THE AUTHORIZED OFFICER,INDIAN BANK vs. D. VISALAKSHI

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S).6295 OF 2015 The Authorised Officer, Indian Bank          ..…Appellant(s) Versus D. Visalakshi and Anr.        ….Respondent(s) With  Civil Appeal No(s) 7554­7555 of 2019  (Arising out of SLP (C) No(s).12430­12431 of 2015) Criminal Appeal No(s) 1463­1464 of 2019  (Arising out of SLP (Crl.) No(s).393­394 of 2019) Civil Appeal No(s) 7557 of 2019  (Arising out of SLP (C) No(s) 23193 of 2019) (Arising out of Diary No(s).47134 of 2018 Civil Appeal No(s) 7558 of 2019  (Arising out of SLP (C) No(s).7121 of 2019) Criminal Appeal No(s) 1465 of 2019  (Arising out of SLP (Crl.) No(s).3507 of 2019) Criminal Appeal No(s) 1478 of 2019  (Arising out of SLP (Crl.) No(s).3689 of 2019) Criminal Appeal No(s) 1466 of 2019  (Arising out of SLP (Crl.) No(s).4351 of 2019) Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.09.24 17:45:37 IST Reason: Criminal Appeal No(s) 1467 of 2019  (Arising out of SLP (Crl.) No(s).4293 of 2019) 2 Criminal Appeal No(s) 1468 of 2019  (Arising out of SLP (Crl.) No(s).4387 of 2019) Criminal Appeal No(s)  1469 of 2019  (Arising out of SLP (Crl.) No(s)  8870  of 2019) (Arising out of Diary No(s).15461 of 2019) Criminal Appeal No(s) 1470 of 2019  (Arising out of SLP (Crl.) No(s) 8871 of 2019) (Arising out of Diary No(s).15465 of 2019) Criminal Appeal No(s) 1471 of 2019  (Arising out of SLP (Crl.) No(s) 8872  of 2019) (Arising out of Diary No(s).15467 of 2019) Criminal Appeal No(s).900 of 2019 Criminal Appeal No(s) 1472 of 2019  (Arising out of SLP (Crl.) No(s).5058 of 2019) Criminal Appeal No(s) 1473 of 2019  (Arising out of SLP (Crl.) No(s).5368 of 2019) Criminal Appeal No(s) 1475 of 2019  (Arising out of SLP (Crl.) No(s).5268 of 2019) Criminal Appeal No(s).945 of 2019 Civil Appeal No(s) 7560­7561 of 2019  (Arising out of SLP (C) No(s).13722­13723 of 2019) Criminal Appeal No(s) 1476 of 2019  (Arising out of SLP (Crl.) No(s).5346 of 2019) Criminal Appeal No(s) 1477 of 2019  (Arising out of SLP (Crl.) No(s).5351 of 2019) J U D G M E N T 3 A.M. Khanwilkar, J. Delay condoned. Leave granted in Special Leave Petitions.  2. The seminal question involved in these appeals is: whether the Chief Judicial Magistrate (for short, “ ”) is competent to CJM process the request of the secured creditor to take possession of the secured asset under Section 14 of the  Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, “ ”)? There are conflicting 2002 Act views of different High Courts on this question. The High Courts of Bombay, Calcutta, Madras, Madhya Pradesh and Uttarakhand have interpreted the said provision to mean that only the Chief Metropolitan Magistrate (for short, “ CMM ”) in metropolitan areas and the District Magistrate (for short, “ ”) in non­metropolitan DM areas are competent to deal with such request. On the other hand,   the   High   Courts   of   Kerala,   Karnataka,   Allahabad   and Andhra   Pradesh   have   taken   a   contrary   view   of   the   same provision, to mean that it does not debar or preclude the CJM in the non­metropolitan areas to exercise power under Section 14 of the 2002 Act. 4   The earliest decision is of the Division Bench of the High 3. Court of Kerala at Ernakulam in  Muhammed Ashraf and Anr. 1 . The Court noted that Vs. Union of India (UOI) and Others Section 14 of the 2002 Act expressly refers to CMM in relation to metropolitan areas and DM for non­metropolitan areas. It then went on to observe that as the powers and functions of CJM in non­metropolitan areas and CMM in metropolitan areas are one and the same (with only difference that CMM exercises powers in metropolitan areas and CJM in non­metropolitan areas); and the expression CJM and CMM are interchangeably used namely, one is synonymous for the other depending on the area under its jurisdiction, by interpretative process, it concluded that in non­ metropolitan areas, apart from DM, the CJM is also competent to exercise powers under Section 14 of the 2002 Act. This decision was carried in appeal before this Court being SLP (C) No.1671 of nd 2009 which, however, came to be dismissed on 2   February, 2009 as no ground to interfere with the impugned judgment was made out.    1 . AIR (2009) Ker. 14 5 4. Soon   thereafter,   another   Division   Bench   of   the   High   of 2 Kerala in  , Radhakrishnan, V.N. Vs. State of Kerala and Anr. reiterated   the   view   taken   in   Muhammed   Ashraf   (supra)   and declined to refer the matter to a full bench for reconsideration. 5. However, around the same time, the High Court of Bombay (Aurangabad Bench) in  IndusInd Bank Ltd., (formerly known as Ashok Leyland Finance Ltd.) through its Legal Executive, Ravindrakumar   Prakash   Bhargodev   Vs.   The   State   of 3 Maharashtra   through   Police   Station ,   had   taken   a diametrically opposite view. It had held that it is not open to substitute the word, “CMM” for “CJM”. For, there is no indication in the 2002 Act that the legislature had intended to empower the CJM outside the metropolitan areas, although the judicial officer (CMM) was entrusted with the power to deal with such request in the   metropolitan   areas.   Again   in   Arjun   Urban   Co­operative Bank Ltd., Solapur Vs. Chief Judicial Magistrate, Solapur 4 and Ors. , another Division Bench of the High Court of Bombay opined that Section 14 of the 2002 Act, in no univocal terms, 2  MANU/KE/0677/2008 (Cr. M.C. No.4369 of 2008 dated 20.11.2008) 3  2008 (110) BOM LR 2880 (decided on 22.04.2008) 4  2009 (5) Mh. L.J. 380 6 constricts the exercise of powers only by the CMM or DM, as the case may be.  However, in 2013, the High Court of Karnataka in   6. Kaveri 5 Marketing Vs. The Saraswathi Co­op. Bank Ltd.   took  the same view as taken by the High Court of Kerala that the CJM can also exercise powers under Section 14 of the 2002 Act. But the Single Judge of the High Court of Calcutta in   Dinesh Kumar 6 Agarwal   Vs.   State   of   West   Bengal   and   the   full   bench   of Madras High Court in   K. Arockiyaraj Vs. The Chief Judicial Magistrate,   Srivilliputhur   Virudhunagar   District   and   The 7   took a Housing Development Finance Corporation Limited different view as taken by the High Court of Bombay and held that the CMM or DM, as the case may be, alone can exercise powers under Section 14 of the 2002 Act. Later, the High Court of Madras in  T.C. Ramadoss and Ors. Vs. The Chief Manager 8 & Authorised Officer State Bank of India and Ors. , the High Court   of   Madhya   Pradesh   in   Shyam   Sunder   Rohra   Vs. 5  111 (2013) BC 582 6  2013 (1) CHN 671  7  AIR (2013) Mad. 206 8  AIR (2015) Mad. 67 7 9 IndusInd Bank , the High Court of Uttarakhand at Nainital in 10  and Deepak Aggarwal Vs. State of Uttarakhand and Others the Division Bench of the High Court of Calcutta in   Andhra 11 also Bank and Ors. Vs. Sri Dinesh Kumar Agarwal and Ors.   held that CMM or DM, as the case may be, alone can exercise power under Section 14 of the 2002 Act.  7. Whereas, the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in  M/s T.R. Jewellery   and   Another   Vs.   State   Bank   of   India   and 12  and the High Court of Allahabad in  Another Abhishek Mishra 13 Vs. State of U.P. and Others. , by interpretative process opined that   even   the   CJM   was   competent   to   exercise   powers   under Section 14 of the 2002 Act. 8. The borrowers or the persons claiming through borrowers, would  contend   that   literal  interpretation   of   Section   14   of   the 2002 Act must be preferred. In which case, the secured creditor can seek assistance “only” of CMM in metropolitan areas and DM 9  AIR (2017) M.P. 36 10  MANU/UC/0012/2012 11  (2013) 4 CHN 95 12  AIR (2016) A.P. 125 (FB) 13  AIR (2016) All. 210 8 in   non­metropolitan   areas,   for   the   purpose   of   taking   over possession of the secured asset or property (instead of resorting to   recovery   of   property   by   other   means).   As   the   provision   is univocal, it cannot be interpreted in any other manner. To do so would entail in doing violence to the legislative intent. There is presumption   that   Parliament   had   complete   knowledge   of   the existing laws and was conscious of the distinction or similarity between the scope of powers to be exercised by the CMM, DM and CJM, as the case may be, in terms of the provision of Cr.P.C. and   other   laws.   Despite   such   awareness,   the   parliament consciously chose  to identify  clearly,  the  authority  which  can entertain the application(s) of the secured creditor under Section 14 of the 2002 Act. In that sense, the provision is in the nature of defining the authority  persona designata , namely CMM and DM for the concerned area.  9. If so, contends the learned counsel, it is not open for the Court   to   take   recourse   of   interpretative   process   to   include another authority such as CJM merely because the functions discharged by the CJM and CMM under the Cr.P.C. and other laws are similar. There is no room for invoking the doctrine of 9 in light of the unambiguous provision in the form Casus Omissus  of Section 14 of the 2002 Act. Thus, the similarity of functions discharged by the CMM and CJM under the Cr.P.C. would be of no avail. Rather, the Court must follow the maxim  “cum inverbis nulla ambiguitas est, non debet admitti voluntatis quaestio”   and prefer   the   plain   language   of   the   statute.   To   demonstrate   the distinction between the hierarchy of the judicial officers, reliance has been placed on a chart which clearly distinguishes them on the   basis   of   their   functions   as   non­Judicial   Magistrate   and Judicial   Magistrate   in   the   concerned   area.   The   office   of   DM essentially discharges executive functions and comes within the non­Judicial Magistrate category. On the other hand, the office of CMM or CJM would involve both executive and judicial functions. This distinction is  crucial and  it must be  presumed  that  the Parliament was conscious about this distinction. It is also urged that the Parliament in various Acts, including the Sick Industrial Companies (Special Provision) Act, 1985 – Section 29, Banking Regulation Act, 1949 – Section 45S, Industrial Reconstruction Bank of India, 1984 – Section 51, National Housing Bank Act, 1987   –   Section   36­H,   Companies   Act,   1956   –   Section   10FP, 10 Companies   Act,   2013   –   Section   429   and   Small   Industries Development Bank of India Act, 1989 ­ Section 39, have enacted similar provisions empowering CMM/DM, for seeking assistance to take possession of the property sold or leased.  10. It is urged that taking any other view would require re­ writing of Section 14 of the 2002 Act and in the process doing violence to the legislative intent. That must be eschewed. It is urged that in contradistinction to the expression used in Section 14 “CMM” and “DM”, Section 30 of the same Act (2002 Act) refers to   the   authority   as   “Metropolitan   Magistrate”   or   a   “Judicial Magistrate”, as the case may be for taking cognizance of offences punishable under the Act.  11. To buttress the above submissions, reliance is placed on Shankarlal Aggarwal and Ors. Vs. Shankarlal Poddar and 14 15 Ors. ,    Municipal Corporation of Delhi Vs. Shiv Shanker , 16 ,   Ratan   Lal   Adukia   Vs.   Union   of   India Kishorebhai 17 Khamanchand   Goyal   Vs.   State   of   Gujarat   and   Another , M/s.   Unique   Butyle   Tube   Industries   Pvt.   Ltd.   Vs.   U.P. 14  AIR (1965) SC 507 15  (1971) 1 SCC 442 16  (1989) 3 SCC 537 17  (2003) 12 SCC 274 11 18 Financial   Corporation   and   Ors. ,   Delhi   Financial   Corpn. 19 ,   and   Another   Vs.   Rajiv   Anand   and   Others A.N.   Roy, Commissioner   of   Police   and   Another   Vs.   Suresh   Sham 20 ,  Singh Standard Chartered Bank Vs. V. Noble Kumar and 21 Others ,   Harshad   Govardhan   Sondagar   Vs.   International 22 ,  Assets Reconstruction Company Limited and Others Shree Bhagwati Steel Rolling Mills Vs. Commissioner of Central 23 ,   Excise   and   Another. Authorized   Officer,   State   Bank   of 24 Travancore and Others. Vs. Mathew K.C. ,  Commissioner of Customs  (Import),   Mumbai  Vs.   Dilip  Kumar  and  Company 25 .  and Others 12. Per   contra,   the   secured   creditors   (Banks)   and   auction purchasers would commend us with the view taken by the High Courts  of   Kerala,   Andhra   Pradesh,   Allahabad   and   Karnataka. According to them, the process under Section 14 of the 2002 Act 18  AIR (2003) SC 2103 19  (2004) 11 SCC 625 20  (2006) 5 SCC 745 21  (2013) 9 SCC 620 22  (2014) 6 SCC 1 23  (2016) 3 SCC 643 24  (2018) 3 SCC 85 25  (2018) 9 SCC 1 12 can be invoked by the secured creditor only for taking possession of the secured assets. The application is required to be filed by the   secured   creditor   supported   by   an   affidavit   stating   due compliances  of  the  stipulations  provided  therefor. The  inquiry envisaged under Section 14 of the 2002 Act, to be undertaken by the CMM or DM, is minimal and basic in nature. It is only to satisfy itself  about  the   factual  position  stated  by  the   secured creditor   in   the   concerned   application   including   the   appended affidavit   filed   therewith.   It   is   not   an   adjudicatory   process muchless   to   decide   about   the   rights   and   liabilities   of   the contesting parties. The nature of  inquiry  is essentially one  of exercise of administrative or executive powers. Sub­Section (1A) enables the DM or CMM to authorise any officer subordinate to him to take possession.  13. The   CMM   and   CJM   are   clothed   with   powers   as   per   the scheme   of   Cr.P.C..   The   office   of   CMM   and   CJM   are interchangeable   and   they   discharge   similar   functions   in   their respective   jurisdictions   namely,   metropolitan   and   non­ metropolitan areas, as the case may be.  The recent enunciation of   this   Court   expounds   that   the   inquiry   requires   judicious 13 approach. Therefore, it could be effectively exercised by CJM in a non­metropolitan area. There is no express provision in the 2002 Act,   so   as   to   disregard   the   dispensation   under   the   Cr.P.C., concerning   the   exercise   of   powers   by   the   CMM   and   CJM respectively.   On   the   other   hand,   Section   37   of   the   2002   Act makes it amply clear that the application of provisions of Cr.P.C. is not completely ruled out. Section 37 of the 2002 Act postulates that the  application of  other  laws  in  force  would  continue  to apply   and   the   provisions   of   2002   Act   or   the   Rules   made thereunder shall be in addition thereto and not in derogation thereof.    14. It   is   urged   that   the   2002   Act   does   not   define   the   term “CMM” or “DM”. Reliance is then placed on Section 2(k) of Cr.P.C. which defines the expression “metropolitan area” and Section 3 of Cr.P.C.   which   defines   the   expression   “CMM”   or   “DM”.   The adjudicatory process like sifting of evidence, trial etc. is required to be undertaken only by a Judicial Magistrate. The Executive Magistrate can exercise only executive powers. Indisputably, the powers   of   CJM   in   non­metropolitan   area   and   CMM   in metropolitan   area   are   equal   and   those   terms   are   used   as 14 synonymous. Additionally, reliance is placed on Section 12 of Cr.P.C.   concerning   the   Judicial   Magistrate   and   Additional Judicial   Magistrate,   Section   14   concerning   local   jurisdiction, Section 16 and 17 concerning courts of Metropolitan Magistrate, CMM and Additional Chief Metropolitan Magistrate respectively. Section   20   of   Cr.P.C.   deals   with   the   office   of   Executive Magistrates. Relying on the exposition of this Court in  All India Judges’   Association   and   Others   Vs.   Union   of   India   and 26 Others , it is urged that incontrovertibly the post of CJM and CMM must be equated and they have to be placed in the same cadre of Civil Judge (Senior Division). Reliance is also placed on Standard Chartered Bank  (supra), to contend that there is no difference in the jurisdiction or powers exercisable by the CJM and CMM, except operating in different territorial area. It is thus urged that expressions “CMM/DM” in Section 14 be construed as also including “CJM” in a non­metropolitan area.   Reliance is then placed on  15. Sindhi Education Society and Another Vs. Chief Secretary, Government of NCT of Delhi 26  (2002) 4 SCC 247 15 27 and Others ,   Rani Kusum (Smt.) Vs. Kanchan Devi (Smt.) 28   and   and Others Vinay Tyagi Vs. Irshad Ali Alias Deepak 29 and Others , to buttress the submission that Section 14 of the 2002 Act must receive a construction which would advance the cause of justice and legislative object sought to be achieved. A purposive interpretation of Section 14 as including the office of CJM   in   a   non­metropolitan   area   would   further   the   legislative intent as it would enable the secured creditor to approach the CJM to take possession of the secured assets thereat.  16. It   is   urged   that   the   borrowers   or   the   persons   claiming through borrowers, cannot be heard to make any grievance, if the application   filed   under   Section   14   is   dealt   with   by   a   judicial mind;   and   moreso   because   the   nature   of   inquiry   to   be undertaken is circumscribed. In that, it is merely verification of compliances by the secured creditor. In any case, the aggrieved borrower   has   a  statutory   remedy   of   appeal  against   the   order passed   by   the   CJM   as   would   be   available   against   the   order passed by CMM/DM. Similarly, all contentious issues available to the borrowers or the persons claiming through them could be 27  (2010) 8 SCC 49 28  (2005) 6 SCC 705 29  (2013) 5 SCC 762 16 raised   by   them   even   before   the   CJM,   who   would   be   equally competent   to   deal   with   the   same   as   would   be   done   by   the CMM/DM, as per law. Considering the fact that the CMM and CJM both discharge similar functions and are treated equivalent for all purposes in the respective territorial jurisdictions, it is not a case of application being processed by someone who is inferior and not competent or qualified to do so.    17. To buttress  the above  submissions  reliance  is placed on 30 ,  Vishal N. Kalsaria Vs. Bank of India and Others State of 31 A.P. Vs. Polamala Raju   Alias Rajarao ,   Sri Nasiruddin Vs. 32 ,   State   Transport   Appellate   Tribunal Bhudan   Singh   and 33 Another   Vs.   Nabi   Bux   and   Another ,   K.P.   Varghese   Vs. 34 ,   Income Tax Officer, Ernakulam and Another   Atma Ram 35 Mittal Vs. Ishwar Singh Punia   and   M/s. Girdhari Lal and 36 Sons Vs. Balbir Nath Mathur and Others .  30  (2016) 3 SCC 762 31  (2000) 7 SCC 75 32  (1975) 2 SCC 671 33  (1969) 2 SCC 481 34  (1981) 4 SCC 173 35  (1988) 4 SCC 284 36  (1986 2 SCC 237 17 18. It is also urged that in certain States, the functions of the DM are discharged by the Deputy Commissioner of the State such as in the State of Jharkhand. Therefore, the interpretation put forth by the High Courts that application under Section 14 of the   2002   Act   can   also   be   moved   before   the   CJM   in   a   non­ metropolitan area, would sub­serve the interests of all concerned and also effectuate the legislative intent of expeditious resolution of matters under the 2002 Act without intervention of the Court. Lastly, it is urged that if this Court upholds the view taken by the concerned High Courts that CJM is not competent to deal with the action under Section 14 of the 2002 Act, this Court may invoke the doctrine of prospective overruling and save all the orders passed by the CJM’s to this end. We have heard Mr. Dhruv Mehta, Mr. Sudhivasudevan, Mr. 19. Jaideep Gupta and Mr. Jayanth Muthraj, Senior Advocates, Mr. Kuriakose Varghese, Mr. A. Karthik, Mr. E. Easwaran, Mr. Sajith P. Warrier   Mr.   Govind   Manoharan,  Ms.   Nina   Gupta,   Mr.   Roy Abraham, Mr. Philip K. Varghse, Mr. Rakesh K. Sharma, Mr. Radha Shyam Jena, Mr. Himanshu Munshi, Mr. Ram Swarup Sharma, Mr. Garvesh Kabra and Mr. Mudit Sharma, Advocates.    18 20. We deem it apposite to reproduce Section 14 of the 2002 Act. The same reads thus:  “ 14.   Chief   Metropolitan   Magistrate   or   District Magistrate   to   assist   secured   creditor   in   taking possession   of   secured   asset.­ (1)   Where   the possession of any secured asset is required to be taken by the secured creditor or if any of the secured asset is required   to   be   sold   or   transferred   by   the   secured creditor under the provisions of this Act, the secured creditor may, for the purpose of taking possession or control of any such secured asset, request, in writing, the   Chief   Metropolitan   Magistrate   or   the   District Magistrate within whose jurisdiction any such secured asset   or   other   documents   relating   thereto   may   be situated or found, to take possession thereof, and the Chief Metropolitan Magistrate or, as the case may be, the District Magistrate shall, on such request being made to him­­ (a)   take   possession   of   such   asset   and documents relating thereto; and (b) forward such assets and documents to the secured creditor: 1 [Provided that any application by the secured creditor shall be accompanied by an affidavit duly affirmed by the authorised officer of the secured creditor, declaring that­­ (i)   the   aggregate   amount   of   financial assistance granted and the total claim of the   Bank   as   on   the   date   of   filing   the application; (ii)   the   borrower   has   created   security interest over various properties and that the   Bank   or   Financial   Institution   is holding   a   valid   and   subsisting   security interest   over   such   properties   and   the claim of the Bank or Financial Institution is within the limitation period; 19 (iii)   the   borrower   has   created   security interest over various properties giving the details   of   properties   referred   to   in   sub­ clause (ii) above; (iv) the borrower has committed default in repayment   of   the   financial   assistance granted aggregating the specified amount; (v)   consequent   upon   such   default   in repayment of the financial assistance the account   of   the   borrower   has   been classified as a non­performing asset; (vi) affirming that the period of sixty days notice   as   required   by   the   provisions   of sub­section (2) of section 13, demanding payment   of   the   defaulted   financial assistance   has   been   served   on   the borrower; (vii)   the   objection   or   representation   in reply   to   the   notice   received   from   the borrower   has   been   considered   by   the secured   creditor   and   reasons   for   non­ acceptance   of   such   objection   or representation had been communicated to the borrower; (viii)   the   borrower   has   not   made   any repayment  of  the  financial assistance in spite   of   the   above   notice   and   the Authorised Officer is, therefore, entitled to take   possession   of   the   secured   assets under the provisions of sub­section (4) of section   13   read   with   section   14   of   the principal Act; (ix) that the provisions of this Act and the rules made thereunder had been complied with: Provided further that on receipt of the affidavit from the Authorised Officer, the District Magistrate or the Chief   Metropolitan   Magistrate,   as  the  case   may   be, shall after satisfying the contents of the affidavit pass suitable orders for the purpose of taking possession of 20 2 the secured assets  [within a period of thirty days from the date of application]: 3 4 [Provided  [also] that if no order is passed by the Chief Metropolitan Magistrate or District Magistrate within the said period of thirty days for reasons beyond his control, he may, after recording reasons in writing for the same, pass the order within such further period but not exceeding in aggregate sixty days.] Provided also that the requirement of filing affidavit stated in the first proviso shall not apply to proceeding pending   before   any   District  Magistrate   or   the   Chief Metropolitan Magistrate, as the case may be, on the date of commencement of this Act.] 5 [(1A) The District Magistrate or the Chief Metropolitan Magistrate may authorise any officer subordinate to him,­­ (i) to take possession of such assets and documents relating thereto; and (ii) to forward such assets and documents to the secured creditor.] (2) For the purpose of securing compliance with the provisions of sub­section (1), the Chief Metropolitan Magistrate of the District Magistrate may take or cause to be taken such steps and use, or cause to be used, such force, as may, in his opinion, be necessary. (3) No act of the Chief Metropolitan Magistrate or the 6 District Magistrate  [any officer authorised by the Chief Metropolitan Magistrate or District Magistrate] done in pursuance of this section shall be called in question in any court or before any authority. 1. Ins. By Act 1 of 2013, sec. 6(a) (w.e.f. 15­1­2013, vide S.O. 171 (E), dated 15­1­2013).  2. Subs. By Act 44 of 2016, sec. 12(i) (w.e.f. 1­9­2016, st vide S.O. 2831(E), dated 1  September, 2016).  3. Ins. By Act 44 of 2016, sec. 12(ii) (w.e.f. 1­9­2016, st vide S.O. 2831(E), dated 1  September, 2016).  4. Corrected by Corrigendum Notification, published in the Gazette of India, Extra., Pt.II, Sec. 1, No.56, dated th 8  September, 2016.  21 5. Ins. By Act 1 of 2013, sec. 6(b) (w.e.f. 15­1­2013, vide S.O. 171(E), dated 15­1­2013).  6.  Ins. By Act 1 of 2013, sec. 6(c) (w.e.f. 15­1­2013, vide S.O. 171(E), dated 15­1­2013).” The unamended provision as applicable at the relevant time when the   decision   was   rendered   by   the   High   Court   of   Kerala   in Muhammed   Ashraf   (supra),   was   somewhat   different.   Sub­ section   (1A)   was   not   in   vogue. That   has   come   by   way   of   an   amendment in 2013. The provision was amended in 2013 and further   amended   in   2016,   as   is   reproduced   in   the   extracted portion hitherto.  21. The   Division   Bench   of   the   High   Court   of   Kerala   in Muhammed Ashraf    (supra), after adverting to the unamended Section 14 of the 2002 Act had opined that the said provision is a procedural measure whereby the CMM or DM, as the case may be, is obligated to render assistance to the secured creditor to take possession of the secured assets or documents. The said authority is empowered to take such steps and use such force, as may be necessary for taking possession of the secured assets and documents relating thereto. Strikingly, the act of the authority is protected and its action cannot be questioned in any Court or 22 before any authority in terms of Section 34 of the 2002 Act. It also noted that a trial or adjudication of dispute by the authority is   not   contemplated   under   this   Section.   However,   the   limited inquiry   to   be   undertaken   is   whether   secured   property   is identifiable   and   whether   60   days’   notice   was   issued   under Section 13(2) enabling the secured creditor to resort to Section 13(4)   and   take   possession   of   the   secured   assets.   The   Court unerringly opined that Section 14 of the 2002 Act is only for the purpose of executing the power and assisting the secured creditor to take possession of the secured assets. The borrower or person affected by such action has a right of judicial review before the Writ Court as ordained by this Court in  Mardia Chemicals Ltd. 37 . The Division Bench and Others v. Union of India and Others then noted that the 2002 Act is a self­contained code, including the powers of the Tribunal to declare any of the measures taken by the secured creditor invalid and consequential restoration of possession to persons from whom the possession was taken. The Court reiterated that in absence of any adjudicatory power vested in the authority referred to in Section 14 of the 2002 Act, it had 37  (2004) 4 SCC 311  (paragraph Nos.80 and 81) 23 no   powers   to   exercise   the   powers   vested   in   the   Tribunal. Whereas,   it   can   only   facilitate   the   secured   creditor   in   taking possession of the secured assets after verification of the basic facts regarding the entitlement of the secured creditor to get such possession. The Court then adverted to the exposition of this 38 Court in   Transcore Vs. Union of India and Another , which had analysed the provisions of the 2002 Act. It then adverted to the Gujarat High Court decision in   Bank of India Vs. Pankaj 39 Dilipbhai Hemnani and Others   and agreed with the dictum therein that the authority referred to under Section 14 of the 2002 Act can only verify whether 60 days’ notice as prescribed under Section 13(2) was issued or not and whether secured asset is identifiable. It then noted that after such inquiry the authority before taking action is obliged to satisfy itself in that regard. At the same time, it cannot enter upon adjudication or trial of a dispute while exercising power under Section 14 of the 2002 Act. The Parliament has invested power under Section 14 of the 2002 Act, in a senior functionary so as to avoid an arbitrary and high­ handed action at the instance of secured creditor. The Court then 38  (2008) 1 SCC 125 (paragraph No.74) 39  AIR 2007 Guj. 201  24 adverted   to   the   decision   in   Solaris   Systems   Pvt.   Ltd.   and 40 , of a Another Vs. Oriental Bank of Commerce and Another Single Judge of the same High Court, which for the first time had held that CJM for non­metropolitan areas was competent to deal with the application under Section 14 of the 2002 Act. The Court then noticed the definition of metropolitan area in Section 2(k) of Cr.P.C.,   Section   3   regarding   construction   of   references   which equates the CJM to that of the CMM whilst exercising jurisdiction in the concerned areas. Considering the legislative scheme in that regard, the Court concluded that the powers of the CJM in non­ metropolitan areas and CMM in metropolitan areas, are one and the   same   with   only   difference   being   that   the   CMM   exercises powers   in   metropolitan   areas.   The   Court   then   analysed   the decision of this Court in   Unique Butyle Tube Industries Pvt. Ltd.   (supra) and distinguished the same by holding that in the present   case,   the   question   was   whether   the   term   CMM   in metropolitan areas will include CJM in non­metropolitan areas. The   Court   went   on   to   observe   that   the   legislation   must   be understood in a reasonable manner. For that, it took support 40  I.L.R. 2006 Ker 645 25 from   the   dictum   in   Holmes   Vs.   Bradfield   Rural   District 41 and also in   (supra) wherein this Court Council   Sri Nasiruddin adopted   “just   reasonable   and   sensible”   interpretation   of   the provision. The Court then noted the dictum of Denning, L.J. in 42 which was quoted with Seaford Court Estates Ltd. Vs. Asher   approval   by   this   Court   in   M.   Pentiah   Vs.   Muddala 43 Veeramallapa ,   Bangalore   Water   Supply   and   Sewerage 44  and Board Vs. A. Rajappa and Others  NEPC Micon Ltd. Vs. 45 Magna   Leasing   Ltd.   etc..   The   Court   also   adverted   to   the enunciation of House of Lords in  Inco Europe Ltd. and Ors. Vs. 46 First   Choice   Distribution   (a   firm)   and   Ors.   wherein   it   is observed that Court can add words in its interpretative process in suitable cases to give effect to the purpose of legislature. The Court then noted that in  Padmasundara Rao and Others Vs. 47 State of Tamil Nadu and Others , a Constitution Bench of this Court had held that “a  casus omissus  cannot be supplied by the 41  1949 (1) All ER 381 (Page 384) 42  (1949) 2 All ER 155, P. 164(CA) 43  (1961) 2 SCR 295 44  (1978) ILLJ 349 SC 45  1999 CriLJ 2883 46  2000 (2) All ER 109 47  (2002) 255ITR 147 (SC) 26 Court except in the case of clear necessity and when reason for it is found in the four corners of the statute itself…”. Lastly, the Court adverted to the decision in  National Insurance Co. Ltd. 48 Vs. Laxmi Narain Dhut   which had considered the dictum in Reserve   Bank   of   India   and   Others   Vs.   Peerless   General 49 Finance and Investment Company Ltd. and Another ; and 50  to hold that Kehar Singh and Others Vs. State (Delhi Admn.) if the statutory provision is open to more than one interpretation, then the Court must adopt the one which represents the true intent of the legislature. However, the function of the Court is only   to   expound   and   not   to   legislate.   At   the   same   time,   the process   of   construction   combines   both   literal   and   purposive approaches. Finally, the Court went on to observe that in the present   case   there   was   no   casus   omissus.   In   that,   CJM   in metropolitan   areas   are   designated   as   CMM   and   vice   versa mutatis­mutandis by implication and reference by the areas of jurisdiction   both   stand   on   the   same   footing   to   denote   the authority depending upon where he is situated. On that basis, it 48  2007 (2) KLT 470 (SC)  (paragraph Nos.34 and 35) 49  (1996) 1 SCC 642  50  (1988) 3 SCC 609 27 concluded that in non­metropolitan areas, apart from the DM, the powers can be exercised by the CJM also to render assistance to   the   secured   creditor   in   taking   possession   of   the   secured assets;   and   in   doing   so,   the   Magistrate   can   appoint   a Commissioner for identification of the secured assets and taking possession thereof and if there is any resistance, ask for police assistance and take any effective steps to have possession of the secured assets taken over.  22. The   full   Bench   of   the   High   Court   of   Judicature   at Hyderabad for the State of Telangana and the State of Andhra Pradesh   in   (supra)   also   analysed   the M/s   T.R.   Jewellery   provisions of the 2002 Act and noted that the object of the Act is to   achieve   speedier   recovery   of   the   dues   declared   as   Non­ Performing   Assets   (NPAs),   without   the   intervention   of   the Tribunals   or   the   Courts   and   for   quick   resolution   of   disputes arising out of the action taken for recovery of such dues apart from making better availability of capital liquidity and resources to help in the growth of economy and welfare of the people. As regards   to   Section   14   of   the   Act,   it   noted   that   the   purpose 28 underlying is to assist the secured creditor for taking possession or   control   of   the   secured   assets   by   requesting   the   authority referred   to   therein.   The   Court   then   went   on   to   analyse   the scheme of the Cr.P.C. and noted that the executive powers are to be   exercised   by   the   Executive   Magistrate,   whereas   sifting   of evidence   shall   be   exercisable   only   by   a   Judicial   Magistrate. Further, from the scheme of the Cr.P.C., it is clear that the CJM, CMM and the DM are separately referred to in the Code and High Court has been empowered to appoint CJM and CMM while the State Government appoints one of the Executive Magistrate as DM in every District.  The Court then adverted to the decisions of different High Courts which have had the occasion to deal with the question under consideration in reference to Section 14 of the 2002 Act, as to whether the CJM in non­metropolitan areas, is equally competent to entertain or deal with the application moved by the secured creditor. It then adverted to Sections 35 and 37 of the 2002 Act and noted the decision of this Court in   Mathew 51 Varghese Vs. M. Amritha Kumar and Others   to conclude that the   application   of   the   provisions   of   the   Cr.P.C.,   would   be   in 51  (2014) 5 SCC 610 29 addition to and not in derogation of the provisions of 2002 Act and   the   provisions   of   the   Code   cannot   be   excluded   from consideration while dealing with the 2002 Act. It disagreed with the Full Bench of the Madras High Court that Section 35 of the 2002 Act would override the provisions of Cr.P.C.. After analysing the other decisions, it went on to hold that in terms of Section 14 of the 2002 Act, the CJM can authorise any officer subordinate to him   to   take   possession   of   such   assets   after   examining   the correctness of the assertion made in the affidavit. Thus, it is only a   procedural   step   without   any   adjudication   of   any   dispute whatsoever. The action is therefore, only an administrative order made for taking possession of the secured assets, if all other conditions  are  fulfilled.  Having  already  noted  that the  powers exercised by the CMM and DM in terms of Section 14 of the 2002 Act   are   synonymous   to   each   other   and   that   they   are   not adjudicatory   in   nature,   it   answered   the   question   under consideration in the affirmative. The Court then noted that there was no   casus omissus   nor it was reading something into the provision   which   the   legislature   never   intended   nor   trying   to interpret   the   provision   so   as   to   defeat   the   intention   of   the 30 legislature. Whereas, the Court was only resorting to a purposive interpretation   to   effectuate   the   intention   of   the   legislature   for which the enactment was made. Thus, it concluded that exercise of power by the CJM in non­metropolitan areas, who exercises the same powers as that of CMM in metropolitan areas, would not in any way abrogate or contradict the dispensation predicated in Section 14 of the 2002 Act. Moreso, it would not cause even a tittle of prejudice to any of the parties. Whereas, it would ensure a   just   process   under   the   aegis   of   a   judicial   mind   (CJM)   in rendering   assistance   to   the   secured   creditors   to   recover possession of their assets thereby achieving the object for which the 2002 Act has been enacted.  Similarly, the Karnataka High Court at Bangalore in  23. Kaveri Marketing   (supra),   opined   that   the   expression   CMM   be construed as inclusive of CJM for non­metropolitan areas, as the powers of CJM and CMM are identical. Thus, the High Court of Karnataka also opined that the CJM in non­metropolitan areas would be competent to entertain and deal with application under Section 14 of the 2002 Act.  31 Similar view has been taken by the Division Bench of the 24. High Court of Allahabad in  Abhishek Mishra  (supra). It is held that Section 14 of the 2002 Act is a procedural measure enabling the secured creditor to take possession of the secured assets by making application to the authority specified therein. Even the Allahabad High Court adverted to the scheme of the provisions in the   Cr.P.C.   bestowing   executive   and   judicial   power   in   the concerned   authority.   Besides,   it   made   reference   to   the   same decisions as noticed by the High Court of Kerala in  Muhammed Ashraf  (supra) and concluded as under:  “34.   Applying   the   above   well   settled   principles   of interpretation of Statute, the answer to the issue is nomenclature 'Chief Metropolitan Magistrate' used by legislature   is   Section   14   of   the   Act   includes   Chief Judicial   Magistrate   functioning   in   non­metropolitan area   and   shall   have   jurisdiction   to   entertain   an application made under Section 14 of the SARFAESI Act, 2002. In our considered opinion, there is no casus omissus.   The   interpretation   given   by   us   does   not amount to reading anything in the provision, which the   legislature   never   intended   to,   nor   the interpretation   given   by   us,   in   any   way,   defeats   the intention   of   the   Legislature.   It   is   a   purposive interpretation   to   advance   the   true   intention   of   the legislature for enacting the Act, viz. speedy recovery of bad   debts   of   the   banks   and   financial   institutions declared   as   NPAs.   On   the   contrary,   adopting   the principles  of   literal  construction   in  interpretation  of 32 the   word   'Chief   Metropolitan   Magistrate'   would   not only defeat the object and purpose of legislation but would   lead   to   manifestly   anomalous   result   which could not have been intended by the legislature. As per Lord Reid in the case of Luke Vs. IRC, 1966 AC 557, where to apply words would literally defeat the obvious intention   of   the   legislation   and   produce   a   wholly unreasonable result, we must do some violence to the words   and   so   achieve   that   obvious   intention   and produce a rational construction. 35. The view taken by us finds support from the Full Bench decision of Andhra Pradesh High Court in the case of T.R. Jewellery & Ors. Vs. State Bank of India & Ors. (supra) and a Division Bench of High Court of Kerala in the case of Muhammed Ashraf, C. Arifa Vs. Union of India, we are unable to agree with contrary view   taken   by   Bombay   High   Court   in   the   case   of Indusind Bank Ltd. Vs. State of Maharashtra and High Court   of   Madras   in   K.   Arockiyaraj   Vs.   The   Chief Judicial   Magistrate,   Srivilliputhur   &   Anr., MANU/TN/1796/2013 : 2013 (4) L.W. 485. The Full Bench   of   Madras   High   Court   in   the   case   of   K. Arockiyaraj (supra) was of the view that phraseology used in Section 14 of the Act, 2002 should be given its true meaning without taking any assistance from Code of Criminal Procedure in view of Section 35 of Act, 2002, which provides that provisions of the Act will override   all   other   laws   which   includes   Code   of Criminal   Procedure.   It   was   also   held   that   when SARFAESI Act is a complete code, there is no need to take resort to Section 3 of Cr.P.C. 36. With respect to the learned Judges, we have been unable   to   persuade   ourselves   to   agree   to   the   view taken. The Full Bench failed to take notice of Section 37 of the Act, 2002 which provides that application of other laws is not barred. The said section reads as under. "37. Application of other laws not barred.­ The   provisions   of   this   Act   or   the   rules made thereunder shall be in addition to, and not in derogation of, the Companies Act,   1956   (1   of   1956),   the   Securities Contracts   (Regulation)   Act,   1956   (42   of 33 1956), the Securities and Exchange Board of   India   Act   1992   (15   of   1992),   the Recovery   of   Debts   Due   to   Banks   and Financial   Institutions   Act,   1993   (51   of 1993) or any other law for the time being in force." 37. There can be no manner of doubt that words "any other law for time being in force" used in Section 37 would also include Code of Criminal Procedure within its ambit and the application of provisions of Cr.P.C. cannot be excluded from consideration while dealing with the provisions of Act, 2002. Hence, the view taken by Full Bench of Madras High Court that in view of Section 35  of Act, 2002, the provisions of  said Act would override the provisions of Cr.P.C. and the words 'Chief   Metropolitan   Magistrate'   used   in   Section   14 should be given literal interpretation without taking any aid or assistance of Cr.P.C. does not, to us, appear to be correct. 38. Fort the aforesaid facts and discussions, we are of the   considered   view   that   nomenclature   'Chief Metropolitan   Magistrate'   used   in   Section   14   of   Act, 2002   is   inclusive   of   'Chief   Judicial   Magistrate' functioning in a non­metropolitan area and shall have jurisdiction   to   entertain   an   application   made   by   a secured creditor under Section 14 of Act, 2002.” 25. We shall now turn to the other decisions taking the view that only DM in a non­metropolitan area is competent to deal with the application filed by the secured creditor under Section 14 of the 2002 Act. The Division Bench of the High Court of Bombay in   IndusInd Bank Ltd.   (supra) after adverting to the statement of objects and reasons of the 2002 Act, opined that the secured   creditor   is   not   required   to   obtain   a   decree   from   a 34 competent Court/DRT before being entitled to take steps for the purpose of enforcement of recovery in relation to the secured assets. While dealing with the specific issue as to whether, the CJM   is   competent   to   deal   with   the   application   filed   by   the secured creditor under Section 14 of the 2002 Act, the Court went by the plain text of Section 14 of the 2002 Act to hold that the CJM was not competent to do so; and that only the CMM in metropolitan   areas   and   DM   in   non­metropolitan   areas   is competent to assist the secured creditor in taking possession of the secured assets, in terms of the 2002 Act. It noted that the reference to expression CJM is conspicuously absent in Section 14 of the 2002 Act and, therefore, the legislature did not intend to entrust the stated function to CJM in a non­metropolitan area, although the same is entrusted to CMM, a judicial officer, in metropolitan   area.     Yet   again,   in   Arjun   Urban   Co­operative Bank Ltd.  (supra), another Division Bench of the High Court of Bombay reiterated the exposition in  (supra) IndusInd Bank Ltd.  after adverting to the dictum in   Trade Well and Another Vs. 52 Indian Bank and Another ,   Transcore   (supra) and   Unique 52  (2007) Cri. LJ 2544 35 Butyle Tube Industries Pvt. Ltd.  (supra). It noticed the Kerala High Court decision in     (supra) and agreed Muhammed Ashraf therewith only to the extent that there was no  casus omissus  in Section   14   of   the   2002   Act   ­   as   it   refers   to   two   distinct authorities. However, it went on to disagree with the view taken therein   that   CJM   is   also   competent   to   deal   with   such applications; because, in its view, when literal construction of Section 14 of the 2002 Act was explicit then there was no need to supplement any word(s) thereto. For, the interpretation of Section 14 of the 2002, as it stands, does not lead to any absurd results. It did notice that the authority referred to in Section 14 of the 2002 Act has no power to adjudicate upon any rights of the parties but can only render assistance to the secured creditor to recover   possession.   It   opined   that   nothing   prevented   the legislature from adding the words CJM in Section 14 of the 2002 Act. It then went on to advert to the dictum of Lord Denning in (supra) and House of Lords in Seaford Court Estates Ltd.   Inco Europe Ltd.  (supra) wherein, it was held that a Court can add words in its interpretative process in suitable cases, if omission or inadvertence of drafting is noticed to give effect to the purpose 36 of the legislation, but not otherwise. It held that there was no inadvertence in drafting of Section 14 of the 2002 Act, when it referred to two distinct authorities, namely, CMM and DM. The High   Court   of   Bombay   thus,   adopted   the   route   of   literal interpretation of the provision as it stands.  The next decision is of the High Court of Uttarakhand at 26. Nainital  in   Deepak Aggarwal   (supra), which adopted the view taken by  the  High Court of  Bombay in   IndusInd Bank Ltd. (supra) and concluded that only CMM in metropolitan areas and DM in non­metropolitan areas would be competent to deal with the application moved by the secured creditor under Section 14 of the 2002 Act for taking possession of the secured assets.  27. The   Single   Judge   of   High   Court   of   Calcutta   in   Dinesh Kumar Agarwal  (supra), while dealing with the question under consideration relied on his previous decision in   Ronit Nirman 53 Pvt. Ltd. Vs. State Bank of India and Others , wherein he had agreed with the principle expounded by the High Court of th 53  A.S.T. 1337 of 2011 (dated 18  October, 2011) 37 Bombay in  IndusInd Bank Ltd.  (supra). The Court opined that once an authority has been named for the purpose of rendering assistance,   the  Court  cannot  confer   jurisdiction  on  any   other authority, who has not been named in the statutory provision for exercising   such   powers.   That   would   amount   to   usurping legislative function. It, thus, disagreed with the view taken by the High Court of Kerala, which had held to the contrary that the CJM is equally competent to entertain application filed by the secured creditor under Section 14 of the 2002 Act. This decision of the Single Judge was carried in appeal before the Division Bench in  Andhra Bank  (supra), which in turn upheld the view taken by the Single Judge that only CMM in metropolitan areas and DM in non­metropolitan areas were competent to deal with the application filed by the secured creditor under Section 14 of the 2002 Act. The Division Bench disagreed with the view taken by the High Court of Kerala on the ground that the language of Section   14   of   the   2002   Act   was   unambiguous   and   did   not warrant construction to empower the CJM in non­metropolitan areas.  38 28. The   Full   Bench   of   the   High   Court   of   Madras   in   K. (supra)   adverted   to   the   exposition   in   Arockiyaraj   Mardia Chemicals Ltd.   (supra),   K. R. Chandrasekaran Vs. Union of 54 which   had   considered   the   objects   of   enactment   in India ,   question. It noted that the 2002 Act is a self­contained code and after adverting to the relevant provisions observed in paragraph Nos.15 and 16 of its judgment as under: “15. On perusal of Sections 13(2), 13(4), 14(1) & 14(2), it is evident that the Secured Creditor can proceed against the Secured Assets, if the borrower makes any default in repayment of secured debts or any   installment   thereof.   Any   person   aggrieved against the order passed under Section 13(4) of the Act is given a right of Appeal under Section 17 of the Act. The adjudication of the rights of parties will come only if the action of the Secured Creditor is challenged in an Appeal filed under Section 17. A further appeal to the Appellate Tribunal (DRAT) is also provided under Section 18 of the Act. 16. Section 14, inserted through the Amendment Act No. 1 of 2013, contemplates delegation of power to   assist,   by   the   District   Magistrate/Chief Metropolitan Magistrate, to any officer subordinate to him, amplifies the intention of the Parliament to treat   the   power   of   assistance   as   an   executive function and not as a judicial function. If the power is a judicial function, adjudicatory in nature, there may   not   be   such   delegation   to   any   subordinate officer. It is well settled in law that the adjudicating authority cannot delegate his power as it will run 54  2012 (2) CWC 115 39 contrary   to   the   Principle   'Delegata   potestas   non potest deligari'.” It then adverted to the dictionary clause of the 2002 Act and noted  that   sub­section   2(2)  saved   in   the   Indian   Contract   Act 1872; Transfer of Property Act, 1882; the Companies Act, 1956; the Securities and Exchange Board of India Act, 1992; and which are not inconsistent with the definition given in the 2002 Act. It also noted that the authority referred to in Section 14 is not expected to undertake adjudication of rights of the concerned parties. It then noted Section 34 and 35 of the 2002 Act and went on to observe as follows: “20. From the perusal of the above Section 35, it is evident that the provisions of SARFAESI Act, 2002, shall   have   the   effect   notwithstanding   anything inconsistent therewith contained in any other law for the time being in force. Thus, the SARFAESI Act will override other laws including the provisions of Crl. P.C. Section 36 of the Act deals with limitation. The limitation question can be raised after passing an order under Section 13(4), if the claim in respect of the financial asset is not made within the period of limitation prescribed under the Limitation Act. Thus, the applicability of Limitation Act, 1963, is permitted   under   Section   36,   however,   as   per Section   35,   the   application   of   Crl.   P.C.   is   not permitted.” 40 In this backdrop the Full Bench examined the decision of the Division   Bench   of   the   same   High   Court   in   Indian   Overseas 55 Bank Vs. Sree Aravindh Steels  Ltd. ,   which had  relied  on Sections 3, 5 and 8 of the Cr.P.C .  concerning the jurisdictions of CJM, CMM and Additional Chief Metropolitan Magistrate. It then noticed   Section   20   of   the   Cr.P.C.   relating   to   the   Executive Magistrates   and   their   local   jurisdictions   as   specified   therein. After analysing these provisions, it went on to observe thus: “25. On a perusal of the above referred provisions of the   Code   of   Criminal   Procedure,   Chief   Metropolitan Magistrate,   Chief   Judicial   Magistrate   and   District Magistrate are separately dealt with and only for the purpose of convenience, the High Court is empowered to appoint the Chief Judicial Magistrate to perform the functions   akin   to   Chief   Metropolitan   Magistrate   in Metropolitan areas, which includes judicial functions and administrative functions. When Crl. P.C. itself is dealing with District Magistrates and their jurisdiction, the phraseology used in Section 14(1) should be given its   true   meaning   without   any   assistance   from   the Criminal Procedure Code, particularly in the light of Section 35 read with Section 2(2) of the SARFAESI Act, 2002. 26.   Section   14   of   the   Act   is   very   clear   and unambiguous.   It   states   that   the   Chief   Metropolitan Magistrate  or  the  District  Magistrate  can assist  the Secured Creditors in taking possession of the Secured Assets. It means, in Metropolitan areas, the Secured Creditors can approach either the Chief Metropolitan Magistrate   or   the   District   Magistrate   and   in   Non­ Metropolitan   areas,   where   there   is   no   Chief Metropolitan   Magistrate,   the   Secured   Creditors   can seek the assistance of the District Magistrate alone, as 55  2009 (1) CTC 341 41 no power is vested on the Chief Judicial Magistrate to give   assistance   to   the   Secured   Creditors   in   Non­ Metropolitan areas. There is no omission in the said section as contended by the learned Senior Counsel for the respondents. If there is no authority mentioned to assist the Secured Creditor in Non­Metropolitan areas, the Secured Creditors may be justified in contending that in case of omission, the meaning given in Crl. P.C. can be imported for the effective implementation of the SARFAESI Act. The said situation being not there, the learned   Senior   Counsel   for   the   Respondent   is   not justified in contending that wherever there is no Chief Metropolitan Magistrate, the Chief Judicial Magistrate will automatically get the powers to assist the Secured Creditors. If such an interpretation is accepted, the phraseology used in Section 14 that Chief Metropolitan Magistrate   or   District   Magistrate   will   have   no meaning.” 29. To buttress the above view, the Full Bench agreed with the decisions of the High Court of Bombay in  IndusInd Bank Ltd. (supra),   Arjun Urban Co­operative Bank Ltd.   (supra). It also relied on the decision of the High Court of Calcutta, which took similar view as commended to the Full Bench. The Full Bench then noted the decisions of this Court in   Official Liquidator Uttar Pradesh and Uttarakhand Vs. Allahabad Bank and 56 ,   (supra),  Others Sri Nasiruddin Bhudan Singh and Another (supra),   K.P.   Varghese   (supra),   Atma   Ram   Mittal   (supra), Indian Administrative Service (S.C.S.) Association, U.P. and 56  (2013) 4 SCC 381 42 57 Others Vs. Union of India ,  Nasiruddin and Others Vs. Sita 58 ,   Ram   Agarwal High   Court   of   Gujarat   and   Another   Vs. 59 Gujarat Kishan Mazdoor Panchayat and Others ,   Prakash 60 Alias Prakash Bhutto   and   Kumar   Vs. State of Gujarat   New India Assurance Company Ltd. Vs. Nusli Neville Wadia and 61 and also the dictum in  Another   Seaford Court Estates Ltd. (supra), to conclude as follows: “35. From the perusal of the above judgments as well   as   the   statutory   provisions   contained   in Section   14   of   the   SARFAESI   Act,   2002,   in   its independent existence, we are of the firm view that Section   14   does   not   contemplate   the   Secured Creditors   to   approach   the   Chief   Judicial Magistrates   for   assistance   to   secure   their   assets and the Secured Creditors can approach the Chief Metropolitan Magistrate in Metropolitan areas and in Non­Metropolitan areas, the Secured Creditors has to approach the District Magistrate, and not the Chief Judicial Magistrate.” The Full Bench decision has been followed by the Division Bench of   the   same   High   Court   in   T.C.   Ramadoss   (supra).   In   this decision,   the   Court,   additionally,   considered   the   submission 57  (1993) Supp. 1 SCC 730 58  (2003) 2 SCC 577 59  (2003) 4 SCC 712 60  (2005) 2 SCC 409 61  (2008) 3 SCC 279 43 regarding   prospective   overruling   and   went   on   to   observe   as follows: “15.   The   doctrine   of   prospective   overruling   was recognised   for   the   first   time   in   the   American jurisprudence   in   Great   Northern   Railway   Co.   Vs Sunburst Oil & Refining Co. 287 U.S. 358 (1932) The said doctrine was for the first time applied in Golak Nath Vs State of Punjab MANU/SC/0029/1967 : AIR 1967 SC 1643 in India and thereafter  referred and relied   on   in   various   decisions,   and   as   such,   the doctrine of prospective overruling is now an integral part of the Indian Legal System. It is well settled that the overruling decision is a new decision, because it has overruled the settled precedent and it has decided an issue of first impression, where at least one earlier case has not foreshadowed the overruling decision. In the  case  on  hand,  the  Full Bench  in  K.  Arokiyaraj MANU/TN/1796/2013 : 2013 (6) MLJ 641: 2013 (4) LW 485 (supra) has not unsettled the settled position of law. The settled position of law has been interpreted on   plain   reading   of   the   provisions.   Thus,   the contention of the learned counsel for the respondent that the decision of the Full Bench would be applicable prospectively   does   not   merit   acceptance   and   it   is accordingly   rejected.   The   language   of   the   relevant provision is plain and clear admitting no confusion, which has been interpreted by the Full Bench in its decision. 16. It is a well settled principle of law that any order passed by an authority without jurisdiction is void and non est and as such, any consequential action taken on the basis of the said order falls to the ground. (See Chief   Justice   of   A.P.   Vs   L.V.A.   Dixitulu MANU/SC/0416/1978   :   (1979)   2   SCC   34,   A. Jithendernath   Vs   Jubilee   Hills   Cooperative   House Building   Society   MANU/SC/8138/2006   :   (2006)   10 SCC 96, Ashok Leyland Ltd. Vs State of Tamil Nadu MANU/SC/0020/2004   :   (2004)   3   SCC   1,   Union   of India   Vs   Pramod   Gupta   MANU/SC/0549/2005   : (2005) 12 SCC 1, National Institute of Technology Vs Niraj Kumar Singh MANU/SC/0687/2007 : (2007) 2 SCC   481,  Hasham   Abbas Sayyad  Vs  Usman Abbas 44 Sayyad   MANU/SC/5541/2006   :   (2007)   2   SCC   355, Deepak   Agro   Foods   Vs   State   of   Rajasthan MANU/SC/7812/2008   :   (2008)   7   SCC   748, Chandrabhai   K.   Bhoir   Vs   Krishna   Arjun   Bhoir MANU/SC/8230/2008 : (2009) 2 SCC 315 and Union of   India   Vs   Association   of   Unified   Telecom   Service Providers of India MANU/SC/1252/2011 : (2011) 10 SCC 543 17.   Resultantly,   we   set   aside   the   impugned   order dated 23.07.2012 passed by the CJM, reserving liberty to   the   respondent   bank   to   take   recourse   to   the appropriate jurisdictional forum under the provisions of law.” The   Single   Judge   of   the   Madras   High   Court   in   30. Shyam Sunder Rohra  (supra), adopted the view taken by the Full Bench of   High   Court   of   Madras   in   (supra)   and K.   Arockiyaraj   concluded   that   Section   14   of   the   2002   Act   does   not   permit secured creditors to approach the CJM for assistance to secure their assets but they must approach only CMM in Metropolitan area and DM in non­metropolitan area.  31. Going by the literal interpretation of Section 14 of the 2002 Act,   it   does   appear   that   CMM   or   the   DM   within   whose jurisdiction the secured asset is situated in, is bestowed with the authority   to   entertain   the   request   of   the   secured   creditor   for possession of such secured asset. It also appears that remedy is 45 provided before the designated authority,  That persona designata.  is   the   view   taken   by   the   High   Courts   of   Bombay,   Calcutta, Madras, Madhya Pradesh and Uttarakhand. At the same time, the High Courts of Kerala, Karnataka, Allahabad and Andhra Pradesh have taken a liberal approach and were persuaded to invoke purposive interpretation and give expansive meaning to the expression “CMM”, to include CJM for the non­metropolitan areas. That has been done in the context of the nature of inquiry required to be conducted by the concerned authority.  32. Indisputably, the  expressions “CMM” and  “DM” have  not been defined in the 2002 Act. That definition can thus, be traced to the provisions of Cr.P.C.. It is also well established by now that the 2002 Act, is a self­contained code. Concededly, the nature of inquiry to be conducted by the designated authorities under the 2002 Act, is spelt out in Section 14 of the 2002 Act. The same is circumscribed and is limited to matters specified in Clauses (i) to (ix) of the first proviso in sub­section (1) of Section 14 of the 2002 Act, inserted in 2013. Prior to the insertion of that proviso, it was always   understood   that   in   such   inquiry,   it   is   not   open   to adjudicate upon contentious pleas regarding the  rights of the 46 parties   in   any   manner.   The   stated   authorities   could   only   do verification   of   the   genuineness   of   the   plea   and   upon   being satisfied that it is genuine, the adjudication thereof could then be left to the Court of competent jurisdiction.  33. Suffice to observe that an inquiry conducted by the stated authority   under  Section  14   of   the   2002  Act,   is   a   sui generis inquiry.   In   that,   majorly   it   is   an   administrative   or   executive function regarding verification of the affidavit and the relied upon documents filed by the parties. That inquiry is required to be concluded within the stipulated time frame. While undertaking such an inquiry, as is observed by this Court, the authority must display judicious approach, in considering the relevant factual position asserted by the parties. That pre­supposes that it is a quasi­judicial inquiry though, a non­judicial process. The inquiry does not result in adjudication of  inter se  rights of the parties in respect of the subject property or of the fact that the transaction is a fraudulent one or otherwise.            Notably, the powers and functions of the CMM and the CJM 34. are equivalent and similar, in relation to matters specified in the 47 Cr.P.C.. These expressions (CMM and CJM) are interchangeable and synonymous to each other. Moreover, Section 14 of the 2002 Act does not explicitly exclude the CJM from dealing with the request of the secured creditor made thereunder. The power to be exercised under Section 14 of the 2002 Act by the concerned authority is, by its very nature, non­judicial or State’s coercive power.   Furthermore,   the   borrower   or   the   persons   claiming through borrower or for that matter likely to be affected by the proposed action being in possession of the subject property, have statutory   remedy   under   Section   17   of   the   2002   Act   and/or judicial review under Article 226 of the Constitution of India. In that   sense,   no   prejudice   is   likely   to   be   caused   to   the borrower/lessee;   nor   is   it   possible   to   suggest   that   they   are rendered   remediless   in   law.   At   the   same   time,   the   secured creditor who invokes the process under Section 14 of the 2002 Act   does   not   get   any   advantage   muchless   added   advantage. Taking totality of all these aspects, there is nothing wrong in giving expansive meaning to the expression “CMM”, as inclusive of   CJM   concerning   non­metropolitan   area,   who   is   otherwise competent   to   discharge   administrative   as   well   as   judicial 48 functions   as   delineated   in   the   Cr.P.C.   on  the   same   terms   as CMM.   That   interpretation   would   make   the   provision   more meaningful.   Such   interpretation   does   not   militate   against   the legislative intent nor it would be a case of allowing an unworthy person   or   authority   to   undertake   inquiry   which   is   limited   to matters specified in Section 14 of the 2002 Act.  35. Such a view has been taken by the High Court of Kerala as early as in 2006 and on the same lines, are the decisions of the other High Courts (Karnataka, Allahabad and Andhra Pradesh). Be it noted, the challenge to the decision of the High Court of Kerala was unsuccessful before this Court in SLP (C) No.1671 of nd 2009, which came to be dismissed on 2  February, 2009.  36. Now we may turn to the decision in  Standard Chartered (supra).   The   Court   was   called   upon   to   consider   the Bank   argument that secured creditor before invoking the remedy under Section 14 of the 2002 Act, must necessarily make an attempt to take  possession   of   the   secured   assets   and   can  take   recourse thereto only if he fails in that effort and encounters resistance to such an attempt. While considering that argument, the Court analysed Sections 13, 14 and 15 of the 2002 Act and opined that 49 Section 14 of the 2002 Act enables the secured creditor who desires   to   seek   the   assistance   of   “State’s   coercive   power”   for obtaining possession of the secured assets to make a request in writing   to   the   authority   designated   therein,   within   whose jurisdiction the secured asset is located. It also noted that the authority after receiving such request under Section 14 of the 2002 Act, was not expected to do any further scrutiny of the matter except to verify from the secured creditor whether notice under Section 13(2) of the Act has already been given or not and whether   the   secured   asset   is   located   within   his   jurisdiction. There is no adjudication of any kind at this stage. The Court also noticed   in   paragraph   23   of   the   reported   judgment   that   after amendment   of   Section   14   of   the   2002   Act,   by   inserting   first proviso therein, the designated authority has to satisfy itself only with regard to the matters mentioned in clauses (i) to (ix). In paragraph 25 of this decision, the Court noted as follows: “25. The satisfaction of the Magistrate contemplated under the second proviso to Section 14(1) necessarily requires   the   Magistrate   to   examine   the   factual correctness of the assertions made in such an affidavit but not the legal niceties of the transaction. It is only after recording of his satisfaction the Magistrate can 50 pass appropriate orders regarding taking of possession of the secured asset.” The Court then went on to observe in paragraph Nos.33 and 36 of the reported judgment as follows: “33. We are of the opinion that the High Court clearly erred in recording such a conclusion. The language of Rule 8 does not demand such a construction. On the other   hand,   a   Magistrate   whose   functioning   is structured   by   the   Code   of   Criminal   Procedure   is required to act in accordance with the provisions of the said Code unless expressly ordained otherwise by any other law. It is not a case that Cr.P.C. never prescribed for the procedure to be followed by the Magistrate in a case   where   the   Magistrate   is   required   to   take possession of property. For example, under Section 83 of the Code, a criminal court is authorised to attach the movable or immovable property or both belonging to a proclaimed offender. Sub­sections (3) and (4) to Section 83 specifically provide that once an order of attachment   under   sub­section   (1)   is   made   by   the criminal   court,   the   property   which   is   the   subject­ matter of such attachment shall either be seized or taken  possession  of   as  the   case   may   be  depending upon   the   fact   whether   the   property   is   movable   or immovable.   Both   the   sub­sections   contemplate   the appointment   of   Receiver.   It   is   declared   under   sub­ section (6) that the powers, duties and liabilities of a Receiver appointed under Section 83 are the same as those of a Receiver appointed under the Code of Civil Procedure, 1908. XXX XXX XXX 36. Thus, there will be three methods for the secured creditor to take possession of the secured assets: 36.1. ( i ) The first method would be where the secured creditor gives the requisite notice under Rule 8(1) and where he does not meet with any resistance. In that case, the authorised officer will proceed to take steps as   stipulated   under   Rule   8(2)   onwards   to   take 51 possession   and   thereafter   for   sale   of   the   secured assets to realise the amounts that are claimed by the secured creditor. 36.2.   ( ii )   The   second   situation   will   arise   where   the secured   creditor   meets   with   resistance   from   the borrower after the notice under Rule 8(1) is given. In that   case   he   will   take   recourse   to   the   mechanism provided   under   Section   14   of   the   Act   viz.   making application   to   the   Magistrate.   The   Magistrate   will scrutinise the application as provided in Section 14, and then if satisfied, appoint an officer subordinate to him   as   provided   under   Section   14(1­A)   to   take possession   of   the   assets   and   documents.   For   that purpose   the   Magistrate   may   authorise   the   officer concerned   to   use   such   force   as   may   be   necessary. After   the   possession   is   taken   the   assets   and documents will be forwarded to the secured creditor. 36.3. ( iii ) The third situation will be one where the secured creditor approaches the Magistrate concerned directly under Section 14 of the Act. The Magistrate will thereafter scrutinise the application as provided in Section   14,   and   then   if   satisfied,   authorise   a subordinate  officer  to take possession  of the assets and   documents   and   forward   them   to   the   secured creditor as under clause 36.2.( ii ) above. 36.4. In any of the three situations above, after the possession is handed over to the secured creditor, the subsequent specified provisions of Rule 8 concerning the   preservation,   valuation   and   sale   of   the   secured assets, and other subsequent rules from the Security Interest (Enforcement) Rules, 2002, shall apply.” 37. Concededly, the Court was not called upon to consider the specific issue that arises for our consideration, in this batch of cases. To wit, whether the CJM is competent to deal with the request made by the secured creditor under Section 14 of the 52 2002 Act in the same manner as can be done by the CMM in metropolitan   areas   and   DM   in   non­metropolitan   areas. Nevertheless,   what   is   significant   to   note   is   that   this   decision clearly delineates the nature of inquiry required to be conducted by the authority referred to in the Section 14 of the 2002 Act. By its   very   nature   the   inquiry,   is   an   administrative   or   executive measure and to borrow the phrase used in the said judgment, “State’s coercive power” ­ for obtaining possession of the secured assets. It is possible to suggest that as the authority is required to make inquiry and pass an order, it would partake the colour of being a quasi­judicial inquiry. In any case, the stated authority is not empowered to adjudicate on any issue(s) that may be raised regarding the rights of the concerned parties.  38. Reliance   was   also   placed   on   the   exposition   in   Harshad   (supra), wherein the appellants claimed to Govardhan Sondagar be   tenants   of   a   mortgaged   premises   (secured   asset);   and   as borrowers (landlord/owner thereof) had committed default, the secured creditor had invoked provisions of 2002 Act to enforce the   secured   asset.   In   that   backdrop,   application   was   moved before the CMM, Mumbai under Section 14 of the 2002 Act to 53 take possession of the premises and handover the possession thereof to the secured creditor. While dealing with the challenge to this action of the secured creditor, the Court noticing Section 14 of the 2002 Act concluded that for the purpose of transferring the secured asset and for realising the secured asset, the secured creditor will require the assistance of the CMM or the DM for taking of possession of a secured asset from the lessee, where the lease   stands   determined   by   any   of   the   modes   mentioned   in Section 111 of the Transfer of Property Act. The Court then went on to examine the question about the remedies available to the lessee where he is threatened to be dispossessed by any action taken by the secured creditor under Section 13 of the 2002 Act. In that context, the Court noted that Section 34 of the 2002 Act makes it amply clear that no injunction can be granted by any Court or other authority in respect of any action taken or to be take in pursuance of any power conferred by or under the 2002 Act. Even this decision, if we may say so, deals with entirely different   issue   then   the   question   under   consideration   in   the present cases.  54 39. It is no more  res integra  that the CJM is equated with the CMM   for   the   purposes   referred   to   in   the   Cr.P.C.;   and   those expressions are used interchangeably being synonymous of each other. This Court in  All India Judges’ Association   (supra), in paragraph 31, opined as under:   “31.   As   we   have   already   mentioned,   the   Shetty Commission   had   recommended   that   the   Chief Metropolitan   Magistrates   should   be   in   the   cadre   of District Judges. In our opinion, this is neither proper nor practical. The appeals from orders passed by the Chief Metropolitan Magistrates under the provisions of the   Code   of   Criminal   Procedure   are   required   to   be heard   by   the   Additional   Sessions   Judge   or   the Sessions Judge. If both the Additional Sessions Judge and the Chief Metropolitan Magistrate belong to the same cadre, it will be paradoxical that any appeal from one officer in the cadre should go to another officer in the same cadre. If they belong to the same cadre, as recommended   by   the   Shetty   Commission,   then   it would   be   possible   that   the   junior   officer   would   be acting as an Additional Sessions Judge while a senior may   be   holding   the   post   of   the   Chief   Metropolitan Magistrate. It cannot be that against the orders passed by the senior officer it is the junior officer who hears the appeal. There is no reason given by the Shetty Commission   as   to   why   the   post   of   the   Chief Metropolitan   Magistrate   be   manned   by   the   District Judge, especially when as far as the posts of the Chief Judicial Magistrates are concerned, whose duties are on   a   par   with   those   of   the   Chief   Metropolitan Magistrate, the Shetty Commission has recommended, and in our opinion rightly, that they should be filled from   amongst   Civil   Judges   (Senior   Division). Considering   the   nature   and   duties   of   the   Chief Judicial   Magistrates   and   the   Chief   Metropolitan Magistrates, the only difference being their location, the   posts   of   Chief   Judicial   Magistrate   and   Chief Metropolitan Magistrate have to be equated and they 55 have to be placed in the cadre of Civil Judge (Senior Division). We order, accordingly.”        40. Be   it   noted   that   Section   14   of   the   2002   Act   is   not   a provision dealing with the jurisdiction of the Court as such. It is a   remedial   measure   available   to   the   secured   creditor,   who intends to take assistance of the authorised officer for taking possession of the secured asset in furtherance of enforcement of security   furnished   by   the   borrower.   The   authorised   officer essentially   exercises   administrative   or   executive   functions,   to provide  assistance  to  the   secured  creditor   in  terms  of   State’s coercive power to effectuate the underlying legislative intent of speeding the recovery of the outstanding dues receivable by the secured creditor. At best, the exercise of power by the authorised officer may partake the colour of quasi­judicial function, which can   be   discharged   even   by   the   Executive   Magistrate.   The authorised officer is not expected to adjudicate the contentious issues   raised   by   the   concerned   parties   but   only   verify   the compliances referred to in the first proviso of Section 14; and being   satisfied   in   that   behalf,   proceed   to   pass   an   order   to facilitate taking over possession of the secured assets.  56 41. It is well established that no Civil Court can interdict the action initiated in respect of any matter, which a Debt Recovery Tribunal or Debt Recovery Appellate Tribunal is empowered by or under the 2002 Act, to determine and in particular, in respect of any   action   taken   or   to   be   taken   in   pursuance   of   any   power conferred by or under the 2002 Act or under the Recovery of Debts Due to Banks and Financial Institutions Act, 1993. That has been ordained by Section 34 of the 2002 Act.  42. The borrowers or the persons claiming through borrowers had placed emphasis on Section 35 of the 2002 Act. The same reads thus: 35.  The provisions of this Act to override other laws.­   The   provisions   of   this   Act   shall   have   effect, notwithstanding   anything   inconsistent   therewith contained in any other law for the time being in force or any instrument having effect by virtue of any such law.” 43. The construction of this provision plainly indicates that the provisions of the Act will override any other law for the time being in force. The question is: does the provisions of 2002 Act override the provisions of the Cr. P.C., whereunder the functions to be discharged by the CMM are similar to that of the CJM. Further, 57 the expressions “CMM and CJM” are used interchangeably in Cr.P.C. and are considered as synonymous to each other. Section 14, even if read literally, in no manner denotes that allocation of jurisdictions and powers to CMM and CJM under the Code of Criminal   Procedure   are   modified   by   the   2002   Act.   Thus understood, Section 14 of the 2002 Act,  stricto sensu,  cannot be construed as being inconsistent with the provisions of the Code of  Criminal   Procedure   or   vice­versa  in   that   regard.   If   so,   the stipulation in Section 35 of the 2002 Act will have no impact on the   expansive   construction   of   Section   14   of   the   2002   Act. Whereas,   there   is   force   in   the   submission   canvassed   by   the secured   creditors   (Banks),   that   Section   37   of   the   2002   Act answers the issue under consideration. The same reads thus:  “37  ­  Application   of   other  laws   not  barred.­   The provisions of this Act or the rules made thereunder shall be in addition to, and not in derogation of, the Companies   Act,   1956   (1   of   1956),   the   Securities Contracts   (Regulation)   Act,   1956   (42   of   1956),   the Securities and Exchange Board of India Act 1992 (15 of 1992), the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993) or any other law for the time being in force.”  The bare text of this provision predicates that the provisions of the 2002 Act or the Rules made thereunder shall be in addition to the stated enactments or “any other law for the time being in 58 force”. Having said that the provisions of the Section 14 of the 2002 Act are in no way inconsistent with the provisions of Code of Criminal Procedure, it must then follow that the provisions of the 2002 Act are in addition to, and not in derogation of the Code. Suffice it to observe that keeping in mind the subject and 44. object of the 2002 Act and the legislative intent and purpose underlying Section 14 of the 2002 Act, contextual and purposive construction of the said provision would further the legislative intent. In that, the power conferred on the authorised officer in Section 14 of the 2002 Act is circumscribed and is only in the nature of exercise of State’s coercive power to facilitate taking over possession of the secured assets.  45. It would be apposite to now advert to Section 17 of the General Clauses Act, 1897. The same reads thus:  “ 17   ­   Substitution   of   functionaries.­ (1)   In   any [Central   Act]   or   Regulation   made   after   the commencement of this Act, it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official   title   of   the   officer   at   present   executing   the functions, or that of the officer by whom the functions are commonly executed. 59 (2) This section applies also to all [Central Acts] made after   the   third   day   of   January,   1868,   and   to   all Regulations made on or after the fourteenth day of January, 1887.” 62 This   Court   in   was Janardhan   Vs.   State   of   Maharashtra   called upon to examine somewhat similar challenge. In that case, the challenge was to the search warrant issued by the Assistant Commissioner of Police in respect of offences punishable under Section 6 of the Bombay Prevention of Gambling Act, 1887. The Court repelled that challenge by relying on Section 17 of the Bombay   General   Clauses   Act,   1886,   which  is   pari  materia   to Section 17 of the General Clauses Act, 1897. The Court opined that though Section 6 of the Gambling Act specified the office of Commissioner   of   Police   as   the   authorised   officer,   however, considering the sweep of Section 2(6) of the Bombay Police Act, 1951, which mentions that the term “Commissioner of Police” would include an Assistant Commissioner, went on to hold that the search warrant issued by the Assistant Commissioner was valid. The Court, while dealing with the said challenge observed as follows: 62  (1978) 2 SCC 465 60 “8.   Analysing this definition it would appear that any official title of the officer mentioned in any Act   made   after   the   General   Clauses   Act   would deem by fiction of law to include any such official title referred to in any Act passed after the General Clauses Act. 9.  Furthermore, not only the official title but even the functions executed by the said officer would also   be   deemed   to   have   been   exercised   by   the officer   designated   in   the   subsequent   Act.   The combined   effect,   therefore,   of   Section   6   of   the Gambling   Act   and   Section   17(1)   of   the   General Clauses Act would be that the term “Commissioner of   Police”   would   include   all   officers   who   are executing   or   performing   the   functions   of   the Commissioner of  Police  as  defined  or authorised under   the   latter   Act,   namely,   the   Police   Act.   It would thus be seen that sub­section (6) of Section 2 of the   Police   Act   clearly   mentions   that   the   term “Commissioner of Police” would include an Assistant Commissioner. Thus sub­section (6) runs thus: “2. In this Act, unless there is anything repugnant in the subject or context: * (6) … A Commissioner of Police including an   Additional  Commissioner   of   Police,   a Deputy   Inspector   General   of   Police (including the Director of Police Wireless and   Deputy   Inspector   General   of   Police appointed   under   Section   8­A),   a   Deputy Commissioner   of   Police   and   Assistant Commissioner of Police...” Section 11 of the Police Act runs thus: “11.   (1)   The   State   Government   may appoint   for   any   area   for   which   a Commissioner   of   Police   has   been appointed under Section 7 such number of Assistant Commissioners of Police as it may think expedient. 61 (2) An Assistant Commissioner appointed under sub­section (1) shall exercise such powers   and   perform   such   duties   and functions   as   can   be   exercised   or performed under the provisions of this Act or any other law for the time being in force or   as   are   assigned   to   him   by   the Commissioner   under   the   general   or special orders of the State Government.” A perusal of Section 11 of the Police Act leads to the inescapable   conclusion   that   an   Assistant Commissioner appointed under sub­section (1) is to perform such duties and functions as can be exercised under the Act or any other law for the time being in force, which undoubtedly includes the Gambling Act which was a law in force at the time when the Police Act   was   passed.   Apart   from   this   the   Assistant Commissioner   could   also   perform   those   functions which could be assigned to him by the Commissioner under   the   general   or   special   orders   of   the   State Government. The provision for assignment of powers by the Government to the Commissioner are contained in Section 10(2) of the Police Act which runs thus: “10. (2) Every such Deputy Commissioner shall,   under   the   orders   of   the Commissioner, exercise and perform any of the powers, functions and duties of the Commissioner   to   be   exercised   or performed by him under the provisions of this Act or any other law for the time being in force in accordance with the general or special   orders   of   the   State   Government made in this behalf.” 10. The High Court has found as a fact that there was a notification by the State Government dated March 10, 1967 by which all the Assistant Commissioners of Police including that of Nagpur were conferred powers and functions of the Commissioner of Police. Thus, in the   instant   case   at   the   time  when   the   offence   was committed   two   things   had   happened:   (1)   that   in Nagpur where the offence had taken place there was a 62 Commissioner of Police, and (2) that the Commissioner of   Police   had   been   conferred   the   power   by   the Government   notification   to   assign   his   functions, powers and duties to the Assistant Commissioner.  In these circumstances, therefore, we do not find any difficulty   in   accepting   the   contention   of   the respondent   that   having   regard   to   the   combined reading   of   the   provisions   of   Section   17   of   the General Clauses Act and the Police Act the term “Commissioner of Police” appearing in Section 6 of the Gambling Act would include even an Assistant Commissioner who was legally and validly assigned the   powers,   functions   and   duties   of   the Commissioner of Police by the State Government   As   the under   Section   10(2)   of   the   Police   Act. General Clauses Act was a statute which was passed before the Gambling Act came into force, Section 17 of the General Clauses Act could be called into aid to interpret   the   scope   and   ambit   of   the   term “Commissioner of Police” as used in Section 6 of the Gambling Act. 11.   Learned   counsel   for   the   appellant,   however, submitted that the power of assignment of functions by   the   Government   given   to   the   Commissioner   of police   or   the   Assistant   Commissioner   could   be exercised only in respect of matters covered by the Police Act and not beyond that. I am however unable to   agree   with   this   contention   which   completely overlooks   the   avowed   object   of   Section   17   of   the General Clauses Act which has been passed to resolve such anomalies and it is not possible to construe the provisions of the Police Act in complete isolation by ignoring   the   provisions   of   the   General   Clauses   Act which   undoubtedly   apply   to   the   facts   and circumstances of the present case. For these reasons, therefore, the second contention put forward by the appellant also fails.” (emphasis supplied) In   the   concurring   judgment,   additionally,   the   Court   observed thus: 63 “19. It remains for consideration whether the Assistant Commissioner of Police could be said to be executing the   functions   of   the   Commissioner   of   Police   under Section 6(1) of the Act at the time when he issued the special warrant. Reference in this connection may be made to Section 11(2) of the Bombay Police Act, 1951, which provides as follows: “11.   (2)   An   Assistant   Commissioner appointed   under   sub­section   (1)   shall exercise   such   powers   and   perform   such duties and functions as can be exercised or performed under the provisions of this Act or any other law for the time being in force   or   as   are   assigned   to   him   by   the Commissioner   under   the   general   or special orders of the State Government.” It   was   therefore   permissible   for   the   Assistant Commissioner   of   Police   not   only   to   exercise   such powers and perform such duties and functions as he could,   in   terms,   exercise   or   perform   under   the provisions of the Bombay Police Act, or any other law for the time being in force, but also the duties and functions   assigned   to   him   by   the   Commissioner   of Police under the general or special orders of the State Government. The High Court has taken note in this connection of the State Government Order APO­3463­ C­2896­(III)­(E)­V,   dated   March   10,   1967,   which empowered all Commissioners of Police to assign to the Assistant Commissioners of Police working under them any of their powers, duties and functions not only under the provisions of the Bombay Police Act, 1951, but also under any other law for the time being in force. The existence of such an order has not in fact been   challenged   before   us.   The   Assistant Commissioner of Police was therefore the functionary who   could,   by   virtue   of   Section   17   of   the   Bombay General Clauses Act, discharge the functions of the Commissioner of Police under Section 6(1) of the Act in the matter of issuing a special warrant like the one issued in the present case. It is also not disputed that the Commissioner of Police issued Order 2036, dated September   19,   1967,   authorising   all   Assistant Commissioners of Police working under him to issue search warrants under Section 6 of the Act to any 64 Police Officer working under them not below the rank of a Sub­Inspector of Police. As has been shown, this was legally permissible, and it is futile to contend that the   High   Court   erred   in   rejecting   the   appellant’s contention to the contrary. 46. Applying   the   principle   underlying   this   decision,   it   must follow that substitution of functionaries (CMM as CJM) qua the administrative and executive or so to say non­judicial functions discharged by them in light of the provisions of Cr.P.C., would not be inconsistent with Section 14 of the 2002 Act; nay, it would be a permissible approach in the matter of interpretation thereof and   would   further   the   legislative   intent   having   regard   to   the subject and object of the enactment. That would be a meaningful, purposive and contextual construction of Section 14 of the 2002 Act, to include CJM as being competent to assist the secured creditor to take possession of the secured asset.   47. Having said this, we need not to dilate on other decisions pressed into service regarding the approach to be adopted in the matter of interpretation of statutes.  48. To sum up, we hold that the CJM is equally competent to deal with the application moved by the secured creditor under 65 Section 14 of the 2002 Act. We accordingly, uphold and approve the   view   taken   by   the   High   Courts   of   Kerala,   Karnataka, Allahabad and Andhra Pradesh and reverse the decisions of the High Courts of Bombay, Calcutta, Madras, Madhya Pradesh and Uttarakhand   in that  regard.  Resultantly,   it  is  unnecessary  to dilate on  the  argument of  prospective  overruling  pressed  into service by the secured creditors (Banks).    While parting we must note that Civil Appeal arising from 49. SLP  (C)   No.7121   of   2019   is   directed   against   an   interlocutory order passed by the High Court in a pending appeal. This appeal is, therefore, disposed of with liberty to the parties therein to pursue the appeal pending before the High Court on any other issue(s), if available as per law. That be decided in accordance with law. All these appeals are disposed of in the above terms with 50. liberty to the parties to pursue such other remedies as may be permissible in law with regard to other issues, if any. The same shall be considered on its own merits, in accordance with law. No 66 order as to costs. Pending applications in the respective appeals are also disposed of in the above terms.        ……………………………..J       (A.M. Khanwilkar)       ……………………………..J       (Dinesh Maheshwari) New Delhi; September 23, 2019.   67 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION SPECIAL LEAVE PETITION (C) NO(S).4665 of 2016 P.M. Kelukutty & Ors.             …..Petitioner(s) Versus Young Mens Christian  Association & Ors.         …..Respondent(s) With SLP (C) No.5109 of 2016 and SLP (C) No.5141 of 2016 O R D E R  th   These matters are detagged. List on 27 September, 2019, at the bottom  of  the  miscellaneous  list for  passing  necessary order(s).        ……………………………..J       (A.M. Khanwilkar)       ……………………………..J       (Dinesh Maheshwari) New Delhi; September 23, 2019.