As per the case facts, multiple appeals concerned the Maharashtra State Board of Wakfs and the declaration of properties as Wakfs. The dispute involved a notification listing Wakfs and questions ...
No Acts & Articles mentioned in this case
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ThisCaseExplanationincludesimportantLaws,backgroundofcase,Factsofcase,question
inmatter,judgmentandreferencecases.
First
ImportantLawscoveredinthecaseare,
●Section40oftheWakfAct,1995
●Section13oftheWakfAct,1995
●Section14oftheWakfAct,1995
●Section112oftheWakfAct,1995
●Section32oftheWakfAct,1995
●Section51oftheWakfAct,1995
●Section103oftheWakfAct,1995
●Section106oftheWakfAct,1995
●Section5(2)oftheWakfAct,1995
●Section4(3)oftheWakfAct,1995
●TheMuslimPersonalLaw(Sharia)ApplicationAct1937
●Article254oftheConstitutionofIndia
●Article32oftheConstitutionofIndia
●Article226oftheConstitutionofIndia
Second
Backgroundofcase
●ThisappealhasbeenfiledintheSupremeCourttodecideontheissuewhether
appellantisawakfboardorapublictrust.
Third
Factsofthecase
●TheappellantistheMaharashtraStateBoardofWakfsconstitutedbythe
State.Asurveyboardwasalsoconstituted.Severalwritpetitionswerefiled
challengingtheformationofwakfsandboardsrespectively.Thecircular
declaringthemwakfswasalsostayedbytheHighCourtstatingitasfullof
mistakesandhighlymalicious,grantinganinterimrelieftothepetitioners.It
wasalsodiscussedinameetingwhetherthewakfsBoardwasconstituted
legallyandaccordingtotheprovisionsofWakfsAct.Ordersweregiventothe
boardtopublishtheirdetailsandaskthepublicwhethertheyreallyarewakfs
ortrustsandwhethertheyareshiyawaakforsunniwakf.Theappellant
challengesthejudgementofHighCourt.
Fourth
questioninmatter
●Whethertherespondentsbeforeuswhoturnedouttobethewritpetitioners
beforetheHighCourtarePublicTrustsortheyareinessenceorinsubstance,
WakfsundertheMohammedanLaw.
Fifth
judgmentstated
●Thecourthasheldthatinthesituationobtaining,particularly,aftersuchalong
passageoftime,wecannotallowtheimpugnedjudgmentoftheHighCourtto
besustainedasitis.AsfarastheincorporationoftheBoardisconcerned,we
havefoundthatitisnotflawed.Therefore,thejudgmentoftheHighCourtto
theextentthatitsetsasidethenotificationisfoundtobeunsustainable.We
cannottotallybeunmindfulofthefactthatthereweresevenmembersinthe
BoardandalsoSection22appearstoworkasashieldagainstinvalidation.In
theformoftheformationoftheBifurcationCommitteeandvarious
proceedings,wecannotaccepttherequestoftherespondentsthatthematter
mustagaingobacktotheSurveyCommissionerwhomustbeaskedtolook
intotheproceedingsoftheBifurcationCommittee.Wemustobservethatthe
constitutionoftheBifurcationCommitteeandvariousproceedingsthereafter,
wouldappeartobenotproceedingswhicharestrictlywithintheambitofthe
Actassuch.TherecannotalsobepleaofestoppelorequityagainstStatute.
192.But,atthesametime,itwouldappearthatboththeCharity
CommissionerandtheWakfBoardwereindeedproceedingunderthe
misapprehensionasfarasthetruepurportofaMuslimpublicTrustregistered
underthe1950Actisconcerned.
Sixth
Referencecasesusedinjudgment
●StateofKerala&Ors.v.MarAppraemKuriCo.Ltd.&Another
●NawabZainYarJung(SinceDeceased)andOthersv.DirectorofEndowmentsand
Another
●BoardofMuslimWakfs,Rajasthanv.RadhaKishanandOthers
●MadanuriSriRamaChandraMurthyv.SyedJalal
●RamjasFoundationandAnotherv.UnionofIndiaandOthers
●Mohd.Khasimv.Mohd.DastagirandOthers
●TheKassimiahCharitiesRajagiriv.TheMadrasStateWakfBoard
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