REPORTABLE

   IN THE SUPREME COURT OF INDIA

   CIVIL APPELLATE JURISDICTION

   CIVIL APPEAL NO. 4522 OF 2021

   (Arising out of SLP (CIVIL) No.28786 of 2015)

Telangana State Wakf Board & Anr.               .…Appellant(s)

Versus

Mohamed Muzafar          …. Respondent(s)

J U D G M E N T

 A.S. Bopanna,J.

1.The appellant No.1 is the Andhra Pradesh State

Wakf Board, while the appellant No.2 is the Mutawalli of

the   registered   Wakf   institution   which   is   known   as

Graveyard   Mir   Rahmat   Ali   Shah.   The   said   Wakf

institution   is   stated   to   have   been   registered   under

Muntakhab bearing No. 998 dated 24.02.1953 and later

Page 1 of 28

entered in the book of endowment showing an extent of

666 sq. yards. The Muntakhab was amended by the

Wakf Board in its resolution dated 21.04.1988 to the

extent of correcting the land of the Wakf institution as

998.66 sq. yards and the same was published in the

gazette   notification   dated   29.12.1988.   The   wakf

institution/graveyard   is   situated   near   Tek   Masjid,

Nampally, Hyderabad.

2.The father of appellant No.2, Late Mir Dawood Ali

was the Mutawalli appointed by the Wakf Board, whose

name is recorded in the gazette referred to above. The

appellant averred that during the lifetime of the father of

appellant No.2, the father of the respondent, namely,

Late M.A Qayyum had obtained on rent the premises

bearing Municipal No. 5­7­420/2 measuring 90.16 sq.

yards belonging to the Wakf institution. The father of the

respondent was running a firewood stall which he later

converted into a hotel and has been running the hotel

business in the name and style “Hotel Najran”.

Page 2 of 28

3.The case of the appellant was that the father of the

respondent was paying rent in respect of the property

and   was   being   enhanced   from   time   to   time.   The

respondent,   after   he   became   a   major   continued   the

tenancy of his father in respect of the said premises and

the   monthly   rent   at   the   time   of   filing   the   suit   was

Rs.1,500/­ excluding electrical and water charges. The

respondent is stated to have suceeded to the tenancy in

the year 1995 and the rent was being paid to the Wakf

Board   since   the   institution   at   that   point   was   under

direct management of the Board in view of the death of

the original Mutawalli i.e., the father of appellant No.2.

Subsequent thereto the appellant No.2, as the successor

was appointed as the Mutawalli in place of his father

vide   the   proceedings   dated   04.07.2005   which   was

published in the gazette on 04.08.2005. The appellant

No.2 intimated this fact to all the tenants of the property

belonging to the Wakf institution through a letter dated

14.11.2005, whereafter the rent was being paid to him

directly. In respect of the premises in the occupation of

Page 3 of 28

respondent the rent was not being paid regularly, which

accumulated to Rs.24,500/­. Despite repeated requests

the respondent had not paid the arrears from the month

of   November   2005   for   a   period   of   7   months   which

amounted to Rs.10,500/­. The respondent therefore was

due to pay the total amount which was due and unpaid. 

4.The appellant further averred that while the Wakf

institution   was   under   the   direct   management   of   the

Wakf Board, the respondent had encroached upon 40

sq. yards site of the graveyard on the western side of the

tenanted   premises,   constructed   road   thereon   and

started   running   a   firewood   stall.   The   appellant   No.2

noticed   the   same   when   he   assumed   charge   on

04.07.2005. Though the appellant No.2 requested the

respondent to pay damages for the use and the illegal

occupation and vacate both the properties, namely the

tenanted   as   well   as   the   encroached   portion,   the

respondent   did   not   vacate.   In   that   background,   the

appellant   No.2   got   issued   the   legal   notice   dated

23.05.2006   terminating   the   tenancy   of   the   tenanted

Page 4 of 28

portion with effect from 01.07.2006 and demanded to

remove the encroachment. The respondent on receipt of

the notice made payment of Rs.4,500/­ as part of the

arrears of rent through a money order and also a sum of

Rs.4,500/­   was   paid   directly   to   the   appellant   No.2

towards the rent for the months of August, September

and October, 2005. The respondent however got issued

reply notice dated 12.06.2006 wherein he denied that

the tenanted portion and the alleged encroached portion

referred to was Wakf property and that his father had

taken   it   on   rent.   Further,   all   claims   made   by   the

appellants were also denied.

5.In   the   above   backdrop,   the   appellants   were

constrained   to   file   a   suit   bearing   O.S.   No.126/2006

before   the   Andhra   Pradesh   State   Wakf   Tribunal,

Hyderabad seeking eviction of the respondent from the

property belonging to the Wakf institution. The tenanted

portion referred to above was delineated as Schedule ‘A’

in the plaint while the encroached portion was shown as

Schedule   ‘B’.   The   respondent   who   was   arrayed   as

Page 5 of 28

defendant in the suit had appeared and filed his written

statement wherein inter alia he had contended that the

suit property is not a Wakf property and that the exhibit

filed by the appellants dated 30.10.1994 pertaining to

the graveyard is of an extent of 667.8 sq.yards. It was

further contended that the gazette notification clearly

established that this graveyard is not having any non­

agricultural lands such as mulgies and houses etc. He

further claimed that the property bearing No. 5­7­420/2

stood in the name of his father. The gazette notification

dated   29.12.1988   mentioning   the   extent   as   998.66

sq.yards was disputed and contended that the same

does   not   exist.   Further,   the   case   put   forth   by   the

appellants herein as plaintiff in the suit was disputed in

toto.

6.The   Wakf   tribunal   on   taking   note   of   the   rival

contentions   had   framed   the   following   issues   for

consideration: ­

“1.  Whether   the   land   covered   by   H.

No.5­7­420/2,   situated   at   Nampally

Page 6 of 28

Hyderabad   is   part   of   notified   Wakf

Graveyard?

2.Whether   there   is   a   relationship   of

land   lord   and   tenant   between   the

parties.

3.Whether   the   plaintiff   is   entitled   to

evict the defendant as prayed for?

4.Whether   the   plaintiff   is   entitled   to

arrears of rent, mesne profits as prayed

for?

5.To what relief?”

The parties accordingly tendered evidence before

the Wakf tribunal so as to discharge the burden cast on

them. 

7.The   appellant   No.2   examined   himself   as   PW.1.

Though,   witness   Mr.   Mohd.   Yousuf   Qureshi   was

examined   as   PW.2,   he   was   not   tendered   for   cross­

examination   and   therefore   his   chief­examination   was

eschewed.   The   appellants   also   relied   upon   the

documents which were marked as Exhibits A1 to A24.

The  respondent  examined  himself as  DW.1  and  also

examined a witness Mr. Mohd. Abdul Aziz as DW2 and

relied upon the documents at Exhibits B­1 to B­40. The

Page 7 of 28

Wakf tribunal after taking note of the rival contentions

and the evidence tendered, held the issues in favour of

the appellants and decreed the suit holding the suit

schedule properties to be the property belonging to the

Wakf institution and directed the respondent to vacate

the suit schedule properties. The judgment to that effect

was rendered by the Wakf tribunal on 12.10.2012.

8.The respondent claiming to be aggrieved by the

said   judgment,   preferred   a   Revision   Petition   under

Section 83 of the Wakf Act before the High Court of

Judicature   at   Hyderabad   in   Civil   Revision   Petition

No.1331/2013. The High Court while adverting to the

rival contentions has allowed the Revision Petition and

set aside the judgment passed by the Wakf tribunal. The

High Court passed the said order on 02.06.2014. It has

referred to the decision of this Court in the case of

Ramesh   Gobindram   vs.   Sugra   Humayun   Mirza

Wakf (2010) 8 SCC 726; has accordingly held that the

suit was not maintainable before the Wakf tribunal and

has allowed the parties to avail their remedy as per law.

Page 8 of 28

The appellants, therefore, claiming to be aggrieved by

the said judgment are before this Court in this appeal.

9.  We   have   heard   Ms   Akriti   Chaubey,   learned

counsel   for   the   appellants   and   Mr.   Raavi   Venkata

Yogesh, learned counsel for the respondent and perused

the   appeal   papers   as   also   the   written   submissions

submitted by the respective learned advocates.

10.As noted from the fact situation narrated above,

the   appellant   had   contended   that   the   suit   schedule

properties are Wakf properties and had claimed that the

respondent   is   a   tenant   in   respect   of   Schedule   ‘A’

property and that he had encroached the Schedule ‘B’

property which also belongs to Wakf institution. The

respondent had contended that the suit properties are

not Wakf properties. From the issues framed by the

Wakf tribunal, it is noticed that the consideration which

was required at the outset was to conclude whether the

land covered by H No.5­7­420/2 situated at Namapally,

Hyderabad is a part of the notified Wakf Graveyard.

Similarly, the status of Schedule ‘B’ property which was

Page 9 of 28

alleged to be encroached by the respondent was also to

be determined, if it was also part of Wakf property. It is

in that regard, the tribunal having noted the contentions

has analysed the same with reference to the evidence.

What  was highlighted  by  the respondent  is that  the

gazette notification indicated only 668 sq. yards and as

such the suit schedule properties do not form part of the

same. In that regard, though the appellants relied on the

notification dated 29.12.1988 to contend that the extent

of the land belonging to the Wakf institution is 998.66

sq. yards the respondent disputed the existence of such

notification. 

11.The Wakf tribunal, apart from referring to the said

documents had also taken note of the fact that an earlier

suit in O.S. No. 186 of 1982 had been instituted by the

appellant   No.1   herein   against   the   father   of   the

respondent. The judgment passed therein was marked

as Exhibit A13 in the present suit. The tribunal having

noted the same and the nature of the contentions put

forth had in that regard taken into consideration the

Page 10 of 28

written statement filed by the father as at Exhibit A15,

as also the panchnama dated 1.09.2005 at Exhibit A17.

In that light, the Wakf tribunal had noted that when the

respondent herein had claimed to have succeeded to the

property of his father and in respect of same property

when the father had taken a particular stand in the suit

filed against him, the respondent would be estopped

from putting forth any other contention, keeping in view,

the provision contained in Section 116 of the Evidence

Act. 

12.In   addition,   the   tribunal   had   also   taken   into

consideration the fact that the brother of the respondent

had filed a writ petition bearing No. W.P. 26338 of 2007

challenging the gazette dated 29.12.1988 wherein the

extent of the property belonging to the Wakf institution

is   shown   as   998.66   sq.   yards.   The   contents   of   the

gazette was extracted and noted by the tribunal, wherein

it   was   indicated   that   the   amendment   to   Muntakhab

No.998   in   file   No.2195/2/1350   fasli   was   notified   in

Andhra Pradesh gazette dated 29.12.1988. Thus, as per

Page 11 of 28

the   amended   Muntakhab   the   open   land   measuring

998.66   sq.   yards   and   the   premises   bearing   MCH

numbers 5­7­429, 5­7­420/1, 5­7­420/2 and 5­7­420/3

are   Wakf   properties.   Therefore,   based   on   the   said

conclusion and the finding rendered on other aspects by

the tribunal, the tribunal had at the outset arrived at

the conclusion that the property in question is Wakf

property. In  that  regard  to  disbelieve the  documents

relied   on   by   the   respondent   at   Exhibits   B1   to   B37

namely   the   receipts   and   the   claim   that   the   slum

certificate   is   issued,   the   tribunal   has   noted   the

corrections made therein which is visible to the naked

eye and as such did not accept the same.

13. Insofar as the Schedule ‘B’ property, the tribunal

had taken into consideration the notice at Exhibit A7

which was issued by the appellants. In order to arrive at

the conclusion that the said property also forms a part

of   the   Wakf   property   which   is   the   Graveyard,   the

tribunal had referred to Exhibit A16, i.e., plan which

was made in the year 1985 by the Wakf Board. From the

Page 12 of 28

said plan, the tribunal had noticed that the Schedule ‘A’

and ‘B’ properties form a part of the Wakf properties

which was also depicted in the photographs which was

marked as Exhibit A22. It is in that light, the Wakf

tribunal had arrived at the conclusion that the relief

prayed for in the suit is liable to be granted and the suit

was decreed in favour of the appellants herein. 

14. The High Court on the other hand, before holding

that the suit ought not to have been instituted before the

Wakf tribunal in view of the judgment rendered by this

Court in the case of Ramesh Gobindram  (supra) has in

fact attempted reappreciation of the evidence which was

tendered before the tribunal. Reference is made to the

Entry at Serial No.1698 and the indication of the Wakf

institution known as Graveyard Rehmat Ali Sahab, area

noted   as   667.8   sq.   yards   at   Cross   road,   Masjid

Nampally. It was concluded that the same does not tally.

The   gazette   notification   dated   29.12.1988   was

mentioned, wherein the extent is indicated as 998.66 sq.

yards but the same was disbelieved. At the outset it is

Page 13 of 28

necessary to indicate that the consideration by the High

Court   ought   not   to   have   been   in   the   nature   of

reappreciating the evidence which is permissible in an

appeal. In a Revision Petition the scope of consideration

is limited and the judgment/order under challenge can

be interfered only in the event of there being perversity

seen on the face of the order and if the conclusion

reached cannot be acceptable to any reasonable person.

In the instant case, on the factual aspects as noted, the

tribunal   had   referred   to   the   evidence   including   the

manner in which the extent of the Wakf property was

rectified and indicated as 998.66 sq. yards and also had

taken   into   consideration   the   first   round   of   litigation

between the State Wakf Board and the father of the

respondent wherein the conclusion reached was that the

property in question is Wakf property. Therefore, such

finding of fact which had been recorded by the tribunal

based on evidence available on record could not have

been lightly interfered with by the High Court. 

Page 14 of 28

15.In that regard it would be appropriate to refer to

the decision of this Court in Kiran Devi versus Bihar

State   Sunni   Wakf   Board   and   Others    2021   SCC

Online SC 280 which was authored by one of us (Justice

Hemant Gupta) wherein the scope of jurisdiction to be

exercised under Section 83 of Wakf Act is crystallised as

follows:­

“20.  Therefore, when a petition is filed

against an order of the Wakf Tribunal

before the High Court, the High Court

exercises the jurisdiction under Article

227   of   the   Constitution   of   India.

Therefore,   it   is   wholly   immaterial   that

the petition was titled as a writ petition.

It may be noticed that in certain High

Courts,   petition   under   Article   227   is

titled as writ petition, in certain other

High Courts as revision petition and in

certain   others   as   a   miscellaneous

petition. However, keeping in view the

nature   of   the   order   passed,   more

particularly in the light of proviso to sub­

section (9) of Section 83 of the Act, the

High   Court   exercised   jurisdiction   only

under  the   Act.  The  jurisdiction  of   the

High Court is restricted to only examine

the correctness, legality or propriety of

the   findings   recorded   by   the   Wakf

Tribunal. The High Court in exercise of

the jurisdiction conferred under proviso

Page 15 of 28

to sub­section (9) of Section 83 of the Act

does not act as the appellate court.”

16.Be that as it may, having noticed the manner of

consideration made by the High Court with regard to the

merit not being justified, it would also be necessary for

us to consider as to whether the proceedings before the

Wakf tribunal would be sustainable in the teeth of the

observations made by the High Court with reference to

the   decision   in  Ramesh   Gobindram  (supra)   which

resulted in the High Court setting aside the order passed

by   the   tribunal.   We   have   carefully   perused   the   said

decision. The consideration made therein was in the

background of the provisions as contained in Sections 6,

7, 83 and 85 of the Wakf Act 1995. No doubt it is a case

where the question arose as to whether suit for eviction

from the Wakf properties could be instituted before the

Wakf tribunal. However, what is necessary to be noted is

that, the question for consideration has been delineated

in paragraph 2 of the order which clearly indicates that

what was required to be answered therein was as to

Page 16 of 28

whether the suit for eviction of tenants in respect of the

items of property which are admittedly Wakf properties

could be filed before the Wakf tribunal. After having

taken into consideration Sections 6 and 7 of the Act,

this Court was of the view that the tribunal would have

the jurisdiction to decide such of those disputes arising

thereunder and in respect of eviction of tenants from

what is admittedly a Wakf property should be filed in the

Civil Court as jurisdiction under Section 9 of the Civil

Procedure   Code   is   expansive.   It   is   accordingly   held,

since what is to be decided by the tribunal are the

disputes which arise under Section 6 and 7, the bar as

contemplated under Section 85 to file a suit in the Civil

Court does not apply. The said decision was rendered in

a circumstance where the property was admittedly Wakf

property,   whereas   in   the   instant   case   it   is   not   an

admitted case since the respondent had taken a specific

contention that the properties in question are not Wakf

properties.

Page 17 of 28

17.The   learned   counsel   for   the   respondent   has

however, referred to the decision of this Court in the

case   of  Faseela   M.   vs.   Munnerul   Islam   Madrasa

Committee and Another  (2014)16 SCC 38 to point out

that in a similar consideration made by another Bench

of this Court relating to the jurisdiction of Wakf tribunal,

this Court has held that even in a case where it is

disputed by the defendant that the property is not a

Wakf property and if it is a case seeking eviction of the

tenant, the suit is required to be filed before the civil

court and jurisdiction of the Wakf tribunal cannot be

invoked.

18. The learned counsel for the appellants has on the

other hand drawn our attention to the other decisions of

this Court on the same issue. In the case of Board of

Wakf,   West   Bengal   and   Another   vs   Anis   Fatma

Begum and Another (2010) 14 SCC 588 and in the case

of  Haryana   Wakf   Board   versus   Mahesh   Kumar

(2014) 16 SCC 45 this Court has held that the question

Page 18 of 28

as to whether a property is Wakf property or otherwise is

exclusively   determinable   by   the   Wakf   tribunal   after

enactment of the Wakf Act. The decision in the case of

Punjab Wakf Board vs Sham Singh  Harike (2019) 4

SCC 698 is also referred by the learned counsel for the

appellant to contend that in order to determine as to

whether there is a bar on the jurisdiction to the civil

court in relation to the provision contained in Wakf Act,

one is to ask the question as to whether the issue raised

in the suit or proceeding concerned is required to be

decided under the Wakf Act, 1995 by the tribunal under

any provision or not and if the answer to that question is

in the affirmative the bar of jurisdiction of the civil court

would operate.

19.Having noted the various decisions  rendered by

this Court which are all by a coram consisting of two

judges it would also be apposite for us to take note of

the decision in the case of Kiran Devi (supra) rendered

by a coram of three Hon’ble Judges. The said case also

related to a suit instituted by the tenant in respect of the

Page 19 of 28

suit premises seeking declaration to that effect and to

continue in the suit premises as tenant on payment of

monthly rent. In the said case, the suit in question was

filed by the plaintiff before the competent civil court but

the defendants, namely the Wakf Board had contended

that the issue is to be decided by Wakf tribunal. They

filed application and sought transfer of the suit to the

Wakf tribunal which was accordingly ordered by the civil

court   and   was   also   upheld   by   the   High   Court   in

Revision. Subsequently, having succeed on merits before

the Wakf tribunal, had failed in the writ petition wherein

the claim of plaintiff was upheld. The Wakf Board at that

point raised the contention that the tribunal did not

have the jurisdiction in the appeal filed before this Court

by placing reliance on Ramesh Gobindram  (supra). This

Court in the facts arising therein had held that the

judgment   passed   by   the   Wakf   tribunal   in   the

circumstance cannot be held as without jurisdiction.

The said case is one more circumstance to indicate that

the facts and circumstance in each case will have to be

Page 20 of 28

taken note in the background of the legal frame work

contained in the Wakf Act to determine jurisdiction. 

20.   In that light, in the present facts it is to be noted

that the appellants at the first instance had got issued a

notice dated 23.05.2006 to the respondent terminating

the tenancy relating to the suit ‘A’ schedule property. A

further   notice   was   issued   in   respect   of   the   suit   ‘B’

schedule property requiring the respondent to vacate the

encroached portion. The respondent, by his reply notice

dated 12.06.2006 denied that the property in question

was   a   Wakf   property.   In  the   said   circumstance,   the

instant case cannot be deemed as an admitted case of

the property being Wakf property as in the reply notice

itself the respondent had disputed the same. It is in that

circumstance   the   appellants   being   of   the   impression

that the first issue to be established is that the property

in   question   is   the   Wakf   property,   which   could   be

considered by the tribunal, had filed the suit before the

Wakf tribunal. The respondent having appeared, filed

Page 21 of 28

the written statement and  inter alia  had contended as

follows: ­

“3.     This defendant submits that with

regard to the averments made in para 1

of the plaint and the documents annexed

clearly shows that the suit property is

not a Wakf Property. The Gazette filed by

the Plaintiffs dated 30.10.1984 pertains

to the so called graveyard is of an extent

of   667.8   sq.   yards.   The   said   Gazette

notification   clearly   establish   that   this

Graveyard   is   not   having   any   non

agricultural land such as mulgees and

houses etc. on the other hand as evident

from   the   Municipal   records,   electricity

and water works department record, that

the   premises   bearing   No.5­7­420/2

stands in the name of the father of this

defendant.   This   defendant   further

submits that there is no such Gazette

notification   dated   21.12.1999   and   the

extent mentioned 998.66 sq. yards is not

supported by any documentary evidence.

The 2 gazette notifications filed by the

Plaintiffs are self­contradictory. The so

called grave yard is endowed with any

property more over there will not be any

attached   properties   for   the   burial

grounds   as   there   will   be   no

developmental activities or maintenance

like the other wakf institutions namely

the   dargah masjid   or   ashurkhana   as

much the averments made in Para 1 of

the   plaint   is   wholly   contrary   to   the

Gazette itself. The plaintiffs are put to

strict proof of the same.” 

Page 22 of 28

21.Apart   from   the   contention   put   forth   by   the

respondent what is also to be taken note is that the High

Court has made detailed reference to the contention put

forth   by   the   respondent   regarding   the   gazette

notification relating to the property as claimed by the

appellants and the discrepancy as pointed out by the

respondent by claiming that the extent mentioned is

667.8 sq. yards and not 998.66 sq. yards as contended

by the appellants. The inclusion of the property in the

gazette dated 29.12.1988 which was disputed by the

respondent was also taken into consideration. In that

light, through the discussion and conclusion reached by

the High Court in paras 12 and 13 (b) of the order while

adverting to the contention of encroachment of 40 sq.

yards which was described in Schedule ‘B’ to the suit it

has   indicated   that   there   is   no   evidence   of   required

standard as to how the extent of Wakf property had

increased from 667.8 sq. yards to 998.66 sq. yards and

by mere recital in the gazette notification  under Exhibit

A2 and the resurvey  report,   the   Muntakhab   and   the

Page 23 of 28

amended Muntakhab would not be sufficient to decide

the suit since the tenant had denied the case of the

plaintiffs   that   the   ‘B’   schedule   property   is   a   Wakf

property.   The   High   Court   has   further   held   that   the

aspect as to whether the ‘B’ schedule property is a Wakf

property or not cannot be decided without affording an

opportunity to the tenant to question the correctness of

the contents of the gazette notification by following the

procedure established by law. 

22.The very observations made by the High Court, in

our view would indicate that the suit was maintainable

before the Wakf tribunal in the facts and circumstances

of the instant case. This is so for the reason that the

High Court notices that the grievance put forth by the

respondent to contend that the property is not Wakf

property is by disputing the extent as shown in the

gazette notification as 998.66 sq. yards since according

to the respondent the actual extent is 667.8 sq. yards

and therefore the land in occupation by the respondent

is beyond that extent. Therefore, in fact the contention

Page 24 of 28

put forth by the tenant is with reference to the gazette

notification and to contend that the extent of property in

occupation is not within the extent as shown in the

gazette notification or otherwise. The dispute in effect is

to question the extent of land beyond 667.8 sq. yards

being included to be the property of the Wakf Institution

which is included in the list and as such whether that

extent   in   the   list   is   Wakf   property.   That   will   be   a

question which falls under Section 7 of the Waqf Act.

The very observation of the High Court indicating that

an opportunity is to be afforded to the respondent to

question the correctness of the contents of the gazette

notification by following the procedure established by

law is to allow the respondent to invoke the provisions of

Section 6 and 7 of the Wakf Act and seek appropriate

orders. 

23.When that is the position, it will have to be noted

that in the instant case, though the legal remedy had

not   been   availed   by   the   respondent   within   the   time

frame as provided under Section 6 of the Act, the issue

Page 25 of 28

had fallen for consideration before the Wakf tribunal in

view of the defence put forth by the respondent and the

Wakf tribunal had rendered its finding on that aspect

based on the evidence placed before it. Since the gazette

notification had been questioned to indicate that the

property which is in the occupation of the respondent

was not a part of the notified Wakf property, the same

applied both to the suit Schedule ‘A’ as well as Schedule

‘B’ properties. In such circumstance, the Wakf tribunal

had the jurisdiction to determine that question which

had been framed as an issue in this suit.   Further as

already noted, on the facts evolving in the instant case,

the tribunal had relied upon the evidence available and

had   arrived   at   the   conclusion   that   the   property   in

question is Wakf property and had accordingly decreed

the suit.

24.  In   that   view,   we   are   of   the   opinion   that   the

judgment dated 12.10.2012 passed by the Wakf tribunal

in O.S. No. 126/2006 was rendered in a suit which was

maintainable before the Wakf tribunal and it had the

Page 26 of 28

jurisdiction   to   do   so.   Insofar   as   the   nature   of   the

consideration   made,   we   notice   that   the   evidence

available on record has been analysed in its correct

perspective   and   an   appropriate   conclusion   has   been

reached by the Wakf tribunal. On the other hand, as

already noted the High Court has not adhered to the

well­established norm of limited scope available in a

Revision Petition. Further the conclusion reached by the

High Court to hold that the suit was not maintainable

before the tribunal is also not justified. The order dated

02.06.2014 passed by the High Court, therefore, cannot

be sustained.

25.For all the aforesaid reasons, we pass the following

order:

i)The order dated 02.06.2014 passed by the High

Court   of   Judicature   at   Hyderabad   in   Civil   Revision

Petition No.1331/2013 is set aside.

ii)The   judgment   dated   12.10.2012   passed   by   the

Andhra Pradesh State Wakf Tribunal Hyderabad in O.S.

No. 126/2006 is restored.

Page 27 of 28

iii)The respondent is granted three months’ time to

vacate   and   handover   vacant   possession   of   the   suit

schedule ‘A’ and ‘B’ properties subject to payment of

rent, including arrears. 

iv)     The appeal is accordingly allowed with no order as

to costs.

v)    Pending application, if any, shall stand disposed of.

………….…………….J.

(HEMANT GUPTA)

          ………….…………….J.

                                              (A.S. BOPANNA)

New Delhi,

August 03, 2021

Page 28 of 28