`  

CWP-25750-2024 

                            -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

CWP-25750-2024  

              Reserved on: 08.05.2026 

Pronounced on: 12.05.2026 

Miri Piri Institute of Medical Sciences & Research Charitable Trust 

                                           …Petitioner 

Versus 

State of Haryana and another              …Respondents 

CORAM:  HON'BLE MR. JUSTICE JAGMOHAN BANSAL 

Present:-  Mr. Puneet Bali, Senior Advocate with  

Ms. Hanima Grewal, Advocate, 

Mr. Lovekesh Mehta, Advocate 

Ms. Parneet Kaur, Advocate and  

Mr. Aakash Sharma, Advocate for the petitioner  

Mr.  Sanjeev  Kaushik,  Additional Advocate General,  Haryana 

and Mr. Akshit Pathania, Assistant Advocate General, Haryana  

    Mr. Gaurav Chopra, Senior Advocate with  

    Mr. Rashpinder Singh Sohi, Advocate, 

Mr. Himanshu Bindal, Advocate and 

    Ms. Darika Sikka, Advocate for respondent No.2     

    *** 

JAGMOHAN BANSAL, J .  

1.   The petitioner through instant petition under Article 226 of the 

Constitution  of  India  is  seeking  setting  aside  of  communication  dated 

04.09.2024  (Annexure  P-4)  whereby  respondent  No.2-Haryana  Sikh 

Gurdwara Management Committee has constituted a Medical Board for the 

upliftment and functioning of its Institute. It is further seeking direction to 

respondents not to interfere in its affairs. 

2.    As per pleadings, Shiromani Gurdwara Parbandhak Committee, 

Amritsar  (for  short  ‘SGPC’)  is  a  statutory  body  constituted  under  Sikh 

Gurdwara  Act,  1925  (for  short  ‘1925  Act’).  On  08.12.2005,  SGPC 

`  

CWP-25750-2024 

                            -2-

incorporated an irrevocable Charitable Trust named as Miri Piri Institute of 

Medical  Sciences  &  Research  Charitable  Trust  Amritsar,  Shahabad 

(Kurukshetra),  Haryana.  The  incorporation  of  Trust was  part  of  the 

programme  and  project  commemorating  the  400

th

  anniversary  of  the 

compilation  of  the  First  Parkash  of  Shri  Guru  Granth  Sahib.  President 

Jathedar  Avtar  Singh  was  founder  of  the  Trust.  Shri  Mastgarh  Sahib 

Gurdwara granted 20 Acres and Sri Harmandir Sahib, Amritsar granted 5 

Acres land on 99 years lease to the petitioner. The land was granted to set up 

a  medical  college.  The  petitioner  constructed  500  bedded  hospital  and 

medical college. It commenced its working on 23.08.2006. Formation of the 

Trust was challenged before this Court. A Division Bench of this Court in 

Miri  Piri  College  Bachao  Sangharsh  Samiti,  Shahabad  Markanda 

(Kurukshetra) and others v. Shiromani Gurdwara Prabandhak Committee 

and  others,  2009  SCC  OnLine  P&H  5325 has  held  that  there  was  no 

illegality in the action of SGPC establishing a Trust with a view to set up a 

medical college and hospital.  

3.    The  Haryana  Sikh  Gurdwaras  (Management)  Act,  2014  (for 

short ‘2014 Act’) came into force w.e.f. 18.07.2014. The validity of 2014 

Act was challenged before Hon’ble Supreme Court in Harbhajan Singh v. 

State of Haryana and others, (2023) 11 SCC 648. The Apex Court vide 

judgment dated 20.09.2022 upheld validity of the Act. The Chief Secretary 

of  the  Haryana  Sikh  Gurdwara  Management  Committee  vide  impugned 

letter dated 04.09.2024 informed the petitioner that Medical Board for the 

upliftment and functioning of the Trust has been set up. The petitioner till 

date has received grant of ₹111.30 Crores from SGPC.  

`  

CWP-25750-2024 

                            -3-

4.   Learned Senior counsel representing the petitioner submits that 

petitioner was constituted as Trust by SGPC. It has an independent identity. 

The assets owned and controlled by Trust do not fall within the definition of 

‘Gurdwara’ and ‘Gurdwara property’. The petitioner being Trust does not 

fall within the definition of ‘Gurdwara’ and its properties do not fall within 

the definition of ‘Gurdwara property’. A Division Bench of this Court in 

Miri Piri College Bachao Sangharsh Samiti (supra) has held that SGPC 

has  rightly  created  Trust  for  setting  up  a  Medical College-cum-Hospital. 

There is no illegality in the action of SGPC. By said judgment, the petitioner 

has  been  recognized  as  an  independent  entity.  The  respondent  has  no 

authority to take over activities/functions of the petitioner. The respondent 

could take over functions of petitioner had the petitioner been a Gurdwara or 

its property been ‘Gurdwara property’. The institute is run by a Trust which 

is not controlled by any Gurdwara, thus, petitioner neither falls within ambit 

of 1925 Act nor 2014 Act. The petitioner is lessee of land owned by SGPC 

and Shri Mastgarh Sahib Gurdwara. In view of lease rights, the petitioner is 

in possession and has right to use property in the manner it finds appropriate. 

5.   Per contra, learned Senior counsel for respondent No.2 submits 

that petitioner-Trust was created for a limited purpose. Land belonging to 

the Gurdwara was leased out to the petitioner. All the Trustees were and are 

appointed  by  SGPC.  Head  office  of  the  petitioner  is  in  the  premises  of 

SGPC, Amritsar. The properties of petitioner fall within the definition of 

‘Gurdwara property’.  

6.    Heard the arguments and perused the record. 

7.    The  conceded  position  emerging  from  the  record  is  that  the 

SGPC in December’ 2005 constituted a Trust known as Miri Piri Institute of 

`  

CWP-25750-2024 

                            -4-

Medical  Sciences  &  Charitable  Trust,  Shahabad  (Kurukshetra)  Haryana. 

President of the SGPC was founder and 9 more persons selected by SGPC 

were appointed as Trustees. As per Trust Deed dated 08.12.2005, the Board 

of Trustees shall consist of Founder and Trustees which shall not be less 

than five and not more than fifteen. The President of SGPC shall always be 

ex-officio Chairman of the Trust. Executive Committee of SGPC has right to 

make appointment of Trustees. SGPC till the filing of writ petition extended 

grant of ₹111.30 Crores to the petitioner. Shri Mastgarh Sahib Gurdwara as 

well as Sri Harmandir Sahib, Amritsar gave on lease land to the Trust where  

medical college has been set up. The State of Haryana has introduced 2014 

Act which extends to whole State and it came into force w.e.f. 18.07.2014. 

As  per  2014  Act,  Executive  Board  and  Committee  constituted  under 

Sections 16 & 3 respectively has power to manage Gurdwaras and Gurdwara 

property situated within jurisdiction of State of Haryana.  

8.    As per petitioner, it is an independent entity. It is not controlled, 

managed or supervised under 1925 Act. It was set up by SGPC, however, it 

attained  independent  identity  because  it  was  constituted  as  a  Trust.  It  is 

settled law that Trust is an independent entity. Though the petitioner has 

received land as well as grant from SGPC for setting up medical institute 

and Executive Committee of the SGPC is empowered to appoint its Trustees 

yet it has separate and independent entity. Its properties do not fall within 

expression ‘Gurdwara property’ as defined under Section 2(f) of 2014 Act. 

   The  respondent  is  claiming  that  properties  owned and 

controlled by petitioner are actually properties of SGPC. The SGPC created 

petitioner-Trust  and  retained  full  control  over  petitioner’s  activities.  The 

Trust is governed by 1925 Act. It has no separate entity. Land which is in the 

`  

CWP-25750-2024 

                            -5-

possession  of  petitioner  is  still  owned  by  SGPC.  After  2014  Act,  the 

respondent has become entitled to take over all the assets and activities of 

institutions or Trusts which were earlier managed by SGPC. Section 54 of 

2014 empowers respondent to take over possession of ‘Gurdwara property’. 

Section 54 reads as: 

“54.  (1)  From  the  date  of  commencement  of  this  Act,  the 

provisions of Sikh Gurdwara  Act, 1925 shall cease to have 

any application within the territory of the State of Haryana. 

(2)    Any rule made under the Sikh Gurdwara Act, 1925 or 

regulations  framed  by  the  corresponding  legislation  on  the 

subject  shall  continue  to  be  operative  within  the  territorial 

jurisdiction  of  the  State  of  Haryana  for  the  purposes  of 

implementation  of  this  Act  as  far  as  till  the  said rules  or 

regulations  are  suitably  amended  or  re-drafted  by  the 

Haryana  Government  or  the  Haryana  Sikh  Gurdwara 

Management Committee, as the case may be.  

(3)    Notwithstanding  the  over-riding  effect  of  this  Act 

within the territorial jurisdiction of the State — 

(a)  any appointment, notification, order or rule made or 

issued under the 1925 Act shall, in so far as it is not 

inconsistent  with  the  provisions  of  this  Act  shall, 

continue in force and be deemed to have been made or 

issued under the provisions of this Act unless and until 

it is superseded by any legislation, notification, order , 

rule  or  regulations  made  or  issued  under  the 

corresponding provisions of this Act;  

(b)   all  budget  estimates  made,  all  obligations  and 

liabilities incurred, all contracts entered into and all 

matters and things sought to be done by, with or for 

the Punjab Sikh Gurdwara Board shall be deemed to 

have been made, incurred entered into or sought to be 

done  by,  with  or  for  the  Committee  under  the 

provisions of this Act; 

`  

CWP-25750-2024 

                            -6-

(c)   all Gurdwara property, movable and immovable and 

all  interests  of  whatsoever  nature  and  contained 

therein,  belonging  or  due  to  the  Punjab  Sikh 

Gurdwara  Board,  immediately  before  such 

establishment,  shall,  with  all  rights,  powers  and 

privileges of whatsoever description, used, enjoyed or 

possessed  by  the  said  Board,  vest  in  the  Committee 

and  the  Executive  Board  to  be  constituted  under 

section 16 on the commencement of this Act; 

(d)  all  sums  of  money  including  rents  due  to  the  Board 

immediately  before  such  establishment  shall  be 

deemed to be due to the Committee;  

(e)   all  suits  and  other  legal  proceedings  instituted  or 

which  might  have  been  instituted  by  or  against  the 

Punjab  Sikh  Gurdwara  Board  may  be  continued  or 

instituted by or against the Haryana Sikh Gurdwaras 

Management Committee;  

(f)    any will, deed or other instrument which contains any 

bequest,  gifts  or  trusts  in  favour  of  the  Board  shall 

from  such  establishment,  be  construed  as  if  the 

Committee  were  therein  named  instead  of  the  said 

Board or Trust; 

(g)   provisions  of  Haryana  Rent  (Control  and  Eviction) 

Act, 1973 shall not apply to the Gurdwara immovable 

property  or  any  building  managed  by  the  Gurdwara 

Committee or Gurdwara Executive Board.”

9.    From the arguments of both sides and pleadings, it comes out 

that dispute is confined to interpretation of expression ‘Gurdwara property’ 

defined under Section 2(f) of 2014 Act which reads as: 

“2(f) “Gurdwara property” means,-  

(i)   all  movable  and  immovable  property  of  a 

Gurdwara or any institution which, immediately 

before the appointed day vested or was kept in 

deposit  in  the  name  of  any  Board,  Trust, 

`  

CWP-25750-2024 

                            -7-

Committee,  Gurdwara  Management  or  was 

being regulated under the provisions of the Sikh 

Gurdwaras  Act,  1925  or  rules  made 

thereunder;  

(ii)   all  offerings  in  cash  or  kind  made  to  various 

Gurdwaras  or  institutions  managed  or 

controlled  by  any  Committee,  Board,  Trust  or 

regulated  under  the  provisions  of  the  Sikh 

Gurdwaras  Act,  1925  immediately  before  the 

appointed day;  

(iii)   all  property  in  cash  or  kind,  movable  or 

immovable  that  may  be  acquired,  purchased, 

exchanged  or  otherwise  kept  under  the 

management of Gurdwaras or the Committee or 

the Trust or Board, from time to time;  

(iv)   all grants, donations, contributions or offerings 

made,  from  time  to  time,  by  any  person(s)  or 

authority  or  any  juristic  person  to  the 

Gurdwaras or the committee and also includes 

any actionable claim or a negotiable instrument 

with  respect  to  any  such  Gurdwara  or  any 

property under its control.”  

10.    The  expression  ‘Gurdwara’  has  been  defined  under  Section 

2(e) of 2014 Act which reads as: 

“2(e)  “Gurdwara” means the Sikh Gurdwara situated in the 

State as were, immediately before the appointed day, 

being  managed  by  or  affiliated  to  any  Board, 

Committee  or  Shiromani  Gurdwara  Parbandhak 

Committee  and  were  being  governed  under  the 

management,  control  and  supervision  of  the  Sikh 

Gurdwaras Act, 1925 or any other corresponding law, 

if any, on the subject and also includes historical Sikh 

Gurdwaras,  notified  Sikh  Gurdwaras  or  a  local 

Gurdwaras.” 

`  

CWP-25750-2024 

                            -8-

11.    To  determine  nature  of  the  properties  of  the  petitioner  and 

answer  conundrum  drawn  by  parties,  it  would  be  inevitable  to  examine 

source of the property and authority having management and control over 

the property.  

The petitioner is a Trust and its functions/activities are managed 

and controlled by Trustees. There is always a founder of the Trust. In the 

present  case,  President  of  SGPC  was  founder  of  the Trust.  All  the  first 

Trustees  were  nominated  by  SGPC.  All  the  subsequent  appointments  of 

Trustees  are  made  by  SGPC.  The  Trust  was  created  to  set  up  a  medical 

college & hospital. Relevant clauses of the Trust Deed read as:  

      “NOW THIS DEED WITNESTHS AS UNDER:  - 

XXXX   XXXX   XXXX   XXXX 

2.  That  the  head  office  of  the  Trust  shall  be  in  the 

premises  of  Shiromani  Gurdwara  Parbandhak 

Committee, Amritsar. 

XXXX   XXXX   XXXX   XXXX 

4.  Board of Trustees: 

a)   The  trust  shall  be  governed  by  Board  of  Trustees 

including  ‘Founder’  of  the  Trust.  The  Board  of 

Trustees shall consist of Founder and Trustees which 

shall be not less than five and not more than fifteen. 

b)  The term of board of trustees shall be for four years. 

Jathedar  Avtar  Singh  the  founder  shall  be  the 

permanent trustee for life. The president of SGPC shall 

always be ex-officio chairmen of the trust. 

c)  In case of appointments of trustees due to death or in 

capacity  or  for  any  other  reason  and  for  filling  the 

vacant  posts  of  trustees,  the  decision  for  Executive 

Committee of SGPC shall be treated as final. 

d)  The Executive Committee of SGPC has appointed the 

trustees hereinafter for the first term of four years from 

`  

CWP-25750-2024 

                            -9-

the date of registration of the trust. After expiry of first 

terms of four years, the Executive Committee of SGPC 

shall  be  competent  to  appoint  trustees  for  death, 

incapacity  or  any  other  reason  the  Executive 

Committee of SGPC shall fill the vacancy as soon as 

possible. 

e)  Trustees  shall  nominate  the  Vice  President  and 

Secretary of the trust who shall perform the duties as 

allotted by the Board of Trustees. 

XXXX   XXXX   XXXX   XXXX 

8. Accounts: 

XXXX   XXXX   XXXX   XXXX 

(iv)  That if upon the dissolution or winding up of the Trust, 

there shall remain after the satisfaction of all its debts 

and  liabilities,  any  property  whatsoever,  the  same 

shall not be paid to or distributed amount Founder or 

Trustees,  but  shall  go  to  Sri  Harmandir  Sahib,  Sri 

Amritsar.” 

12.    A dispute erupted with respect to jurisdiction of SGPC to create 

a Trust for the purposes of setting up a medical college & hospital. Setting 

up of Trust and utilization of SGPC’s funds was objected on the plea that 

SGPC can and ought to itself establish the proposed hospital or the proposed 

medical college. The matter reached to Division Bench of this Court in Miri 

Piri College Bachao Sangharsh Samiti (supra). It was contended on behalf 

of SGPC that powers and functions of SGPC are wide enough to include 

power to create a Trust for achievement of the objects underlying the Act. 

Setting up of medical college & institute constitutes one of the legitimate 

activities of the Committee/Board on which funds may be spent without any 

legal infirmity. It was necessary to create such a Trust not only because of 

provisions of Medical Council Act but also judgment of Hon’ble Supreme 

Court  in Unikrishnan,  JP v. State  of  A.P.,  (1993)  1  SCC  645. As  per 

`  

CWP-25750-2024 

                            -10-

Medical Council Act and aforesaid judgment, a professional college can be 

established  and/or  administered  only  by  a  Society  registered  under  the 

Societies Registration Act or by a Public Trust.  

This Court deeply scrutinized different provisions of 1925 Act. 

It was noticed that Section 106 of 1925 Act permits Board to utilize surplus 

sum or income for particular and specified religious, educational or other 

charitable  purposes  or  any  other  purposes  which  promote  social  welfare. 

Establishment  of  hospital  and  medical  college  is  for  charitable  and 

educational purpose. Any expense incurred by the Board on such projects 

would, therefore, be a legitimate expenditure. So long as the expenditure is 

incurred for a purpose which is legitimately permissible under the Act, it 

makes little difference, whether the actual incurring of the expenditure is by 

the Committee or an agent employed or instrumentality set up by it. The 

relevant extracts of the judgment read as: 

“14.    We  may  also  refer  to  Section  125  appearing  in 

Chapter  X  which  stipulates  the  powers  and  duties  of  the 

Board generally. It inter alia provides that  the Board shall 

ensure  that  every  Committee  deals  with  the  property  and 

income  of  the  Gurdwara  or  Gurdwaras  managed  by  it, in 

accordance  with  the  provisions  of  this  Act,  and  for  the 

fulfillment  of  its  duty.  The  control  direction  and general 

superintendence  over  all  committees  appointed  under  the 

provisions  of  the  Act  shall  vest  in  the  Board.  Section  127 

deals with power of the Board to hold and administer trust 

funds for purposes of a religious, charitable, educational or 

industrial  nature,  whether  such  funds  are  derived  from 

allotments duly made by a committee out of the surplus funds 

or  income  of  a  gurdwara  under  its  management  or  from 

donations, or contributions or endowments made direct to the 

Board  for  such  purposes.  Section  130  empowers  the 

Committee and the Board to settle a scheme for the proper 

`  

CWP-25750-2024 

                            -11-

administration  of  the  property,  endowments,  funds  and 

income  of  a  notified  Sikh  Gurdwara,  which  scheme  once 

framed has the force of law in terms of Section 130(5) of the 

Act. Section 131, however, excludes the provisions of Section 

130  from  applicant  to  Committee  constituted  under  the 

provisions of Section 85 of the Act. 

15.    A conspectus of the above provisions makes it manifest 

that  the  funds  available  with  the  Management  Committee 

constituted under Section 86 of the Act or the Board which is 

in terms of Section 85 of the Act the management Committee 

for the Gurdwaras enumerated under the said provision have 

the power to spend the funds available with them on purposes 

that are religious, charitable, or educational. That setting up 

of a medical college and hospital would constitute one of the 

legitimate  activities  of  the  Committees  and  the  Board  on 

which the funds available with either one of them could be 

spent without any legal infirmity in such expenditure was not 

disputed  even  by  Mr.  Rahi,  counsel  appearing  for  the 

petitioners.  Indeed  the  argument  of  Mr.  Rahi  was  that  the 

SGPC can and ought to itself establish the proposed hospital 

or  the  proposed  medical  college.  What  according  to the 

learned  counsel  made  any  such  enterprise  illegal  and 

impermissible  was  the  fact  that  instead  of  establishing  and 

running the college, the SGPC had created an  independent 

legal entity in the nature of a trust to perform that function 

and to undertake that activity. This was according to learned 

counsel not permissible having regard to the scheme and the 

provisions  contained  in  the  Act.  We,  however,  regret  our 

inability to accept that line of reasoning. As noticed earlier, 

the  establishment  of  a  hospital  and  a  medical  college  is  a 

charitable and educational purpose. Any expense incurred by 

the Board on such projects would, therefore, be a legitimate 

expenditure.  What  is  important  is  that  so  long  as  the 

expenditure  is  incurred  for  a  purpose  which  is  legitimately 

permissible under the Act, it makes little difference, whether 

the actual incurring of the expenditure is by the Committee or 

an agent employed or instrumentality set up by it. We could 

`  

CWP-25750-2024 

                            -12-

understand  if  the  instrument  or  the  agency  created by  the 

Board/Committee  was  tantamount  to  an  abdication  of its 

function or if the arrangement could be said to be a device 

intended to siphon out the funds of the Board/Committee by 

placing  the  same  in  the  hands  of  a  agency  over  which  the 

Board/Committee had no control. But that is not the position 

in the instant case. The Trust deed, a copy whereof, has been 

placed  on  record  is  comprehensive  and  makes  the  entire 

exercise  look  perfectly  transparent  and  genuine.  It  recalls 

that  on  the  initiative  and  appeal  of  the  President of  the 

Shiromani  Akali  Dal,  the  Executive  Committee  of  the 

Shiromani Gurdwara Parbandhak Committee has decided to 

set up a trust with legal process as a part of the programme 

and  project  commemorating  the  400th  anniversary  of 

compliation of Ist Parkash of Sri Guru Granth Sahib and that 

the Committee has decided to create a public charitable trust 

to meet the objects mentioned in the deed for the benefit of the 

public  at  large  without  any  distinction  of  religion,  caste, 

creed  or  faith  particularly  for  establishment,  maintenance, 

running,  development,  improvement  and  extension  of an 

institution  or  institutions  for  research  on  science  and 

technology  including  medical  and  educational  institutions. 

The  deed  accordingly  establishes  a  trust  called  Miri  Piri 

Institute of Medical Sciences and Research Charitable Trust, 

Shahbad, Kurukshetra, with its head office in the premises of 

Shiromani  Gurdwara  Prabandhak  Committee  at  Amritsar. 

The objects of the trust include the following: 

1.  Arrangement of medical services of all kinds to all 

persons  of  any  status  and  provide  free  and 

subsidized medical facilities and medicines etc. to 

the deserving patients regardless of their religion, 

caste or creed to which they may belong. 

2.  Establishment  of  a  hospital  or  a  nursing  home 

with all kinds of medical and surgical facilities. 

3.   To establish, maintain, run, develop, improve etc. 

of  hospitals,  clinics,  dispensaries,  sanatoria, 

maternity homes etc. 

`  

CWP-25750-2024 

                            -13-

4.   To  impart  medical  education  and  to  make 

research in any branch of medicine and surgery 

5.   To  establish,  maintain,  run,  develop  dental  and 

nursing  institutions,  schools,  colleges, 

Universities,  Industrial  Technological  and  other 

Art Crafts and Science Institutions etc. 

6.  To  undertake  all  activities  which  are  of  a 

philanthropic humanitarian or charitable nature. 

16.   It is noteworthy that the Board of Trustees of the Miri 

Piri  Trust  includes  the  ‘Founder’  of  the  Trust  namely 

Shiromani  Gurdwara  Parbandhak  Committee  through  its 

President and a minimum of 04 others as members and the 

total no more than 15. The following paragraph in the trust 

deed gives complete control to the SGPC over the trust: 

“The Executive Committee of SGPC has appointed the 

trustees hereinafter for the first term of four years from 

the date of registration of the trust. After expiry of first 

term of four years, the Executive Committee of SGPC 

shall be competent to appoint trustees for the next term 

and  so  on  in  future.  In  case  of  vacancy  of  post  of 

trustee  due  to  registration,  death,  incapacity  or  any 

other reason the Executive Committee of SGPC shall 

fill the vacancy as soon as possible.” 

17.    It is, from the above, evident that the trust is closely 

held  by  the  Founder  namely  Shiromani  Gurdwara 

Parbandhak  Committee.  With  the  all  important  powers  of 

nominating the trustees and filling up the vacancies vested in 

the latter, it is in that view difficult to say that there has been 

any abdication on the part of the SGPC in the discharge of its 

functions under the Act or that an agency which is alien to the 

scheme of the Act has been brought in, to carry out some of 

the functions that legitimately fall within the domain of the 

SGPC's functions under the Act.” 

18.    The  respondents  have  also  justified  the  need for 

creation of the trust by reference to the legal complications 

arising from the regulations framed by the Medical Council 

`  

CWP-25750-2024 

                            -14-

of  India  in  exercise  of  its  powers  under  Section  10-A  read 

with  Section  33  of  the  Indian  Council  Act,  1956. 

Establishment  of  Medical  College  Regulations,  1999,  inter 

alia  provide  criteria  for  establishment  of  a  medical  college 

only in terms of a scheme stipulated by the said regulations. 

The scheme in turn provides for the eligibility criteria in the 

following words: 

“Qualifying Crieteria 

The  eligible  persons  shall  qualify  to  apply  for 

permission  to  establish  a  medical  college  if  the  following 

conditions are fulfilled: 

1.  that medical education is one of the objectives of the 

applicant in case the applicant is an autonomous body, 

registered society or charitable trust. 

2.  that a suitable single plot of land measuring not less 

than 25 acres is owned and possessed by the person or 

is possessed by Civil Writ Petition No. 4914 of 2008 20 

the applicant by way of 99 years for the construction 

of the college. 

3.  that  Essentiality  Certificate  in  Form  2  regarding  No 

objection  of  the  State  Government/Union  Territory 

Administration  for  the  establishment  of  the  proposed 

medical college at the proposed site and availability of 

adequate  clinical  material  as  per  the  council 

regulations, have been obtained by the person from the 

concerned  State  Government/Union  Territory 

Administration. 

4.  that  Consent  of  the  affiliation  in  Form-3  for  the 

proposed  medical  college  has  been  obtained  by  the 

applicant from a University. 

5.  that  the  person  owns  and  manages  a  hospital  of not 

less  than  300  beds  with  necessary  infrastructural 

facilities  capable  of  being  developed  into  a  teaching 

institution  in  the  campus  of  the  proposed  medical 

college. 

`  

CWP-25750-2024 

                            -15-

6.  that  the  person  has  not  admitted  students  to  the 

proposed medical college. 

7.  That  the  person  provides  two  performance  bank 

guarantees from a Scheduled Commercial Bank valid 

for  a  period  of  five  years,  in  favour  of  the  Medical 

Council  of  Civil  Writ  Petition  No.  4914  of  2008  21 

India, New Delhi, one for a sum of rupees one hundred 

lakhs (for 50 admissions), rupees one hundred and fifty 

lakhs  (for  100  admissions)  and  rupees  two  hundred 

lakhs  (for  150  annual  admissions)  for  the 

establishment  of  the  medical  college  and  its 

infrastructural  facilities  and  the  second  bank 

guarantee  for  a  sum  of  rupees  350  lakhs  (for  400 

beds), rupees 550 lakhs (for 500 beds) and rupees 750 

lakhs (for 750 beds) respectively for the establishment 

of  the  teaching  hospital  and  its  infrastructural 

facilities: 

     Provided  that  the  above  conditions  shall  not 

apply to the person who are State Governments/union 

Territories if they give an undertaking to provide funds 

in  their  plan  budget  regularly  till  the  requisite 

facilities  are  fully  provided  as  per  the  time  bound 

programme. 

8.  Opening  of  a  medical  college  in  hired  or  rented 

building  shall  not  be  permitted.  The  Medical  college 

shall be set up only on the plot of land earmarked for 

that purpose as indicated.” 

13.    From  the  perusal  of  above-cited  judgment,  it  is  evident  that 

Court upheld creation of the petitioner-Trust because of objects of the Trust 

and composition of the Trustees. It was categorically held that an act which 

can  be  legitimately  done  directly  can  also  be  done indirectly.  SGPC  has 

power to spend money for setting up of a medical college, however, Trust is 

constituted to comply with statutory provisions and judgement of Supreme 

Court  governing  setting  up  and  functioning  of  a  medical  college  and 

`  

CWP-25750-2024 

                            -16-

hospital.  The  petitioner  is  relying  upon  said  judgment  and  as  per  said 

judgment, Trust was created as per provisions of 1925 Act and everything 

was controlled by SGPC. Its creation was upheld in view of objects of the 

1925 Act and stand of the SGPC that they have created Trust to comply with 

statutory provisions otherwise they must have directly set up medical college 

and hospital. It shows that object of creation of the Trust was not to create a 

separate legal entity but to comply with statutory provisions and judgment of 

Supreme Court.  

14.    A conspectus of above-narrated chain of events reveals that it 

was SGPC or a Gurdwara managed by SGPC which let out 25 acres land to 

the Trust. Ownership of the land is still with SGPC, however, possession is 

with the Trust. Cost of the construction was fully borne by SGPC. All the 

first Trustees were appointed by SGPC. President of the SGPC is ex-officio 

Chairman of the Trust. Head office of the Trust is in the premises of SPGC, 

Amristar. The Trust was created to set up a medical college and hospital. 

Reason to create Trust was to comply with mandatory statutory provisions 

and judgment of the Supreme Court governing setting up of medical college 

and  hospital.  These factors  collectively  indicate  that  SGPC  has  wide  and 

pervasive control over the Trust. In the sense of Companies Act, it can be 

called  a  limited  company  whose  100%  share  capital  and  composition  of 

Board of Directors is controlled by one person or a family. The petition has 

been  filed through a  Chief Executive  Officer who  was not authorized  by 

Trustees in their meeting. There is nothing on record disclosing that Trustees 

had held a meeting and resolved to challenge act of the respondent.  

`  

CWP-25750-2024 

                            -17-

15.    Now the stage is ready to examine applicability of expression 

‘Gurdwara Property’ defined under Section 2(f) of 2014 Act to the present 

case. There are following attributes of aforesaid section:  

i) There is movable or immovable property, 

ii)  It is with a Gurdwara or any institution, 

iii) It  immediately  before  the  appointed  day was  vested or 

kept  in  the  name  of  any  Board,  Trust,  Committee, 

Gurdwara Management,  

or was being regulated under the provisions of the Sikh 

Gurdwaras Act, 1925 or rules made thereunder. 

   In  the  case  in  hand,  there  are  movable  and  immovable 

properties which are with an Institution, thus, there is compliance of first 

two  ingredients.  Ownership  of  the  entire  25  acres  land  is  with  the 

Gurudwara/SGPC and petitioner-Trust is a lessee. The properties before the 

appointed day were kept in the name of Trust. Thus, there is compliance of 

third limb of the section. It is apt to notice here that words and expression 

‘was being regulated under the provisions of the Sikh Gurdwaras Act, 1925’ 

used  in  the  aforesaid  Section  are  preceded  by  conjunction  ‘or’.  It  means 

property may be kept in the name of Board/Trust/Committee or it may be 

regulated under the provisions of the 1925 Act. In the present case, movable 

and immovable property was with an Institution and before the appointed 

day  i.e.  18.07.2014  was  in  the  name  of  a  Trust,  thus,  it  for  intents  and 

purposes falls within definition of ‘Gurdwara Property’.  

16.   The petitioner-Trust was created by SGPC and all the Trustees 

were/are  appointed  by  SGPC.  Property  held  by  petitioner  was  given  by 

`  

CWP-25750-2024 

                            -18-

SGPC as grant or lease. Head office of the Trust is in the office of SGPC, 

Amritsar. President of the SGPC is ex-officio Chairman of the Trust. If at 

any  stage,  Trust  is  closed,  as  per  Clause  8(iv)  of the  Trust  deed  all  the 

properties of the Trust would go to Sri Harminder Sahib, Amritsar. SGPC 

created Trust because as per statutory provisions and judgment of Supreme 

Court, it could not set up a Medical College and Hospital. All these factors 

collectively establish that property of the petitioner is actually property of 

the SGPC.  

17.   In the wake of above discussion and findings, this Court is of 

the considered opinion that present petition sans merit and deserves to be 

dismissed and accordingly dismissed.    

(JAGMOHAN BANSAL)  

                                        JUDGE   

12.05.2026 

Mohit Kumar 

Whether speaking/reasoned  Yes/No 

Whether reportable  Yes/No 

Date of uploading:     .05.2026