REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

Civil Appeal No. 6336 of  2021

(Arising out of Special Leave Petition (C) No.9733 of 2015)

RASHID WALI BEG      ... APPELLANT(S)

Versus

FARID PINDARI & ORS.            ... RESPONDENT(S)

J U D G M E N T

V. Ramasubramanian, J.

1.Aggrieved by the Judgment of the High Court of Judicature at

Allahabad,   Lucknow   Bench,   holding   that   a   suit   for   a   permanent

injunction before a civil court is not barred by Section 85 of the Waqf

1

Act, 1995 (for short “the Act”), the defendant has come up with the

above appeal.

2.We   have   heard   Mr.   Pradeep   Misra,   learned   counsel   for   the

appellant and Mr. Pradeep Kant, learned senior counsel for the first

respondent.

3.The first respondent  herein  filed a suit in R.S. No.137 of 2011

against the appellant  herein  as defendant No. 1 and impleading the

respondents 2 to 5  herein  as defendants 2 to 5. The suit was for a

mandatory   injunction   directing   the   defendants   to   remove   the

encroachment   made   by   them   and   for   a   permanent   injunction

restraining   the   defendants   from   interfering   with   the   plaintiff’s

possession of a piece of land situated at Mirzaganj, Pargana and Tehsil

Malihabad, Lucknow. The suit was filed in the Court of Civil Judge,

Senior   Division,   Malihabad.   The   case   of   the   first   respondent

herein/plaintiff was that the suit property originally belonged to one

Mirza Abid Ali Beg; that during his life time he created a Waqf­al­

Aulad; that during his life time, Mirza Abid Ali Beg was the mutawalli;

that after his life time, his elder daughter became the mutawalli; that

thereafter, the younger daughter Smt. Afzal Jahan Begum became the

2

mutawalli; that the said Afzal Jahan Begum was the grandmother of

the plaintiff; that the father of the plaintiff led a wayward life, forcing

the grandmother to deliver possession of the property to the plaintiff,

authorizing him to maintain the properties and utilize the income

thereof for the maintenance of the family; that after taking possession,

the   plaintiff   constructed   shops   on   the   land   and   let   them   out   to

tenants;   that   after   sometime,   the   grandmother   of   the   plaintiff

appointed the father of the plaintiff as the mutawalli; that there were

criminal proceedings between the plaintiff and his father; that on

18.12.2010, the defendants brought building materials and started

digging foundation in the land behind the shops, at the instigation of

the  father of  the  plaintiff; that though the  plaintiff gave a police

complaint, they were indifferent, emboldening the defendants to raise

a boundary wall in a portion of the land and that, therefore, the

plaintiff was constrained to file a suit for mandatory and perpetual

injunction.

4.After entering appearance in the suit, the appellant herein who

was   the   first   defendant,   filed   a   written   statement   admitting   the

existence of the waqf and waqf property. Thereafter, he took out an

application under Order VII, Rule 11 CPC for rejection of plaint, on the

3

simple ground that the Civil Court has no jurisdiction to try a suit

relating to what is admittedly a waqf property. The said application

was allowed by the Civil Judge, Senior Division, Malihabad and the

suit was dismissed.

5.Challenging the aforesaid judgment, the first respondent herein/

plaintiff filed a regular appeal under Section 96 CPC, but the first

Appellate Court dismissed the appeal.

6.However, the second appeal filed by the first respondent­plaintiff

was allowed by the High Court on the short ground that since the

dispute does not involve either a question as to the nature of the

property or the question whether the suit schedule property is a waqf

property or not and also since the suit is only for injunction, the Civil

Court was not barred from entertaining the suit, under Section 85 of

the Act. It is against the said judgment of the High court that the first

defendant in the suit has come up with the above appeal.

7.Therefore, the only question that arises for our consideration in

this appeal is as to whether a suit for permanent injunction in respect

of a waqf property is maintainable in a civil court or not.

4

8.The question of jurisdiction of civil courts to adjudicate upon

disputes,   for   the   determination   of   which   special   tribunals   are

constituted under special statutes, has been a vexed question which

has   turned,   over   a   period   of   time,   into   a   seesaw   battle.   This   is

especially so particularly in respect of waqfs. But there is a historical

background to this.   

1913 Act

9.The earliest enactment to come up, relating to waqfs, was the

Mussalman Waqf Validating Act, 1913 (6 of 1913). This Act recognised

the right of muslims to make settlement of properties by way of waqf

in favour of their families, children and descendents. This Act declared

that no waqf shall be deemed as invalid merely because it postponed

the   religious   and   charitable   benefit   confirmed   therein,   until   the

extinction of the family of the founder. The reason why this Act was

legislated, was to overcome the decision of the Privy Council in Abdul

Jata Mohammed Ishak    vs.  Russomoy Dhur Choudhary

1

, which

declared as invalid, a waqf created for the benefit of the family, though

coupled with a gift to charity on the failure of the line of descendents.

1 [1894 (22) Calcutta (PC)] 

5

This Validating Act of 1913 was given retrospective application by Act

32 of 1930.

1923 Act

10.Then came the Mussalman Waqf Act 1923, which can be called

the   precursor   of   Waqf   Legislation,   dealing   with   the   creation,

maintenance and administration of waqf and waqf property. This Act

required the mutawalli of every waqf to furnish to the Court within

whose   jurisdiction   the   waqf   property   was   situate,   a   statement   of

particulars. The Act also mandated the mutawalli of every waqf to

furnish a full and true statement of accounts to the Court, after it is

audited. The Court was empowered under this Act to hold an inquiry

to ascertain: (i) Whether the waqf exists (ii) Whether any property is a

waqf property and (iii) Who is the mutawalli of the waqf. The 1923 Act

contemplated the creation of a Register of waqfs and the Court was

conferred with the power to record entries in the said Register. The

1923 Act contained a provision in Section 6N, empowering the Court

to authorise any one or more of the members of the waqf committee to

institute   or   defend   any   Suit   or   proceeding   for   the   protection   or

recovery of waqf property or for the application of a waqf property in

6

any public charitable or religious purpose. This power of the Court

under Section 6N, was notwithstanding anything contained in Section

92 of CPC.

11.Thus the 1923 Act specifically provided a role for the civil court

in the matter of recognition and registration of waqfs, protection of

waqf properties and the oversight of the management of the waqfs. In

fact, the court had enormous powers under the 1923 Act, including

the power to order a special audit. 

1954 Act

12.After India attained Independence, the Parliament enacted the

Waqf   Act   1954,   with   the   professed   object   of   providing   for   better

administration and supervision of waqfs. The statements of Objects

and Reasons of the 1954 Act, recorded that the 1923 Act was not of

much practical value and that therefore the provincial governments of

Bombay, Bengal and the United Provinces introduced amendments

respectively in 1934, 1935 and 1936 to the 1923 Act.

13.Sections 6, 27, 36A, 43, 55, 56, 57, 60 and 61 of the 1954 Act

recognised the Civil Court as the forum for the resolution of various

7

disputes relating to waqfs and waqf properties as could be seen from

the following :­

(i) Section 6 enabled the Board or mutawalli or any person interested

to institute a suit in a Civil Court of competent Jurisdiction, wherever

any question arose as to (A) Whether a particular property specified in

the list published under Section 5 is a waqf property or (B) Whether

the waqf is a Shia waqf or a Sunni waqf. 

(ii) Though Section 27(1) of the Act, authorised the waqf Board also to

decide the question whether a particular property is a waqf property or

not, the decision of the Board on the question, was made subject to

jurisdiction of the Civil Court as seen from Section 27(2). 

(iii) Section 36­A (1) provided for the remedy of a requisition by the

waqf Board to the Collector, whenever any immovable property of a

waqf was transferred without the previous sanction of the Board. The

Collector   was   empowered   under   this   provision   to   pass   an   order

directing the person in possession of the said property, to deliver it to

the Board. The order so passed by the Collector was appealable to the

District Court under Section 36A (4).

8

(iv) Section 43(5) of the 1954 Act made the order of the Waqf Board

removing the mutawalli and directing him to deliver possession of the

waqf property, deemed to be a decree of the Civil Court, executable by

the Civil Court, as if it was a decree passed by it. 

(v) Section 55 enabled the Waqf Board to institute a suit to obtain any

of the reliefs mentioned in Section 92, CPC relating to any waqf,

without obtaining the consent referred to in Section 92, CPC. Section

56 contained a provision similar to Section 80 of CPC and Section 57

laid down the procedure to be followed by the Civil Court, in every suit

or   proceeding   relating   to   title   to   waqf   property   or   the   right   of   a

mutawalli or any sale of waqf property in execution of a decree of Civil

Court. 

(vi) Section 60 imposed a bar on the rights of the parties to a suit, to

enter into a compromise without the sanction of the Board. The Waqf

Board was empowered by Section 61 to make an application to the

Court in case of failure of mutawalli to discharge his duties. 

Waqf  Inquiry Committee and 1984 Amendment Act

14.The 1954 Act, went through some amendments in 1959, 1964

and in 1969.  But by and large, the working of the Waqf Boards was

9

found to be unsatisfactory and hence with a view to tone up the

administration   of   waqfs,   the   Central   Government   constituted   a

committee known as Waqf Inquiry Committee.  The Committee made a

large number of recommendations and its Report, after consultation

with all stake holders, led to comprehensive amendments to the Act,

under   the   Waqf   (Amendment)   Act,   1984.   One   of   the   important

amendments made by this Amendment Act, was the substitution of

the existing Section 55 of the principal Act with a new provision. The

newly substituted Section 55(1) provided for the constitution of special

tribunals   for   the   determination  of   any   dispute,   question   or   other

matter relating to a waqf or waqf property. But the right to invoke the

jurisdiction of the Waqf Tribunal was made available under Section

55(2) of the Act, only to, (i) any mutawalli of the waqf; (ii) a person

interested in the waqf; or (iii) any other person aggrieved by any order

made under the Act or Rule or any order made there under. Section

55(5) declared that the Tribunal shall be deemed to be a civil court,

having the same powers as may be exercised by a civil court under the

CPC, while trying a suit or executing a decree. However, the Tribunal

was   given   the   freedom   to   follow   its   own   procedure   as   may   be

prescribed, notwithstanding anything contained in the CPC. Though

10

the decision of the Tribunal was declared to be final under sub section

(7) of Section 55, and though no appeal would lie against a decision of

the Tribunal by virtue of sub­section (9), the High Court was conferred

a power of revision under the proviso to sub­section (9) of Section 55.

15.Section 55C barred the jurisdiction of civil court in respect of any

dispute, question or other matter relating to any waqf, waqf property

or other matter which is required by or under the Act to be determined

by   a   Tribunal.   But   at   the   same   time,   Section   55D   contained   a

provision  enabling   the   court  to  appoint a  Receiver  under  certain

circumstances. Section 55D reads as follows:­

“55D.  Notwithstanding  anything  contained  in   the  Code  of Civil

Procedure, 1908, or in any other law for the time being in force,

where   any   suit   or   other   legal   proceeding   is   instituted   or

commenced­

(a)by or on behalf of a Board –

(i)to   set   aside   the   sale   of   any   immovable

property, which is waqf property, in execution of a

decree or order of a civil court;

(ii)to   set   aside   the   transfer   of   any   immovable

property,   which   is   waqf   property,   made   by   the

mutawalli thereof, whether for valuable consideration

or   note,   without,   or   otherwise   than   in   accordance

with, the sanction of the Board;

(iii)to recover possession of the property referred

to in clause(a) or clause (b) or to restore possession

of such property to the mutawalli of the concerned

waqf; or

(b)by a mutawalli to recover possession of immovable

property,   which   is   waqf   property,   which   has   been

transferred   by   a   previous   mutawalli,   whether   for

valuable consideration or not, without or otherwise

than in accordance with, the sanction of the Board

and which is in the possession of the defendants, 

11

the court may, on the application of the plaintiff, appoint a

receiver of such property and direct such receiver to pay

from time to time to the plaintiff, out of the income of the

property, such  amount as the court may consider to be

necessary for further prosecution of the suit.

The Waqf Act, 1995

16.But it appears that the Amendment Act of 1984 came under

severe criticism and hence only two provisions of the 1984 Act came to

be   enforced   because   of   strong   opposition   from   the   community

2

.

Therefore, a comprehensive bill on waqf matters incorporating the

features of the 1954 Act and such provisions of the 1984 Act in

respect of which there was near consensus, was introduced. This

became the Waqf Act, 1995. This Act provided for the setting up of

waqf tribunals to consider questions and disputes pertaining to waqfs.

An important feature of the 1995 Act is that it was made applicable to

the whole of India except the State of Jammu and Kashmir, though

the Waqf Act, 1954 was not applicable to Uttar Pradesh, West Bengal,

parts of Gujarat, parts of Maharashtra and some of the North Eastern

states

3

.

2 See paragraph 3 of the Statement of Objects and Reasons of 1995 Act

3 See paragraph 6 (h) of the Statement of Objects and Reasons of 1995 Act 

12

16.Sections   83   and   section  85   of   the   Waqf  Act,   1995  (as   they

originally stood before amendment in 2013) read as follows:­

“83. Constitution of Tribunals, etc.—

(1) The   State   Government   shall,   by   notification   in   the   Official

Gazette, constitute as many Tribunals as it may think fit, for the

determination of any dispute, question or other matter relating to

a waqf or waqf property under this Act and define the local limits

and jurisdiction under this Act of each of such Tribunals.

(2) Any mutawalli person interested in a waqf or any other person

aggrieved   by   an   order   made   under   this   Act,   or   rules   made

thereunder, may make an application within the time specified in

this Act or where no such time has been specified, within such

time as may be prescribed, to the Tribunal for the determination of

any dispute, question or other matter relating to the waqf.

(3) Where any application made under sub­section (1) relates to

any waqf property which falls within the territorial limits of the

jurisdiction of two or more Tribunals, such application may be

made to the Tribunal within the local limits of whose jurisdiction

the mutawalli or any one of the mutawallis of the waqf actually

and voluntarily resides, carries on business or personally works

for gain, and, where any such application is made to the Tribunal

aforesaid, the other Tribunal or Tribunals having jurisdiction shall

not   entertain   any   application   for   the   determination   of   such

dispute, question or other matter: 

Provided that the State Government may, if it is of opinion

that it is expedient in the interest of the waqf or any other person

interested   in   the   waqf   or   the   waqf   property   to   transfer   such

application   to   any   other   Tribunal   having   jurisdiction   for   the

determination of the dispute, question or other matter relating to

such waqf or waqf property, transfer such application to any other

Tribunal having jurisdiction, and, on such transfer, the Tribunal

to   which   the   application   is   so   transferred   shall   deal   with   the

application from the stage which was reached before the Tribunal

from which the application has been so transferred, except where

the Tribunal is of opinion that it is necessary in the interests of

justice to deal with the application afresh.

(4) Every Tribunal shall consist of—

(a)one person, who shall be a member of the State

Judicial Service holding a rank, not below that of

a District, Sessions or Civil Judge, Class I, who

shall be the Chairman;

13

(b)one person, who shall be an officer from the State

Civil  Services equivalent in rank to that of the

Additional District Magistrate, Member;

(c)one person having knowledge of Muslim law and

jurisprudence, Member,

and the appointment of every such person may be made either by

name or by designation.

(4A)The   terms   and   conditions   of   appointment   including   the

salaries   and   allowances   payable   to   the   Chairman   and   other

members   other   than   persons   appointed   as  ex   officio  members

shall be such as may be prescribed.

(5) The Tribunal shall be deemed to be a civil court and shall have

the same powers as may be exercised by a civil court under the

Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, or

executing a decree or order.

(6) Notwithstanding   anything   contained   in   the   Code   of   Civil

Procedure,   1908   (5   of   1908),   the   Tribunal   shall   follow   such

procedure as may be prescribed.

(7) The decision of the Tribunal shall be final and binding upon

the parties to the application and it shall have the force of a decree

made by a civil court.

(8) The execution of any decision of the Tribunal shall be made by

the civil  court  to  which  such  decision  is  sent  for  execution  in

accordance  with   the  provisions  of  the Code  of  Civil  Procedure,

1908 (5 of 1908).

(9) No   appeal   shall   lie   against   any   decision   or   order   whether

interim or otherwise, given or made by the Tribunal: 

Provided that a High Court may, on its own motion or on

the application of the Board or any person aggrieved, call for and

examine the records relating  to  any dispute, question  or other

matter which has been determined by the Tribunal for the purpose

of satisfying itself as to the correctness, legality or propriety of

such   determination   and   may   confirm,   reverse   or   modify   such

determination or pass such other order as it may think fit.

85. Bar of jurisdiction of civil courts.—No suit or other legal

proceeding shall lie in any civil court in respect of any dispute,

question or other matter relating to any waqf, waqf property or

other   matter   which   is   required   by   or   under   this   Act   to   be

determined by a Tribunal.

14

17.It is relevant to note at this stage that the words “eviction of

tenant or determination of rights and obligations of the lessor

and the lessee of such property” were inserted in sub­section (1) of

Section 83, after the words “waqf property”, by Amendment Act 27 of

2013. 

18.Similarly, the words, “civil court” were substituted by the words

“civil court, revenue court and other authority”, in Section 85, by

Amendment Act 27 of 2013.

19.Thus,   Act   27   of   2013   did   2   things.   First   it   expanded   the

jurisdiction of Waqf Tribunal even to cover landlord­tenant disputes

and   the   rights   and   obligations   of   lessor   and   lessee.   Second,   the

Amendment Act enlarged the bar of jurisdiction, to cover even revenue

courts and other authorities.

20.Sub­section   (2)   of   Section   83   of   the   1995   Act   indicates   the

persons who are entitled to invoke the jurisdiction of the Tribunal.

They are, (i) any mutawalli of the waqf; (ii) a person interested in the

waqf; or (iii) any other person aggrieved by any order made under the

Act or Rules or any order made there under.

15

21.Dehors  the   jurisdiction   conferred   upon   the   Tribunal   under

Section 83(1) and  dehors  the bar of jurisdiction of the civil court,

revenue court and any other authority under Section 85, the 1995 Act

contains a special provision in Section 86 for the appointment by the

civil court, of a Receiver, in certain cases. Section 86 reads as follows:­

86.   Appointment   of   a   receiver   in   certain   cases ­

Notwithstanding   anything   contained   in   the   Code   of   Civil

Procedure, 1908 (5 of 1908), or in any other law for the time being

in force, where any suit or other legal proceeding is instituted or

commenced­

(a) by or on behalf of a Board­

(i) to   set   aside   the   sale   of   any   immovable

property, which is waqf property, in execution

of a decree or order of a civil court;

(ii) to   set   aside   the   transfer   of   any   immovable

property, which is waqf property, made by the

mutawalli   thereof,   whether   for   valuable

consideration   or   not,   without   or   otherwise

than in accordance with, the sanction of the

Board;

(iii) to recover possession of the property referred

to   in   clause   (a)   or   clause   (b)   or   to   restore

possession of such property to the mutawalli

of the concerned waqf; or

(b) by a mutawalli to recover possession of immovable

property,   which   is   waqf   property,   which   has   been

transferred   by   a   previous   mutawalli,   whether   for

valuable   consideration   or   not,   without   otherwise

than in accordance with the sanction of the Board,

and which is in the possession of the defendant,

the   court   may,   on   the   application   of   the   plaintiff,

appoint a receiver of such property and direct such

receiver to pay from time to time to the plaintiff, out

of the income of the property, such amount as the

court   may   consider   to   be   necessary   for   further

prosecution of the suit.

16

22.Section 86 thus recognises the right of the Board to institute or

commence any suit or other legal proceeding, (i) to set aside the sale of

a waqf property in execution of a decree of civil court; (ii) to set aside

the transfer of any waqf property made by the mutawalli, without the

sanction   of   the   Board   or   otherwise   than   in   accordance   with   the

sanction of the Board; and (iii) to recover and restore possession of

such property to the mutawalli. Clause (b) of Section 86 recognises a

similar right for the mutawalli to recover possession of waqf property,

which has been transferred by the previous mutawalli or any other

person without the sanction of the Board.

23.It   is   therefore   clear   from   Section   86,   that   in   suits   or   other

proceedings instituted by the Board falling under clause (a) or those

instituted by the mutawalli falling under clause (b) of Section 86, the

civil court will have jurisdiction to appoint a receiver. As a corollary,

the bar under Section 85 will have no application to cases covered by

Section 86.

24.Apart from the bar of jurisdiction of civil courts under Section

85, the Act envisages yet another bar under Section 88. Section 88

excludes the jurisdiction of a civil court to entertain a challenge to any

17

notification or order or decision made, proceeding or action taken by

the   Central  Government   or  the   State   Government   under  the   Act.

Section 88 reads as follows:­

“88. Bar to challenge the validity of any notification, etc .—

Save as otherwise expressly provided in this Act, no notification or

order or decision made, proceeding or action taken, by the Central

Government or the State Government under this Act or any rule

made thereunder shall be questioned in any civil court.”

25.Section 89 of the Waqf Act, 1995 contains a rule similar to

Section 80 CPC, in respect of suits instituted against the Board.

Interestingly, Section 90 which regulates the procedure for the issue of

notice of suits, refers both to courts and tribunals.   It reads as

follows:­

“90.   Notice   of   suits,   etc.,   by   courts.—  (1) In   every   suit   or

proceeding relating to a title to or possession of a waqf property or

the right of a mutawalli or beneficiary, the court or Tribunal shall

issue notice to the Board at the cost of the party instituting such

suit or proceeding.

(2) Whenever   any   waqf   property   is   notified   for   sale   in

execution of a decree of a civil court or for the recovery of any

revenue, cess, rates or taxes due to the Government or any local

authority, notice shall be given to the Board by the court, Collector

or other person under whose order the sale is notified.

(3) In the absence of a notice under sub­section (1), any

decree or order passed in the suit or proceeding shall be declared

void, if the Board, within one month of its coming to know of such

suit or proceeding, applies to the court in this behalf.

(4) In the absence of a notice under sub­section (2), the sale

shall   be   declared   void,   if   the   Board,   within   one   month   of   its

coming to know of the sale, applies in this behalf to the court or

other authority under whose order the sale was held.

18

26.It is seen from sub­section (1) of Section 90 that it uses the

words, “the court or Tribunal” and it refers to suit or proceeding

relating to title to or possession of a waqf property or the right of the

mutawalli or beneficiary.

27.A cumulative reading of Sections 86, 89 and 90 would show that

the bar of jurisdiction under Section 85 is not total and omnipotent

and that there may be cases which could still be entertained by civil

courts. In fact, Section 93 which prohibits the mutawalli from entering

into a compromise with the opposite party in any suit, also refers to

“court”.  Section 93 reads as follows:­

“93. Bar to compromise of suits by or against mutawallis .—No

suit or proceeding in any court by or against the mutawalli of a

waqf relating to title to waqf property or the rights of the mutawalli

shall be compromised without the sanction of the Board.”

28.We have seen elsewhere that Section 83(2) specifically enables, (i)

any mutawalli; (ii) any person interested in a waqf; and (iii) any other

person aggrieved by an order made under the Act, to invoke the

jurisdiction   of   the   Tribunal   for   the   determination   of   any   dispute,

question or other matter relating to the waqf. Section 83(2) does not

make any reference to the Waqf Board. However, Section 94(1) enables

the Board to apply to the Tribunal, for appropriate orders, whenever a

19

mutawalli fails to perform an act recognized by Muslim Law as pious,

religious and charitable. Under Section 61 of the 1954 Act, such an

application can be made by the Board only to the court, but now it can

be made to the Tribunal under Section 94(1). 

29.In view of the language employed in Sections 83 and 85, coupled

with the reference to civil courts in Sections 86, 90 and 93, it appears

that the question of bar of jurisdiction of the civil court, has been left

by the law makers to the vagaries of judicial opinion and this has

given rise to conflicting decisions, to some of which, we shall now turn

our attention.

30.Some of the decisions of this Court, in which this controversy

was addressed, are presented in the form of a table, for the purpose of

easy appreciation. Apart from the cause title and citation, the table

below   gives   an   indication   of   the   forum   from   which   the   original

proceedings   emanated   in   those   cases,   the   reliefs   sought   by   the

plaintiff/applicant in those original proceedings and a summary of

facts and the ratio laid down in each of them.

20

S.NoCause Title &

Case No. 

Emanating 

from Civil 

Court / Waqf 

Tribunal

Reliefs sought in 

the original 

proceeding

Opinion of  this court on the 

question of  Jurisdiction   of 

civil court/Tribunal

1 Sayed

Muhammed

Mashur Kunhi

Koyal Thangal

vs.

Badagara

Jumayath Palli

Dharas

Committee

(2004) 7 SCC

708

Civil Court Declaration   of   Title

and   Recovery   of

possession   of   the

Plaint   Schedule

Property. 

1.  The matter arose out of a civil

suit   filed   in   1984,   before   the

advent of the Waqf Act, 1995.

2.    The   trial   court   decreed   the

suit, but the first appellate court

reversed it.  In the second appeal

filed in 1988 which came up for

hearing in 2001 after the advent

of the 1995 Act, the High Court

framed a question with reference

to Section 85 and held that the

civil court had jurisdiction to try

the suit.

3. Though this Court reversed the

judgment of the High Court, the

same was not on the question of

maintainability   of   the   suit.   The

net result is that the opinion of

the High court on the question of

jurisdiction was left untouched. 

2 Sardar Khan 

vs. 

Syed Najmul

Hasan

(2007) 10 SCC

727

Civil Court   Not   clear   from   the

narration of facts in

the judgment.

1. The suit was filed in December,

1976,   and   the   trial   (civil)   court

dismissed the  suit on merits  on

23.01.1996. The Waqf Act, 1995

came into force w.e.f. 01.01.1996.

2.  The   plaintiff   filed   an   appeal

before   High   court   on   1­3­1996

and contended that the civil court

ceased   to   have   jurisdiction   after

the coming into force of the 1995

Act.   High   court   agreed   and

relegated the parties to the Waqf

Tribunal. This was challenged in

this court.  

3.   This Court referred to Section

7(5)   of   the   Waqf   Act,   1995   and

held that the tribunal will have no

jurisdiction to decide any matter

which is the subject matter of any

suit instituted or commenced in a

civil court before commencement

of the 1995 Act.

4. So holding, this Court reversed

the  judgment  of   the  High   Court

21

which relegated the parties to the

Waqf tribunal.

3 Ramesh

Gobindram 

vs. 

Surgra

Humayun

Mirza Waqf

(2010) 8 SCC

726

Waqf Tribunal Suit   for   Eviction   of

tenants   occupying

Waqf properties. 

1.   Suits   for   eviction   of   tenants

filed   before   the   Waqf   Tribunal

were   decreed.   The   tenants   filed

revision petitions before the High

Court   but   the   High   Court

dismissed   the   revision   petitions.

Hence   the   tenants   were   on

appeal.

2.  This Court held that the Waqf

Act,   1995   does   not   provide   for

any   proceedings   before   the

tribunal   for   determination   of   a

dispute concerning the eviction of

a   tenant   in   occupation   of   Waqf

property   or   the   rights   and

obligations   of   the   lessor   and

lessees of such property.

3.  Holding that a suit for eviction

of   tenants   from   what   is

admittedly a waqf property could

be filed only before the civil court

and not before the tribunal, this

Court overruled the views of the

High  Courts of Andhra Pradesh,

Rajasthan,   Madhya   Pradesh,

Kerala and Punjab and Haryana.

The   views   taken   by   the   High

Courts   of   Allahabad,   Karnataka,

Madras   and   Bombay   were

affirmed. It was further held that

the interest of those uninterested

in the waqf (non­muslims) will be

put in jeopardy if Section 6(1) is

limited   to   only   the   muttavalli,

board   and   those   interested   in

waqf, hence the special limitation

imposed   by   Section   6(1)   is

inapplicable to strangers.

4 Board of Waqf

vs. 

Anis Fatma

Begum

(2010) 14 SCC

588

Civil Court  Questions   raised

were:  (i)  whether the

division   of

immovable   property

into   two   distinctive

parts,   one   for   waqf­

al­al­aulad,   and

another   for   pious

and   religious

1.   While the single judge of the

High   Court   held   that   the   Waqf

Act is applicable for the property

earmarked   for   waqf­al­al­aulad,

the   Division   Bench   of   the   High

Court reversed it. 

2.  While reversing the decision of

the   Division   Bench   of   the   High

Court,   this   Court   held   that   the

22

purposes   is   in

accordance   with   the

Act; and  (ii)  whether

the   Waqf   Act   is

applicable   for   the

portion   of   the

property   earmarked

for waqf­al­al­aulad.

words, “any dispute, question or

other matters” are words of very

wide   connotation   and   that   the

tribunal has all the powers of the

civil court including the power to

grant   temporary   injunctions

under Order XXXIX, CPC.

3.   This Court further held that

though   Section   83(2)   refers   to

orders   passed   under   the   Act,

Sections   83(1)   and   84   are

independent provisions and that

they   do   not   require   an   order

passed under the Act for invoking

the   jurisdiction   of   the   Waqf

Tribunal.   Even if no order has

been   passed  under  the Act,  the

party   can   approach   the   Waqf

Tribunal.

4.    The   decision   in  Ramesh

Gobindram was distinguished, on

the ground that the same related

to an eviction dispute.

5 Punjab State

Waqf Board 

vs.

 Pritpal Singh

2013 SCC

Online SC

1345

Waqf Tribunal Suit   for   possession

and mesne profits. 

1.  A   suit   for   possession   and

mesne profits was decreed by the

Waqf   Tribunal.   But   on   a   writ

petition, the High Court set aside

the   judgment   of   the   Waqf

Tribunal on the ground that the

Tribunal   had   no   jurisdiction   to

entertain a suit for ejectment.

2.   However, this Court set aside

the judgment of the High Court

holding   that   the   suit   was

maintainable   before   the   Waqf

Tribunal.  This Court pointed out

that the High Court mistook the

suit to be one for eviction, though

in fact, it was for possession and

mesne profits. 

6 Akkode

Jumayath Palli

Paripalana

Committee  

vs.

P.V. Ibrahim

Haji and Ors.

(2014) 16 SCC

65

First filed 

before Civil 

Court, but 

later 

transferred to 

Waqf Tribunal

Suit   for   permanent

injunction

1.  A   suit   for   permanent

injunction   was   first   filed   before

the   civil   court,   but   it   was

transferred to the waqf tribunal.

2.  The waqf tribunal decreed the

suit   and   granted   a   decree   of

perpetual   injunction,   restraining

the defendants from interfering in

the administration, management,

peaceful   possession   and

23

enjoyment   of   the   mosque,   the

madarassa run by it and all the

assets attached to the mosque.

3.    On   revision   under   Section

83(9) of the Act, the Kerala High

Court set aside the judgment of

the waqf tribunal holding that a

suit   for   perpetual   injunction   is

not maintainable before the waqf

tribunal.   The   High   Court   relied

upon the decision of this Court in

Ramesh   Gobindram.   This

judgment of the High Court was

challenged before this Court.

4.  This Court allowed the appeal

by   relying   upon   the   decision   in

W.B. Waqf   Board   v. Anis   Fatma

Begum,   (2010)   14   SCC   588,   in

which  Ramesh   Gobindram  was

distinguished.

5.  In   other   words   a   suit   for

perpetual injunction was held to

be maintainable before the waqf

tribunal.

7. Bhanwar Lal

vs. 

Rajasthan

Board of

Muslim Waqf 

(2014) 16 SCC

51

Civil Court 

(filed in 1980)

Suit   was   first   filed

for   possession   and

rendition of accounts

but   subsequently

amended   to   include

a   prayer   to   declare

the   sale   deed   as

invalid. 

1.   A suit was filed in the civil

court   for   possession   and

rendition of accounts way back in

the   year   1980.   During   the

pendency of the suit, the property

was sold in 1983 and hence the

plaint   was   amended   for

additional   relief   of   declaration

that the sale deed was invalid.

2.     During the pendency of the

suit, the 1995 Act came into force

and   hence   the   plaintiffs

themselves   (State   Waqf   Board

and   Muslim   Board   Committee)

filed an application under Section

85 of the 1995 Act seeking return

of   the   plaint   to   enable   them   to

resubmit   the   same   before   the

waqf tribunal.

3.    The   Trial   court   allowed   the

application on the ground of bar

of jurisdiction and the defendants

filed   a   revision   before   the   High

Court.   The   revision   was

dismissed by the High Court and

the   defendant   was   before   this

24

Court.

4.    After   taking   note   of   Section

7(5) and Section 85 as well as the

decision   in  Sardar   Khan,  this

Court   held   that   those   matters

which are already pending before

the civil court, would continue to

be adjudicated by the civil court,

even after if the subject matter is

covered by Section 6(1).

5.    The   decision   in  Ramesh

Gobindram,  was   extensively

referred to and it was held that a

suit for possession and rent is to

be tried by the civil court, but a

suit   pertaining   to   removal   of

trustees   and   rendition   of

accounts   would   fall   within   the

domain of the tribunal.

6.     It was further held that the

relief of cancellation of sale deed

is not covered by Section 6 or 7

and that therefore it is to be tried

by the civil court.

8 Haryana Waqf

Board  

vs.

 Mahesh

Kumar

 (2014) 16 SCC

45

Civil Court Suit for possession1. A suit for possession was filed

by the Waqf Board before the civil

court   on   the   ground   that   the

property involved was notified as

a   waqf   property   under   Section

5(2).

2.    The   trial   court   decreed   the

suit but the first appellate court

reversed it on the ground that a

question has arisen as to whether

the   suit   property   is   a   waqf

property or not and that the said

question has to be decided only

by the tribunal. So holding, the

first appellate court set aside the

judgment   of   the   trial   court   and

ordered  the return  of  the plaint

under   Order   VII,   Rule   10.   The

High   Court   confirmed   the   said

judgment on a second appeal.

3.   Relying upon the decision in

Bhanwar   Lal,   this   Court

dismissed   the   SLP,   thereby

confirming   the   view   of   the   first

appellate   court   and   the   High

25

Court   that   the   waqf   tribunal

alone had jurisdiction.

9 Faseela M 

vs. 

Munnerul

Islam Madrasa

Committee

(2014) 16 SCC

38

Waqf Tribunal

For   eviction   of   the

tenant,   filed   by

Madrasa Committee

1.  The Madarssa Committee filed

an   application   before   the   waqf

tribunal   for   the   eviction   of   a

person on the ground that he was

a   tenant   in   respect   of   a   waqf

property.  The respondent denied

that   the   subject   property   is   a

waqf   property   and   he   also

challenged the jurisdiction of the

tribunal.

2. The waqf tribunal first ordered

the   return   of   the   plaint   for

presentation   before   a  civil   court

but   later   recalled   the   previous

order   on   the   ground   that   the

issue   whether   the   subject

property is a waqf property or not

has arisen for consideration.

3.     The   said   order   of   the   waqf

tribunal   was   challenged   in   a

revision   before   the   High   Court.

The   High   Court   confirmed   the

second order of the waqf tribunal.

4.  Holding that the issue relating

to eviction of tenant is squarely

covered   by   the   decision   of   this

Court   in  Ramesh   Gobindram,

and   that  Bhanwar   Lal  is   not

inconsistent   with   Ramesh

Gobindram,  this   Court   allowed

the appeals and restored the first

order of the tribunal directing the

return of the plaint.

10 Rajasthan

Waqf Board 

vs. 

Devki Nandan

Pathak.

(2017) 14 SCC

561

Waqf Tribunal Suit   for   declaration

that   the   sale   of   the

subject Property was

void as it was a Waqf

Property.   There   was

also   an   alternative

prayer to prevent the

opponents   from

taking   forceful

possession   of   the

property   from   the

waqf.   

1.  The   suit   was   filed   by   the

mutawalli of a masjid before the

waqf tribunal.

2.    The   tribunal   held   the   suit

property   to   be   a   waqf   property

and hence decreed the suit.

3.   The High Court set aside the

judgment of the waqf tribunal on

a   revision   filed   by   the   persons

who purchased the property from

a private individual as though it

was a private property.  The High

Court held that the remedy would

lie before the civil court.

26

4.   This court allowed the appeal

holding that the main controversy

in   the   suit   was   whether   the

subject   property   is   a   waqf

property or not and that the same

could be tried only by the waqf

tribunal.     The   decisions   in

Ramesh Gobindram and Bhanwar

Lal,  were relied upon.

5.    This  Court also  relied  upon

Section   51   which   declares   the

sale of any waqf property, made

without the prior sanction of the

board   as   void   and   pointed   out

that   under   Section   52(2),   the

right   of   appeal   was   only   to   the

tribunal in such matters.

11 Dharampal

v.

Punjab Waqf

Board 

(2018) 11 SCC

449:

Civil Court  Suit   was   for

Possession   and

injunction   restraining

the   defendants   from

changing   the   nature

of   the   land   and

making   any

construction over it

1.  The State Waqf Board filed a

suit   for   possession   and

injunction before the civil court in

the year 1991 (before the advent

of the 1995 Act), against persons

who continued to occupy a land

even after the expiry of the lease

and   who   also   encroached   upon

additional land.

2. Defendant no.1  filed a counter

claim   to   the   effect   that   he   has

perfected   title   by   adverse

possession.

3.    By   a   judgment   delivered   in

1998   (after   the   advent   of   the

1995   Act),   the   suit   was

dismissed, but the counter claim

was   allowed   holding   that

defendant no.1 had perfected title

by adverse possession.

4.   The   first   appellate   court

reversed the judgment and decree

of the trial court, dismissing the

counter claim and decreeing the

suit   of   the   waqf   board   for

possession.

5.   The High Court affirmed the

judgment   of   the   first   appellate

court on a second appeal and the

dispute   landed   up   before   this

Court.

6.   This Court addressed several

27

issues, one of which was the bar

of jurisdiction. Since the suit had

been filed before the advent of the

1995 Act, this Court referred to

Section   55C   of   the   Waqf   Act,

1954   inserted   by   way   of

Amendment Act 69 of 1984.

7.  But this court took note of the

fact   that   the   aforesaid

amendment under Act 69 of 1984

was   never   notified   and   that

therefore,   Section   55C   had   no

application.   As   a   consequence

this   Court   held   that   the   civil

court   had   jurisdiction   to   decide

the suit by virtue of Section 6 of

the 1954 Act.

12 Punjab Waqf

Board 

vs. 

Sham Singh

Harike 

(2019) 4 SCC

698

There were two

civil   appeals

before   this

Court,   one

arising out of a

suit filed before

the   civil   court

for   permanent

injunction,   but

which   got

transferred   to

the   waqf

tribunal   and

the   other

arising out of a

suit filed before

the   waqf

tribunal   for

possession and

permanent

injunction. 

The   relief   sought   in

one   proceeding   was

for   a   permanent

injunction   and   the

relief   sought   in   the

second   proceeding

was   for   possession

and   permanent

injunction.

1. There were two civil appeals 

before this Court.

2. Facts in one appeal

* Suit   for   permanent  injunction

was filed by the waqf board before

the civil court seeking to restrain

the respondents from raising any

construction   and   changing   the

nature   of   the   property   from

agricultural to residential.

* The respondent denied the title

of the waqf board and raised the

question of maintainability of the

suit.

* The suit was transferred to the

waqf tribunal but an application

for   rejection   of   plaint   was   filed

before the tribunal on the ground

that   the   tribunal   had   no

jurisdiction.

*  The   tribunal   dismissed   the

application for rejection of plaint,

holding   that   the   waqf   tribunal

had   jurisdiction.   But   the

judgment   of   the   tribunal   was

reversed by the High Court on a

revision,   by   relying   upon   the

judgment   of   this   Court   in

Ramesh   Gobindram.    The   High

Court  also  held  that  the  person

against whom reliefs were sought,

28

was a non­Muslim.

3.  Facts in next appeal

* The Waqf Board filed a suit for

possession and injunction before

the Waqf Tribunal. The defendant

admitted   tenancy   and   claimed

readiness   to   pay   the   rent.   The

waqf tribunal decreed the suit.

*  The High  Court on a revision

set   aside   the   judgment   of   the

waqf tribunal on the basis of the

decision in Ramesh Gobindram.

4.  The   judgment   of   the   High

Court in both the matters came

up   for   consideration   before   this

Court in the two appeals.

5. OPINION OF THIS COURT

*  After taking note of Section 55

of the Waqf Act, 1954, as it stood

prior to the 1984 amendment, the

amendments sought to be made

by   the   1984   Act   and   the

provisions   of  the  1995   Act,  this

Court   dealt   in   extenso   with   the

reasoning   of   this   Court   in

Ramesh Gobindram.

* This Court also took note of the

decisions in Bhanwar Lal, Sardar

Khan,   Faseela,   Anis   Fatma

Begum,   Mahesh   Kumar   and

Akkode   Jumayath   Palli

Paripalana   Committee.   The

provisions of Sections 6(1), 7(1),

33(4),   51(5),   52(4)   and   54(4)   as

well as the amendment to Section

83(1) under Act 27 of 2013 were

also referred to.

*  Thereafter   this   Court   held   at

the outset that the High Court’s

view   that   the   right   of   a   non­

Muslim   cannot   be   jeopardized

under the Act, is contrary to the

statutory   scheme   contained   in

Section 6.

*  After   holding   so,   this   Court

allowed the 1

st

 civil appeal which

29

arose out of a suit for permanent

injunction, earlier filed before the

civil court and later transferred to

the   waqf   tribunal.   The   reason

given by this court was that the

question   whether   the   subject

property is a waqf property or not

has   arisen   for   consideration   in

the   said   suit   and   hence   the

Tribunal had jurisdiction. 

* However, this Court dismissed

the 2

nd

 civil appeal on the ground

that it was a suit for possession

and permanent injunction where

the property was admitted to be a

waqf property and that therefore

the issue arising therein was fully

covered   by   the   decision   in

Ramesh Gobindram. 

13 Kiran Devi

v.

Bihar State

Sunni Waqf

Board

2021 SCC

Online SC 280

Instituted before

the   civil   court

but   it   was

transferred   to

waqf tribunal on

an   application

filed by the waqf

board   and   the

tenant   newly

inducted   into

the premises by

the waqf board.

The   suit   was   for

declaration   that   the

plaintiff   had

succeeded   to   the

tenancy   rights,  as a

member   of   joint

Hindu   family   and

that   therefore   the

plaintiff is entitled to

continue as tenant.  

1.  The   suit   was   originally

instituted   before   the   civil   court

but it was transferred to the waqf

tribunal on an application taken

out   by   the   waqf   board   and

another.  The transfer of the suit

to   the   tribunal   was   challenged

but in vain. Therefore, the parties

went   to   trial   before   the   waqf

tribunal. 

2.  The   tribunal   dismissed   the

suit, but on a writ petition filed

against the said order, the High

Court   reversed   the   same.

Actually,   the   judgment   was   on

merits.

3.   Before   this   Court   it   was

contended that the tribunal had

no   jurisdiction   in   view   of   the

decision in Ramesh Gobindram.

4.  Though this Court found that

in   terms   of  Ramesh   Gobindram,

the waqf tribunal could not grant

a  declaration   as  claimed  by  the

plaintiff,   this   Court   held   that   it

cannot   entertain   such   an

objection   especially   after   the

order of transfer of the suit from

the   civil   court   to   the   waqf

30

tribunal had attained finality. It

was   argued   that   the   parties

cannot confer jurisdiction upon a

tribunal   by   consent.   But   that

argument   was   repelled   on   the

ground   that   it   was   not   a   case

where jurisdiction was conferred

by consent of parties, but a case

where   proceedings   were

transferred by a judicial order to

a tribunal.

14 Telangana

State Waqf

Board

vs.  

Mohamed

Muzafar

2021 SCC

Online SC 537

Waqf Tribunal For   the   eviction   of

the   tenant,   both

from   the   tenanted

portion as well as the

encroached portion.

1. The waqf tribunal decreed the

suit and directed the defendants

to vacate the suit property. 

2.  But   on   a   revision,   the   High

Court set aside the judgment of

the tribunal on the ground that in

view   of   the   decision   in  Ramesh

Gobindram  the   suit   was   not

maintainable   before   the   Waqf

Tribunal.

3.  However,   this   Court

distinguished Ramesh Gobindram

on   the   ground   that   a   suit   for

ejectment of a person from what

is   admittedly   a   waqf   property

would stand on a different footing

from   a   suit   for   ejectment   of   a

person from a property which is

disputed to be a waqf property.

4.  This Court noted the decision

in  Faseela,   Anis   Fatma   Begum,

Mahesh Kumar and Sham Singh

Harike,   and   eventually   came   to

the conclusion that the facts and

circumstances   of   each   case   will

have to be taken note of in the

background   of   the   legal

framework contained in the Waqf

Act,   to   determine   jurisdiction.

This   Court   reiterated   that

wherever the subject property is

disputed   to   be   a   waqf   property,

the   issue   would   fall   squarely

within the jurisdiction of the waqf

tribunal.

30.It   can   be   seen  from   the   table   given   above   that   the   original

31

proceedings from out of which the decisions at Sl.No.1 and 2 (Syed

Muhammed Mashur Kunhi Koyal Thangal & Sardar Khan ) arose, were

instituted long before the advent of the Waqf Act, 1995 and hence the

ratio laid therein on the basis of Section 7(5) of the Act does not throw

any light upon the actual controversy on hand. The decision of this

Court in Ramesh Gobindram included at Sl.No.3 in the table above, is

the one, which, ironically, attempted to settle the controversy on hand,

but has produced conflicting results in the subsequent decisions. The

only   question   that   arose   in Ramesh   Gobindram,   as   seen   from

paragraph 2 (of the SCC report), is as to whether or not, the Waqf

Tribunal   is   competent   to   entertain   and   adjudicate   upon   disputes

regarding eviction of persons occupying what are admittedly waqf

properties. For finding an answer to this question, this Court started

its   discussion   with   the   well   established   rule   that   the   ouster   of

jurisdiction of the civil court is not to be readily inferred and that the

bar of jurisdiction should be express or implied. After laying such a

foundation, this Court started building mainly upon Sections 6 and 7.

This was perhaps due to the caption given to Sections 6 and 7. While

Section 6 is given the caption, “Disputes regarding waqfs”, Section 7 is

given the caption “Power of Tribunal to determine disputes regarding

32

waqfs”. Sections 6 and 7 as they stood when Ramesh Gobindram was

decided, read as follows:­

6. Disputes regarding waqfs.—(1) If any question arises

whether a particular property specified as waqf property in the list

of   waqfs is waqf property or not or whether a waqf specified in

such list is a Shia waqf or Sunni waqf, the Board or the mutawalli

of the waqf or any person interested therein may institute a suit in

a Tribunal for the decision of the question and the decision of the

Tribunal in respect of such matter shall be final: 

Provided   that   no   such   suit   shall   be   entertained   by   the

Tribunal   after   the   expiry   of   one   year   from   the   date   of   the

publication of the list of waqfs: 

Explanation.—For the purposes of this section and section

7, the expression “any person interested therein”, shall, in relation

to any property specified  as waqf  property in  the list  of waqfs

published after the commencement of this Act, shall include also

every person who, though not interested in the waqf concerned, is

interested in such property and to whom a reasonable opportunity

had been afforded to represent his case by notice served on him in

that behalf during the course of the relevant inquiry under section

4. 

(2) Notwithstanding anything contained in sub­section (1),

no   proceeding   under   this   Act   in   respect   of   any   waqf   shall   be

stayed by reason only of the pendency of any such suit or of any

appeal or other proceeding arising out of such suit. 

(3) The Survey Commissioner shall not be made a party to

any suit under sub­section (1) and no suit, prosecution or other

legal proceeding shall lie against him in respect of anything which

is in good faith done or intended to be done in pursuance of this

Act or any rules made thereunder. 

(4) The list of waqfs shall, unless it is modified in pursuance

of a decision of the Tribunal under sub­section (1), be final and

conclusive. 

(5) On and from the commencement of this Act in a State,

no suit or other legal proceeding shall be instituted or commenced

in a court in that State in relation to any question referred to in

sub­section (1). 

7. Power of Tribunal to determine disputes regarding

waqfs.—(1) If, after the commencement of this Act, any question

arises, whether a particular property specified as waqf property in

a list of waqfs is waqf property or not, or whether a waqf specified

33

in such list is a Shia waqf or a Sunni waqf, the Board or the

mutawalli of the waqf, or any person interested therein, may apply

to the Tribunal having jurisdiction in relation to such property, for

the   decision   of   the   question   and   the   decision   of   the   Tribunal

thereon shall be final: 

Provided that— 

(a) in the case of the list of waqfs relating to any part

of the State and published after the commencement

of this Act no such application shall be entertained

after   the   expiry   of   one   year   from   the   date   of

publication of the list of waqfs; and 

(b) in the case of the list of waqfs relating to any part

of   the   State   and   published   at   any   time   within   a

period   of   one   year   immediately   preceding   the

commencement of this Act, such an application may

be entertained by Tribunal within the period of one

year from such commencement: 

Provided further that where any such question has been

heard and finally decided by a civil court in a suit instituted before

such   commencement,   the   Tribunal   shall   not   re­open   such

question. 

(2) Except where the Tribunal has no jurisdiction by reason

of   the   provisions   of   sub­section   (5),   no   proceeding   under   this

section   in   respect   of   any   waqf   shall   be   stayed   by   any   court,

tribunal or other authority by reason only of the pendency of any

suit, application or appeal or other proceeding arising out of any

such suit, application, appeal or other proceeding. 

(3) The Chief Executive Officer shall not be made a party to

any application under sub­section (1). 

(4) The list of waqfs and where any such list is modified in

pursuance of a decision of the Tribunal under sub­section (1), the

list as so modified, shall be final. 

(5) The Tribunal shall not have jurisdiction to determine

any matter which is the subject­matter of any suit or proceeding

instituted or commenced in a civil court under sub­section (1) of

section 6, before the commencement of the Act or which is the

subject­matter of any appeal from the decree passed before such

commencement   in   any   such   suit   or   proceeding   or   of   any

application   for   revision   or   review   arising   out   of   such   suit,

proceeding or appeal, as the case may be. 

31.A bare reading of Sections 6 and 7 extracted above, shows that

the language employed therein appears to have deflected the attention

34

of many a court without exception. The reason why we say so, is this.

A careful look at the scheme of the Act would show that the Act is

divided into 9 chapters. Chapter­II which contains Sections 4 to 8, is

primarily concerned with the survey of waqfs

4

. Sections 6 and 7 are

incidental to the scheme of Chapter­II alone, which is why they speak

only about two questions namely,  (i)  whether a particular property

specified as a waqf property in the list of waqfs is actually a waqf

property or not; and (ii) whether a waqf specified in such list is a Shia

waqf   or   Sunni   waqf.   While   Section   4   contemplates   a   preliminary

survey of all waqfs in the State, Section 5(2) speaks about publication

of the list of waqfs (separately for Shia and Sunni) in the official

gazette. Since Sections 6 and 7 follow Sections 4 and 5, they refer only

to the aforesaid two questions. In other words, the questions relevant

for the purposes of Sections 4 and 5 alone, are dealt with in Sections 6

and 7 and hence the discussion regarding the jurisdiction of the Waqf

Tribunal should not start and end with Sections 6 and 7.

32.Sections 83 and 85, as well as Sections 86, 90 and 93, which use

the word “court”, are to be found in Chapter VIII of the Act. The

heading given to Chapter VIII is “Judicial Proceedings”. Therefore, for

4 The words “waqfs”, has been substituted with the word “auqaf”, by the Amendment Act 27 of 2013.

35

finding an answer to the question relating to the bar of jurisdiction

under Section 85, it is not enough merely to refer to Section 6(5) or

Section 7(2). The language of Section 85 is clearly in contrast to the

language employed in Section 6(5) and Section 7(2).

33.A conjoint reading of Sections 6, 7 and 85 would show that the

bar of jurisdiction of civil court contained in Section 6(5) and Section

7(2) is confined to Chapter­II, but the bar of jurisdiction under Section

85 is all pervasive. This can be seen from the following distinguishing

features:­

(i)Section 6(5) bars the institution or commencement of a suit

or other legal proceeding in a court “in relation to any question

referred to in sub­section (1)”. Sub­section (1) of Section 6 speaks

only   about   two   questions   namely,   whether   a   particular   property

specified as a waqf property in the list of waqfs is a waqf property or

not and whether a waqf is Shia waqf or Sunni waqf;

(ii)Section 7(2) bars any court, tribunal or other authority from

staying any proceeding before the Waqf Tribunal, in respect of a waqf,

on the only ground of pendency of any suit, application or appeal or

other proceeding. Section 7(2) specifically relates to the proceedings

36

under Section 7 and not to any other proceeding. This is clear by the

use of the words, “no proceeding under this Section ”. Section 7(1)

again deals only with two questions namely, whether a particular

property specified as waqf property in the list of waqfs is a waqf

property or not and whether a waqf specified in the list is a Shia waqf

or Sunni waqf. Therefore, the bar under Section 7(2) is also confined

only to these two questions, on account of the use of the words, “no

proceeding under this Section”.

(iii)While Sections 6(1) and 7(1) speak only about two questions

which are germane to the matters covered by Chapter­II of the Act

alone, Section 85 speaks (i) about any dispute, question or other

matter relating to any waqf or waqf property  and (ii) about “other

matter which is required by or under this Act to be determined

by a Tribunal”. 

(iv) A major distinguishing feature between Sections 6(1) and 7

(1) on the one hand and Section 83 on the other hand is that the

dispute, question or other matter referred to in Sections 6 and 7 are

confined only to what is included in the list of waqfs prepared under

Section 4 and published under Section 5. The words “specified … in

37

the list of waqfs” found in sections 6 (1) and 7(1), are conspicuous

by their absence in section 83 (1). Therefore, it is clear that Sections

6 and 7 speak only about two categories of cases, but Section 83

covers the entire gamut of possible disputes in relation to any

waqf or waqf property.   

34.It is seen that there are 2 limbs to Section 85. The words, “any

dispute, question or other matter relating to any waqf or waqf

property”  used   in   the   first   limb   of   Section   85,   provide   a   clear

indication that the Tribunal would have jurisdiction to adjudicate

upon any dispute and answer any question relating to a waqf or waqf

property, including the two questions mentioned in Sections 6(1) and

7(1). The words in the second limb of Section 85 namely, “other matter

which is required by or under this Act to be determined by a Tribunal”,

seek to cover matters which have no relevance to the two questions

covered by Section 6(1) and 7(1).

35.Unfortunately, many courts were misled by the reference to two

specific questions in Sections 6(1) and 7(1), to come to the conclusion

that the bar of jurisdiction was confined only to disputes revolving

around those two questions.

38

36.Interestingly, the basis of the decision in Ramesh Gobindram was

removed through an amendment under Act 27 of 2013. As we have

stated elsewhere, Ramesh Gobindram sought to address the question

whether a Waqf Tribunal was competent to entertain and adjudicate

upon disputes regarding eviction of persons in occupation of what are

admittedly waqf properties. Since this Court answered the question in

the negative, Section 83(1) was amended by Act 27 of 2013 to include

the words, “eviction of tenant or determination of rights and obligations

of the lessor and lessee of such property”.

37.Simultaneously, sub­section (6) was inserted in Section 7 by Act

27 of 2013. This sub­section (6) of Section 7 states that the Tribunal

shall   have   the   power   of   assessment   of   damages   by   unauthorized

occupation   of   waqf   property   and   to   penalize   such   unauthorized

occupants for their illegal occupation of the waqf property and to

recover the damages as arrears of land revenue through the Collector.

It reads as follows:

(6) The Tribunal shall have the powers of assessment of damages

by unauthorised occupation of waqf property and to penalise such

unauthorised   occupants   for   their   illegal   occupation   of   the   waqf

property and to recover the damages as arrears of land revenue

through the Collector: 

Provided that whosoever, being a public servant, fails in his lawful

duty to prevent or remove an encroachment, shall on conviction be

punishable with fine which may extend to fifteen thousand rupees

39

for each such offence. 

 Ideally, the provisions of sub­section (6) should have found a place

somewhere in Section 83, since what is sought to be covered by sub­

section (6) of Section 7 has no correlation to the two questions about

which Section 7(1) speaks. But the reason why the Parliament thought

fit to include something in Section 7, which has no correlation to sub­

section (1) of Section 7, is perhaps the fact that Ramesh Gobindram

turned primarily on the language of Sections 6 and 7.

38.The upshot of the above discussion is that the basis of Ramesh

Gobindram now stands removed through amendment Act 27 of 2013.

In fact, when Ramesh Gobindram was decided, Sections 6(1) and 7(1)

enabled   only   three   categories   of   persons   to   approach   the   Waqf

Tribunal for relief. They are,  (i)  the Board;  (ii)  the mutawalli of the

waqf; or (iii) any person interested therein. However, the explanation

under Section 6(1) clarified that the expression “any person interested

therein” shall include every person, who, though not interested in the

waqf, is interested in the property. But by Act 27 of 2013 the words,

“any person interested” were substituted by the words, “any person

aggrieved”, meaning thereby that even a non Muslim is entitled to

40

invoke the jurisdiction of the Tribunal. Due to the substitution of the

words   “any   person   aggrieved”,   Act   27   of   2013   has   deleted   the

Explanation   under   6(1).   This   amendment   has   also   addressed   the

concern expressed in  Ramesh Gobindram (in para 21 of the SCC

report) whether a non Muslim could be put to jeopardy by the bar of

jurisdiction, merely because the property is included in the list of

waqfs. We must point out at this stage that the Explanation under

sub­section (1) of Section 6, as it stood at the time when  Ramesh

Gobindram was decided, already took care of this contingency, but was

omitted to be brought to the notice of this court.

39.Since  Ramesh   Gobindram,   focused   mainly   upon   the   two

questions indicated in Sections 6(1) and 7(1) and reached a conclusion

that   the   Tribunal   would   have   no   jurisdiction   to   adjudicate   upon

disputes concerning properties which are admittedly waqf properties,

some of the decisions which followed Ramesh Gobindram took to the

extreme view that if a property is admitted to be a waqf property, by

both   parties,   the   Waqf   Tribunal   would   not   have   jurisdiction   to

adjudicate   upon   a   dispute   concerning   the   said   property.   Such   a

conclusion led to an incongruity namely that the Tribunal would have

jurisdiction to determine the larger question whether a property is a

41

waqf property or not, but not smaller questions relating to what are

admittedly   waqf   properties.   Normally   while   interpreting   a   clause

relating to bar of jurisdiction of civil courts in statutory enactments,

this   court   would   tend   to   think,   depending   upon   the   language

employed, that larger questions could still be decided by civil courts,

while   smaller   questions   are   to   be   decided   by   the   special   Fora

constituted under the Act. But in the case of Waqfs Act, 1995, the

reverse has happened, with the courts ruling that if a property is

admittedly a waqf property, the Tribunal would have no jurisdiction,

though it would have jurisdiction to decide whether or not a property

is a waqf property at all. 

40.The distinction sought to be drawn on the basis of admission or

denial about a property being a waqf property, was also capable of

another mischievous result. Take for instance a case where a property

is disputed to be a waqf property. Then as per the decision in Ramesh

Gobindram, the Waqf Tribunal would have jurisdiction to decide the

question whether it is a waqf property or not. Suppose the Tribunal

reaches the conclusion that the disputed property is a waqf property,

would the Tribunal then continue to have jurisdiction to grant relief or

would it be denuded of the jurisdiction, merely because the property

42

was found to be a waqf property ? This is a question for which no

answer could be found if we adopt the restrictive interpretation. This

is why the subsequent decisions of this Court found an easy way out

by distinguishing  Ramesh Gobindram. For instance, the decision in

Anis Fatma Begum  distinguished  Ramesh Gobindram on the ground

that Ramesh Gobindram was confined to an eviction dispute and that

the words “any dispute, question or other matters” appearing in Section

83(1) are words of wide connotation. Similarly, Akkode Jumayath Palli

Paripalana Committee, held a suit for permanent injunction to be

maintainable before a Waqf Tribunal, on the ground that   Ramesh

Gobindram, was distinguished in  Anis Fatma Begum. Likewise, the

ratio in Ramesh Gobindram was held in Kiran Devi to be incapable of

being   invoked   in   a   case   where   the   original   proceeding   was   first

instituted before the Civil Court and it was later transferred to the

Waqf Tribunal, which order of transfer had attained finality.

41.Having   seen   the   extent   to   which   this   Court   followed   or

distinguished Ramesh Gobindram in subsequent decisions and having

seen that the basis of Ramesh Gobindram now stands removed by Act

27 of 2013, let us now turn our attention to the “other matters”, which

43

are required by or under the Act to be determined by the Tribunal.

This is for reason that the second limb of Section 85, as we have seen

earlier, bars the jurisdiction of any Civil Court, Revenue Court and

any  other  authority, in respect of  any dispute, question  or other

matter which is required by or under this Act to be determined by the

Tribunal.

42.The various provisions of the Act which make a reference to the

Tribunal and the subject matter in relation to which such a reference

is made are presented in a tabular column as follows:­

Sl.N

o.

Provision of the Act Subject Matter

1.Section 32(3) Wherever   the   Waqf   Board   has   settled   any

scheme of management or issued a direction,

any person interested in the waqf or affected by

the settlement of a scheme or directions may

institute a suit before the Tribunal.

2.Section 33(4) A   mutawalli   or   other   person   aggrieved   by   an

order   passed   by   the   Chief   Executive   Officer

under   Section   33(3)   directing   such   person   to

make payment of any amount misappropriated,

misapplied   or   fraudulently   retained   and   to

restore the property of the waqf, may appeal to

the Tribunal.

3.Section 35(1) The   Tribunal   is   conferred   with   the   power   to

order conditional attachment of any property,

which, a mutawalli or any other person is likely

to dispose of with intent to delay or defeat the

execution of any order passed under Section 33.

4.Section 38(7) Any Executive Officer or a member of the staff

who   is   aggrieved   by   an   order   of   removal   or

dismissal   passed   by   the   Waqf   Board   under

Section   38(6)   has   a   right   of   appeal   to   the

Tribunal.

5.Section 39(3) Whenever a building or other place which was

44

earlier used for religious purpose or instruction

or for charity, has ceased to be used for that

purpose, the Board may make an application to

the   Tribunal   for   an   order   for   recovery   of

possession.

6.Sections 40(2) and (4)The   decision   of   the   Board   on   the   question

whether a particular property is a waqf property

or not or whether a waqf is a Sunni Waqf or

Shia Waqf, is made subject to the decision of

the Tribunal under sub­section (2).  Similarly, a

direction issued by the Board to any Trust or

Society under Section 40(3) to get registered, is

made   subject   to   the   decision   of   the   Tribunal

under sub­section (4)

7.Section 48(2) Whenever   a   Board   examines   the   Auditor’s

report and passes orders on the basis of the

report,   directing   the   recovery   of   any   amount

certified by the Auditor, the mutawalli or any

other person aggrieved by such order may apply

to the Tribunal.

8.Section 52(4) Wherever an order is passed by the Collector

under   Section   52(2)   directing   the   person   in

possession of a property to deliver the property

to the Waqf Board, on the basis of a requisition

made   by   the   Board,   the   person   aggrieved   by

such order may file an appeal to the Tribunal.

9.Section 54(3) Whenever the Chief Executive Officer is satisfied

that   there   is   an   encroachment   on   a   waqf

property,  he may  make an  application  to  the

Tribunal for the removal of such encroachment.

10.Section 64(4) A mutawalli removed from office for the reasons

contained in clauses (c) to (i) of sub­section (1)

is entitled to file an appeal to the Tribunal.

11.Section 67(4) Any person aggrieved by an order passed by the

Board   superseding   the   Committee   of

Management may file an appeal to the Tribunal

under   the   1

st

 proviso  to   sub­section   (4)   of

Section 67.

12.Section 67(6) Whenever   a   member   of   a   Committee   of

Management is removed by the Board, instead

of   exercising   the   option   of   superseding   the

Committee   of   Management,   such   removed

member   may   file   an   appeal   to   the   Tribunal

under   the   2

nd

 proviso  to   sub­section   (6)   of

Section 67.

13.Section 69(3) Whenever a scheme is framed by the Board for

the administration of a waqf, which include a

provision for the removal of the mutawalli and

the   appointment   of   his   successor,   a   person

45

aggrieved by the same may file an appeal to the

Tribunal.

14.Section 73(3) Whenever   a   direction   is   issued   by   the   Chief

Executive Officer to any bank to pay out of the

money belonging to the waqf, the contribution

leviable under Section 72, the bank may file an

appeal to the Tribunal.

15.Sections 94(1) & (2) Whenever   a   mutawalli   who   is   under   an

obligation   to   perform   a   pious,   religious   or

charitable   act   fails   to   perform   such   act   or

whenever a mutawalli willfully fails to discharge

any   other   duties   imposed   on   him   under   the

waqf,   an   application   could   be   made   to   the

Tribunal   for   appropriate   directions   to   the

mutawalli.   If   it   is   a   case   covered   by   sub­

section(1), the Tribunal may be moved by the

Board. If it is a case covered by sub­section(2)

the Tribunal may be moved by the Board or any

person interested in the waqf.

43.In sum and substance, the Act makes a reference, to 3 types of

remedies, namely that  of  a suit, application or appeal before the

Tribunal, in respect of the following matters:­

(i)Any question or dispute whether a property specified as

waqf property in the list of waqfs is a waqf property or not [Sections

6(1) & 7(1)];

(ii)A question or dispute whether a waqf specified in the list of

waqfs is a Shia Waqf or Sunni Waqf [Sections 6(1) & 7(1)];

(iii)Challenge to the settlement of a scheme for management of

the waqf or any direction issued in relation to such management

46

[Section 32(3)];

(iv)Challenge   to   an   order   for   restitution/restoration   of   the

property of the waqf or an order for payment to the waqf of any

amount misappropriated or fraudulently retained by the mutawalli

[Section 33(4)];

(v)Conditional attachment of the property of a mutawalli or

any other person [Section 35(1)];

(vi)Challenge   to   the   removal   or   dismissal   of   an   Executive

Officer or member of the staff [Section 38(7)];

(vii)Application by the Board, seeking an order for recovery of

possession of a property earlier used for religious purpose but later

ceased to be used as such [Section 39(3)];

(viii) Challenge to a direction issued by the Board to any Trust

or Society to get it registered [Section 40(4)];

(ix)Challenge   to   an   order   for   recovery   of   money   from   the

mutawalli, as certified by the Auditor [Section 48(2)];

(x)Challenge   to   an   order   for   delivery   of   possession   of   a

47

property issued by the Collector [Section 52(4)];

(xi)Application by the Chief Executive Officer for the removal of

encroachment   and   for   delivery   of   possession   of   a   waqf   property

(Section 54(3)];

(xii)Challenge to the removal of mutawalli from office [Section

64(4)];

(xiii)  Challenge   to   an   order   superseding   the   Committee   of

Management [Section67(4)];

(xiv)Challenge to the removal of a member of the Committee of

Management [Section 67(6)];

(xv)Challenge   to   any   scheme   framed   by   the   Board   for   the

administration of waqf, containing a provision for the removal of the

mutawalli   and   the   appointment   of   the   person   next   in   hereditary

succession [Section 69(3)];

(xvi)  Challenge to an order for recovery of contribution payable

by the waqf to the Board, from out of the monies lying in a bank

[Section 73(3)];

(xvii)  any dispute, question or other matter relating to a waqf

{section 83(1)}

48

(xviii)  any dispute, question or other matter relating to a waqf

property {section 83(1)}

(xix)  eviction of a tenant or determination of the rights and

obligations of lessor and lessee of waqf property {section 83(1) after its

amendment under Act 27 of 2013 } 

(xx) Whenever a mutawalli fails to perform an act or duty which

he is liable to perform [Section 94].

44.If the Waqf Act, 1995 had merely stopped with a reference to the

matters listed above as capable of being adjudicated by the Tribunal,

there would have been no scope for any confusion. But unfortunately,

the Act makes a specific reference to court/civil Court also in certain

places. We have already seen Sections 86, 90 and 93 making specific

reference to “Court”. Section 68(6) goes a step further by making a

reference to ‘civil court’ and it reads as follows:­

“68. Duty of mutawalli or committee to deliver possession of

records, etc.­

(1)         …                          …                           …

(2)         …                          …                           …

(3)         …                          …                           …

(4)         …                          …                           …

(5)         …                          …                           …

(6)     Nothing contained in this section shall bar the

institution of any suit in a competent civil court by any

person aggrieved by any order made under this section, to

establish   that   he   has   right,   title   and   interest   in   the

properties specified in the order made by any Magistrate

under sub­section (2)”

49

45.A combined reading of Sections 68(6), 86, 90 and 93 goes to

show that the bar of jurisdiction under Section 85 does not apply at

least to the following matters, covered by Sections 68(6), 86 and 90 :

(i)Whenever a District Magistrate passes an order directing

the   removed   mutawalli   or   removed   members   of   a   Committee   of

Management   to   deliver   possession   of   the   records,   accounts   and

properties of the waqf, to the successor or successor Committee of

Management, any person claiming that he has right, title and interest

in the properties specified in the order so passed by the Magistrate

can approach a civil court;

(ii)The Board itself may approach a civil court either to set

aside the sale in execution of a decree of civil court, of an immovable

property which is a waqf property, or to set aside the transfer of any

immovable property made by the mutawalli without the sanction of

the   Board   or   to   recover   possession   of   the   property   so   sold   or

transferred, as the case may be;

(iii)The mutawalli is also empowered to approach the civil court

to recover possession of any immovable property which is a waqf

property, but which had been transferred by the previous mutawalli

50

without the sanction of the Board (this is implicit in Section 86);

(iv)A waqf property can be brought to sale in execution of a

decree of a civil court or for the recovery of any revenue, cess, rates or

taxes due to the Government  or any local authority, but such a

proceeding will be void if no notice thereof is given to the Board [this is

implicit in Sections 90(2) & (3)].

46.Thus the Act itself has created some confusion, leaving the rest

to the courts to compound the conundrum. Sadly, the Amendment Act

27 of 2013 also did not address the problem fully.

The case on hand

47.Having thus seen the statutory scheme, including the confusion

created seemingly or schemingly, let us now come back to the facts of

the case on hand. As we have seen in paragraph 3 above, the 1

st

respondent herein filed a suit on the file of a civil court praying for the 

following reliefs:­

(i)A mandatory injunction directing the defendants to remove

the door and encroachment made by them behind the shops of the

plaintiff and to repair the broken back wall of the plaintiff’s shop; and 

51

(ii)A   perpetual   injunction   restraining   the   defendants   from

interfering with the plaintiff’s possession of the property described

therein.

48.Defendant   No.1   who   is   the   appellant   herein   filed   a   written

statement, admitting that Khasra Plot No.135/3 in respect of which

perpetual injunction was sought, was the property of Mirza Abid Ali

Beg and that it is a waqf property, of which Riyaz Ahmad was the

mutawalli.

49.After admitting the property to be a waqf property, the appellant

herein (defendant no.1) filed an application under Order VII, Rule 11

on the sole ground that a suit for injunction could be filed only before

the Waqf Tribunal. This application for rejection of plaint was allowed

by the Trial Court and the suit was dismissed. The first appellate

court confirmed the same but on a second appeal, the High Court set

aside the judgments of the Trial Court and the first appellate court

with a direction to the Civil Court to proceed in accordance with law.

The reasoning of the High Court was that there was no dispute with

regard to the property being a waqf property or the nature of the

property   and   that   therefore   Civil   Court   will   have   jurisdiction.

52

Curiously   the   High   Court   referred   to   the   decisions   in  Ramesh

Gobindram and Anis Fatma Begum, but held that all those decisions

relied upon by the learned counsel for the Respondents were not fully

applicable to the facts of the present case.

50.The approach of the High Court, in our considered view, is not in

tune with the law. The question as to whether the suit for perpetual

injunction is maintainable before the Waqf Tribunal or not, is already

answered in Akkode Jumayath Palli Paripalana Committee. This Court,

pointed   out   in   the   said   decision   that  Ramesh   Gobindram  was

distinguished in Anis Fatma Begum, and that therefore the Tribunal

had   jurisdiction   to   entertain   a   suit   for   perpetual   injunction.   But

unfortunately, this decision rendered by this Court on 23.07.2013

does not appear to have been brought to the notice of the High Court.

51.It is true that in Punjab Waqf Board vs. Sham Singh Harike, a two

member bench of this Court considered   Ramesh Gobindram, Anis

Fatma Begum  as well as Akkode Jumayath Palli Paripalana Committee

and doubted in paragraph 43 (of the SCC report) the correctness of the

decision   in  Akkode   Jumayath   Palli   Paripalana   Committee on   the

ground that it was not in accord with the ratio of Ramesh Gobindram.

53

But the said conclusion was on the basis of the observations in

Ramesh Gobindram to the effect that unless there is any provision in

the   Waqf   Act   to  entertain   the   dispute,   the   Tribunal   cannot   have

jurisdiction. The relevant portion of Paragraph 43 of  Sham Singh

Harike reads as follows:­

“43. The two­Judge Bench of this Court in the above case held the

suit to be maintainable in the Waqf Tribunal and noted that the

ratio   of Ramesh   Gobindram  [Ramesh   Gobindram  v. Sugra

Humayun Mirza Waqf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553]

has   been   distinguished   in Anis   Fatma   case [W.B.   Waqf

Board v. Anis Fatma Begum, (2010) 14 SCC 588 : (2012) 1 SCC

(Civ)   773].   But   as   per   ratio   of Ramesh   Gobindram [Ramesh

Gobindram v. Sugra   Humayun   Mirza  Waqf,   (2010)   8   SCC   726   :

(2010) 3 SCC (Civ) 553] unless there is any provision in the Waqf

Act,   1995   to   entertain   the   said   dispute   only   then   the   Waqf

Tribunal   has   jurisdiction,   the   suit   filed   for   injunction   was   not

maintainable in the above case. Thus, what is held in the above

judgment by the two­Judge Bench is not in accord with the ratio

of Ramesh   Gobindram [Ramesh   Gobindram v. Sugra   Humayun

Mirza Waqf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] .”

52.We have already seen that it is not as though there was no

provision in the Waqf Act conferring jurisdiction upon the Tribunal in

respect of the waqf property. We can break the first part of Section 83

into two limbs, the first concerning the determination of any dispute,

question or other matter relating to a waqf and the second, concerning

the determination of any dispute, question or other matter relating to

a waqf property. After Amendment Act 27 of 2013, even the eviction of

a tenant or determination of the rights and obligation of the lessor and

54

lessee of such property, come within the purview of the Tribunal.

Though the proceedings out of which the present appeal arises, were

instituted before the Amendment Act, the words “any dispute, question

or other matter relating to a waqf or waqf property” are sufficient to

cover   any   dispute,   question   or   other   matter   relating   to   a   waqf

property.   This   is   why  Ramesh   Gobindram  was   sought   to   be

distinguished both in Anis Fatma Begum and Pritpal Singh and such

distinction was taken note of in  Akkode Jumayath Palli Paripalana

Committee. Additionally, this Court in Kiran Devi, refused to apply the

ratio of Ramesh Gobindram, on the ground that the suit was originally

instituted before the Civil Court, but was later transferred to the Waqf

Tribunal and that after allowing the order of transfer to attain finality,

it  was not  open to them  to  resurrect the  issue through  Ramesh

Gobindram.

53.It is well settled that the court cannot do violence to the express

language of the statute. Section 83(1) even as it stood before the

amendment, provided for the determination by the Tribunal, of any

dispute, question or other matter (i) relating to a waqf; and (ii) relating

to   a   waqf   property.   Therefore   to   say   that   the   Tribunal   will   have

55

jurisdiction only if the subject property is disputed to be a waqf

property and not if it is admitted to be a waqf property, is indigestible

in the teeth of Section 83(1).

54.In fact, Section 83(5) of the Act makes it clear that the Tribunal

shall be deemed to be a Civil Court and shall have the same powers as

may be exercised by a Civil Court under the CPC, while trying a suit or

executing a decree or order. This is why this Court held in  Syed

Mohideen   and   Another  vs.  Ramanathapura   Peria   Mogallam

Jamath and Others

5

 that the Waqf Tribunal will have power to issue

temporary injunctions under Order XXXIX, Rule 1 CPC.

55.We must also point out at this stage that all the 14 decisions

which we have tabulated in paragraph 13 above, except the one at

Sl.No.13, namely Kiran Devi vs. Bihar State Sunni Waqf Board

6

,

are decisions of two member benches. Kiran Devi was a decision of a

three member bench of this Court. In Kiran Devi, an objection to the

maintainability of the proceeding before the Waqf Tribunal was raised

on the basis of the decision in  Ramesh Gobindram.  But this court

refused to accept it on the ground that once the order of transfer of

5 (2010) 13 SCC 62

6 2021 SCC Online SC 280

56

the   suit   from   the   Civil   Court   to  the   Waqf   Tribunal   had   attained

finality, the question of jurisdiction cannot be raised. If Waqf tribunal

had no jurisdiction at all, this court could not have held in Kiran Devi

that   the   order   of   transfer   already   passed   cannot   be   undone   by

accepting this plea. The decision of the three member bench in Kiran

Devi is significant in the sense that it recognized the fact that Ramesh

Gobindram cannot be used as a magic wand to toss the proceedings

relating to a waqf property from one forum to another. The dichotomy

created in some decisions of this court, between the properties which

are admitted to be waqf properties and properties which are disputed

to   be   so,   is   on  account   of  the   misapplication   of   the   two   limited

questions in Sections 6(1) and 7(1) to the whole of the Act including

section 83. At the cost of repetition we should point out that Section

83(1) provides for the determination of any dispute, question or any

other matter, (i) relating to a waqf and (ii) relating to a waqf property.

This   prescription   cannot   be   taken   to   have   been   curtailed   or

circumscribed by Sections 6(1) and 7(1), to come to the conclusion

that the Tribunal will assume jurisdiction only when a property is

disputed to be a waqf property.

56.In the case on hand, the property is admitted to be a waqf

57

property. Therefore, to allow the plaintiff to ignore the Waqf Tribunal

and   to   seek   a   decree   of   permanent   injunction   and   mandatory

injunction from a civil court, would be ignore the mandate of section

83 and 85 which speak of any dispute, question or other matter

relating to a waqf or a waqf property. There is also one more issue. In

the written statement, the Defendant No.1 has admitted the existence

of the waqf and also admitted that the father of the plaintiff by name

Riyaz Ahmad is the mutawalli. But the claim of the plaintiff that he is

the beneficiary of the waqf has been denied. Therefore, a question as

to the nature of the waqf and whether the plaintiff is a beneficiary of

the waqf, has also arisen in this case. This question has necessarily to

be decided by the Tribunal and not the civil court.

57.In view of the above, the appeal is allowed and the judgment and

decree of the High Court are set aside. The trial court shall return the

plaint   to   the   plaintiff,   for   presentation   to   the   jurisdictional   Waqf

Tribunal.   Since   pleadings   are   complete,   the   Waqf   Tribunal   shall

proceed from the stage of framing of issues and dispose of the suit

within a period of 6 months.  There will no order as to costs.

58

…..…………....................J.

      (Hemant Gupta)

.…..………......................J.

(V. Ramasubramanian)

New Delhi

October 28, 2021

59