Secured Creditors’ Dues Under SARFAESI Act Have Priority Over Statutory State Tax Dues and Arrears

This bunch of six writ petitions (four filed by Union Bank of India and two by auction purchasers) challenged attachment orders, letters of intimation to societies, and the recording of encumbrances (boja) in revenue records by various departments of the State of Maharashtra.

The Union Bank, as a secured creditor, had registered its security interests with CERSAI for various properties between 2007 and 2015.

The Respondent State authorities issued attachment orders and recorded encumbrances for statutory dues (MVAT, MGST, etc.), some of which were issued prior to the 2020 amendment of the SARFAESI Act, while others were issued later without registering a charge with CERSAI.

Section 26E of the SARFAESI Act and Section 31B of the Recovery of Debts and Overdue to Banks and Financial Institutions Act, 1993, which provide that debts due to secured creditors shall be paid in priority over all other debts and government dues.

The Full Bench precedent in Jalgaon Janta Sahakari Bank Ltd. v. Joint Commissioner of Sales Tax [2022 SCC OnLine Bom 1767], which established that Central legislation creating "priority" offsets the "paramount charge" created by State laws like the Maharashtra Land Revenue Code and the MVAT/MGST Acts.

The principle from Indian Overseas Bank v. Deputy Commissioner of Sales Tax, holding that the State cannot "chase" an asset once it has been sold by a secured creditor to a third party.

The Court reasoned that under the SARFAESI Act, "priority" means the right to enforce a claim in preference to all others, including the State.

Regarding the MGST and MVAT Acts, the Court held that even with "non-obstante" clauses or "first charge" language in State laws, they remain subordinate to the Central SARFAESI Act.

For attachments made prior to 2020, the Court found the State’s claims unsustainable because the State failed to demonstrate compliance with the mandatory procedures under the Maharashtra Land Revenue Code—specifically, the issuance of a public proclamation of sale. Without such a proclamation, the mere issuance of an attachment order does not create a right that overrides the secured creditor’s statutory priority.

For auction purchasers, the Court determined that they cannot be burdened by the State’s past dues, as allowing the State to maintain a boja (encumbrance) would render the concept of "priority" and the efficacy of the SARFAESI Act meaningless.

The Court quashed and set aside all impugned attachment orders, intimation letters, and notices issued by the State authorities and directed the removal of all boja (encumbrances) from the revenue records.