Anjuman E Islam And In Management Of Its ... vs The Karnataka State Board Of Wakfs on 28 March, 2008

[Cites 4, Cited by 1]

Karnataka High Court

Anjuman E Islam And In Management Of Its ... vs The Karnataka State Board Of Wakfs on 28 March, 2008

Bench: Anand Byrareddy

 

DATED THIS THE 23'" um:  Ak 7

BEFQRE:  

THE H-N'BLE  .JUST1(iE'  

' '.1-u%j'-Ann): 11111 11! Av"[I'\

W " I51 '1 0 ﬁ {').j'1 FJI'£'.H.ﬂJ§\JJ.V1'VV1'1l\1'

 

The An} -.:";r-.r:-.:1.v'2«e.--":":a'.'is.a..Ir1r2'T» " *

(A registgféd  iindﬁf' '
Bombay Ptﬂzxiic Tﬂlsl ~.Ac?1.; I 950)
I11,.:£11:'1.1::_1gc:me'tstpf' '

« .

V V _ 1lnjun&ai!"!3Iphanage (Not :1

 .w:» 6%' ¢  '

. V inystithjtion)
__ Anj   Inslilutinns
(Not Wakf institutions)

"~Anj-aman Ma.rriagI:- Hal! (Nu! Ll

~ Wakf institution)

 4. City Idgah known as Bada Idgah

5. Modi Khana iviasjici, Raiiwiry
Gate Masjid and Noorani Masjid

Q3



6. City Khabraslan

(By she. Ashpk Ha:naha11i; ksen;ug ,g,d.;mme for Shri.
Mahmoud Pa1;el;.,§;dvoc:ete)'_:~V..:  -  "

Aii situated at Belgium

Ofﬁee of the Anjumnn-e--Islam   « .
Situated opposite:  _ 
ﬁvisiena} Cemmissie:-.e:"s Q...-.eer__ "
Belgaum -- 590 016 T_ 
Represented by its President, 

Mr. Jaffer Khimji Bl1__I.1i Sail  

70 years, She Late Kfjmji Bfhaj PETITIONERS

L112

1.

The "  
Daypartrnenﬁyof Seeial Welfare
(1%.-Iigzai ﬂy"-3.7e'=ﬁ-;,A.!e 
6"' Fiaor,eeM.  Building" 
Bnagalere-'560'90'i, ' '

V, ._;By its  Seetretary to
,_ Gﬂvelnlnent  ..... .. N

e  a  3% A1m e sum». Board or
 .."Derul Awkaf'

 No.>f2,_ Ciunniiighatn 

 I" -4- _
'XAJIUL unvvuu

Baiigalere-560 052
Represented by its

1-. fnvnninﬁge Qfﬁnaf

'H' II:

. Sri Naseem Afsar

Additional Chief
Executive Ollieer
Kamatakn State
Board ofwukfs



No. 6, Cunningham Road
Bsangalere:--560 052

4. Sn. R. M. Mumin

Wald' Qiﬁcer

District Wald' 

Advisory Committee      

Camp, Belgaum __     
(s.L..--;. R.   C-=-an. 12;:
Respondent No.1, Sm .  Vikdxfocate for
Respondents Nos. 2 and 2, Smt. 'T-Shir.-tiu, A.j1vz;catefbr.proposed
Duuruuntlunl T5111 ._ _  '9.-1'!lg'?'i_.:'t_!_l_i'\
.l\.\-lnIl.I\-.IlJ.\JiIlII.r -aft-1:  'VI-fl-I!-I  ii ' V' 1 -as I

_.This_  'fnliliun' i.s_'ﬁled_.,nntier Articles 226 and 227 of
the Constitiiﬁsm ofiiindiagpraying to quash the impugned order
daled1£,21.€'S;'Z00€i';i}t1:.e_:§¢5z.i I325' Respondent No.2 vide Annexure

G, andquash the~--iinptsgn'e:i order dated 22.7 .2006, passed by
the resfxineient no.3 ivida... ~i\ﬁﬁa'x1ire-H, insnfaf as diﬁniiﬁsai nf
lhe;pe&i.lioner":a_rev'ision application and etc. '

 A  9.! P ..u 152s9.2e9.
 A-.:;,a;;;:i..a24:-Ina.--
Aircgistenisd body under the

A X nomhay I"-'u'biic Trust Act, 1950)
.. A _ » V andin management of its
 'Institutions Viz.,

  "  --Til. Anjuman Orphanage (Nola

Wakf institution)

2. Anjuman Educational Institutions
(Not Wakf institutions)

5



Lpjt

. Anjuman Iviarriage Haii (Not a
institution)

Idgah uisu known as Basis: Idgah

:l:;

Nm-rm: Masjid

5. Khabraslan (Sunni) with  

6. Railway Gale Musjia'i~(Sunni')"  
7. Modi Khana Masjid     i

A1lei1ual¢$de?;;jBeI£&um    
Oﬁice pftiae p5ti7§iOneri__   ' i V
Anjumaii-eéitﬂaani' ' _  
Sit'diiTcd_Oi_§)p0§iI;ﬂ: "

Dilvisionéiiflexgataissi i'ne_r's Cllfiee
Beiigaum 4 59-3919.16 . i H  n ' i 
Represenled by ils' _ "eidenl

Mr. Jaffer Khinaji Bhtﬁsait

$70 §'.-..*.e.-':-1., S;'z.:._La|.e I€I.hi!.r1jiB.!:I_Ii Sari!

EIITIQNERS

i (By .vSiuti;.:'Ashok Hamuhaiii, Senior Advocate for Shri.

 ._ 'V  Petei, Advocate)

 .......- .- ... .- ..
1. 1 an ~.Km:|uiui\.u Sink:

 A' '  of Wakfs
* ._ _f-'Darul Awkul"

'No. 6, Caming'a....m". P.~w..d

Bangalore-560 052
Represented by its

Chief Exeeutlve Qff'..t.=-r .

//S



2. The Managing Committee
for iii'-5 Ivianageruent of
Anjumun-e-Islam, Bolgaum
(Constituted by the Wakf   

Board by E"! "ﬂier

III, 'pill' I

dated 13.6.2007)

By its President   '

 131'-.r.a;1, A M1_1!l__t:..__ "  

alNo. 3648, Khanjar Ghalli  . 0 g
Beigaum V    _  RES}-'GNDENTS

(Smt. s. R. Anuradlu, Aa9mai,ui¢; ct;vea:or,*Respunden1 No.1,'

Srnt. Bharra, Advncata fﬁi"'}'J'.{f,3.  tindﬂiaianu, Advocate
for Cuveator/R€xpondot1tNo.2)    'V _

_  -rnr_-ans}-V

_ This Writ Iiiﬁstition. ii§viﬁlod'dunder Articles 226 and 227 of
the  * India, prityiitg to o,I_1;n.sh'the< impugned
resolittion -dottést-«V26;iS.2007.__ impugned order dated 13.6.2007
passeci'.'by. the Vi'*fj ~xéspor:sioa1t ---- wakf board which are at
AnnexuI"es --" M and'N. »-- 

~  These '\?'v""riVt.V'V1'oti'tions coming on for Hnaﬁiig on this day,

it it  " . the Coitrt innde theiifollowing: --

ORE-'ER

 -~  ipetitions are heard and disposed of together as they

 it in__\ﬂrol\}o. the some "parties and are grounded on the some

oirdumstanocs except that the later petition rotates subsequent

events.

 



2. In wp 10328I2006, It is contended by ea

  .uiIu'nn¢-rm :11 an  V11! 

under the Societies Registration Act, 185G,   I  

subsequently registered under 'the    v

1950 as a Public Trust. It is slateai__h'aat a iseheniegifvas framed

for the Trust in the  1955'-and it    in terms

:4
I

of the said Seheme.  emphasize that it is

not a   of persons or Association of

pe.rse"ns mm-gaging}:-iﬁze ii.:..W"iN e\f'i::sl.itat_it ns that have come into

..-av-\-r-rim -- .. ...

beingiunideriits  time to time.

  it is'=~ contended that the petitioner, apart 

'  managing an Orphanage, Marriage Hall and

'several 'eilaeational institutions, are also managing certain

 . ilsittgzjid and Modi Khana Masjid, as notiﬁed in the Karnataka
 Gazette dated 18.5.1979. The City Idgah was a recent addition

- to the list according to the petitioner. Therefore, the petitioner

,._._ _--___..-=,..... ...J



 

would stress that apart liom the notiﬁed  

properties, the other properties and.:ins!itnlions,ii until i' a 

notiﬁed, are not wakf properties.

4. It is alleged by' the  that «atlthe instance of

 disgrentlw clere.ents;*. L the',  Stat- ._t.a_" o-
Wakfs took  itsell""toi¥ intervene'.  the affairs oi' 'the
petitionerfs"iii_stiitatiions«ﬂincisdirig'?those institutions which are

not iwas' 1954 or the Wald' Act,

95.7it is contended' vih*ai.,":e B(3"'ii of "'alu"s had framw and

app1ov'edii'certain  for the wakf institutions of the

i ii  -  pictitio'ner"as on  This, according to the petitioner, was

 airnﬁ-'.*..i,"\.1'-.~*if.'..a.»V!st.VVconsnltatian with the petitioner. The same was

appuvednen 2"i.12.""0O0, by the Board. 11 is alleged that me

'H II. ..

 A. secondirespondent-Board had thereafter issued modiﬁed bye-

 laws as on 14.3.2001, which again are applicable only in

I F O I I
rspect ct ratiﬁed '..a.ut' Institauons. This was e..al! ml .1 _y



 "pesjtieue new is me nmllumnu uakl' 'l'r:b:=.:;al," "ah-_,"e_

Division, Belgaum.   

In the wake of thi:-gr the   0»

Advisory Committee, Belgadiiﬁlv.'  0   seeond

respondent to eenstituig 3 --'_M:;esig,ingA'A.'Cemmittee [hr the

second    dated 20.6.2003, in
exereise.e..0o_Ii',.  of the Wakf Act, 1995,

:x_n.;.itut;j e  eunsisting of .20 persons

ineiudinghnev JuiYer?...'!(iiizhjibhai Suit as the President, for 'the

  thdiiagement V Anjuman-E-Islmh, Belgaum for a period of

    !he_peI'i0d expiring on 21.6.2006.

 x x.}:3eard, thereafter, had by an order dated 2.1.6.2006 in

 V»  exeneise elf powers' n_ma__r Seetiu 65(1) I the W:_1l;[Aet, 1995

 appointed the third and fourth respondents as Aiiministrator and

Executive Oﬂieer for the management of the petitioner-Trust.

This was challenged by the petitioner by way of a Revision



petition 'before the State Guvernmeﬁt imaier  65$-?.}--..ei" 

Wald' Act, 1995. The same having..been  " » 

observation that the dispute, as to tifhetheri.  :i_i!l the

in...ita.|.i:...e me..e.g-_l by me - e!iLtIC:e1er-Tr:1st'are'-weki" 'prufnertiesr V

ti 1'.

or otherwise, is to  .edjudieaiet_i:4  ribunai iii
accordance with the prawns   the Wald' Act,
1995 and that   Re§iei'ey1i.PjetiViion being limited to
wueupif     Beard under 
6S(l:,_;)iiii   sueteiiiebie and in View of the
management  being left in a state of flux, the

net' the. was held justiﬁed. The above

= Same'; '  

it  In Writ Petition Nu.I6259/2007, which is a corollary

i  'tifthe former petition, while reiterating the genesis 01' the Trust

it Md the sequence of events narrated above it is further stated

that the petitioner had ehaiieﬁged the erder by t}ie'Sta'se

Z



-; 10 :-

Government dismissing the Revision petition __ ;ﬁ":etl;_~ thep

..|2dl.-._-___ .-.. --._ Of'! *1 --.. ..
IJHUIIUI I15 U 1 £15.!

preferred a writ petition in WP 

«inn: .1 .1. r..... ..a   :=.'.. .-.. i ..''.3_'
.£.UUU IU lllﬁ LHUI. lllﬂ-I.'~'I'.n'u.'Jv~.§._lEI.ll.l! I6! avuu ~~

action of the Wakf Board in':ip'pointing udmin'istire.torsVVa:id  L'

appointments, this Courii of stay dated
18.8.2006,   impugned order

therein, wélthiiut   of the Wald' Board to

 of  ,Court which permitted the  Board to

' eiiiew Committee in place of the earlier Committee

  preferred a writ appeal in WA 1592/2005.

-I-JI 

.

Thu taunt' annual inxumgun-_r umu tliunnua.-.1 n ' \1.r|1 it than" dun V "m9 " JI'-I "' I W I' 'J ' V I' v.i:niterim order passed by the Single Judge in WP 10328/2006, Recording the submission of the Counsel for both the parties that they would have no objection for an alternative 6

11..--

arrangement being made '13" um Board, ii' n It is the pelilioner's case, that the _Board"; Iakiingi'one.I'rmn'' * . the above order, again 26.5.2-9? ...-ad ..n o-t_-.r «an; i.3],6,_2007i' second i respondent in this petition EriiVianugir1g'C0iiiiﬁiiui6 PT the management of Anjuman--e'+Islam...:_iiTheipelilioner lherealler had p1el'erree_i' apiplioatinonsesiniihejpenrling writ pelilion in appointee' ilhe second appiicalion for amendmentofi the and the third application for stay o|_'_§ resiihiiion and order aforesaid. However, the PL -1- I V fa.9pii_caioions"~-- were withdrawn whiie reserving Iiuiiu' 115 the H '- question the said resolution and the impugned 4' way of a. separate writ petition. It is in this A for the Counsei for the petitioner and S'rrn.Anur'uuii, Couﬁsei é -: 12 :- for an; Kumataka State-Wukl' Board and Smt. Bhunu"

for respondent no.5 ---Management Commilteeii"t!icre'_.'heai*dint I 1 'L iengtn.

ill Ian:

''--J Fiﬁ appeal under section 33(3) oftiie Aet, res in KWT:BGM:SR:13/2005" Mute to wan Tribunal, V Belguum with :iollowix2g'~i;5ruyei*si:1-?* V. '-ii.(i} 1 o'qou§h'i_the"in1yje;gned '"'de*' A:nexore= the 2"" remnueat war-.ng ....._:M1..?.--3 Bi.-4;..ge.lt..;'c: ate-.s.e.}' ".;1, izsel..- _ny ot.h_: directions to the 'er t.nondent_ No.1 to hold elections as per the ~'.."r" - -

" gg_i§ig.oved Bye-laws Annexure-E and; ijii) Issue direction declaring the i sap-pellant/wakf as "a public utility wakf intended for the beneﬁt of the entire Muslim community."

In view of the [hot that the petitioner seeks to question the very jurisdiction of the Kumutukn State Wald' Board in inerveizing in the alfairs of the institutions which are said to be 5

-2 13 :-

managed presentiy by the Managing Committee per the order passed by the Wakf Beard satedt 1é;6t2eo*rp:: ia * certain basic premise as to the being an <51' Persezas"'sml a west, which 'mw5**-'i--rding' to it has been in existence andiiihasijé due (established institutions other than the Wald' Act, hevi__g -1; irtdeﬁeitderit it could not be ' subject to theii.reguiuiien'shd: contrei thy 'he 'G'€sici'Board tinder the psmvisions.*p,tf_ti:e Vt(sk1' Aet nor could any such regulation extend' 'te those and properties which are not n,ejti.{'i-*.d. 'I'he'st,..:.*e is use 9..-- 1.1' ¢.'t.,n|...wewy ' ;;sthi_r «controversy that has axisen is whether the ~ hye -jaws; which are in chuiienge before the Tribunui, .. coutd'~l;uy down that the subject properties and institutions exclusively of -the Sunni sect and hence, there is ﬁt} {er en :3 In

-:-

E E 3 I:

a:

....y L! !.h part of Anjuman-e-Islam. This is a controversy that is sought to be raised by the Wald' Board and also requires % -: 14 :- to be resolved. There are other eonneeted and itseideriitiilsiiissiios which are inextricably linked wilhtiie 'abo've'i' it ' neeesee.-'ily entail ﬁnding- V1.1' _n:.t_, The.' -petitioner'~..lia.si intermittently raised these issue'e-:'"The Sta-ie Go,i«f-erinnent in aforesaid Revision Petition iu;sik¢pi;.g;1etu1.at uiisuoh disputed questions of feet _iIl!i0l:tiIj_ti,_S:i"li--lVt3 'iigveoneemed, ought to

3. ' ii":-§?§.=i*iti'n:j§1=.;.._.!i""irsiiwould eertninly not be an eITeetive maniaeriinj the disputes can be adjudicated. And in the of the Act, which places a bar on any ., A in'to_any rnotter relating to any wakf or wskf property, it éiapfarofurijéﬁe' mat the entire -'ere-at -... uiepetes ..n..l in relation to the Wald' and Wald' properties apart i ' l'romi°tl1e status and nature of composition of the petitioner whieh eleinis to be a Trust and. an entity existing 1' independently of the provisions of tire "vfv 'if " '=t 'W' M' '--'-"

iin nu uuu uul. [Jul 15' amenable to the jurisdiction of the Wekf Board insofar as the E -: 15 :- institutions managed by it, other than that thc.Act, shall all be issues that I'6I.]t£iI'6(1.ltJ it ' dealt with by the Tribunal. As the ol; 2 arise are inextricably linked'."--ve.l,'i'het appropriate forum. hmiing juriadic:!.ioii"i'-t,o exaniine the same thread-bare.

9. in i!'l1iV:§"v!i$ht oj~'--..__the Vniatterpplhis court deems it ﬁt to direct; " the _ 'petitii:s:'ser"'--.to- the Tribunal with a eompieiienaive ,ihe entire garnet of issues and cotitrover.~iii'ea_itinat "arise foil consideration and the same could be appeal that has been preferred under H pH|.i|.iI per The Tribunal ehal aa_u.'--J-u pr _ .. - -. - - . -.... - -- ...-..,..-._ _ the even to make such amendment to its pleadings in A. the pending appeal, in order to make the -same comprehensive and consistent with the circumstances prevailing as on date and contemplated under section 84 of the Act. 6%

10. In the meanwhile, having regard to Isa-ﬁe a. it. \.n.rheLh.-.r lht.-j su__;«t.1sl. insL1:,1!.itan$'";m'*«lL) -:l_;e:z.:"c,:3_gc..1_iu':si'v<sl"j»/ managed by the Sunni or wh ¢sLixcr iJpt§n "ii$f»» management by bulb the Shh Qithout any discrimination being ram-1, i1'%% w¢.;1d%baja;apmp:iu1¢ that during peli|ioncr___ [';J"l'utu§diiVi'gs with appropriate Lv'f1 §:VV_1\}ianaging Committee which has by' Board as on 13.6.2007 should sicp dowﬁ.--, Tiais is in brgiisr 'Lo ensufu ihai there is if! rh§i}_1ag§§m¢nl u(il"~----'..1a«a' aﬂhirs of the insliluliuns, by an ' such period as may be warranted and as in law, p-.:nding ..djI.I.;!i¢:a!iu.- LII the. ia:sI_1_t_:s. that have AA arisen. "

'Writ Petition No. 1032812906 is having become inliuctuous. Writ Petition No. 6259/.'ii£0ti)'3~'.i_v"' Annexures M ii':~~ii"'T}aé first responaan» ~i{(u1n*¥K'aka'Stiita_ Bo:L:'r:iv--.. oi" is directed to liuicci' to appoint the Agaiﬁtgiit Comiiiisaiotier, _ Belgaum as an Ae1;ri.2r::_.r:4.toi"-b.".'ﬁ-to .. .2.-ii,-:,g;_.-';-.: L.-.2 "Waits I... t..e it of the second nssponciunt "managi,oiiioi1t'n-iiniii1ittoe'(appointcd as on 13.6.2007) aiiiuiiication of the disputes that may be /, tho petitioner shall afford full and complete . " ii:o-operation to the Administrator, to be appointed as above, in enabling him to on i 1 management of aii institutions ciuimed to be under its umbrella. The Administrator shall also be ' pennittcd to how the assistance of any named 2 C_/ persons in unifying an 'ht: inttsﬁm . Such persons shall be as, mutnalljfnaigriitétliito Administrator and the eel .eeeeeee.eteeee, % f''\ 'In "-

on I '1 I a C I'.

( E 'H i n I E interested Vizyliue,«st1ié.j'j;ii-k;g;ertieei""strait eiee be etrerded mete ebjeeueee and pteeasege, ee. like o'piii:1"i'iiti~JiaI"rt'~e.t,J_i_l_'_:tl1¢i.*. Tribunal, it would 'EV-1-I: nnnlrnunruu u and Inn ununr ._ H'? lllllltl H ' "I "J WVUEIII V insti_tutions*« is apprupxiatu that the Tribunal give ' __ tttterimin to the disputes plaguing the subject properties and arrive at its' ﬁndings at the AA ¢;ven.L».ti1t: Tribunal shall pass ﬁnal ordtsrs and judgment in the it 'pending appeal and such other application or petition that may brought before the Tribunal, within a period of six months, it' "2 A9.

.1 urd<_=r.

V-

Unlock Advanced Research with PRISMAI

Karnataka High Court