Shree Synthetics Ltd vs Union of India

Kapadia, J.—By this petition, Petitioners seek to challenge orders passed by the Customs, Excise & Gold (Control) Appellate Tribunal dismissing the Petitioners'' appeal against the order of confiscation on the ground of delay and also on the ground that no sufficient cause for condonation was shown by the Petitioners.

Facts giving rise to this Petition, briefly, are as follows:

Petitioners imported 5940 kilograms of goods known as wetting out Agents from time to time. After the said goods landed in India, the Assistant Collector of Customs issued a show-cause notice on 15-10-1979 to the effect that the said goods were banned items under Appendix III of the AM/79 Policy. By order dated 26-12-1979 Petitioners'' contention that the said goods were not banned under the Policy was rejected by the Collector. The Collector also ordered confiscation of the goods u/s 111(d) of the Customs Act read with Section 3 of the Import & Export (Control) Act, 1947. Petitioners were, however, permitted to redeem the confiscated goods by paying a fine of Rs. 1,00,000/- in lieu of the confiscation. At this stage it may be mentioned that the Petitioners paid the fine of Rs. 1,00,000/- and have already cleared the goods in question. Being aggrieved by the said Order of the Collector dated 26-12-1979, Petitioners preferred an appeal to the Central Board of Excise and Customs, which, at the relevant time was the Appellate Authority. It is important to note that although the order of the Collector was dated 26-2-1979 the Appeal was preferred to the Board on 10-6-1980. Petitioners in this appeal sought condonation of delay. Respondent No. 3 - Board rejected the Petitioners'' appeal on 31-12-1980 on the ground that the Petitioners'' appeal was clearly time-barred and no sufficient cause was shown for condonation of delay. Thereafter, Petitioners preferred Revision Application in July 1981 to the Government of India once again challenging the order of the Board dated 31-12-1980. This was also time barred. The said Revision Application came to be transferred to CEGAT because in the meantime the law underwent a change and the jurisdiction was transferred and vested in CEGAT. In the circumstances, by the impugned judgment and order CEGAT came to the conclusion that the Petitioners have delayed the matter at each stage; that the Appeal to the Board was time-barred; that Appeals were filed without appropriate authorisation and even proper Court Fees have not been paid. In the above circumstances, the Appellate Tribunal rejected the appeal as stated above.

Being aggrieved by the order of Appellate Tribunal the present Writ Petition has been filed.

Mr. Vasudeo learned counsel appearing on behalf of the Petitioners contended that the appeals could not be filed earlier in point of time because the Petitioners had sought clarification and that this aspect has not been considered by CEGAT and, therefore, the Petitioners in the present case have not only challenged the order of the Appellate Tribunal but they have also challenged the order of the Collector particularly in view of the fact that in view of subsequent clarification it was clear that the goods were not banned items. Mr. Vasudeo further contended that under the above circumstances the order of the Collector was without jurisdication and if that be the case then in view of the judgment of one of us (Pendse, J.) in the case of Hellenic Lines Ltd. and another Vs. Union of India, , the Tribunal ought to have considered the case on merits.

We do not find any merit in the above contentions. The above facts clearly indicate that the entire approach of the Petitioners in filing the appeals was callous. They were filed without any proper authorisation by the Agents of the Importers. Appeals were filed without affixing proper Court Fee Stamps. At each stage there was delay in filing Appeals. We agree with the finding of the Tribunal that under these circumstances the delay in filing appeals at each stage cannot be condoned. Further, we do not find any merit in the contention that the appeal was not filed because the Petitioners applied for clarification to the Competent Authority. There is no reason why appeal could not have been filed pending such clarification. In the above circumstances, we do not wish to interfere with the order passed by the CEGAT in the above matter. The judgment in the case of Hellenic Lines Ltd. and Another (supra) has no application to the facts of the present case. In the present case, as stated above, the appeals were filed without proper authorisation and without payment of Court Fees.

For the foregoing reasons, Writ Petition fails. Rule is discharged with no order as to costs.