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Judgment
A. Kulasekaran, J.—This writ petition has been filed seeking for a writ of Certiorarified Mandamus to call for the records of the 1st
respondent in Proce.K.Dis.P&E.IX(1)/39950/2000 dated 28.2.2001 confirming the order of the 2nd respondent in
proc.No.Ka.No.934/200o/KOW2/dated 31.10.2000 and to quash the same and to direct the 2n respondent to refund the sum of Rs.5 lakhs to
the petitioner.
When the writ petition came up for admission on 12.04.2001, this court order notice of motion. After service, the respondents have filed their
counter.
Heard the learned counsel appearing on both sides.
The petitioner herein made an application on 21.2.2000 to the Divisional Excise Officer, Tiruppur expressing his willingness to take IMFL Retail
Shop No.31 of Palladam Taluk for the unexpired period of 4 months in the Excise year 1999-2000 provided if it is permitted to be relocated at
Kanniyur village Panchayat. Along with the application the petitioner also enclosed a Demand Draft for a sum of Rs.5 lakhs towards advance Kist
for the unexpired period of 4 months. According to the petitioner, the Kist was calculated for the said unexpired period to the tune of Rs.7,
11,500/- and enclosed a Demand Draft as mentioned above for a sum of Rs.5 lakhs. Under Rule 6 of Tamil Nadu Indian Made Foreign Liquor
(Retail Vending) Rules, (hereinafter referred to as the Rules), the EMD payable for rural area is only Rs. One Lakh. However, without prejudice to
his right, he enclosed a Demand Draft for Rs.5 Lakhs subject to the said two conditions. After receipt of the application, the 2nd respondent has
sent a proposal to the first respondent seeking permission to re-locate the above said shop. Thereafter, no order has been passed despite the
repeated representations made by the petitioner. The first respondent issued order dated 9.7.2000 permitting the relocation of the above shop in
the fag end of the said period. Later the auction was conducted on 14.8.2000 for the excise year 2000-2001, but according to the pe nothing to
do with this case.
The facts mentioned above reveal that the petitioner has offered to take the said shop only for the unexpired period of 4 months of the excise
year 1999-2000 and hence he has not participated in the auction held on 14.8.2000 for the period 2000-2001. The Deputy Commissioner, Excise
issued a show cause notice dated 19.9.2000 forfeiting the amount of Rs.5 Lakhs. The 2nd respondent without even giving any opportunity or
service of any show cause notice, passed the said order in his proceedings in Na.Ka.No.934/2000/KOW2/ dated 31.10.2000 forfeiting the
amount of Rs.5 Lakhs paid by the petitioner. Aggrieved by the said order the petitioner also preferred an appeal before the first respondent, which
was also dismissed, hence this writ petition.
Learned counsel for the petitioner brought to the notice of this court that Rule-6 and 10 of the Rules, which run as follows:
6.Earnest Money Deposit: Every person who intends to participate in auction for the grant of privilege shall deposit a sum as earnest money as set
out in the Table below:-
TABLE
Area
Earnest
Money
Deposit
(1) (2)
(Rs.in Lakhs)
(1) Rural village and Town Panchayats 1.00
.
.
.
.
10.Remittance of privilege amount by auction purchaser:
(1) The auction purchaser shall immediately on such declaration, remit the privilege amount in one lump sum. If he fails to remit the privilege
amount, his Earnest Money Deposit shall be forfeited and the next highest bidder of highest tenderer, as the case may be, shall be declared as
auction purchaser by the Sale Officer.
(2) All remittances shall be in cash or by a Demand Draft drawn on the State Bank of India, any Nationalised Bank or any Regional Rural Bank in
favour of Collector or partly by cash and partly by Demand Draft.
(3) The privilege amount once remitted shall, on no account, be refunded except in a case referred to in sub-rule
(2) of rule 11 and subrule (4) of rule 14.
From a joint reading of the above Rule6 &10 of the Rules it is evident that the EMD payable in rural and town panchayat area is Rs.One Lakh and
in case the auction purchaser failed to remit the privilege amount in one lump sum his Earnest Money Deposit is liable for forfeiture. Admittedly, in
this case the petitioner has applied for the limited unexpired period of 4 months in the excise year 1999-2000 which was belatedly ordered by the
respondent in the fag end of the excise year with the result, he could not run the shop even for the said period. It is also the admitted fact that the
petitioner has not participated in the auction for the excise year 2000-2001 as such the forfeiture order passed by the respondent taking into
account of the alleged loss for the excise year 2000-2001 is patently in valid.. The above said facts were not denied by the respondents. As rightly
pointed out by the learned counsel for the petitioner, in case of failure of remittance of privilege amount for the excise year 1999-2000, the
respondent is empowered to forfeit the EMD of Rs.One Lakh as the said shop comes under Rule 6(1) of the Rules. Even assuming the petitioner
has not run the shop after the order dated 9.7.00 by the first respondent permitting the reallocation of the shop, the respondent are entitled to
forfeit a sum of Rs.One Lakh as contemplated under Rule 10(1) of the Rules. While so, the impugned order of forfeiting a sum of Rs.5 Lakhs
passed by the 2nd respondent is contrary to the Rules. The respondents are bound to return Rs.Four Lakhs after deducting Rs.One Lakhs
towards EMD for the unexpired period of the excise year 1999-2000. In the above facts and circumstances of the case, the impugned order
passed by the 2nd respondent is liable to be quashed to the extent mentioned above and that therefore the 2nd respondent is hereby directed to
return a sum of Rs.Four Lakhs to the petitioner forthwith.
In the result, the writ petition is allowed as indicated above. No costs. Consequently WPMP Nos.10258&10259 of 2001 are closed.