stating therein that the extended period of LoP for five years would commence on the date of extension and immediate export Page 30 of 35 C/SCA/1598/2013 CAV JUDGMENT obligation/NFEP are required to be achieved by the assessee in the said extended period of five years. The Customs authority also was directed to review the private bond warehouse licence for the period extended by the Development Commissioner because the assessee could not resume its operation even after the extension of LOP in the year 2009, on account of Custom authorities not having reviewed the private bonded warehouse licence. The assessee had not violated any of the provisions contained in Foreign Trade [Development & Regulation] Act, the Customs Act or the Central Excise Act, and therefore, the Court held that the Customs authorities were not justified in reviewing the warehouse licence and enforce the duty demand on the ground that the assessee failed to fulfill the export obligation within the first block of five years. Facts in case of the petitioners are different where for the second block of five years, no extension is granted and there are requirements to be fulfilled before its case could be reconsidered by the authorities.
As far as M/s. MGA & Associates is concerned, heavy reliance is placed on the order dated 8th June 2008 whereby M/s. MGA & Associates has been permitted manufacturing activities in respect of repair, reengineering, re conditioning, remaking, etc of absolute outdate/ discarded electrical, electronic components, devices, appliances, instruments, telecommunication and transmission equipments, computers and peripherals, equipments Page 31 of 35 C/SCA/1598/2013 CAV JUDGMENT including IT products and such other items. Without any factual details available, only because M/s. MGA & Associates have been permitted certain activities that by itself cannot be the ground of directing the respondent to allow the request of the petitioner on the similar lines.
We are also of the opinion that to direct extension only on the count that the action of the revenue authorities resulted into attachment of goods and machineries resulting into the business of the petitioner coming to a grinding halt may not be permissible in as much as the decision rendered by both the original as well as appellate authorities were in course of judicial proceedings. They led to the recovery of tax dues in absence of any order of stay at the interim stage by the appellate form. Consequently, of course, the Tribunal upheld the issue in favour of the petitioner, and therefore, the time spent in pursuing legal remedies cannot be compensated by way of extension of original period of LoP when the Tribunal held in favour of the petitioner eventually. The nongrant of interim relief in favour of the petitioner has led to coercive recovery having been initiated for recovering confirmed demand, after nearly ten to eleven months of the passing of the order by the first appellate authority and therefore, it cannot be said that the action on the part of the respondent atleast till the decision of the Tribunal on merit was a mala fide or arbitrary action.
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We are therefore of the opinion that the period of 896 days cannot be extended, as the period of first block of LoP already has expired on 31 st March 2008. Policy of the Government has also undergone a major change. The Courts need not interfere when the Government changes the economic or fiscal policy. Change in policy of the Government in view of Articles 14 and 19 (1)(g) of the Constitution is when challenged before the Court, the same may not be lightly attacked. New fiscal policy can be evolved which also includes power to withdraw old policies. As held by the Apex Court in case of PTR Exports (Madras) Private Limited v. Union of India & Ors., reported in (1996) 5 SCC 268, "....In matters of economic policy, it is a settled law that the court gives a large lee way to the executive and the legislature. Granting licences for import or export is by executive or legislative policy. Government would take diverse factors for formulating the policy for import or export of the goods granting relatively greater priorities to various items in the overall larger interest of the economy of the country. It is, therefore, by exercise of the power given to the executive or as the case may be, the legislature is at liberty to evolve such policies.
An applicant has no vested right to have export or import licences in terms of the policies in force at the date of his making application. For obvious reasons, granting of licences depends upon the policy prevailing on the date of the grant of the licence or permit. The authority concerned may be in a better position to have the overall picture Page 33 of 35 C/SCA/1598/2013 CAV JUDGMENT of diverse factors to grant permit or refuse to grant permission to import or export goods. The decision, therefore, would be taken from diverse economic perspectives which the executive is in a better informed position unless, as we have stated earlier, the refusal is mala fide or is an abuse of the power in which event it is for the applicant to plead and prove to the satisfaction of the court that the refusal was vitiated by the above factors."
Thus, to direct the respondent to grant further LoP without petitioner debonding its unit and also without necessary inspection and scrutiny of the premises would prove to be against the requirements of law on the subject, and therefore, as far as the second ground raised in this petition, the petitioner's claim is not found sustainable. However, petitioner can choose to apply once again on fulfilling the required parameters and if so done, the same shall be considered in accordance with law by the respondents.
Resultantly, petition stands partly allowed. The respondents shall forthwith release the attachment over the goods and machineries. Rule is made absolute to the extent above with cost. The cost is quantified at Rs. 25,000/= to be paid within one month from the date of receipt of copy of this judgment.
{Akil Kureshi, J.} Page 34 of 35 C/SCA/1598/2013 CAV JUDGMENT {Ms. Sonia Gokani, J.} Prakash* Page 35 of 35