REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

WRIT PETITION (CIVIL) NO.740 OF 1986

Central Board of Dawoodi Bohra Community

& Anr.                         … Petitioners

v.

The State of Maharashtra & Anr.                       ... Respondents

with

CRIMINAL APPEAL NO. 39 OF 1991

J  U  D  G  M  E  N  T

ABHAY S. OKA, J.

FACTUAL ASPECTS

1.In Writ Petition (C) No.740 of 1986, the preliminary issue is

whether the view taken by a Constitution Bench of this Court in

the case of Sardar Syedna Taher Saifuddin Saheb v. State of

Bombay

1

, requires reconsideration.

1 (1962) Suppl. (2) SCR 496 : AIR 1962 SC 853

1

2.In the case of  Sardar Syedna

1

, the jurisdiction of this

Court under Article 32 of the Constitution of India was invoked

for   challenging   the   constitutional   validity   of   the   Bombay

Protection of Ex­communication Act, 1949 (for short, ‘the Ex­

communication Act’).  Section  3 of  the  Ex­communication  Act

provided that notwithstanding anything contained in any law,

custom or usage for the time being in force to the contrary, no ex­

communication of a member of any community shall be valid and

shall be of any effect. Under the Ex­communication Act, the term

‘community’ was defined to mean a group, the members of which

are   connected   together   by   reason   of   the   fact   that   by   birth,

conversion or the performance of any religious rite, they belong to

the same religion or religious creed and includes caste or sub­

caste. Under clause (b) of Section 2 of the Ex­communication Act,

‘ex­communication’ was defined as the expulsion of a person

from any community of which he is a member depriving him of

rights and privileges which are legally enforceable by a suit of

civil nature by him or on his behalf as such member.

3.Sardar Syedna Taher Saifuddin Saheb, who was the 51

st

Dai­al­Mutlaq and the head of the Dawoodi Bohra community,

challenged the Ex­communication Act on the ground that the

2

same infringes the fundamental rights guaranteed under Articles

25 and 26 of the Constitution of India. The said petition was

placed before a Constitution Bench. The Constitution Bench, by a

majority,   held   that   ex­communication   amongst   the   Dawoodi

Bohras   forms   an   integral   part   of   the   management   of   the

community.   Therefore,   interference   with   the   right   to   ex­

communicate   amounts   to   interference   with   the   right   of   the

community to manage its own affairs in matters of religion. This

Court held that as the Ex­communication Act invalidates ex­

communication on any ground whatsoever including religious

grounds, it must be held to be in clear violation of the right of the

Dawoodi Bohra community guaranteed under Article 26 (b) of the

Constitution of India. Therefore, this Court proceeded to hold

that  the  Ex­communication Act  is  void,  being  in  violation  of

Article 26 of the Constitution of India. 

4.The prayer in the present writ petition filed by the Central

Board of Dawoodi Bohra Community represented by its Secretary

is for issuing a writ of mandamus directing the State Government

to give effect to the provisions of the Ex­communication Act after

reconsidering the decision of this Court in the case of  Sardar

Syedna

1

. “Rule nisi” was issued in the petition on 25

th  

August

3

1986. On 18

th

  March 1994, a Division Bench directed that the

petition   be   listed   before   a   Bench   of   seven   Judges.   The   2

nd

Respondent – Syedna Mufaddal (53

rd

  Dai­al­Mutlaq) made an

application seeking a direction that the petition should be listed

before a Division Bench. The writ petition was listed before a

Constitution   Bench.   By   the   judgment   and   order   dated   17

th

December   2004

2

,   the   Constitution   Bench   partly   allowed   the

application filed by the 2

nd

 Respondent. Paragraph 14 of the said

order read thus:  

“14. In the facts and circumstances of this case,

we are satisfied that the matter should be placed

for hearing  before a  Constitution Bench (of  five

Judges) and not before a larger Bench of seven

Judges. It is only if the Constitution Bench doubts

the   correctness   of   the   law   laid   down   in Sardar

Syedna Taher Saifuddin Saheb case [1962 Supp (2)

SCR 496 : AIR 1962 SC 853] that it may opine in

favour of hearing by a larger Bench consisting of

seven Judges or such other strength as the Chief

Justice of India may in exercise of his power to

frame a roster may deem fit to constitute.”

5.In   terms   of   the   aforesaid   order,   Writ   Petition   with   the

connected Criminal Appeal has been placed before this Bench. In

the meanwhile, there was a subsequent event in the form of the

enactment of the Maharashtra Protection of People from Social

Boycott (Prevention, Prohibition and Redressal) Act, 2016 (for

2 2005 (2) SCC 673

4

short, ‘the Social Boycott Act’). By clause (c) of Section 20 of the

Social Boycott Act, the Ex­communication Act was repealed. 

THE   BROAD   QUESTIONS

FOR CONSIDERATION

6.As   the   Ex­communication   Act   has   been   repealed,   the

question   which   arises   for   consideration   is   whether   anything

survives in the writ petition for a decision on merits. If we come

to   the   conclusion   that   the   writ   petition   still   survives   for

consideration, the question which will arise is whether the view

taken in the case of Sardar Syedna

1 

needs reconsideration.

SUBMISSIONS

7.We have heard the parties on the aforesaid questions. Shri

Siddharth Bhatnagar, the learned senior counsel representing

the petitioners pointed out that the Constitution Bench has held

that the practice of Baraat/ex­communication in the Dawoodi

Bohra community falls within the ambit of “matters of religion”

under clause (b) of Article 26 of the Constitution of India. He

urged that even if the Ex­communication Act is repealed, the

question whether the practice of ex­communication falls within

the   ambit   of   “matters   of   religion”,   needs   to   be   decided.   His

5

submission is that the 2

nd

 Respondent – Syedna Mufaddal (53

rd

Dai­al­Mutlaq) is not only the religious Head but also the Trustee

of the community property. Therefore, he has to perform acts

that   are   not   wholly   religious.   His   submission   is   that   even

assuming that the practice of ex­communication is considered a

matter  of  religion,  it  must  yield  to the   legislations   on social

reforms which are protected by Article 25(2) of the Constitution of

India. He urged that the rights guaranteed under Article 26 are

subject to morality. He submitted that the concept of morality

under   Articles   25   and   26   would   subsume   within   itself   the

concept of Constitutional morality. He relied upon the decisions

of this Court in the cases of Manoj Narula v. Union of India

3

,

State (NCT of Delhi) v. Union of India & Anr.

4

  and Navtej

Singh Johar & Ors. v. Union of India

5

 and submitted that the

concept of Constitutional morality has been elaborated under

these decisions. He also pressed into service a decision of this

Court in the case of Indian Young Lawyers Association & Ors.

v. State of Kerala & Ors.

6

  (Sabrimala Temple 5JJ),  which

according to him, holds that practices destructive of liberty and

3 2014 (9) SCC 1

4 2018 (8) SCC 501

5 2018 (10) SCC 1

6 2019 (11) SCC 1

6

those which make some citizens less equal than others cannot be

countenanced.   He   would   also   submit   that   Article   26   cannot

override the protections afforded under other provisions of Part III

of the Constitution of India. His submission is that the practice of

ex­communication in the Dawoodi Bohra community is violative

of Articles 17, 19(1)(a), 19(1)(c) and 19(1)(g), 21 and 25 and

therefore, it  cannot   enjoy  the  protection  of  Article  26  of  the

Constitution of India.

8.The   learned   senior   counsel   also   urged   that   the   Social

Boycott   Act   does   not   afford   any   protection   against   ex­

communication as it seeks to prohibit the social boycott of a

member   of   the   community   by   the   Khap   Panchayat   of   the

community. He submitted that a member of the Dawoodi Bohra

community   who   is   already   ex­communicated,   will   not   be   a

member  of  the   community   within  the   meaning  of  the   Social

Boycott Act. Therefore, the Social Boycott Act gives no protection

to   the   members   of   the   Dawoodi   Bohra   community   from   the

unjust and illegal practice of ex­communication.

9.He urged that as held in the case of  Sabrimala Temple

5JJ

6

, the word ‘morality’ found in Article 26 would subsume

within itself the concept of Constitutional morality and takes

7

colour from the ideals of justice, liberty, equality and fraternity

on which our Constitution has been founded. He urged that the

practice of Baraat is regressive, which resulted in practically civil

death of the person excommunicated. Therefore, the practice of

Baraat will have to be held as contrary to Constitutional morality.

10.He urged that even the issue whether any protection is

afforded by Article 17 to an ex­communicated person belonging

to   the   Dawoodi   Bohra   community   needs   examination.   He

submitted that though Article 26 has not been expressly made

subject to other provisions of Part III, in the event of its conflict

with Articles 14, 19 and 21, it must give way to these three

Articles unless the conflict can be reconciled. In other words, he

submitted   that   the   rights   of   a   religious   denomination   under

Article 26 cannot be determined in isolation and interpreted in a

manner that renders the rights guaranteed to its members under

other provisions of Part III nugatory. He urged that much water

has   flown   after  Sardar   Syedna

1  

and   therefore,   it   requires

reconsideration.

11.Shri Tushar Mehta, the learned Solicitor General of India,

appearing for the State Government submitted that even if the

Ex­communication Act has been repealed, the question whether

8

the practice of Baraat/ex­communication is protected by Article

26(b) of the Constitution of India, survives for consideration. He

invited our attention to the order of this Court in the case of

Kantaru Rajeevaru v. Indian Young Lawyers Association &

Ors.

7

 (Sabarimala Temple Review – 5 JJ.).  He submitted that

the   Constitution   Bench   has   held   that   freedom   of   religion

guaranteed under Articles 25 and 26 of the Constitution needs

authoritative pronouncement by a larger Bench of not less than

seven Hon’ble Judges. He invited our attention to the questions

formulated under the said order. He pointed out that on the basis

of the said order, a Bench of nine Judges in Kantaru Rajeevaru

(Right to Religion; in Re – 9 JJ.) v. Indian Young Lawyers

Association & Ors.

8

 (Sabrimala Temple Review – 9 JJ) , has

framed seven issues and at least, the first three issues framed by

the said Bench will arise even in the present case. Therefore, he

urged that this petition be tagged along with the case before the

Bench of Hon’ble nine Judges. 

12.Shri Fali S. Nariman, the learned senior counsel appearing

for the 2

nd

 Respondent urged that in view of the repeal of the Ex­

communication Act, nothing survives in the petition considering

7 2020 (2) SCC 1

8 2020 (3) SCC 52

9

the prayers made in the petition. He also invited our attention to

the fact that the second petitioner has died and there is no one to

represent   the   first   petitioner   which   is   an   unregistered

organization. 

13.He   submitted   that   the   decision   in   the   case   of  Sardar

Syedna

1  

was noted by the Constitution Bench in the case of

(Sabarimala Temple 5JJ) 

6

. He relied upon the decision of the

Bench   of   seven   Judges   of   this   Court   in   the   case   of

Commissioner, Hindu Religious Endowments, Madras v. Sri

Lakshmindra   Thirtha   Swamiar   of   Sri   Shirur   Mutt

9

.  He

submitted that the issue of the interpretation of Article 26 has

been concluded. He lastly submitted that this case should not be

tagged with the review pending before the bench of Hon’ble nine

Judges   and   at   the   highest,   it   may   be   kept   pending   till   the

disposal of the said case.

14.Shri Dariaus J. Khambata, the learned senior counsel while

supplementing the submissions made by Shri Fali S. Nariman

stated that the judgment in the case of  Sardar Syedna

1  

has

stood the test of time and there has been no contrary view taken

9 1954 SCR 1005

10

by any Bench. Therefore, no further orders are warranted in this

petition. 

RELEVANT PROVISIONS

15.Before we deal with the submissions, a brief reference to the

Ex­communication Act is necessary. Sections 2 and 3 thereof, are

material, which read thus:  

“2.  In   this   Act,   unless   there   is   anything

repugnant in the subject or context, – 

(a) "community" means a group the members of

which are connected together by reason of the

fact   that   by   birth,   conversion   or   the

performance of any religious rite they belong to

the   same   religion   or   religious   creed   and

includes a caste or sub­caste;

(b) "ex­communication" means the expulsion of

a person from any community of which he is a

member depriving him of rights and privileges

which are legally enforceable by a suit of civil

nature   by   him   or   on   his   behalf   as   such

member.

Explanation.­ For the purposes of this clause a

right legally enforceable by a suit of civil nature

shall include the right to office or property or to

worship in any religious place or a right of

burial or cremation, notwithstanding the fact

that the determination of such rights depends

entirely on the decision of the question as to

any   religious   rites   or   ceremonies   or  rule   or

usage of a community.

3. Notwithstanding anything contained in any

law, custom or usage for the time being in

force, to the contrary, no ex­communication of

11

a member of any community shall be valid and

shall be of any effect.”

The   Ex­communication   Act   has   been   repealed   by   the   Social

Boycott Act. At this stage, it is not necessary for us to go into the

question of the effect of the Social Boycott Act on the practice of

ex­communication or “Baraat” prevailing in the Dawoodi Bohra

community.

THE FINDINGS RECORDED IN SARDAR SYEDNA

16.Now, we advert to the findings recorded by the Constitution

Bench in the case of Sardar Syedna

1. 

The said decision contains

separate opinions of K.C. Das Gupta, J. for himself and J.R.

Mudholkar, J.; N. Rajagopala Ayyangar, J. and B. P. Sinha, C.J.

We may note here that B.P. Sinha, C.J. has written a dissenting

opinion. The other Hon’ble Judges took the view that the Ex­

communication Act was void as it infringes the rights guaranteed

under Article 26(b) of the Constitution. 

Das Gupta, J. concluded that: 

(a)The   exercise   of   the   power   of   ex­communication   on

religious grounds forms a part of the management of the

community through its religious head;

12

(b)The   Ex­communication   Act   takes   away   the   freedom

conferred by clause (b) of Article 26 on the head of the

Dawoodi   Bohra   community   to   ex­communicate   its

members on religious grounds;

(c)Though,   it   is   true   that   the   ex­communication   of   a

member of the community will affect many of his civil

rights, the rights conferred by clause (b) of Article 26

have not been made subject to the other fundamental

rights. Therefore, the fact that the civil rights of a person

are affected by the exercise of the rights under clause (b)

of Article 26, is of no consequence; 

(d)Prohibiting ex­communication on religious grounds, pure

and   simple,   cannot   be   considered   to   promote   social

welfare and reform. Therefore, the law which invalidates

ex­communication   on   religious   grounds,   cannot   be

considered to be a measure of social welfare and reform

as contemplated by clause (2)(b) of Article 25; and

(e)Though,   in   the   counter   affidavit   filed   by   the   State

Government, reliance was placed on the fact that Article

13

26(b) is subject to morality, the said argument was not

pressed into service.

17.Ayyangar, J. in his elaborate opinion concluded that:

(a)Though,   it   was   argued   that   a   law   preventing   ex­

communication is a measure of social reform, it was not

suggested that the practice of ex­communication offended

public order, morality, health or any other part of the

Constitution;

(b)Though, the right under Article 26(b) is subject to public

order, morality or health, it was not suggested that the

practice   of   ex­communication   offended   public   order,

morality or health;

(c)The denomination within the meaning of Article 26 and

the members of the denomination are entitled to ensure

the continuity of the denomination and such continuity is

possible   only   by   maintaining   the   bond   of   religious

discipline which would secure the continued adherence of

its members to certain essentials like faith, tenets and

practices;

14

(d)The right guaranteed under clause (1) of Article 25 is not

confined to freedom of conscience as it also includes the

right to practice religion; 

(e)By   the   phrase   “law   providing   for   social   welfare   and

reforms”, it was not intended to enable the legislature to

reform a religion out of existence or identity. Clause (2)(b)

of Article 25 does not cover the basic essentials of the

creed of a religion which are protected by clause (1) of

Article 25;

(f)The   power   of   ex­communication   for   the   purpose   of

ensuring the preservation of the community has a prime

significance in the religious life of every member of the

group; and 

(g)The   legislation   which   penalizes   the   power   to   ex­

communicate even when exercised for the purposes of

preservation of the community cannot be sustained as a

measure of social welfare or reform without eviscerating

the   right   guaranteed   under   clause   (1)   of   Article   25,

thereby rendering the protection illusory.

15

18.In his dissenting opinion, B.P. Sinha, C.J., came to the

following conclusions:

(a)The   expressions   ‘matters   of   religion’   and   ‘activities

associated with religious practice’ in clause (b) of Article

26 do not cover exactly the same ground. The activities

associated with the religious practice may have serious

ramifications, such as economic and financial;

(b)The   autonomy   that   a   religious   denomination   enjoys

under clause (b) of Article 26 is in matters of religion.

Article 26 itself indicates that a religious denomination

has to deal not only with matters of religion but also with

other matters such as managing property owned and

possessed by the religious community; 

(c)The matters of religion under clause (b) of Article 26 are

subject not only to public order, morality and health but

also to legislation contemplated by clause (2)(b) of Article

25. In the case of Sri Shirur Mutt

9

, it is distinctly laid

down that clause (b) of Article 26 must be read subject to

clause (2)(b) of Article 25; and 

16

(d)The right of ex­communication vested in the head of the

community is not purely a religious matter. Therefore,

the Ex­communication Act is valid as it does not infringe

the right conferred by clause (b) of Article 26.

WHETHER THE WRIT PETITION

SURVIVES   FOR

CONSIDERATION

19.By a majority, the Constitution Bench held that the Ex­

communication Act was void being in violation of Article 26(b) of

the   Constitution.   We   must   note   here   that   considering   the

definition   of   ‘community’   under   Section   2(a)   of   the   Ex­

communication Act, the applicability thereof was not confined

only to the Dawoodi Bohra community. The provisions of the Ex­

communication   Act   were   applicable   to   the   practice   of   ex­

communication prevailing in different religions, castes or sub­

castes. The findings rendered by the majority view are only in

respect of the right of the head of the Dawoodi Bohra community

to   ex­communicate   a   member   of   the   community.   With   the

greatest respect to the Constitution Bench, while recording a

finding regarding violation of Article 26(b) only in relation to

Dawoodi Bohra community, the Ex­communication Act in its

entirety   could   not   have   been   declared   void.   Therefore,   even

17

assuming   that   the   view   taken   by   the   Constitution   Bench   is

correct, the question which certainly survives for consideration is

whether the practice of ex­communication prevailing in other

religions, castes or sub­castes is constitutionally valid.

20.Even if the Ex­communication Act has been repealed, the

issue remains whether the power of the head of Dawoodi Bohra

Community to ex­communicate its members is non­justiciable

being protected under the umbrella of clause (b) of Article 26.

This   issue   requires   examination   in   the   present   day   context.

Therefore, the argument that nothing survives on merits in the

petition, cannot be accepted. 

APPROACH TO BE ADOPTED

21.While interpreting the Constitutional provisions, we must

remember   that   the   Constitution   is   a   living   instrument.   In

paragraph 262 of the decision of this Court in the case of K. S.

Puttaswamy & Anr. v. Union of India & Ors.

10

,    this Court

observed thus: 

“262. ………………………………………………….

Hence, it would be an injustice both to the

draftsmen of the Constitution as well as to

the   document   which   they   sanctified   to

constrict its interpretation to an originalist

10 2017 (10) SCC 1

18

interpretation. Today's problems have to be

adjudged   by   a   vibrant   application   of

constitutional doctrine and cannot be frozen

by   a   vision   suited   to   a   radically   different

society. We describe the Constitution as a living

instrument simply for the reason that while it is

a document which enunciates eternal values for

Indian   society,   it   possesses   the   resilience

necessary to ensure its continued relevance. Its

continued relevance lies precisely in its ability to

allow   succeeding   generations   to   apply   the

principles on which it has been founded to find

innovative solutions to intractable problems of

their   times.   In   doing   so,   we   must   equally

understand   that   our   solutions   must

continuously   undergo   a   process   of   re­

engineering.”

                       (emphasis added)

The originalist interpretation rendered to the provisions of the

Constitution decades back, cannot continue to be valid for all

times   to  come  if   the  Constitution  is   to  continue   as   a   living

instrument with continued relevance. 

22.In paragraph 26 of the decision of this Court in the case of

Central Inland Water Transport Corporation Ltd. & Anr. v.

Brojo Nath Ganguly & Anr.

11

, this Court held thus.:

“26. The law  exists to serve the needs of  the

society which is governed by it. If the law is to

play its allotted role of serving the needs of the

society, it must reflect the ideas and ideologies of

that   society.  It   must   keep   time   with   the

11 1986 (3) SCC 156

19

heartbeats of the society and with the needs

and aspirations of the people. As the society

changes, the law cannot remain immutable.

The   early   nineteenth   century   essayist   and

wit, Sydney Smith, said: “When I hear any

man   talk   of   an   unalterable   law,   I   am

convinced that he is an unalterable fool.” The

law   must,   therefore,   in   a   changing   society

march in tune with the changed ideas and

ideologies. Legislatures are, however, not best

fitted for the role of adapting the law to the

necessities   of   the   time,   for   the   legislative

process is too slow and the legislatures often

divided by politics, slowed down by periodic

elections and overburdened with myriad other

legislative   activities.   A   constitutional

document is even less suited to this task, for

the philosophy and the ideologies underlying

it must of necessity be expressed in broad and

general terms and the process of amending a

Constitution   is   too   cumbersome   and   time­

consuming to meet the immediate needs. This

task must, therefore, of necessity fall upon

the   courts   because   the   courts   can   by   the

process   of   judicial   interpretation   adapt   the

law to suit the needs of the society.”

                         (emphasis added)

In view of what is held above, the role of the Constitutional

Courts to interpret the Constitution considering the changing

needs of the society assumes importance.

23.The Constitution Bench in the case of Navtej Singh Johar

5

emphasized that the principle of transforming Constitutionalism

20

also places upon the judicial arm a duty to ensure that a sense of

transformation   is   ushered   consistently   in   the   society   by

interpreting and enforcing the Constitutional as well as other

provisions of law. Constitutional law has developed a great deal

during   the   last   few   decades.   The   interpretation   of   various

provisions of the Constitution made by this Court decades back

has   undergone   a   drastic   change.   For   example,   the   narrow

interpretation given to Article 21 in the ‘A.K. Gopalan’ era is no

longer valid. The concept of freedom has undergone changes. In

the 21

st

 Century, society looks completely different from what it

looked in the last century. We see a change in the socio­cultural

ethos of society. Thus, the interpretation of law must keep pace

with changing needs of society. 

MORALITY   IN   THE

CONTEXT OF ARTICLES 25

AND 26

24.The freedom of conscience guaranteed under clause (1) of

Article 25 is subject to public order, morality and health. All four

clauses (a), (b,), (c) and (d) of Article 26 are also made specifically

subject to public order, morality and health. Thus, the right of

the religious denomination to manage its own affairs in matters

of religion is always subject to morality. As far as the concept of

21

morality contemplated by Articles 25 and 26 is concerned, much

water   has   flown   after   the   decision   in   the   case   of  Sardar

Syedna

1

.   Moreover,   in   the   case   of  Sardar   Syedna

1

,   the

argument that Article 26(b) is subject to morality, was not at all

considered as it was not canvassed and pressed at the time of

hearing. In the case of  Navtej Singh Johar  

5

, this Court held

that when this Court deals with the issue of morality, it must be

guided by the concept of Constitutional morality and not by

societal morality. Moreover, notion of morality evolves with time

and is not static. The question whether Constitutional morality

can be equated with equality, fraternity and non­discrimination

needs consideration.

25.The concept of morality as contemplated by Articles 25 and

26   was   considered   in   greater   detail   by   another   Constitution

Bench in the case of Sabrimala Temple 5JJ 

6

. There were four

separate opinions rendered by the Constitution Bench. Dipak

Misra,   C.J.,   who   wrote   the   opinion   for   himself   and   A.   M.

Khanwilkar, J. and Dr. D. Y. Chandrachud, J. (as then he was),

in their separate opinions concurred on the interpretation of the

concept of morality under Articles 25 and 26 of the Constitution.

They also dealt with the issue of the interplay between the rights

22

under   Article   26   and   the   other   rights   under   part   III   of   the

Constitution.  The conclusions in the separate opinions of Dipak

Misra, C.J. and Dr. D.Y. Chandrachud, J. can be summarized as

under: 

(a)The expression ‘morality’ used in Articles 25 and 26 has an

overarching position similar to public order and health;

(b)The term ‘morality’ cannot be viewed with a narrow lens so

as to confine the definition of morality to what an individual

or a religious sect may perceive to mean. Morality naturally

implies   Constitutional   morality   and   any   view   that   is

ultimately taken by the Constitutional Courts must be in

conformity with the basic tenets of Constitutional morality.

‘Morality’ for the purposes of Articles 25 and 26 must mean

that   which   is   governed   by   fundamental   Constitutional

principles;

(c)The expression ‘subject to’ is in nature a condition and

therefore, public order, morality and health control Article

26;

(d)There is no convincing reason to allow provisions of Article

26 to tread in isolation. Even if Article 26 is not specifically

23

made subject to other fundamental rights, there would still

be a ground to read both together so that they can exist in

harmony. Absence of specific words in Article 26 making it

subject to other fundamental rights cannot allow freedom of

religious denomination to exist in an isolated silo; and 

(e)The freedom of religious denominations under Article 26

must be read in a manner that requires the preservation of

equality,   and   other   individual   freedoms   which   may   be

impacted by unrestricted exercise; 

26.Nariman,   J   in   paragraph   176.7,   stressed   that   the   term

‘morality’ refers to that which is considered abhorrent to civilized

society, given the mores of the time, by reason of harm caused by

way, inter alia, of exploitation and degradation. 

27.In his opinion rendered in  Sabrimala Temple–5JJ  

6

, Dr.

D.Y.   Chandrachud,   J.(as   he   then   was)   has   dealt   with   the

engagement of essential religious practices with Constitutional

values. While dealing with the said issue, in paragraph 289, he

has observed thus:

“289. For   decades,   this   Court   has   witnessed

claims resting on the essentiality of a practice

that militate against the constitutional protection

of   dignity   and   individual   freedom   under   the

24

Constitution.  It is the duty of the courts to

ensure that what is protected is in conformity

with   fundamental   constitutional   values   and

guarantees   and   accords   with   constitutional

morality. While the Constitution is solicitous

in its protection of religious freedom as well

as   denominational   rights,   it   must   be

understood that dignity, liberty and equality

constitute the trinity which defines the faith

of   the   Constitution.  Together,   these   three

values combine to define a constitutional order of

priorities. Practices or beliefs which detract from

these   foundational   values   cannot   claim

legitimacy.”  

                     (emphasis added)

28.The question is whether the exclusionary practice which

prevails in the Dawoodi Bohra community of ex­communicating

its members will stand the test of Constitutional morality? As

observed by Das Gupta, J. in the case of Sardar Syedna

1

, the

ex­communication of a member of the community affects many of

his civil rights. The Privy Council, in the case of  Hasanali &

Ors. v. Mansoorali & Ors.

12

, in paragraph 4, has dealt with the

effect   of   ex­communication   in   Dawoodi   Bohra   community.

Paragraph 4 reads thus:

“4. The appellants would limit the effect of

excommunication, whatever steps might have

been taken to bring it into being, to complete

12 1947 SCC OnLine PC 63

25

social ostracism. There is nothing, they say,

to   show   that   it   excluded   from   rights   of

property or worship. Their Lordships do not

find themselves able to accept this limitation.

The Dai is a religious leader as well as being

trustee of the property of the community, and

in India exclusion from caste is well known.

There is at least one case in which it is recorded

that   certain   persons   applied   to   the   King   to

intercede with the thirty­third Dai, complaining

that   in   consequence   of   excommunication   they

were kept from the mosques and places where

true believers met; and no instance has been

cited   where   excommunicated   persons   freely

exercised   their   religious   rights.   Indeed,   the

complaint   in   the   cases   brought   to   their

Lordships' attention as regards which relief is

claimed for the appellants or those whom they

are said to represent is that they were wrongly

excommunicated,   not   that   if   rightly

excommunicated they were wrongly deprived of

their   religious   rights.  Excommunication,   in

their Lordships' view, if justified, necessarily

involves   exclusion   from   the   exercise   of

religious   rights   in   places   under   the

trusteeship of the head of the community in

which religious exercises are performed.”

                                             (emphasis added)

A person who is ex­communicated by the community, will

not be entitled to use the common property of the community

and the burial/cremation grounds of the community. In a sense,

such a person will virtually become untouchable (being banished

or ostracized) within the community. In a given case, it will result

in   his   civil   death.   It   can   be   argued   that   the   concept   of

26

Constitutional morality which overrides the freedom conferred by

clause (b) of Article 26, will not permit the civil rights of ex­

communicated   persons   which   originate   from   the   dignity   and

liberty   of   human   beings   to   be   taken   away.   The   concepts   of

equality,   liberty   and   fraternity   are   certainly   part   of   our

Constitutional   morality.   Basic   ideas   enshrined   in   our

Constitution are part of Constitutional morality. The conscience

of   our   Constitution   is   Constitutional   morality.   Hence,   it   is

contended that ex­communication or ostracisation is anathema

to the concepts of liberty and equality. It is against the anti­

discriminatory   ethos   which   forms   a   part   of   Constitutional

morality.   Therefore,   the   Constitutional   Court   ought   not   to

tolerate anything which takes away the right and privilege of any

person   to   live   with   dignity   as   the   concept   of   Constitutional

morality does not permit the Court to do so.  Therefore, in our

view, the protection under Article 26(b) granted by the decision in

the case of Sardar Syedna

1

 to the power to ex­communicate a

member of the Dawoodi Bohra community, needs reconsideration

as the said right is subject to morality which is understood as

Constitutional morality. This issue will require examination by a

larger Bench.

27

29.The   concurring   opinions   rendered   by   Dr.   D.Y.

Chandrachud, J. and Mr. R.F. Nariman, J. extensively refer to

the case of  Sardar Syedna

1

.  In paragraph 164, Nariman, J.

records that there is a need to look into the finding recorded by

the   majority   view   in   the   case   of  Sardar   Syedna

1

  on   the

applicability of clause (2)(b) of Article 25 in some future cases.

INTERPLAY   BETWEEN   THE

OTHER   FUNDAMENTAL   RIGHTS

UNDER   PART   III   AND   ARTICLE

26 

30.We   have   already   referred   to   the   opinion   of   D.Y.

Chandrachud, J. (as then he was) in Sabrimala Temple– 5 JJ 

6

.

It was held that though Article 26 is not specifically made subject

to other fundamental rights, there would still be a ground to read

both together so that they can exist in harmony. The freedom of

religious denominations cannot exist in isolation. Nariman, J. in

his opinion has also dealt with this issue. In note 59 appended to

paragraph 176.7, he observed that:

“(59).  We were invited by the learned Amicus

Curiae, Shri Raju Ramachandran, to read the

word “morality” as being “constitutional morality”

as  has been  explained in some of  our recent

judgments. If so read, it cannot be forgotten that

this would bring in, through the back door, the

other provisions of Part III of the Constitution,

28

which Article 26 is not subject to, in contrast

with Article 25(1). In any case, the fundamental

right under Article 26 will have to be balanced

with the rights of others contained in Part III

as   a   matter  of   harmonious   construction   of

these   rights   as   was   held   in  Shri

Venkataramana Devaru , AIR 1958 SC 255 :

1958 SCR 895. But this would only be on a

case­to­case   basis,   without   necessarily

subjecting   the   fundamental   right   under

Article   26   to   other   fundamental   rights

contained in Part III.”

(emphasis added)

Thus, Nariman, J. was of the view that there may be a need

to balance rights under Article 26(b) with the other fundamental

rights   under   Part   III   of   the   Constitution   without   necessarily

subjecting   the   fundamental   rights   under   Article   26   to   other

fundamental rights contained in Part III.

31.Even assuming that the ex­communication of members of

the  Dawoodi   Bohra   community   is   always   made   on   religious

grounds, the effect and consequences thereof, on the person ex­

communicated   needs   to   be   considered   in   the   context   of

justiciable Constitutional rights. The ex­communication will have

many   civic   consequences   which   will,  prima   facie,  affect   his

fundamental right to live with dignity and the right to lead a

meaningful life guaranteed by Article 21. Therefore, the question

29

is whether the said right of the community to ex­communicate its

members can be balanced with the other fundamental rights

under Part III of the Constitution and in particular, Article 21. 

CONCLUSIONS   

32.To   conclude,   prima   facie,   we   find   that   the   exercise   of

balancing the rights under Article 26(b) with other rights under

Part III and in particular Article 21 was not undertaken by the

Constitution   Bench   in   the   case   of  Sardar   Syedna

1

.   This

question is substantially in issue before the Bench of nine Judges

in  Sabrimala   Temple   Review   ­9JJ.   Moreover,   the   question

whether   the   protection   can   be   given   by   Article   26(b)   to   the

practice of ex­communication is to be tested on the touchstone of

the concept of Constitutional morality as the said right is subject

to morality. This is an important and emergent issue. These are

the two main grounds on which the said decision may need

reconsideration by a larger Bench. 

33.Sabrimala   Temple–5JJ  

6 

decision   was   subjected   to   a

review. This Court dealt with the review  (Sabrimala Temple

Review   –   5JJ.

7

).    The   majority   opinion   contains   questions

30

formulated for referring it to a larger Bench.  Question Nos. 5.1 to

5.3 are relevant which reads thus:

“5.1.(i)  Regarding  the   interplay   between  the

freedom of religion under Articles 25 and 26 of

the Constitution and other provisions in Part

III, particularly Article 14.

5.2.(ii) What is the sweep of expression “public

order,   morality   and   health”   occurring   in

Article 25(1) of the Constitution.

5.3.(iii)   The   expression   “morality”   or

“constitutional morality” has not been defined

in the Constitution. Is it overarching morality

in reference to Preamble or limited to religious

beliefs or faith. There is need to delineate the

contours of that expression, lest it becomes

subjective.”

Accordingly, the review petition was listed before a nine­Judge

Bench.   By the order dated 10

th

  February 2020, the Bench of

nine­Judges (Sabrimala Temple Review –9 JJ.

8

) framed seven

questions of law, out of which questions 3 and 4 are relevant for

our purposes read thus: 

“3.   Whether   the   rights   of   a   religious

denomination   under   Article   26   of   the

Constitution   of   India   are   subject   to   other

provisions of Part III of the Constitution of

India apart from public order, morality and

health?

31

4.What is the scope and extent of the word

‘morality’   under   Articles   25   and   26   of   the

Constitution of India and whether it is meant

to include Constitutional morality?”

34.In view of the discussion made above, questions 3 and 4

formulated by the nine­Judge Bench also arise for consideration

in the present writ petition.  The decision which will be rendered

by   the   nine­Judge   Bench   will   have   a   direct   impact   on   the

questions which arise for determination in this writ petition.

35.In the circumstances, we are of the view that the present

writ petition deserves to be tagged with Review Petition (Civil)

No.3358   of   2018   pending   before   the   Bench   of   nine   Hon’ble

Judges. We, accordingly direct the Registry to seek appropriate

directions in this behalf from the Hon’ble Chief Justice.

…....…………………J.

    (Sanjay Kishan Kaul)

…....…………………J.

    (Sanjiv Khanna)

…….…………………J.

    (Abhay S. Oka)

…....…………………J.

    (Vikram Nath)

…….…………………J.

     (J. K. Maheshwari)

New Delhi;

February 10, 2023. 

32