UNION OF INDIA Vs M/S PREMIER LIMITED (FORMERLY PREMIER AUTOMOBILES LTD.)
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-003529-003529 / 2008
Diary number: 7781 / 2007
Advocates: B. KRISHNA PRASAD Vs
RAJAN NARAIN
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3529 OF 2008
Union of India & Ors. ….Appellant(s)
VERSUS
M/s Premier Limited (Formerly …Respondent(s) Premier Automobiles Ltd.) & Ors.
J U D G M E N T
Abhay Manohar Sapre, J.
1. This appeal is filed by the Union of India
against the final judgment and order dated
13.07.2006 passed by the High Court of Judicature
at Bombay in Writ Petition Nos. 1567 of 2005, 2780,
2781 & 2782 of 2004 wherein the High Court
allowed the writ petitions and quashed the orders
passed by the Special Director (Appeals). 1
2. The controversy involved in this appeal is
short. However, in order to appreciate the same,
few undisputed facts need mention hereinbelow.
3. On 01.05.1991, a memorandum to show cause
notice was issued by the Special Director to
respondent Nos. 2, 3 and 4, namely, M/s Godrej
Industries Ltd. [formerly known as Godrej Soaps
Ltd. (R2)] and its two Directors (R3 and R4) for
allegedly committing contravention of Sections 9 (1)
(a), 9(1)(c) and Section 16(1) of the Foreign
Exchange Regulation Act, 1973 (hereinafter referred
to as “FERA”) in respect of imports and exports of
certain commodities made with two foreign parties,
viz., M/s Fingrain, S.A., Geneva and M/s
Continental Grain Export Corporation, New York
during the year 197778.
4. During the pendency of the proceedings, FERA
was repealed with effect from 01.06.2000. It was,
however, replaced by Foreign Exchange
2
Management Act, 1999 (hereinafter referred to as
“FEMA”).
5. On 05.12.2003, an adjudication order was
passed by the Deputy Director of Enforcement
under FEMA read with FERA in relation to the show
cause notice dated 01.05.1991. By this order,
penalty of Rs.15,50,000/ was imposed on M/s
Godrej Industries Ltd. and its two Directors for
contravening the provisions of Sections 9 (1)(a) and
9(1)(c) read with Section 16 (1) of FERA.
6. On 15.01.2004, the respondent Nos. 2 to 4 felt
aggrieved by the adjudication order dated
05.12.2003 and filed appeal before the Special
Director (Appeals) under Section 17 of FEMA.
7. On 08.09.2004 and 08.11.2004, the Special
Director (Appeals) dismissed the appeals as being
not maintainable. He held that the Special Director
(Appeals) has no jurisdiction to hear the appeals
against the adjudication order passed under Section
51 of FERA.
3
8. Respondent Nos. 2 to 4 felt aggrieved by orders
dated 08.09.2004 and 08.11.2004 and filed writ
petitions before the High Court of Bombay at
Mumbai. By impugned common order, the High
Court allowed the writ petitions and quashed the
orders of the Special Director (Appeals). The High
Court held that the appeals filed by respondent
Nos.2 to 4 before the Special Director (Appeals)
against the adjudication order dated 05.12.2003
were maintainable inasmuch as the Special Director
(Appeals) possessed the jurisdiction to decide the
appeals on merits.
9. It is against this order of the High Court, the
Revenue has felt aggrieved and filed the present
appeal by way of special leave before this Court.
10. Heard learned counsel for the parties.
11. Learned counsel for the appellant (Union of
India) while assailing the legality of the impugned
order contended that on proper reading of relevant
provisions of FERA and FEMA and especially
4
Section 81 of FERA and Sections 17, 19 and 49 of
FEMA in juxtaposition, it is clear that the appeal
against the order dated 05.12.2003 passed by the
Deputy Director of Enforcement (Adjudicating
Officer) under Section 51 of FERA read with FEMA
would lie only to the Appellate Tribunal under
Section 19 of FEMA but not before the Special
Director (Appeals) under Section 17 of FERA.
12. It is this submission, the learned counsel
elaborated in his argument by referring to various
provisions of FERA and FEMA.
13. In reply, learned counsel for the
respondents(assessees) supported the view taken
by the High Court and contended that the appeal
was rightly held maintainable under Section 17 of
FEMA before the Special Director (Appeals) against
the order dated 05.12.2003 passed by Deputy
Director of Enforcement as an Adjudicating Officer
for its disposal. Learned counsel also referred to the
5
provisions of FERA and FEMA to support his
arguments.
14. Having heard the learned counsel for the
parties and on perusal of the record of the case
including the written submissions, we find force in
the submissions of learned counsel for the
appellantsUOI.
15. The question, which arises for consideration in
this appeal, is which is the proper appellate
authority for deciding the appeals filed after repeal
of FERA on 01.06.2000 against the order passed
under Section 51 of FERA in the proceedings
initiated prior to 01.06.2000, viz., is it the “Special
Director (Appeals)” under Section 17 of FEMA or is
it the “Appellate Tribunal” under Section 19 of
FEMA.
16. In other words, the question is, if the
Adjudicating Officer has passed an order after the
repeal of FERA in the proceedings initiated prior to
01.06.2000, whether an appeal against such order
6
will lie before the “Special Director (Appeals)” under
Section 17 of FEMA or before the “Appellate
Tribunal” under Section 19 of FEMA.
17. In order to answer the question involved in this
appeal, it is necessary to take note of some relevant
provisions of FERA (since repealed) and FEMA
under which the issue was dealt with. Though
Rules are also framed under FEMA prescribing the
manner in which the appeals are to be prosecuted
but for deciding the question, it may not be
necessary to examine the Rules.
18. The relevant Sections are Sections 50, 51, 52,
54 and 81 of FERA and Sections 17, 18, 19 and 49
of FEMA which read as under:
“FERA
Section 50
PenaltyIf any person contravenes any of the provisions of this Act other than section 13, clause (a) of subsection (1) of section 18, section 18 A and clause (a) of subsection ( 1 ) of section 19 or of any rule, direction or order made thereunder, he shall be liable to such penalty not exceeding five times the amount or value involved in any such contravention or five thousand rupees, whichever is more as may be adjudged by the Director of Enforcement or any other officer of Enforcement not below the rank of an
7
Assistant Director of Enforcement specially empowered in this behalf by order of the Central Government (in either case hereinafter referred to as the adjudicating officer).
Section 51
Power to adjudicate For the purpose of adjudging under section 50 whether any person has committed a contravention of any of the provisions of this Act (other than those referred to in that section) or of any rule, direction or order made thereunder, the adjudicating officer shall hold an inquiry in the prescribed manner after giving that person a reasonable opportunity for making a representation in the matter and if, on such inquiry, he is satisfied that the person has committed the contravention, he may impose such penalty as he thinks fit in accordance with the provisions of that section.
Section 52
Appeal to Appellate Board (1) The Central Government, may by notification in the Official Gazette, constitute an Appellate Board to be called the Foreign Exchange Regulation Appellate Board consisting of a Chairman [being a person who has for at least ten years held a civil judicial post or who has been a member of the Central Legal Service (not below Grade 1) for at least three years or who has been in practice as an advocate for at least ten years] and such number of other members, not exceeding four to be appointed by the Central Government for hearing appeals against the orders of the adjudicating officer made under section 51.
(2) Any person aggrieved by such order may, on payment of such fee as may be prescribed and after depositing the sum imposed by way of penalty under section 50 and within fortyfive days from the date on which the order is served on the person committing the contravention, prefer an appeal to the Appellate Board:
Provided that the Appellate Board may entertain any appeal after the expiry of the said period of fortyfive days, but not after ninety days from the date aforesaid if it is satisfied that the appellate was prevented by sufficient cause from filing the appeal in time:
8
Provided further that where the Appellate Board is of opinion that the deposit to be made will cause undue hardship to the appellant, it may, in its own discretion, dispense with such a deposit either unconditionally or subject to such conditions as it may deem fit. (3) On receipt of an appeal under subsection (2) the Appellate Board may, after making such further inquiry as it deems fit, confirm, modify or set aside the order appealed against and the decision of the Appellate Board shall, subject to the provisions of section 54, be final and if the sum deposited by way of penalty under subsection (2) exceeds the amount directed to be paid by the Appellate Board, the excess amount shall be refunded.
(4) The Appellate Board may, for the purpose of examining the legality, propriety or correctness of any order made by the adjudicating officer under section 50 read with section 51 in relation to any proceeding, on its own motion or otherwise, call for the records of such proceeding and make such order in the case as it thinks fit. (5) No order of the adjudicating officer made under section 50 read with section 51 shall be varied by the Appellate Board so as to prejudicially affect any person without giving such person a reasonable opportunity for making a representation in the matter; and subject thereto the Appellate Board shall follow such procedure, in respect of the proceedings before it, as may be prescribed.
(6) The powers and functions of the Appellate Board may be exercised and discharged by Benches consisting of two members and constituted by the Chairman of the Appellate Board:
Provided that if the members of the Bench differ on any point or points, they shall state the point or points on which they differ and refer the same to a third member (to be specified by the Chairman) for hearing on such point or points and such point or points shall be decided according to the opinion of that member:
Provided further that it shall be competent for the Chairman or any other member of the Appellate Board authorised by the Chairman in this behalf to exercise the powers and discharge the functions of the
9
Appellate Board in respect of any appeal against an order imposing a penalty of an amount not exceeding two lakhs and fifty thousand rupees.
Section 54
Appeal to High Court An appeal shall lie to the High Court only on questions of law from any decision or order of the Appellate Board under subsection (3) or subsection (4) of section 52:
Provided that the High Court shall not entertain any appeal under this section if it is filed after the expiry of sixty days of the date of communication of the decision or order of the Appellate Board, unless the High Court is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
Explanation. —In this section and in section 55, "High Court" means
(i) the High Court within the jurisdiction of which the aggrieved party ordinarily resides or carries on business or personally works for gain; and
(ii) where the Central Government is the aggrieved party, the High Court within the jurisdiction of which the respondent, or in a case where there are more than one respondent, any of the respondents, ordinarily resides or carries on business or personally works for gain.
Section 81
Repeal and Saving (1) The Foreign Exchange Regulation Act, 1947 (7 of 1947) is hereby repealed.
(2) Notwithstanding such repeal
(a) anything done or any action taken or purported to have been done or taken (including any rule, notification, inspection, order or notice made or issued, or any appointment, confirmation or declaration made or any licence, permission, authorisation or exemption granted or any document or instrument executed or any direction given or any proceedings taken or any confiscation adjudged or any penalty or fine imposed) under the Act hereby repealed shall, in so far as it is not inconsistent with the
10
provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act;
(b) the provisions of section 60 of this Act shall apply in relation to the contravention of any of the provisions of the Act hereby repealed or of any rule, direction or order made thereunder;
(c) any appeal preferred to the Foreign Exchange Regulation Appellate Board under subsection (2)of section 23E of the Act hereby repealed but not disposed of before the commencement of this Act and any appeal that may be preferred to the said Board against any order made or to be made under section 23 of the Act hereby repealed may be disposed of by any member of the Appellate Board constituted under this Act in accordance with the provisions of sub section (6) of section 52 of this Act;
(d) every appeal from any decision or order of the Foreign Exchange Regulation Appellate Board under subsection (3) or subsection (4) of section 23E of the Act hereby repealed shall, if not filed before the commencement of this Act, be filed before the High Court within a period of sixty days of such commencement:
Provided that the High Court may entertain any such appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period.
(3) The mention of particular matters in subsection (2) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897) with regard to the effect of repeal.
FEMA
Section 17
Appeal to Special Director (Appeals).—
(1 ) The Central Government shall, by notification, appoint one or more Special Directors (Appeals) to hear appeals against the orders of the Adjudicating Authorities under this section and shall also specify in the said notification the matter and places in relation
11
to which the Special Director (Appeals) may exercise jurisdiction.
(2) Any person aggrieved by an order made by the Adjudicating Authority, being an Assistant Director of Enforcement or a Deputy Director of Enforcement, may prefer an appeal to the Special Director (Appeals).
(3) Every appeal under subsection (1) shall be filed within fortyfive days from the date on which the copy of the order made by the Adjudicating Authority is received by the aggrieved person and it shall be in such form, verified in such manner and be accompanied by such fee as may be prescribed:
Provided that the Special Director (Appeals) may entertain an appeal after the expiry of the said period of fortyfive days, if he is satisfied that there was sufficient cause for not filing it within that period.
(4) On receipt of an appeal under subsection (1), the Special Director (Appeals) may after giving the parties to the appeal an opportunity of being heard, pass such order thereon as he thinks fit, confirming, modifying or setting aside the order appealed against.
(5) The Special Director (Appeals) shall send a copy of every order made by him to the parties to appeal and to the concerned Adjudicating Authority.
(6) The Special Director (Appeals) shall have the same powers of a civil court which are conferred on the Appellate Tribunal under subsection (2) of section 28 and—
(a) all proceedings before him shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860);
(b) shall be deemed to be a civil court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).
Section 18
Appellate Tribunal.— The Appellate Tribunal constituted under subsection(1) of Section 12 of the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (13 of 1976), shall, on and from the commencement of Part XIV of Chapter VI of the Finance Act, 2017, be the Appellate
12
Tribunal for the purposes of this Act and the said Appellate Tribunal shall exercise the jurisdiction, powers and authority conferred on it by or under this Act.
Section 19
Appeal to Appellate Tribunal.— (1) Save as provided in subsection (2), the Central Government or any person aggrieved by an order made by an Adjudicating Authority, other than those referred to in subsection (1) of section 17, or the Special Director (Appeals), may prefer an appeal to the Appellate Tribunal:
Provided that any person appealing against the order of the Adjudicating Authority or the Special Director (Appeals) levying any penalty, shall while filing the appeal, deposit the amount of such penalty with such authority as may be notified by the Central Government:
Provided further that where in any particular case, the Appellate Tribunal is of the opinion that the deposit of such penalty would cause undue hardship to such person, the Appellate Tribunal may dispense with such deposit subject to such conditions as it may deem fit to impose so as to safeguard the realisation of penalty.
(2) Every appeal under subsection (1) shall be filed within a period of fortyfive days from the date on which a copy of the order made by the Adjudicating Authority or the Special Director (Appeals) is received by the aggrieved person or by the Central Government and it shall be in such form, verified in such manner and be accompanied by such fee as may be prescribed:
Provided that the Appellate Tribunal may entertain an appeal after the expiry of the said period of fortyfive days if it is satisfied that there was sufficient cause for not filing it within that period.
(3) On receipt of an appeal under subsection (1), the Appellate Tribunal may, after giving the parties to the appeal an opportunity of being heard, pass such orders thereon as it thinks fit, confirming, modifying or setting aside the order appealed against.
(4) The Appellate Tribunal shall send a copy of every order made by it to the parties to the appeal and to
13
the concerned Adjudicating Authority or the Special Director (Appeals), as the case may be.
(5) The appeal filed before the Appellate Tribunal under subsection (1) shall be dealt with by it as expeditiously as possible and endeavour shall be made by it to dispose of the appeal finally within one hundred and eighty days from the date of receipt of the appeal:
Provided that where any appeal could not be disposed of within the said period of one hundred and eighty days, the Appellate Tribunal shall record its reasons in writing for not disposing of the appeal within the said period.
(6) The Appellate Tribunal may, for the purpose of examining the legality, propriety or correctness of any order made by the Adjudicating Authority under section 16 in relation to any proceeding, on its own motion or otherwise, call for the records of such proceedings and make such order in the case as it thinks fit.
Section 35
Appeal to High Court.—Any person aggrieved by any decision or order of the Appellate Tribunal may file an appeal to the High Court within sixty days from the date of communication of the decision or order of the Appellate Tribunal to him on any question of law arising out of such order:
Provided that the High Court may, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period, allow it to be filed within a further period not exceeding sixty days.
Explanation.—In this section “High Court” means—
(a) the High Court within the jurisdiction of which the aggrieved party ordinarily resides or carries on business or personally works for gain; and
(b) where the Central Government is the aggrieved party, the High Court within the jurisdiction of which the respondent, or in a case where there are more than one respondent, any of the respondents, ordinarily resides or carries on business or personally works for gain.
14
Section 49 Repeal and saving.— (1) The Foreign Exchange Regulation Act, 1973 (46 of 1973) is hereby repealed and the Appellate Board constituted under subsection (1) of section 52 of the said Act (hereinafter referred to as the repealed Act) shall stand dissolved.
(2) On the dissolution of the said Appellate Board, the person appointed as Chairman of the Appellate Board and every other person appointed as Member and holding office as such immediately before such date shall vacate their respective offices and no such Chairman or other person shall be entitled to claim any compensation for the premature termination of the term of his office or of any contract of service.
(3) Notwithstanding anything contained in any other law for the time being in force, no court shall take cognizance of an offence under the repealed Act and no adjudicating officer shall take notice of any contravention under section 51 of the repealed Act after the expiry of a period of two years from the date of the commencement of this Act.
(4) Subject to the provisions of subsection (3) all offences committed under the repealed Act shall continue to be governed by the provisions of the repealed Act as if that Act had not been repealed.
(5) Notwithstanding such repeal,—
(a) anything done or any action taken or purported to have been done or taken including any rule, notification, inspection, order or notice made or issued or any appointment, confirmation or declaration made or any licence, permission, authorisation or exemption granted or any document or instrument executed or any direction given under the Act hereby repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act;
(b) any appeal preferred to the Appellate Board under subsection (2) of section 52 of the repealed Act but not disposed of before the commencement of this Act shall stand transferred to and shall be disposed of by the Appellate Tribunal constituted under this Act;
15
(c) every appeal from any decision or order of the Appellate Board under subsection (3) or subsection (4) of section 52 of the repealed Act shall, if not filed before the commencement of this Act, be filed before the High Court within a period of sixty days of such commencement: Provided that the High Court may entertain such appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period.
(6) Save as otherwise provided in subsection (3), the mention of particular matters in subsections (2), (4) and (5) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897), with regard to the effect of repeal.”
19. Section 49 (5)(b) of FEMA deals with repeal
and saving in relation to the action taken and to be
taken under FERA, 1973. Reading of this Section
shows that the legislature has equated the Appellate
Board constituted under FERA with the Appellate
Tribunal constituted under FEMA for disposal of the
appeals filed under Section 52(2) of FERA against
an order passed under Section 51 of FERA which
were pending before the Appellate Board as on
01.06.2000. Such appeals stood transferred from
the Appellate Board to the Appellate Tribunal for
their disposal in accordance with law.
16
20. The reason as to why a specific provision for
transfer of such pending appeals was made for their
disposal from the Appellate Board to the Appellate
Tribunal was that the Appellate Board constituted
under FERA stood dissolved by Section 49(1) of
FEMA with effect from 01.06.2000.
21. It is this dissolution of the Appellate Board,
which necessitated the legislature to make a
corresponding provision in the new Act (FEMA) so
that the consequences arising out of the dissolution
of the Appellate Board constituted under FERA is
taken care of by another appellate authority
constituted under the FEMA and all pending
appeals are automatically transferred to the
Appellate Board for their disposal under FEMA.
22. Having examined the relevant provisions of
FERA and FEMA, we are of the considered opinion
that any appeal filed after 01.06.2000 against the
order of the Adjudicating Officer passed under
Section 51 of FERA in the proceedings initiated
17
under FERA would lie before the Appellate Tribunal
under Section 19 of FEMA. This we say for more
than one reason set out in detail hereinbelow.
23. First, if the Adjudicating Officer had passed an
order under Section 51 of FERA prior to
01.06.2000, then the appeal against such order was
required to be filed before the Appellate Board under
Section 52 (2) of FERA. In other words, if the
Adjudicating Officer had passed the order under
Section 51 of FERA prior to 01.06.2000 when FERA
was in force, the appeal against such order was
maintainable only under Section 52 (2) before the
Appellate Board under FERA.
24. Second, if such appeal had remained pending
before the Appellate Board on 01.06.2000, the same
would have been transferred to the Appellate
Tribunal constituted under FEMA in terms of
Section 49 (5)(b) of FEMA for its disposal.
18
25. Indeed, there can be no dispute to the legal
position mentioned in the First and Second
reasoning supra.
26. Third, a fortiori, any appeal, if filed after
01.06.2000 and against the similar order, i.e., an
order passed under Section 51 of FERA should also
be held to lie before the Appellate Tribunal under
Section 19 of FEMA alike the appeals filed prior to
01.06.2000 and which were transferred to the
Appellate Tribunal by virtue of Section 49(5)(b) of
FEMA.
27. Fourth, the reason behind this simultaneous
statutory transfer of pending appeals to the
Appellate Tribunal under FEMA appears to be that
the legislature did not intend to provide two
separate Appellate Authorities under FEMA for
challenging the adjudication order passed under
Section 51 of the FERA, i.e., one appeal before the
Special Director (Appeals) and the other appeal
before the Appellate Tribunal under FEMA.
19
28. In other words, the legislature did not intend
to make a distinction between the two appeals for
their disposal by two different appellate authorities
under FEMA only because one appeal was filed prior
to 01.06.2000, therefore, it will lie before the
Appellate Tribunal whereas the other appeal which
was filed after 01.06.2000 though against the
similar order, it will lie before the Special Director
(Appeals). In our view, there does not appear to be
any justifiable reason to make such distinction for
filing of appeals filed against the similar order
passed under FERA before two different appellate
authorities under FEMA.
29. In our opinion, this intention of the legislature
is strengthened when we read Section 49 (5)(b) of
FEMA and Section 81(c) of FERA.
30. So far as Section 49(5)(b) of FEMA is
concerned, as mentioned above, it specifically
provides that the appeals filed under Section 52 (2)
of FERA against the order passed under Section 51
20
of FERA will be decided by the Appellate Tribunal
under FEMA.
31. So far as Section 81(c) of FERA, 1973 is
concerned, it deals with Repeal and Saving of FERA,
1947. Clause (c) of Section 81 specifically provides
that all the appeals filed under Section 23 of FERA,
1947, whether pending on the date of Repeal or/and
those filed after the repeal of FERA, 1947, shall be
disposed of by the Appellate Board constituted
under FERA, 1973.
32. It is true that Section 49 (5)(b) of FEMA is not
worded alike Section 81 (c) of FERA, yet, in our
view, it shows the intention of the legislature that all
such appeals have to be heard by the Appellate
Board under the FERA. The legislative intent
contained in Section 81 (c) can be taken into
account for interpreting the relevant provisions of
FERA and FEMA for deciding the question which is
the subject matter of this appeal.
21
33. We cannot, therefore, accept the submission of
learned counsel for the respondents(assessees) that
since Section 49(5)(b) of FEMA is not identically
worded on the pattern of Section 81(c) of FERA, that
itself would justify that the legislature intended to
provide two appellate authorities in FEMA for filing
two types of appeals arising out of a similar order.
34. In other words, it is not possible to accept the
submission of learned counsel for the
respondents(assessees) that by interpretative
process this Court can uphold creation of another
appellate authority for the disposal of the appeals
filed against the order passed under Section 51 of
FERA after 01.06.2000 which do not fall under
Section 49 (5)(2) of FEMA.
35. Indeed, as mentioned above, when similar
occasion arose at the time of repealing of FERA,
1947 by a new Act FERA, 1973 on 01.01.1974, the
legislature provided in Section 81(c) of FERA, 1973
that all appeals filed under Section 23 (E)(2) of
22
FERA, 1947 and pending before the Appellate Board
including those appeals which are filed against the
order passed after 01.01.1974 shall be disposed of
by the Appellate Board under FERA, 1973.
36. Keeping in view this legislative intent, we are of
the view that there is no reason as to why the same
legislative intent while interpreting the provisions of
FERA, 1973 and FEMA, 1999 is applied for deciding
the identical question now arising in the case.
37. The aforementioned submission is not
acceptable for yet another reason. Perusal of
Scheme of FEMA would show that the Special
Director (Appeals) is subordinate in hierarchy to the
Appellate Tribunal prescribed under Section 49(5)(2)
of FEMA. It is, therefore, not possible to hold that
one appeal would be maintainable before the
Appellate Tribunal and the other appeal arising out
of similar order would be maintainable before the
Special Director (Appeals), who is subordinate in
23
hierarchy to the Appellate Board. Such distinction
does not stand for any logic.
38. This question can be examined from another
angle also. If the submission of the learned counsel
for the respondents is accepted that the appellate
forum in this case for filing appeal is “Special
Director (Appeals)” and not the “Appellate Tribunal”
under FEMA then it will result in anomalous
situations which will again be incongruous.
39. The anomalous situation would be, the orders
passed by the Appellate Tribunal in the appeals,
which stood transferred to the Appellate Tribunal by
virtue of Section 49 (5)(b), are appealable to the
High Court under Section 35 of FEMA whereas the
orders passed by the Special Director (Appeals) in
the appeals filed after 01.06.2000 are not
appealable to the High Court under Section 35 of
FEMA. So, against the same order, one appellant
has a right of appeal to the High Court but the other
appellant has no such right of appeal because he
24
suffered dismissal of his appeal from Special
Director (Appeals) against whose order appeal does
not lie under Section 35 to the High Court. In our
view, such anomalous situation while interpreting
the provisions of the Act should always be avoided.
40. Applying the principle of purposive
interpretation, we are of the view that the appellate
forum for deciding the appeals arising out of the
order passed under Section 51 of FERA whether
filed prior to 01.06.2000 or filed after 01.06.2000
must be the same, i.e., Appellate Tribunal under
FEMA.
41. In view of the foregoing discussion, we cannot
concur with the view taken by the High Court and
accordingly hold that the appeal filed by respondent
Nos. 2 to 4 against the order dated 05.12.2003
passed by Deputy Director of enforcement under
Section 51 of FERA will lie and was, therefore,
maintainable only before the Appellate Tribunal
under Section 19 of FEMA.
25
42. The appeals bearing Nos.SD/A/MUM/04
05/38,39,40 and SD/A/MUM/0304/22 which
respondent Nos. 2 to 4 had filed before the Special
Director (Appeals) are accordingly transferred to the
concerned Appellate Tribunal constituted under
Section 18 of FEMA for their disposal on merits in
accordance with law.
43. The appeal is accordingly allowed. The
impugned order is set aside.
…………………………………J. [ABHAY MANOHAR SAPRE]
....…..................................J. [INDIRA BANERJEE]
New Delhi; January 29, 2019.
26