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Judgment
Writ
Petition
No.","Name of
the
Company","Type
of
Poppy
Seed",Registration No.,Quantity,"Advance
paid","Date of
Impugned
Order
8670/2020,"M/s
Wharton
Engineer &
Developers
Pvt. Ltd.","White
Poppy
Seeds","240/CBN/PS/2019-
20",102 MT,80%,20.10.2020
8669/2020,"M/s Astra
Build Tech
Pvt. Ltd","White
Poppy
Seeds","242/CBN/PS/2019-
20",102 MT,80%,20.10.2020
8676/2020,"M/s Nilesh
Traders","White
Poppy
Seeds","236/CBN/PS/2019-
20",170 MT,"Contract
complete",21.10.2020
,,"Yellow
Poppy
Seeds","248/CBN/PS/2019-
20",85MT,30%,
8668/2020,"M/s Amrut
Impex","White
Poppy
Seeds","231/CBN/PS/2019-
20",170 MT,"Contract
complete",21.10.2020
,,"Yellow
Poppy
Seeds","247/CBN/PS/2019-
20",85MT,30%,
8671/2020,"M/s Ajit
Exim","White
Poppy
Seeds","235/CBN/PS/2019-
20",170 MT,"Contract
complete",21.10.2020
,,"Yellow
Poppy
Seeds","246/CBN/PS/2019-
20",85MT,30%,
appear shall be informed by the respondent no. 1 to the learned counsel for the petitioner well in advance.,,,,,,
On hearing the petitioner, the Competent Authority shall pass an order, in accordance with law, within a period of two days and",,,,,,
communicate the same to the petitioner.â€,,,,,,
Similar orders were passed by this court in all the other petitions as well.,,,,,,
Mr. Darpan Wadhwa, ld. Senior Counsel appearing for the Petitioners, submits that the writ petitions which were filed earlier, having been treated",,,,,,
as representations, have now been rejected vide the impugned order dated 21st October, 2020. He submits that the Central Government itself has",,,,,,
issued circulars, clearly recognizing the outbreak of the COVID- 19 pandemic as a force majeure event. He further relies upon the office",,,,,,
memorandum dated 19th February, 2020, issued by the Ministry of Finance, to submit that disruptions have been caused by the Pandemic and",,,,,,
accordingly extensions may be sought in lieu of the same, without financial repercussions on either side. Mr. Wadhwa further submits that the",,,,,,
impugned order, rejecting the extension of time, fails to recognize that the COVID-19 pandemic had commenced sometime around December-January",,,,,,
in China and the date of the lockdown in India is irrelevant to the outbreak in China. He submits that the Chinese company having made it clear that it,,,,,,
was unable to supply in February, despite repeated requests for extensions by the Petitioners, the same was not granted. Since the Petitioners have",,,,,,
paid huge advances to the Chinese exporter, Mr. Wadhwa submits that if the extension is not granted, apart from the financial repercussions there is",,,,,,
also a threat that the Petitioners may not be able to do further business with the said Chinese company, which is the sole exporter of poppy seeds from",,,,,,
China, duly recognized by CBN. Reliance is placed upon,",,,,,,
 by ld. counsel, on the judgment of the Supreme Court in Indian Oil Corporation v Shashi Prabha Shukla and Ors., (2018) 12 SCC 85.",,,,,,
Mr. Pradeep Jain, ld. Counsel appearing for the Petitioner in W.P.(C) 9625/2020 submits that in this petition, the import was to be done from a",,,,,,
foreign supplier of poppy seeds in Turkey, and more than 2/3rd of the consignment amount has already been imported and only 1/3rd is outstanding.",,,,,,
The deadline for import of the same was June, 2020. It is also stated that the Petitioner in this case, has also paid the entire amount of consideration to",,,,,,
the exporter.,,,,,,
On the other hand, Mr. Anil Soni, ld. CGSC, appearing for the Government submits that the Government has considered the representations of the",,,,,,
Petitioners. A fair hearing has already been given and the reasoning of the Government does not deserve interference inasmuch as poppy seeds are a,,,,,,
regulated commodity, and due to the import of the same being a controlled measure, this would solely be a policy decision of the Government.",,,,,,
Mr. Amit Mahajan, ld. CGSC, appearing on behalf of the Respondents submits that there are quotas which are usually fixed for importing of limited",,,,,,
quantities of poppy seeds, and any out of turn extension granted would interfere with the quota which is already fixed. He submits that though the",,,,,,
affidavit already filed may not be satisfactory, he is willing to file a further affidavit to explain this position. Mr. Mahajan finally submits that the",,,,,,
rationale adopted by the Government in regulating the import of poppy seeds ought not be interfered with.,,,,,,
Heard counsels for the parties. A perusal of the impugned order dated 21st May, 2020, shows that the Union of India has considered merely",,,,,,
factual circumstances to decide that in February, 2020, there was no outbreak of COVID-19 pandemic, and, therefore, the plea of extension in light of",,,,,,
the Chinese exporter being unable to supply the consignment, is not justified. Further, the impugned order records that there was no obligation under",,,,,,
the guidelines to pay any advance for the said consignments and that making advance payment is completely as per the convenience of the importers.,,,,,,
Hence, the payment of advances would not constitute a reason for any extension to be granted. Finally, the reasoning that has been adopted in the",,,,,,
impugned order is that since 1802 metric tons out of 2499 metric tons had already been imported by the end of February, 2020, there is no justification",,,,,,
to not have had imported the remaining portion of the said consignment. The relevant portion of the impugned order is extracted below:,,,,,,
“3. The sales contract of the Petitioner was registered on 18.11.2019 as such validity of sales contracts was upto 17.03.2020 i.e., four",,,,,,
months from the date of registration as per the guidelines. The petitioner has submitted that their Chinese manufacturer/ supplier through,,,,,,
their letter dated 11.02.2020 conveyed that they are not in position to process poppy seed due to circumstances created by COVID-19,,,,,,
pandemic. It may be seen that till 11.2.2020 also nearly three months of the validity of sales contract was passed and mere 85 MT of,,,,,,
quantity of the applicant could not be processed by the Chinese supplier. Therefore, the plea that supplier could not process the poppy seed",,,,,,
due to COVID-19 pandemic does not appear justified by the Chinese supplier. Therefore, the plea that the supplier could not process the",,,,,,
poppy seed due to COVID-19 pandemic does not appear justified. Moreover, Lockdown in India was imposed only with effect from",,,,,,
24.03.2020 which is beyond the date of expiry of registration of sales contract of Petitioners therefore it also cannot be said that June to,,,,,,
lockdown imposed by Government of lndia import of poppy seed co1.1ld not take place. The petitioner has pleaded that they have paid,,,,,,
substantial amount as an advance to their Chinese supplier. However, it may be seen that as per guidelines issued by Department it was not",,,,,,
obligatory for making advance payment for registration of sales contract for import of poppy seeds from China therefore the said,,,,,,
arrangement was made by importer and exporter as per their convenience.,,,,,,
Further, it appears that there was adequate time available to the petitioner to import the poppy seeds from China even before impact of",,,,,,
COVID- 19 Pandemic. It is further mentioned that 1802 MTs of poppy seeds were imported by the various importers by the end of Feb, 2020",,,,,,
out of registered quantity of 2499 MTs of Poppy seeds. Therefore, the reasons attributed by petitioners for non import of poppy seeds",,,,,,
within validity period of four months i.e 17.03.2020, are not adequate. It is also not obligatory on the part of Government of India to extend",,,,,,
the period of registration of sales contract for import of poppy seeds.â€,,,,,,
A perusal of the guidelines for the registration of sales contracts for import of poppy seeds from China, issued on 25th September, 2019, shows",,,,,,
that there is a country cap which is fixed by the Narcotics Commissioner on the basis of the figures supplied by the respective competent authority in,,,,,,
China. However, what is important is that as per the guidelines, the only recognized company for the supply of poppy seeds is M/s Gansu Puankang",,,,,,
Pharmaceutical Co. Ltd. The relevant portion of the guidelines is extracted herein below:,,,,,,
“I DETERMINATION OF COUNTRY CAP,,,,,,
The country cap should be fixed by the Narcotics Commissioner on the basis of figures supplied by the respective Competent Authority of,,,,,,
China as soon as the same are available.,,,,,,
II APPLICATION FOR REGISTRATION OF SALES CONTRACT,,,,,,
xxx,,,,,,
(v) Applicant will have to produce sales contract issued by Gansu Puankang Pharmaceutical Co. ltd in original. In case the exporter in,,,,,,
China is other than Gansu Puankang Pharmaceutical Co. ltd. then a letter of commitment from Gansu Puankang Pharmaceutical Co. ltd. in,,,,,,
original will have to be annexed with the sales contract to the effect that Gansu Puankang Pharmaceutical Co. ltd. agrees to provide,,,,,,
contracted quantity of poppy seeds so such exporter within a maximum period of four months from the date of registration of such sales,,,,,,
contracts by CBN.â€,,,,,,
As per Clause IV of the said guidelines, the sales contracts are valid only for a period of four months after registration and the penalty for non-",,,,,,
performance is that if a minimum of 50% is not imported, the company can be disbarred from registration of sales contracts for a period of two years",,,,,,
from China. The said clause reads:,,,,,,
“IV VALIDITY OF SALES CONTRACT REGISTERED,,,,,,
The sales contracts registered by the Narcotics Commissioner shall be valid for a period of four (4) months from the date of communication,,,,,,
of such registration to the applicantsâ€,,,,,,
The Petitioners, in all these petitions, are registered importers. The outbreak of the pandemic around early 2020 is a matter of fact which cannot",,,,,,
be disputed. The period when the outbreak may have taken place in China, as per the Chinese exporter’s letter, ought not be doubted in the",,,,,,
manner in which the impugned order doubts the same. It is a matter of which judicial notice can be taken. The COVID-19 pandemic originated in,,,,,,
China, and hence the adverse effects and problems due to the outbreak could have been much earlier in China, than in India. The Chinese exporter",,,,,,
has repeatedly contacted the Petitioners and has expressed its willingness to complete the contract and to supply the product. However, despite",,,,,,
repeated letters and reminders requesting an extension by the Petitioners, the Government has not responded to the same, leading to the filing of these",,,,,,
writ petitions.,,,,,,
These are the second round of writ petitions which have been filed by the Petitioners. The only reasoning which the impugned order provides is,,,,,,
that there is no justification for not having completed the supplies prior to March, 2020. This court is of the opinion that this reasoning is not acceptable,",,,,,,
as it seeks to completely ignore the fact that the outbreak had begun earlier in China, as compared to India, and COVID-19 related problems were",,,,,,
present in China in February, leading to the non-supply of the said consignments.",,,,,,
The sales contracts in these petitions also show that substantial advance amounts have been paid by the Petitioners to the Chinese exporter and,,,,,,
the total value of the contracts range between USD 106,250 â€" USD 273,700. The Petitioners being Indian importers, who have paid huge sums of",,,,,,
money to the Chinese company, which is the only recognized company for the import of poppy seeds from China, would be put to severe financial",,,,,,
difficulties if the extension is not granted. They may not be able to recover the advances paid. Considering that the pandemic has had a debilitating,,,,,,
effect on Indian businesses, including Indian importers and exporters, there seems to be no rationale whatsoever to refuse extension. Moreover, the",,,,,,
threat that the Chinese company may not enter into further transactions with the Petitioners, cannot be said to be devoid of merit. Even a reasonable",,,,,,
apprehension that the said Company may either refuse to export in future or impose stringent conditions would be sufficient to consider the case for,,,,,,
extension.,,,,,,
A perusal of the counter affidavit shows that the main reason for which the non-grant of extension is stated to be justified is that the lock-down in,,,,,,
India was imposed from 24th March, 2020. The Government seeks to ignore the fact that the lock-down and the impediments caused due to the",,,,,,
outbreak, could have been earlier in China and hence in the opinion of this Court, the non-grant of extension is not tenable.",,,,,,
The Supreme Court in Indian Oil Corporation (supra) held as under:,,,,,,
“Jurisprudentially thus, as could be gleaned from the above legal enunciations, a public authority in its dealings has to be fair,",,,,,,
objective, non-arbitrary, transparent and non-discriminatory. The discretion vested in such an authority, which is a concomitant of its",,,,,,
power is coupled with duty and can never be unregulated or unbridled. Any decision or action contrary to these functional precepts would,,,,,,
be at the pain of invalidation thereof. The State and its instrumentalities, be it a public authority, either as an individual or a collective has",,,,,,
to essentially abide by this inalienable and non-negotiable prescriptions and cannot act in breach of the trust reposed by the polity and on,,,,,,
extraneous considerations. In exercise of uncontrolled discretion and power, it cannot resort to any act to fritter, squander and emasculate",,,,,,
any public property, be it by way of State largesse or contracts etc. Such outrages would clearly be unconstitutional and extinctive of the",,,,,,
Rule of law which forms the bedrock of the constitutional order.â€,,,,,,
Following, the above rationale of the Supreme Court, this court is of the opinion that the impugned order is not rational or logical, and also completely",,,,,,
ignores the harsh realities of the commercial world, especially during the pandemic.",,,,,,
The submission of the Respondents relating to limited quotas being available for the import of poppy seeds is devoid of any merit inasmuch as no,,,,,,
such argument has been raised in the counter affidavit. Moreover, the quantity sought to be imported is already part of the licensed quantities and not",,,,,,
beyond that. This is a case where the authorities have been completely oblivious to the difficulties being faced by the importers in India.,,,,,,
Under these circumstances, this Court directs that the Petitioners, in all these petitions, are permitted to import the permitted and licensed quantity",,,,,,
of poppy seeds in accordance with the guidelines on or before 31st March, 2021. It is made clear that no further extension shall be granted.",,,,,,
The CBN is accordingly directed to validate the registration certificate issued in favour of the Petitioners in order to ensure that the imports can be,,,,,,
executed and effected on or before 31st March, 2021. The said extension shall be granted by 20th January 2021. If there is any delay in grant of the",,,,,,
validation by CBN, liberty to approach the Court.",,,,,,
All the present petitions and applications are disposed of in these terms.,,,,,,