BHARAT SANCHAR NIGAM LTD. & ETC. ETC. vs. M/S TATA COMMUNNICATIONS LTD. AND ORS. & ETC. ETC.

REPORTABLE IN THE SUPREME COURT OF INDIA  CIVIL APPELLATE JURISDICTION     CIVIL APPEAL NO(S).1699­1723 OF 2015 BHARAT SANCHAR NIGAM  LTD. AND OTHERS ETC.        ….APPELLANT(S) VERSUS M/S TATA COMMUNICATIONS  LTD. ETC.            ….RESPONDENT(S) J U D G M E N T Ajay Rastogi, J. 1. The   instant   batch   of   appeals   has   been   preferred   by   the appellant, Bharat Sanchar Nigam Ltd. assailing the judgment dated th 20  August, 2014 passed by the Telecom Disputes Settlement and th Appellate Tribunal, New Delhi, followed with the order dated 14 October,   2014   rejecting   the   application   filed   by   the   appellant th seeking clarification of judgment dated 20   August, 2014 to the Signature Not Verified extent that the rate of infrastructure charges for Active Links of Digitally signed by NEETA SAPRA Date: 2022.09.22 17:19:29 IST Reason: Licensed Telecom Service Providers to be charged in terms of the 1 th st circular dated 12   June, 2012 has been made effective from 1 st April, 2013 instead of 1  April, 2009 taking note of increase of 10% st st per annum between 1  April, 2009 to 31  March, 2013 as payable st on  1   April,   2013.       As   consequence   thereto,   the   revised   rates th introduced by the appellant as per circular dated 12  June, 2012, st which   although   were   proposed   from   1   April,   2009,   shall   be st applicable with effect from 1  April, 2013 but that was declined by the Tribunal under the order impugned.  2. It   will   be   apposite   to   take   a   narration   of   facts   for   better appreciation of the controversy raised in the instant appeals.  3. The respondents herein who have been granted licenses under Section 4 of the Indian Telegraph Act, 1885, for providing telecom services   such   as   Universal   Access   Service/Cellular   Mobile Telephone   Service/National   Long   Distance   Service,   etc.   and   the service providers entered into Interconnection Agreements with the appellant which is a public sector undertaking for interconnection of their telecom networks with that of the appellant.    4. Whenever   a   new   operator   wishes   to   start   operations,   it   is necessary for such an operator to interconnect with various other 2 networks of the incumbent operators that are already in existence. It is for this reason that interconnection as well as the terms on which   the   same   is   to   be   provided,   is   regulated   by   the   telecom regulations.       The   various   operators   designate   some   of   their switches/exchanges as points of interconnect (POI) from which the interconnection facility is provided by a physical connection on the ports   available   in   such   points   of   interconnect.   Sometimes,   the newcomer called the interconnection seeker in common parlance, may ask for certain other facilities/resources from the incumbent operators,   which   may   not   be   mandated   by   the   regulations,   on mutually agreeable terms.  5. The   dispute   in   the   present   batch   of   appeals   pertains   to charges for infrastructure facilities which are being provided by the appellant to the batch of respondents, which were increased by a th st circular dated 12  June, 2012, w.e.f. 1  April, 2009.   The question that arose was as to whether the appellant was justified in raising charges   for   infrastructure   facilities   with   retrospective   operation st from 1  April, 2009, more so, when the yearly charges are paid by the service providers (respondents) upfront in advance every year.  3 6. Interconnect Agreements are executed between the parties and as per clause 2.1.9, infrastructure facilities will be provided, subject to availability and feasibility.     Rental for use of such space and mounting shall be determined by the provider of such facility.  As per clause 6.3.3 of the Interconnect Agreement, it is not mandatory for the appellant to provide any infrastructure to the respondents, which they are themselves supposed to arrange.     The extract of clauses   2.1.9   and   6.3.3,   which   are   relevant   for   the   purpose   is reproduced hereinbelow: “Clause 2.1.9 Irrespective   of   who   owns   a   transmission   system   of   the   link interconnecting one party’s exchange to the exchange of the other party, each party subject to availability and feasibility may provide accommodation for the terminals of such equipment of the other party located in its premises. Each party may permit mounting of antennae   for   interconnect   link   owned   by   the   other   party   on   its transmission towers subject to feasibility. Rental for use of such space and mounting shall be determined by the provider of such facility. Arrangements for installation, operation and maintenance of such equipment will be arrived at by mutual agreement.”  “6.3.3   Other charges It shall not be mandatory for BSNL to provide any infrastructure to BSO which BSO himself is supposed to arrange. In case the BSO is not able to bring his interconnecting transmission link upto the BSNL’s   designated   exchange   for   the   POI,   BSNL   may   subject   to availability and payment of the prescribed charges by BSO, provide inter exchange junctions on PCMs from the exchange upto which the BSO has brought its transmission link to the location of POI. These charges shall be same as prescribed by TRAI for leased lines from time to time or on R&G & conditions as the case may be. 4 For any other infrastructure like space BSNL’s building, provision of power supply, air conditioning, mounting of antenna on towers or building tops if feasible, the charges and other terms & conditions for the same shall be as prescribed by BSNL from time to time separately.” th 7. The   appellant,   in   the   first   instance,   by   circular   dated   19 February, 2001 fixed the rental charges for providing facilities i.e. accommodation, power supply, tower space, cable ducts, etc. to the private licensed service providers and it was specifically mentioned that the appellant reserve the right to renew the charges as well as the   electricity   charges   as   and   when   being   revised   by   the   State Electricity   Boards.       In   furtherance   thereof,   Interconnect Agreements   were   executed   between   the   appellant   and   the st respondents/service providers herein earlier on 31   March, 2004 and it was made explicit that the appellant has no obligation to provide infrastructure facilities and it is for the respondents/service providers   to   arrange   the   same   at   their   own   and   in   case infrastructure facilities are taken from the appellant, it shall be on the rates prescribed by the appellant from time to time.    8. In furtherance thereof, the appellant revised the infrastructure charges for Active Links leased to the operators by its circular dated th st 30  May, 2006 w.e.f. 1  April, 2006 and all such charges are to be 5 leviable   upfront   every   year   and   the   circular   indicates   the justification   of   revising   the   infrastructure   charges   based   on classification of cities introduced by the Central Government for the purposes of determining the House Rent Allowance.  The extract of th the Circular dated 30   May, 2006, although not under challenge, but may be relevant for proper appreciation of the grievance raised by the appellant is reproduced as under: “Bharat Sanchar Nigam Ltd. (A Government of India Enterprise) 613­B, Statesman House, B­148, Barakhamba Road, New Delhi – 110001 (Commercial Branch) th No. 103­1/2006­Comml.             Dated:   30   May, 2006 Subject:   Infrastructure   charges   for   Active   Links   of   Licensed Telecom Service Providers In   view   of   various   reference   received   in   this   office   on   the subject, the  competent  authority  has  reviewed the infrastructure sharing   charges   prescribed   vide   Circular   No.116­14/96­PHC   (pt) th dated 19  February, 2001 and decided to revise the charges as given below:­ 2.  Definition of links connected to BSNL network: a.   : These are the links of Licensed Telecom Service Active Links Providers for which transmission equipment of service provider is installed   in   BSNL’s   exchange   premises   and   their   network   is connected through it. The rental charges of infrastructure in this case have been streamlined and are given below in Para 3. b.   Passive Links : These are the links of Licensed Telecom Service Providers for which their transmission equipment is installed close to   BSNL   exchange   premises   and   only   transmission   cable 6 (with/without modem) is brought in the BSNL’s telephone exchange premises.   Charges   for   this   have   already   been   prescribed   vide th Circular No.103­4/2004­Comml dated 29  April, 2005. 3. Rental changes for infrastructure sharing have been divided into following components: a. Charges for sharing of building space. b. Electricity and miscellaneous charges. c. Charges for Tower sharing. d. Charges for duct sharing. a. Charges for sharing of building space: (i) To simplify rent assessment, it has been decided to classify the areas/cities based on the classification followed by Government of India for House Rent Allowance i.e. A1, A, B1, B2 and C class cities. For the sake of simplicity, it has further been decided to have only in four categories i.e. A (for A1 and A), B (for B), C (C) and Unclassified cities. (ii) Accordingly, the rates for one transmission bay (including space for   one   box   of   OF   termination   and   DDF   as   required)   in   these categories of cities may be charged as under. The space is normally given in technical area of exchange building, which is having high specifications for installation of telecom equipments.   The Licensed Telecom Service Providers are given space for installation of their various equipments by officer­in­charge of building on approval of equipment installation plan by Head of SSA:

b).  Miscellaneous   Infrastructure   service   charges:  These   charges include the sharing of following services: 1). DCT power at – 48V up to 10A/ transmission bay; 2). AC power for lights, fans, testing instruments etc; 3).   Air   Conditioning   charges   (sharing   of   existing   air conditioning system); 4). Generator Backup; 5).   Earthing   charges   (Tapping   from   exchange   earth   bar   is allowed) 7 6) Fire equipment (Sharing in case of requirement). As the rates of electricity and capital expenditure of BSNL in developing these facilities is varying as per the size of city, the rates for   one transmission  bay  in  these  categories of  cities will  be  as under:

C.  Charges per antenna will be as under: Tower Charges: 

The above charges will be multiplied by no. of antennas in case multiple antennas are installed by Licensed Telecom Service Providers. d.   Duct Charges:   Permission may be granted to Licensed Telecom Service Providers to lay one 50 mm pipe inside the BSNL exchange premises   to   lay   their   OF   cable.   It   will   be   the   responsibility   of Licensed   Telecom   Service   Providers   to   restore   telecom   exchange building and its premises in original shape after their construction work is over which should be done within one month. A refundable security   of   Rs.50,000   may   be   obtained   from   Licensed   Telecom Service Providers before the permission is given. BSNL will not lease its own DUCTs as far as possible. Duct rental for already leased ducts of BSNL may be continued to be charged as at present, i.e.: =[Cost of Duct x No. of Cable x 36%] /[Total no. of pipes in duct] 8 4. Applicability of above charges­ st a) These revised rates will be applicable w.e.f. 1  April, 2006 with a provision   of   10%   annual   increase   every   year   i.e.,   01.04.2007 onwards. Billing cycle shall be from 01.04 to 31.03 of every year. Hence, billing cycle for all existing links may be shifted to the new arrangement; b) All these charges will be leviable in advance every year; c) In case of change of classification of cities, high classification will be applicable at the time of yearly renewal only. The charges will be applicable financial year wise; d) No cash refunds shall be made and any excess payments received by   BSNL,   due   to   difference   in   charges   based   on   old   and   new formula, shall be adjusted in future bills of party concerned. (R P Bhalla) Assistant Director General (Commercial)” 9. It may  further be  noticed  that the  revised  rates  applicable st w.e.f. 1  April, 2006 with a provision of 10% annual increase every st year i.e. 1  April, 2007 onwards and the billing cycle shall be from st st 1   April to 31   March and the charges will be leviable upfront in advance every year with a further stipulation that in case of change of classification/categorization of cities, higher classification will be applicable at the time of yearly renewal only and charges will be applicable on each financial year.    10. The Government of India, Ministry of Finance, by its circular th dated 29  August, 2008, revised the classification of cities effective 9 st from   1   September,   2008   and   the   cities   have   been   revised   as follows: “2. Based   on   the   recommendations   of   the   Sixth   Central   Pay Commission, the earlier classification of cities has been revised viz., A­1 to “X”; A, B­1 & B­2 to “Y” and C & Unclassified to “Z”. In determining the revised classification, the population of Urban Agglomerate area of the city has been taken into consideration. Accordingly, the rates of House Rent Allowance shall be as under: Classification of  Rates   of   House   Rent Allowance Cities/Towns as a percentage of (Basic Pay + NPA where applicable) X 30% Y 20% Z 10% st 11. The   Government   of   India   re­classified   the   cities   w.e.f.   1 September,   2008   but   so   far   as   the   appellant   is   concerned,   the circular   revising   the   infrastructure   charges   for   telecom   service th providers in terms of circular of the Government of India dated 29 th August, 2008 came to be introduced by a circular dated 12  June, st 2012, but charges stood revised retrospectively w.e.f. 1  April, 2009 st with a provision of 10% annual increase every year w.e.f. 1  April, 2010 onwards and rest of the conditions remained the same.  The 10 th impugned extract of part of the circular dated 12   June, 2012 is reproduced hereinbelow:­ “Rates & Costing Cell, Bharat Sanchar Nigam Limited Bharat Sanchar Nigam Limited,        A Govt. of India Enterprises Corporate Office, Janpath, New Delhi – 110001 No.2­2/2009­R&C[CFA]  Dated: 12.06.2012 Circular R&C – CFA No.11/11­12 Subject :  Infrastructure Charges for Active Links of Licensed Telecom Service Providers In view of re­classification of cities and revision of rates of house rent   vide   Govt.   of   India   Department   of   Expenditure   letter No.2(8)/2008­E­II(B) dated 29.08.2008, the existing rental charges for Infrastructure Sharing by the other licensed service providers fixed vide BSNL HQ No.103­1/2006­Comml. Dated 30.05.2006 has been reviewed by Competent Authority and it has been decided to revise the charges w.e.f. 01.04.2009, as details given below:

2. Misc. Infrastructure Service Charges :      These       charges include the sharing of following services. 1. DC power at – 48V up to 10A/transmission bay; 2. AC power for lights, fans, testing instruments etc.; 3. Air   conditioning   charges   (sharing   of   existing   air conditioning system); 4. Generator Backup; 5.    Earthling charges (Tapping from exchange earth bar is         allowed); 11 6. Fire equipment (sharing in case of requirement).  

3. The   other   two   infrastructure   Sharing   rentals   viz   Tower Sharing Charges and Duct Charges , which are not dependent on re­classification of classification of city and house rent rates, shall remain unchanged and be charged as per this office letter No.103­ 1/2006­Comml. Dated 30.05.2006.   4. Other terms and conditions applicable to above charges are: i) These   revised   rates   will be applicable w.e.f. 01.04.2009 with   provision   of   10%   annual   increase   every   year   i.e. 01.04.2010 onwards.   Billing cycle shall be from 01.04.2004 to   31.03.2013   of   every   year.     Hence,   billing   cycle   for   all existing links may be shifted to the new arrangement; ii) All these charges will be leviable in advance every year; iii) In   case   of   change   of   classification   of   cities,   higher classification                      will be applicable at the time of yearly renewal only. The charges                     will be applicable financial year wise; iv) TAXs, duties as per Govt. orders from time to time will be levied            extra. v) This Circular is issued based on the approval of Competent Authority in NOW­CFA file No.6­9/2010­POI (Infra)(Pt.).   For any Clarification/correspondence, in this regard, matter may be taken up with NOW­CFA Section, BSNL Corporate Office, Janpath,   New   Delhi   –   110001   [Tel   No.011­23711795   Fax No.011­23734135]. Sd/­ (AGM(T&C­CFA)” 12. It may be relevant to note at this stage that the circular dated th 12   June, 2012 revised the infrastructure facilities retrospectively st w.e.f. 1  April, 2009, however, the fact is that all the telecom service 12 providers have made their payments for the previous years in terms th of  the  circular   dated   30   May,   2006   according   to   the   terms of Interconnect   Agreements   where   the   charges   are   leviable   upfront th every year and after introducing the circular dated 12  June, 2012 st w.e.f. 1   April, 2009, additional bills were raised by the appellant for the previous years for which the upfront payment was made by each of the telecom service provider and that became the subject matter of challenge at the instance of the telecom service providers (respondents herein) by approaching the Tribunal. 13. The learned Tribunal, after taking note of the submissions and the pleadings on record, arrived to a conclusion that the appellant is well within its rights to revise the rates according to classification of cities and it was for the respondents to continue to use the resources of the appellant at the revised rates or take the same from other resources if available and it was open to the service provider to avail the infrastructure facilities such as building space, etc. either from the appellant or from any other service provider, if any.    13 14. The   limited   question   which   the   Tribunal   considered   was regarding the rates prescribed by the appellant under the circular th dated   12   June,   2012   could   have   been   made   applicable st retrospectively w.e.f. 1   April, 2009 and taking into consideration the   backdrop   of   the   matter,   while   upholding   the   right   of   the appellant (BSNL) to revise the rates of the infrastructure facilities in th question   held   that   the   circular   dated   12   June,   2012   of   the st appellant shall be applicable prospectively w.e.f. 1   April, 2013, st which is the next financial year instead of 1  April, 2009 and upto st 31   March,   2013,   the   infrastructure   facilities   provided   by   the appellant to the telecom service providers shall be charged at the rates and as per classification of cities prescribed in the circular th dated  30   May,   2006   and   the   consequential   effect   is   either   for refund   or   for   realization   of   charges,   if   any,   the   same   may   be accounted for by the appellant in terms of the judgment impugned th dated 20   August, 2014.   Relevant extract of the judgment dated th 20  August, 2014 is reproduced hereinbelow: “In view of the aforesaid circumstances, while upholding the right of the respondent­BSNL to revise the rates of the infrastructure facilities in question, we direct that the revised rates as per the circular  dated  12.06.2012  of  the Respondent  shall  be  applicable 14 with effect from 01.04.2013 which is the next financial year. Up to 31.03.2013, the infrastructure facilities provided by the respondent to   the   petitioners   shall   be   charged   at   the   rates   and   as   per classification   of   cities   as   prescribed   in   the   circular   dated 30.05.2006. The excess rates, wherever realised from the petitioners, shall be refunded back to the petitioners along with interest at the rate as is prescribed in the interconnect agreements for  delayed payments from the date of realization of these amounts and till the time of filing of the petitions along with pendente lite and future interest @9% till the payment is made. The refunds shall be made within a period of four weeks. If any amount is found payable by the petitioners in terms of this order, the same shall also be paid along with interest, as payable in case of refunds, and shall be paid within four weeks.” 15. The appellant, at this stage, filed an application before the th Tribunal seeking clarification of the judgment and order dated 20 August, 2014 on the premise that the rate of infrastructure charge for active links of licensed telecom service providers indicated in the th st circular dated 12  June, 2012 has become effective from 1  April, st 2013 instead of 1   April, 2009.     In the given circumstances, the st st 10% notional increase per annum between 1   April, 2009 to 31 st March, 2013 is leviable and can be charged from 1  April, 2013 but that application was dismissed by the Tribunal by its later order th dated 14  October, 2014 with a clarification that the revised rates th as per the circular dated 12  June, 2012 shall be applicable w.e.f. st st 1   April, 2013 and the rates which were applied w.e.f. 1   April, 15 st 2009 are to be applied w.e.f. 1   April, 2013 without any notional increase and consequently disposed of the application filed by the th appellant. Relevant extract of the order dated 14  October, 2014 is reproduced hereinbelow: “We, however, do not find any such direction in the judgment. On the contrary, if the rates mentioned in this circular are to be taken w.e.f. 01.04.2009 and then notionally increased by certain percentage   every   year   to   arrive   at   a   rate   to   be   applicable   from 01.04.2013,   it   will   be   contrary   to   the   letter   and   spirit   of   the judgment. The direction in the judgment is clear that revised rates as   per   the   circular   dated   12.06.2012   shall   be   applicable   w.e.f. 01.04.2013 and, therefore, the rate which was applied as per the circular w.e.f. 01­04­2009 is to be applied w.e.f. 01.04.2013 without any notional increase. We, however, make it clear that this will be without prejudice to the right of the respondent­BSNL to revise the rates prospectively, and in accordance with the agreement between the parties.” th 16. That   both   the   orders   passed   by   the   Tribunal   dated   20 th August, 2014 and 14  October, 2014 became the subject matter of challenge in the instant batch of appeals before us. 17. It may be further noticed that in furtherance of the circular th th dated 12   June, 2012, circular dated 13   May, 2015 has been notified   revising   the   infrastructure   charges   for   active   links   of st licensed telecom service providers w.e.f. 1   April, 2015 leviable in advance   for   the   year   2015­16   onwards   and   the   justification tendered   by   the   appellant   was   that   it   is   based   on   commercial 16 viability and enhanced maintenance cost and the appeals filed by th the service providers assailing the circular dated 13   May, 2015 th came   to   be   dismissed   by   the   Tribunal   by   judgment   dated   18 October, 2019 and the appeal preferred against the judgment of the th Tribunal came to be dismissed by this Court by an order date 17 February, 2020 in Civil Appeal No.1438 of 2020. 18. Counsel for the appellant in the first instance has tried to persuade this Court that the rate of infrastructure charges stood revised on the basis of the circular issued by the Government of India, Ministry of Finance, revising the classification of cities vide th its circular dated 29  August, 2008 and that became effective from st 1   September, 2008 and it was the reason for which the circular th dated   12   June,   2012   became   effective   in   revising   the st infrastructure charges for telecom service providers w.e.f. 1  April, 2009.  The appellant revised the rates based on the classification of cities and such revision was permissible in relation to commercial agreements duly supported with the evidence on record.   19. Counsel   for   the   appellant   further   contended   that   once   the competence of the appellant in laying down the charges has been 17 upheld by the Tribunal,  retrospective application to the circular th dated 12  June, 2012 should not have been interfered with by the Tribunal,   but   in   the   next   breath,   has   submitted   that   if   the th retrospective   applicability   of   the   circular   dated   12   June,   2012 st effective   from   1   April,   2009   is   not   sustainable,   at   least   the appellant is within its rights  to make the  charges leviable after st notional fixation by increase of 10% every year w.e.f. 1  April, 2009 and,   to   this   extent,   the   finding   of   the   Tribunal   is   not   legally sustainable and deserves to be interfered with by this Court.  20. Counsel further submits that so far as the notional fixation of st charges to be effective from 1  April, 2013 is concerned, in terms of th circular dated 12  June, 2012, there is a provision of 10% annual st increase every year w.e.f. 1  April, 2010 onwards and, in the given circumstances, even if the infrastructure charges as levied by the appellant to be charged from service providers at the revised rates st applicable w.e.f. 1   April, 2009 are not chargeable because of the impugned judgment of the Tribunal still the service providers are st under   an   obligation   to   pay   w.e.f.   1   April,   2013   the   notional increase of charges based on 10% annual increase and this was a 18 manifest error which the Tribunal has committed in passing the judgment impugned and the same needs to be interfered with by this Court. 21. Counsel for the respondents, on the other hand, submits that the right of the appellant to revise the rate of infrastructure facilities indeed after the finding has been recorded by the Tribunal has not been questioned by the respondents in the later proceedings, but if th the circular dated 12  June, 2012 could not be given retrospective st effect w.e.f. 1   April, 2009, at least no notional increase of 10% every year  could  have  been  permissible  to be  charged  from  the st service providers w.e.f. 1   April, 2013 and if that is being made permissible, what could not have been directly chargeable from the service providers can be indirectly charged at the rates which the st appellant is entitled to claim as the infrastructure charges w.e.f. 1 April, 2013 and that was the reason the Tribunal intervened in the matter and clarified in its latter order that there shall be no notional increase of 10% every year as being indicated in the circular dated th 12  June, 2012 and the appellant is under an obligation to charge st st the rates as applicable on 1   April, 2009 to be applied w.e.f. 1 19 th April, 2013 without any notional increase.  The circular dated 12 st June, 2012 applicable prospectively w.e.f. 1  April, 2013 was to be purposively interpreted and the plea of notional increase by 10% st every year in revising the rates, to be charged from 1  April, 2013 is not legally sustainable. 22.     Counsel for the respondents, while supporting the finding recorded by the Tribunal under the impugned judgment, further submits that if what is being prayed for by the appellant is accepted by this Court, each service provider will have to bear the additional financial burden for the period for which they have not charged any additional charge from their customers and since the respondents have not charged from their customers for the previous years from st 1   April, 2009 onwards, it will carry a financial burden on the service providers for which they are not at fault.  23. As a matter of fact, the present dispute survives regarding payment   of   infrastructure   charges   for   the   limited   period   of   two st st years i.e. from 1  April, 2013 to 31  March, 2015. 24. We have heard learned counsel for the parties and with their assistance perused the material available on record.  20 25. That   the   authority   of   the   appellant   in   revising   the infrastructure charges for active links leased to telecom operators is not a subject matter of challenge and none of the respondents have questioned   the   authority   of   the   appellant   in   revising   the infrastructure charges for active links leased to telecom operators.   26. The   limited   question   which   has   been   raised   for   our consideration is as to whether the rates prescribed by the appellant th under   the   circular   dated   12   June,   2012   could   be   applied st st retrospectively w.e.f. 1   April, 2009 or be effective from 1   April, 2013, as observed by the Tribunal and whether the appellant is st entitled to claim 10% notional increase every year from 1   April, st 2009 to be applicable from 1  April, 2013.    th 27. So   far   as   the   impugned   circular   dated   12   June,   2012  is st concerned, it stipulates that it shall be made effective from 1  April, st 2009 and the rates would revise from 1   April, 2009 with 10% st annual   increase   w.e.f.   1   April,   2010,   particularly,   in   the circumstances when all the infrastructure and other charges are being paid upfront every year.    21 28. It is not disputed that each of the service provider has paid st upfront for the previous years from 1  April, 2009 in terms of the th th earlier circular dated 30   May, 2006 until the circular dated 12 June, 2012 was introduced.   29. It is a settled principle of law that it is the Union Parliament and   State   Legislatures   that   have   plenary   powers   of   legislation within   the   fields   assigned   to   them,   and   subject   to   certain constitutional   and   judicially   recognized   restrictions,   they   can legislate prospectively as well as retrospectively.   Competence to make a law for a past period on a subject depends upon present competence   to   legislate   on   that   subject.     By   a   retrospective legislation, the Legislature may make a law which is operative for a limited period prior to the date of its coming into force and is not operative either on that date or in future. 30. The   power   to   make   retrospective   legislations   enables   the Legislature to obliterate an amending Act completely and restore the law as it existed before the amending Act, but at the same time, administrative/executive orders or circulars, as the case may be, in the   absence   of   any   legislative   competence   cannot   be   made 22 applicable   with   retrospective   effect.       Only   law   could   be   made retrospectively if it was expressly provided by the Legislature in the Statute.  Keeping in mind the afore­stated principles of law on the subject, we are of the view that applicability of the circular dated th st 12  June, 2012 to be effective retrospectively from 1  April 2009, in revising the infrastructure charges, is not legally sustainable and to this extent, we are in agreement with the view expressed by the Tribunal under the impugned judgment.   31. So far as the submission made by the appellant with regard to the notional increase of charges by a certain percentage every year th as   being   referred   to   in   the   circular   dated   12   June,   2012   is concerned, we have not been able to persuade ourselves with the finding recorded by the Tribunal.   The reason is that the appellant th might not be justified in making the circular dated 12  June, 2012 st effective   from   1   April,   2009,   but   once   the   competence   of   the appellant in fixing the rates of infrastructure charges in question stands   affirmed   and   is   not   a   subject   matter   of   challenge,   the appellant is well within its rights to make their charges leviable on notional fixation by increase of charges by a certain percentage 23 th every year in terms of circular dated 12  June, 2012 from each of st the service provider as being notionally applicable from 1   April, 2013. In other words, the service provider is not under an obligation to pay any additional infrastructure charges which was prescribed th by the appellant under its circular dated 12   June, 2012 for the st previous years, effective from 1  April, 2009, but at the same point of time, it was open for the appellant to notionally fix the charges to st be computed and became payable from 1   April, 2013, based on 10% annual increase every year or by any other mechanism which may have a reasonable justification.  That such notionally increased charges can indeed be leviable on the service providers and to this extent, the order passed by the Tribunal, in our considered view, is not sustainable in law and deserves to be set aside.  32. Consequently, the appeals stand partly allowed.   The order of th the Tribunal dated 20   August, 2014 followed by the order dated th 14   October,  2014  are  hereby  modified  and   the   appellant is at liberty to revise the notional rates based on 10% increase every year th st in terms of circular dated 12  June, 2012 as applicable on 1  April, 2013 and to raise its additional demand/bills based on notional 24 st increase of infrastructure charges effective as on 1  April, 2013 to the   service   providers/respondents   herein   and   if   the   service providers/ respondents fail to pay, consequences in terms of the agreements executed between the parties shall follow.  33. Pending application(s), if any, shall stand disposed of. …………………………….J. (AJAY RASTOGI) …………………………….J. (B.V. NAGARATHNA) NEW DELHI SEPTEMBER 22, 2022. 25