DOMINIC ALEX FERNANDES(D) TR.LRS.. Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, HON'BLE MR. JUSTICE UDAY UMESH LALIT
Judgment by: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
Case number: Crl.A. No.-000034-000034 / 2009
Diary number: 24460 / 2007
Advocates: K J JOHN AND CO Vs
B. V. BALARAM DAS
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 34 OF 2009
DOMNIC ALEX FERNANDES (D) THROUGH LRS. & ORS. …Appellants
Versus
UNION OF INDIA AND ORS. …Respondents
J U D G M E N T
ADARSH KUMAR GOEL, J.
1. This appeal has been preferred against Order dated 11th July,
2007 of the High Court of Judicature at Bombay in Criminal Writ
Petition No. 1088 of 1995.
2. The question for consideration is whether tenancy of a
property, ownership of which is acquired by a person to whom the
Smugglers and Foreign Exchange Manipulators (Forfeiture of
Property) Act, 1976 (SAFEMA) applies, will be treated as “illegally
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acquired property” within the meaning of Section 3(1)(c) of SAFEMA
and can be subjected to forfeiture under the provisions thereof.
3. Facts giving rise to the issue may be briefly stated. Vide order
dated 19th January, 1974 one Krishna Budha Gawde was detained
under Section 3(1) of the Conservation of Foreign Exchange and
Prevention of Smuggling Activities Act, 1974 (COFEPOSA) by the
Government of Maharashtra. As his detention was confirmed by the
Advisory Board, he was covered by Section 2(b) of SAFEMA1 as the
1 2. Application.—(1) The provisions of this Act shall apply only to the persons specified in sub-section (2).
(2) The persons referred to in sub-section (1) are the following, namely:—
XXX XXX XXX
(b) every person in respect of whom an order of detention has been made under the
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52
of 1974):
XXX XXX XXX
(c) every person who is a relative of a person referred to in clause (a) or clause (b);
(d) every associate of a person referred to in clause (a) or clause (b);
(e) any holder (hereafter in this clause referred to as the present holder) of any property
which was at any time previously held by a person referred to in clause (a) or clause (b)
unless the present holder or, as the case may be, anyone who held such property after
such person and before the present holder, is or was a transferee in good faith for
adequate consideration.
XXX XXX XXX
Explanation 2.—For the purposes of clause (c), “relative”, in relation to a person, means—
(i) spouse of the person;
(ii) brother or sister of the person;
(iii) brother or sister of the spouse of the person;
(iv) any lineal ascendant or descendant of the person;
(v) any lineal ascendant or descendant of the spouse of the person;
(vi) spouse of a person referred to in clause (ii), clause (iii) clause (iv) or clause (v);
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person to whom the said Act applied. Once it was so, the property
illegally acquired by him (as defined in Section 3(1)(c)2 of the Act
(vii) any lineal descendant of a person referred to in clause (ii) or clause (iii).
Explanation 3.—For the purposes of clause (d), “associate”, in relation to a person, means—
(i) any individual who had been or is residing in the residential premises (including outhouses) of such
person;
(ii) any individual who had been or is managing the affairs or keeping the accounts of such person;
(iii) any association of persons, body of individuals, partnership firm, or private company within the
meaning of the Companies Act, 1956 (1 of 1956), of which such person had been or is a member, partner
or director;
(iv) any individual who had been or is a member, partner or director of an association of persons, body of
individuals, partnership firm or private company referred to in clause (iii) at any time when such person
had been or is a member, partner or director of such association, body, partnership firm or private
company;
(v) any person who had been or is managing the affairs, or keeping the accounts, of an association of
persons, body of individuals, partnership firm or private company referred to in clause (iii);
(vi) the trustee of any trust, where, —
(a) the trust has been created by such person; or
(b) the value of the assets contributed by such person (including the value of the assets, if any,
contributed by him earlier) to the trust amounts, on the date on which the contribution is made,
to not less than twenty per cent. of the value of the assets of the trust on that date;
(vii) where the competent authority, for reasons to be recorded in writing, considers that any properties
of such person are held on his behalf by any other person, such other person.
Explanation 4.— For the avoidance of doubt, it is hereby provided that the question whether any person
is a person to whom the provisions of this Act apply may be determined with reference to any facts,
circumstances or events (including any conviction or detention) which occurred or took place before the
commencement of this Act.
2 3. Definitions.—(1) In this Act, unless the context otherwise requires,—
XXX XXX XXX
(c) “illegally acquired property”, in relation to any person to whom this Act applies, means—
(i) any property acquired by such person, whether before or after the commencement of this Act, wholly
or partly out of or by means of any income, earnings or assets derived or obtained from or attributable to
any activity prohibited by or under any law for the time being in force relating to any matter in respect of
which Parliament has power to make laws; or
(ii) any property acquired by such person, whether before or after the commencement of this Act, wholly
or partly out of or by means of any income, earning or assets in respect of which any such law has been
contravened; or
(iii) any property acquired by such person, whether before or after the commencement of this Act, wholly
or partly out of or by means of any income, earnings or assets the source of which cannot be proved and
which cannot be shown to be attributable to any act or thing done in respect of any matter in relation to
which Parliament has no power to make laws; or
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was liable to be forfeited. Accordingly, notice of forfeiture was
issued under Section 6 of the Act in respect of several properties
including the property which is subject matter of present proceeding
viz. T-40, Juhu Koliwada, H.B. Gawde Road (also known as Azad
Road), I Santacruz (West), Mumbai – 400 049. Vide order dated 29th
August, 1977, the competent authority passed an order under
Section 7 of the Act holding the property in question to be liable to
be forfeited. This order was confirmed by the Appellate Tribunal for
Forfeited Property on 2nd April, 1997 in respect of the said property.
4. The appellants herein filed a Writ Petition under Articles 226/227
of the Constitution seeking a direction that order of forfeiture passed
against Krishna Budha Gawde could not operate against them as
they are bona fide tenants. Prior to 1965, the original owner of the
property sold the property to Krishna Budha Gawde. The new
(iv) any property acquired by such person, whether before or after the commencement of this Act, for a
consideration, or by any means, wholly or partly traceable to any property referred to in sub-clauses (i) to
(iii) or the income or earnings from such property; and includes—
(A) any property held by such person which would have been, in relation to any previous holder
thereof, illegally acquired property under this clause if such previous holder had not ceased to hold it,
unless such person or any other person who held the property at any time after such previous holder or,
where there are two or more such previous holders, the last of such previous holders is or was a
transferee in good faith for adequate consideration;
(B) any property acquired by such person, whether before or after the commencement of this
Act, for a consideration, or by any means, wholly or partly traceable to any property falling under
item (A), or the income or earnings therefrom; … … …
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landlord – Gawde reconstructed the structure in the year 1972 and
the appellants were put in possession thereof and were paying rent
to the new owner under the Bombay Rent Act. They were not
aware of proceedings under SAFEMA and COFEPOSA against the
landlord. They informed the competent authority about this. Since
they apprehended coercive steps against them, they are entitled to
be granted protection.
5. The writ petition was contested by submitting that since the
properties of Krishna Budha Gawde stood forfeited and vested in the
Central Government free from all encumbrances, the alleged
tenancy rights did not survive and the competent authority was
entitled to take possession under Section 19 of SAFEMA.
6. The High Court dismissed the writ petition holding that the
tenancy did not survive in view of Section 7(3) of SAFEMA.
7. We have heard learned counsel for the parties.
8. The contention raised on behalf of the appellants is that
forfeiture contemplated under Section 7 of the Act is only of illegally
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acquired property as defined under Section 3(1)(c) of SAFEMA i.e.
property acquired by the person to whom the Act applies which is
defined under Section 2(2) of SAFEMA. The Act applied to a person
against whom the order of detention has been passed or a person
who is a relative or associate of such person or holder of the property
which was previously held by such person as per the said provision,
quoted earlier. ‘Relative’ is defined in Explanation 2 and ‘associate’
is defined in Explanation 3 of Section 2 of SAFEMA.
9. It is submitted that the appellants could not, in any manner, be
held to be relative or associate of the person against whom the
order of detention had been passed, and, therefore they could not
be visited with any adverse consequences for the wrongful action of
Krishna Budha Gawde. Reliance has been placed on judgments of
this Court in C.B. Gautam versus Union of India and Ors.3; Attorney
General for India and Ors. versus Amratlal Prajivandas and Ors.4;
State of West Bengal and Ors. versus Vishnunarayan & Associates (P)
Ltd. and Anr.5; Fatima Mohd. Amin (Smt.) (Dead) through LRs. versus
3 (1993) 1 SCC 78
4 (1994) 5 SCC 54
5 (2002) 4 SCC 134
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Union of India and Anr.6; P.P. Abdulla and Anr. versus Competent
Authority and ors.7; Aslam Mohammad Merchant versus
Competent Authority and Ors.8; Vishal N. Kalsaria versus Bank of
India and Ors.9 ; and judgment of Bombay High Court in Narayan
Vittappa Kudva versus Union of India and Anr.10.
10. Learned counsel for the respondents supported the view taken
in the impugned judgment.
11. On due consideration of the matter, we find merit in the
contention of the appellants. The answer to the question framed in
earlier part of the judgment has to be in favour of the appellants
and in the negative.
12. In C.B. Gautam (supra) validity of Chapter XX-C inserted in the
Income Tax, 1961 by the Finance Act of 1986 was considered. The
6 (2003) 7 SCC 436
7 (2007) 2 SCC 510
8 (2008) 14 SCC 186
9 (2016) 3 SCC 762
10 2002 (2) MhLJ 290
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scheme of the said provision was to confer power of compulsory
purchase of immovable property by the Department if there was
under-valuation for evasion of tax. This Court upheld the provision by
reading therein the requirement of giving opportunity of hearing and
recording reasons. However, as regards the bona fide rights of
encumbrance holders such as a subsisting lease, it was observed
that they could not be visited with adverse consequences as they
were not involved in tax evasion. This Court observed:
“36. … … …In the result the expression “free from all
encumbrances” in sub-section (1) of Section 269-UE is struck
down and sub-section (1) of Section 269-UE must be read
without the expression “free from all encumbrances” with the
result the property in question would vest in the Central
Government subject to such encumbrances and leasehold
interests as are subsisting thereon except for such of them as
are agreed to be discharged by the vendor before the sale is
completed. If under the relevant agreement to sell the
property is agreed to be sold free of all encumbrances or
certain encumbrances it would vest in the Central
Government free of such encumbrances. Similarly, sub-section
(2) of Section 269-UE will be read down so that if the holder of
an encumbrance or a lessee is in possession of the property
and under the agreement to sell the property it is not provided
that the sale would be free of such encumbrances or
leasehold interests, the encumbrance holder or the lessee who
is in possession will not be obliged to deliver the possession of
the property to the appropriate authority or any person
authorised by it and the provisions of sub-section (3) also
would not apply to such persons. If the provisions of Section
269-UE are read down in the manner indicated above then, in
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our opinion, the provisions of sub-section (6) of that section do
not present any difficulty because the vesting in the Central
Government would be subject to such encumbrances and
leasehold rights as stated earlier.”
13. In Amratlal (supra) this Court considered the validity of the
SAFEMA and the COFEPOSA and in that context one of the questions
framed for consideration was whether the definition of “illegally
acquired property” in clause (c) of Section 3(1) of SAFEMA was
unconstitutional and whether application of the Act to the relatives
and associates of a person illegally acquiring the property was valid.
This Court observed:
“44. … … …The relatives and associates are brought in only for
the purpose of ensuring that the illegally acquired properties of
the convict or detenu, acquired or kept in their names, do not
escape the net of the Act. It is a well-known fact that persons
indulging in illegal activities screen the properties acquired
from such illegal activity in the names of their relatives and
associates. Sometimes they transfer such properties to them,
may be, with an intent to transfer the ownership and title. In
fact, it is immaterial how such relative or associate holds the
properties of convict/detenu — whether as a benami or as a
mere name-lender or as a bona fide transferee for value or in
any other manner. He cannot claim those properties and must
surrender them to the State under the Act. Since he is a
relative or associate, as defined by the Act, he cannot put
forward any defence once it is proved that that property was
acquired by the detenu — whether in his own name or in the
name of his relatives and associates. It is to counteract the
several devices that are or may be adopted by persons
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mentioned in clauses (a) and (b) of Section 2(2) that their
relatives and associates mentioned in clauses (c) and (d) of
the said sub-section are also brought within the purview of the
Act. The fact of their holding or possessing the properties of
convict/detenu furnishes the link between the convict/detenu
and his relatives and associates. Only the properties of the
convict/detenu are sought to be forfeited, wherever they are.
The idea is to reach his properties in whosoever’s name they
are kept or by whosoever they are held. The independent
properties of relatives and friends, which are not traceable to
the convict/detenu, are not sought to be forfeited nor are
they within the purview of SAFEMA**11. We may proceed to
explain what we say. Clause (c) speaks of a relative of a
person referred to in clause (a) or clause (b) (which speak of a
convict or a detenu). Similarly, clause (d) speaks of associates
of such convict or detenu. If we look to Explanation (3) which
specifies who the associates referred to in clause (d) are, the
matter becomes clearer. ‘Associates’ means — (i) any
individual who had been or is residing in the residential
premises (including outhouses) of such person [‘such person’
refers to the convict or detenu, as the case may be, referred
to in clause (a) or clause (b)]; (ii) any individual who had been
or is managing the affairs or keeping the accounts of such
convict/detenu; (iii) any association of persons, body of
individuals, partnership firm or private company of which such
convict/detenu had been or is a member, partner or director;
(iv) any individual who had been or is a member, partner or
director of an association of persons, body of individuals,
partnership firm or private company referred to in clause (iii) at
any time when such person had been or is a member, partner
or director of such association of persons, body of individuals,
partnership firm or private company; (v) any person who had
been or is managing the affairs or keeping the accounts of
any association of persons, body of individuals, partnership firm
or private company referred to in clause (iii); (vi) the trustee of
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** That this was the object of the Act is evident from para 4 of the preamble which states: “And whereas such
persons have in many cases been holding the properties acquired by them through such gains in the names of their
relatives associates and confidants.” We are not saying that the preamble can be utilized for restricting the scope
of the Act, we are only referring to it to ascertain the object of the enactment and to reassure ourselves that the
construction placed by us accords with the said object.
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any trust where (a) the trust has been created by such
convict/detenu; or (b) the value of the assets contributed by
such convict/detenu to the trust amounts, on the date of
contribution not less than 20% of the value of the assets of the
trust on that date; and (vii) where the competent authority, for
reasons to be recorded in writing, considers that any
properties of such convict/detenu are held on his behalf by
any other person, such other person. It would thus be clear
that the connecting link or the nexus, as it may be called, is
the holding of property or assets of the convict/detenu or
traceable to such detenu/convict. Section 4 is equally
relevant in this context. It declares that “as from the
commencement of this Act, it shall not be lawful for any
person to whom this Act applies to hold any illegally acquired
property either by himself or through any other person on his
behalf”. All such property is liable to be forfeited. The
language of this section is indicative of the ambit of the Act.
Clauses (c) and (d) in Section 2(2) and the Explanations (2)
and (3) occurring therein shall have to be construed and
understood in the light of the overall scheme and purpose of
the enactment. The idea is to forfeit the illegally acquired
properties of the convict/detenu irrespective of the fact that
such properties are held by or kept in the name of or screened
in the name of any relative or associate as defined in the said
two Explanations. The idea is not to forfeit the independent
properties of such relatives or associates which they may have
acquired illegally but only to reach the properties of the
convict/detenu or properties traceable to him, wherever they
are, ignoring all the transactions with respect to those
properties. By way of illustration, take a case where a
convict/detenu purchases a property in the name of his
relative or associate — it does not matter whether he intends
such a person to be a mere name-lender or whether he really
intends that such person shall be the real owner and/or
possessor thereof — or gifts away or otherwise transfers his
properties in favour of any of his relatives or associates, or
purports to sell them to any of his relatives or associates — in all
such cases, all the said transactions will be ignored and the
properties forfeited unless the convict/detenu or his
relative/associate, as the case may be, establishes that such
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property or properties are not “illegally acquired properties”
within the meaning of Section 3(c). In this view of the matter,
there is no basis for the apprehension that the independently
acquired properties of such relatives and associates will also
be forfeited even if they are in no way connected with the
convict/detenu. So far as the holders (not being relatives and
associates) mentioned in Section 2(2)(e) are concerned, they
are dealt with on a separate footing. If such person proves
that he is a transferee in good faith for consideration, his
property — even though purchased from a convict/detenu —
is not liable to be forfeited. It is equally necessary to reiterate
that the burden of establishing that the properties mentioned
in the show-cause notice issued under Section 6, and which
are held on that date by a relative or an associate of the
convict/detenu, are not the illegally acquired properties of the
convict/detenu, lies upon such relative/associate. He must
establish that the said property has not been acquired with
the monies or assets provided by the detenu/convict or that
they in fact did not or do not belong to such detenu/convict.
We do not think that Parliament ever intended to say that the
properties of all the relatives and associates, may be illegally
acquired, will be forfeited just because they happen to be the
relatives or associates of the convict/detenu. There ought to
be the connecting link between those properties and the
convict/detenu, the burden of disproving which, as
mentioned above, is upon the relative/associate. In this view
of the matter, the apprehension and contention of the
petitioners in this behalf must be held to be based upon a
mistaken premise. The bringing in of the relatives and
associates or of the persons mentioned in clause (e) of Section
2(2) is thus neither discriminatory nor incompetent apart from
the protection of Article 31-B.”
14. In Fatima (supra), applying the ratio of Amratlal (supra), this
Court held that in absence of an averment that the property with an
13
individual was benami, such individual could not be proceeded
against in absence of any link or nexus of the property with the
illegally acquired money.
15. In Vishnunarayan (supra) it was held that Section 6-A of the
W.B. Govt. Premises (Tenancy Regulation) Act, 1976 is not applicable
to tenants in lawful occupation.
16. In Abdulla (supra) following the judgment of this Court in Fatima
(supra) it was held that Section 6(1) of the Act could apply only
when there was a link or nexus of the property sought to be forfeited
with the illegally acquired money of the person to whom the Act
applied.
17. In Vishal (supra), the question was whether protected tenant
under the Maharashtra Rent Control Act, 1999 could be deprived of
his rights under the provisions of the Securitisation and Reconstruction
of Financial Assets and Enforcement of Security Interest Act, 2002
(the SARFAESI Act). Answering the question in the negative, it was
14
held that such a situation was not contemplated as it will result in a
central statute nullifying a State statute which was within the
exclusive jurisdiction of the legislature and thereby affecting the
concept Federalism.
18. In Narayan Vittappa (supra) the Bombay High Court held that a
person to whom the Act applied, his relative or associate did not
include a bona fide tenant having no connection whatsoever to the
person who was convicted or detained in the manner
contemplated under Section 2 of the Act and if such a person
claims to be having no nexus to the person to whom the Act
applied, his rights will not stand vested in the Central Government,
though he may be liable to be proceeded against the Public
Premises Eviction Act12.
19. In Aslam (supra), following the judgments of this Court in
Amratlal (supra) and Fatima (supra) it was held that for forfeiture of
property under Chapter V-A of the Narcotic Drugs and Psychotropic
12
Para 15 in Narayan Vittappa Kudva v. Union of India and Anr. [2002 (2) MhLJ290]
15
Substances Act, 1985, a direct nexus/link was necessary between
the properties sought to be forfeited and its illegal acquisition.
20. In the present case, it is undisputed that only adjudication
which has taken place by the competent authority is that the
property was owned by the person to whom the Act applied i.e.
against whom the order of detention had been confirmed. The
rights of the appellants, who claim to be bona fide tenants even
prior to purchase of the property by the person to whom the Act
applied, have not been adjudicated upon on the assumption that
their rights will stand automatically terminated. In view of law laid
down by this Court, noticed above, we are of the view that rights of
a bona fide tenant will not stand automatically terminated by
forfeiture of property and vesting thereof in the Central Government.
Such forfeiture will extinguish the rights of the person to whom the
Act applies in the present case Krishna Budha Gawde, who was the
owner of the property in question or his relative or associate having
nexus with him in relation to the said property. However, we do not
express any opinion whether the appellants are the bona fide
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tenants and had no nexus with the acquisition of the property by the
person to whom the Act applied as claimed by them. This question
needs to be determined independently by the competent authority
as defined in Section 3(b) of the Act.
21. Accordingly, we allow this appeal, set aside the order of the
High Court and remit the matter to the competent authority for
passing an appropriate order in accordance with law. The parties
are directed to appear before the competent authority for further
proceedings on 9th October, 2017.
…………………………………..J.
(ADARSH KUMAR GOEL)
…………………………………..J.
(UDAY UMESH LALIT)
NEW DELHI;
17TH AUGUST, 2017.
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ITEM NO.1501 COURT NO.12 SECTION II-A (For judgment)
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal No(s). 34/2009
DOMINIC ALEX FERNANDES(D) TR.LRS. & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 17-08-2017 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. Pratap Venugopal, Adv. Ms. Surokha Raman, Adv. Ms. Niharika, Adv. Ms. Kanika Kaliyarasan, Adv. for K J John And Co, AOR
For Respondent(s) Mr. Mahaling Pandareg, Adv. Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. B. V. Balaram Das, AOR Mr. Mukesh Kumar Maroria, AOR.
Hon'ble Mr. Justice Adarsh Kumar Goel pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Uday Umesh Lalit. The appeal is allowed in terms of the signed reportable judgment.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT COURT MASTER
(Signed reportable judgment is placed on the file)