Gujarat High Court
Samarod Masjid & 3 vs Abdul Hamid Abdul Gani & 2 on 4 July, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/7601/2013 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7601 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India,
1950 or any order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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SAMAROD MASJID & 3....Petitioner(s)
Versus
ABDUL HAMID ABDUL GANI & 2....Respondent(s)
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Appearance:
MR HARDIK KARATHIYA FOR MR SP MAJMUDAR, ADVOCATE for the Petitioners
MR PREMAL R JOSHI, ADVOCATE for the Respondent(s) No. 1 - 2
MRS KIRAN P JOSHI, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 04/07/2014
ORAL JUDGMENT
1. Rule. Mr.Premal R.Joshi, learned advocate, Page 1 of 17 C/SCA/7601/2013 JUDGMENT waives service of notice of Rule on behalf of respondents Nos.1 and 2. Respondent No.3, Gujarat State Wakf Board, has not appeared pursuant to issuance of notice, though served. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.
2. By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for a writ of Certiorari or any other appropriate writ or direction, quashing and setting aside the order dated 28.02.2011, passed below the application at Ex.5, by the learned Principal Senior Civil Judge, Surat ("the Trial Court"), in Regular Civil Suit No.231 of 2010, as well as the order dated 11.03.2013, passed by the learned Second Additional District Judge, Surat ("the Appellate Court"), in Miscellaneous Civil Appeal No.38 of 2011. The application at Ex.5 has been rejected by the Trial Court by its impugned order which has been confirmed by the Appellate Court in Page 2 of 17 C/SCA/7601/2013 JUDGMENT appeal. Aggrieved by the above two orders, the petitioners are before this Court.
3. The brief facts giving rise to the filing of the present petition are that petitioner No.1 is a Wakf registered under the Bombay Public Trusts Act, 1950, and the Wakf Act, after its coming into force in the year 1995. The petitioners instituted Regular Civil Suit No.231 of 2010, against the respondents, inter alia, seeking the relief of declaration and permanent injunction regarding the property situated at Village Samarod, Taluka: Choryasi, District: Surat. It is the case of the petitioners that properties admeasuring 0 Hectare, 27 Are and 32 Square Meters situated at Block No.1, Survey No.1, 0 Hectare, 23 Are, and 27 Square Meters situated at Block No.129 of Survey No.75, and 0 Hectare, 57 Are and 67 Square Meters situated at Block No.140 of Survey No.126, are of the absolute ownership of petitioner No.1 - Wakf. It is further the case of the petitioners that when they started the construction of a compound wall surrounding the suit property at Block No.1, Page 3 of 17 C/SCA/7601/2013 JUDGMENT which according to the petitioners is a graveyard, respondents Nos.1 and 2 started disturbing the possession of petitioner No.1 - Wakf. According to the petitioners, the petitioner - Wakf is in possession of the suit land for the last 150 years. An application at Ex.5, for grant of interim injunction, was preferred along with the suit with a prayer that the respondents should not disturb the possession of petitioner No.1 - Wakf on the suit property. The suit was contested by the respondents by taking a stand that the land situated at Block No.1 was of the ownership of one Fatimabibi Hashimsha (since deceased) and respondents Nos.1 and 2 are her legal heirs. It was further pointed out that the Dargah of Pir Saheb is situated in Block No.1 and villagers are coming to the said place for prayers. During the pendency of the application at Ex.5, the Trial Court ordered a Panchnama to be executed through a Court Commissioner. After scrutinizing the evidence on record, the Trial Court rejected the application at Ex.5. The appeal preferred by Page 4 of 17 C/SCA/7601/2013 JUDGMENT the petitioners against the order of the Trial Court has also been rejected, leading to the filing of the present petition.
4. Mr.Hardik Karathiya, learned advocate for Mr.S.P.Majmudar, learned advocate for the petitioners, has made the following submissions:
(a) In the Panchnama, it is clearly stated that there is a Board on the suit property put up by the Trust which has been found by the Court Commissioner. It is also stated that four graves have been found in the said land, which lends support to the stand of the petitioners that the land in question has been used as a graveyard for time immemorial.
(b) The land in question has been shown in the PTR to be of the petitioner No.1 - Wakf, therefore, it is clear that the petitioner No.1
- Wakf is the owner of the land. After the passing of the impugned order at Ex.5, a subsequent event has occurred, inasmuch as the names of the trustees have been included in the revenue record.
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C/SCA/7601/2013 JUDGMENT (c) The local villagers have stated that the
land has been used as a graveyard and the Gram Panchayat has given a certificate to the effect that there are graves on the land.
(d) The finding of the Appellate Court that the respondents are in possession of the land on the basis of the sugarcane crop that has been found on the land is contrary to the record. In the written statement, the respondents have stated that there is a Dargah on the land and it is not the case of the respondents that they are using it for agricultural purposes.
(e) The cause of action accrued when the petitioner No.1 - Wakf started construction of a wall on the suit property, for which it has obtained the permission of the Charity Commissioner and the Mamlatdar. The respondents (original defendants), had filed an application before the revenue authority to enter their names in respect of the suit land in the revenue record, which has been rejected. Therefore, it is clear that they are not in possession of the Page 6 of 17 C/SCA/7601/2013 JUDGMENT suit property. The suit property has been entered in the PTR in the year 2010, which entry has not been challenged by the respondents. This is conclusive proof that the land belongs to petitioner No.1 - Wakf which is using the land as a graveyard.
5. In support of the above submissions, learned advocate for the petitioners has placed reliance upon the following judgments:
(i) Trustees of Hareshwar Mahadev Trust v.
Trustees of Shri Jasvantsinhji Audichya Brahman Boarding Vidyarthibhavan & Ors. 1998(1) GLH 127
(ii) Rame Gowda (D) by LRs. v. M. Varadappa Naidu (D) by LRs and another - AIR 2004 SC 4609
6. The petition has been strongly resisted by Mr.Premal R.Joshi, learned advocate for respondents Nos.1 and 2, by making the following submissions:
(I) The suit land is in the name of Moti Masjid and not in the name of Samarod Masjid, which is the name of the Wakf of petitioner Page 7 of 17 C/SCA/7601/2013 JUDGMENT No.1. The revenue records reveal that the land in question has been running in the name of deceased Fatimabibi widow of Abdulsha Hashimsha, as an administrator of Moti Masjid. There is evidence on record that the land is an open land and the Court Commissioner has found only four graves upon the suit property which militates against the submission of the petitioners that the land has been used as a graveyard for the past 150 years. The land is of the ownership and possession of the respondents and there is a Dargah on the said land where several people come to offer prayers. The respondents have been performing religious duties at the said Dargah, as their predecessors were doing, for generations.
(II) The Report of the Court Commissioner is being misconstrued by the petitioners. It reveals that sugarcane crop is grown on the land. The Court Commissioner has not described the land as a graveyard.
(III) The petitioner No.1 - Wakf has come into
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C/SCA/7601/2013 JUDGMENT
existence only in the year 1952, whereas deceased Fatimabibi's name has been entered in the revenue record much before that. That, the orders of the Trial Court and the Appellate Court are legal and valid and do not suffer from any error of fact or law. Both the Courts have not decided the issue of ownership but have considered all factors of primafacie case, balance of convenience and irreparable loss which the petitioners could not prove in their favour.
On the above grounds, it is submitted that the petition be rejected.
7. In rejoinder, learned advocate for the petitioners has submitted that Samarod Masjid is the same as Moti Masjid, therefore, the claim of respondents Nos.1 and 2 that they are successors of the administrators of Moti Masjid, is not correct. To this, learned advocate for respondents Nos.1 and 2, has submitted that both the Courts below have recorded concurrent findings of fact based on the evidence on record Page 9 of 17 C/SCA/7601/2013 JUDGMENT which may not be disturbed. It is submitted that this Court, while exercising supervisory jurisdiction, may keep in mind that this jurisdiction would not extend to converting the Court into an Appellate Court, as the supervisory jurisdiction is rather circumcised and would not extend to reappreciation and re evaluation of evidence or correction of errors in drawing inferences made by the Courts below.
8. This Court has heard learned counsel for the respective parties, perused the averments made in the petition, contents of the impugned order and other documents on record.
9. A perusal of the impugned order dated 28.02.2011, passed by the Trial Court makes it clear that the Trial Court has considered the submissions advanced by both parties and the evidence produced by them on record. In fact, the order of the Trial Court is a just and balanced one and takes into consideration all aspects of the matter. It is noticed by the Trial Court that the name of the predecessor of Page 10 of 17 C/SCA/7601/2013 JUDGMENT respondents Nos.1 and 2 has been entered into revenue records as an administrator of Moti Masjid. However, the petitioners have not produced any evidence as to how, or when, her name was deleted. The Trial Court has also noticed that the names of respondents Nos.1 and 2 have not been entered in the revenue record. The Trial Court has found primafacie evidence to the effect that the respondents are conducting religious rites and prayers at the Dargah situated on the land in question. As recorded by the Trial Court, the suit property is an open land on which, as per the Panchnama drawn by the Court Commissioner, a crop of sugarcane has been sown. It has taken into consideration the aspect that there is no evidence on record to indicate which of the parties has sown the crop of sugarcane and the decision of this issue would require evidence to be taken.
10. In the Panchnama, it is stated that there are four graves on the land. This does not indicate that the suit property has been used as a Page 11 of 17 C/SCA/7601/2013 JUDGMENT graveyard for the past 150 years. The Court Commissioner has noted that there is a Board put up by the petitionerWakf on the suit property which does not indicate that the possession over the suit property is of the petitioners as it is not the case of the petitioners that they have grown a sugarcane crop on the land in question. After considering the above aspects, the Trial Court has found that the factors of primafacie case, balance of convenience and irreparable loss have not been established by the petitioners. Hence, the application for grant of interim injunction at Ex.5 has been rejected.
11. The Appellate Court, vide its impugned order dated 11.03.2013, has confirmed the order passed by the Trial Court after thoroughly examining the reasoning given by the Trial Court in light of the facts and evidence on record. The Appellate Court has noted in its order that the revenue record reveals that the name of Fatimabibi is entered therein as an administrator of Moti Masjid and there is evidence on record to the effect that till 1968, Page 12 of 17 C/SCA/7601/2013 JUDGMENT she had paid the land revenue and education cess with regard to the land in question. It has noted that Revenue Entry No.283 dated 02.03.1970, also reveals that the land was occupied by Fatimabibi though there was another occupant of the land, as well. The Appellate Court has also taken note of revenue Entry No.284 dated 11.04.1970, which also reveals that Fatimabibi was in occupation of the land. Having scrutinized the evidence on record, the Appellate Court has arrived at a conclusion that the possession of the land was with Fatimabibi and hence, with her legal heirs. It is further noticed that the petitioner No.1Wakf does not figure in the revenue records until the year 2008. Weighing the evidence on record, the Appellate Court has concluded that the finding of the Trial Court that the factors of prima facie case, balance of convenience and irreparable loss are not in favour of the plaintiffs, deserve to be upheld. It has, accordingly confirmed the order of the Trial Court.
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C/SCA/7601/2013 JUDGMENT
12. Learned advocate for the petitioners has placed reliance upon a judgment in the case of Trustees of Hareshwar Mahadev Trust v. Trustees of Shri Jasvantsinhji Audichya Brahman Boarding Vidyarthibhavan & Ors. (supra), which is on the point that entries made in the Register of a Trust under Section 21 of the Gujarat Public Trusts Rules, 1961, as to whether a property is a Trust property, or not, are final and conclusive. This judgment is not applicable in the present case as this Court is only called upon to examine whether the Trial Court and the Appellate Court have passed orders in a correct and proper exercise of the jurisdiction vested in them insofar as the grant of interim injunction is concerned.
13. The other judgment relied upon on behalf of the petitioners is in the case of Rame Gowda (D) by LRs. v. M. Varadappa Naidu (D) by LRs and another (supra). In this judgment, the Supreme Court has held that a person in peaceful possession is entitled to retain his possession and in order to protect such possession, he may Page 14 of 17 C/SCA/7601/2013 JUDGMENT even use reasonable force to keep out a trespasser. The principle of law enunciated in the above judgment is not disputed. However, in the present case, both the Courts below have expressed doubt regarding the possession of the petitionerWakf over the suit property and have concluded that this aspect is to be decided later during the Trial as the record reveals that there is a crop of sugarcane grown on the suit property and it is not the case of the plaintiffs that they have cultivated sugarcane on the land which, according to them, is a graveyard. This judgment would, therefore, not come to the aid of the petitioners in the present proceedings.
14. In B.K.Muniraju v. State of Karnataka and others (2008)4 SCC 451, the Supreme Court has held as under:
24. It is clear that whether it is a writ of certiorari or the exercise of supervisory jurisdiction, none is available to correct mere errors of fact or of law unless the following requirements are satisfied: (i) Page 15 of 17 C/SCA/7601/2013 JUDGMENT the error is manifest and apparent on the face of the proceedings such as when it is based on clear ignorance or utter disregard of the provisions of law, and (ii) a grave injustice or gross failure of justice has occasioned thereby. It is also clear that the High Court in exercise of certiorari or supervisory jurisdiction will not convert itself into a court of appeal and indulge in reappreciation or evaluation of evidence or correct errors in drawing inferences or correct errors of mere formal or technical character."
15. Applying the principles of law enunciated in the above judgment to the facts of the present case, it follows that the petitioners have been unable to demonstrate before this Court that the impugned orders suffer from manifest error or have been passed with utter disregard to the provisions of law. In the view of this Court, the impugned orders have been passed after proper application of mind on the basis of appreciation of evidence on record. No failure of justice has occasioned by passing the impugned orders. This Court would not like to convert itself into a Court of appeal so as to Page 16 of 17 C/SCA/7601/2013 JUDGMENT reevaluate or reappreciate the evidence adduced by the parties before the Trial Court.
16. For the aforestated reasons, the petition fails and is rejected. Rule is discharged. There shall be no orders as to costs.
(SMT. ABHILASHA KUMARI, J.) sunil Page 17 of 17