Karnataka High Court
Sayed Shaha Sultan Ahmed Khadri vs Sayyad Shaha Abdul Khadar Hussaini on 18 June, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
M. F.A.1§o.'70'7'7[ 2904
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
nmmn THIS THE 1313 my on JUNE same 2' f ~ "'%= V,
BEFORE
THE Hoxrnm B!R.JUST1CE_J!i,(§,RAitiE§i;!'.';v»
BETWEEN:
1 SR1. SAYED S}-{AHA SULTAN AHMED KHADRI
s/0 SAYED SHAH ABDUL I,{A'%N-KFEADRI *
@ PEERAZADE V 5 _ "
AGE: 42 mazes, occ; Pszoracmxowj OF .
iSLAM AS SMJAD-NAS;-am 0? 1n*A1x.~i«LLY-.1'V~V _
DARGAHS sxezown BELGW AS.CQ-PLAINTIFFS
R/O KANAKAL,'TALkJK: ;B..BAQEw£»--Dl
AND HANt.JMA;:SAG.Mv3. V
'I'AI..UK:; Ku';31¢;"?.A3_1 AN£~._1Lx:A-1, '
TALUK: HUNAGUNI3 "
2 IMAMA'K£i%s.Sm§:'§Ast}R2§HANA"AiiD DARGAH
LCé__CA'Z"E1DV 11¢' HAANUTMATSAGAR
RE?RESENTEDu 13*; PEAENFEFF No.1
3 NAc3Ai2z{}§ANAiJ1~t1:rER.--:§ARGAH
LOQATED 2.2»; HANUMASAGAR
'~RE§RESEN'T'ED. mi .39}... N0. 1
°-,3; V .. _KAE:\.RAV§??.HANS UNDER THE DARGAi~I
" V _ 'LQc.4yrED.T.11%f..HANUMAsAc;Aa
- ;eE'PR3.s_1m"rED BY PL. No.1
_ :3 "-4«..JA:;§1A-..I$}iAs:J1D SITUATED IN THE
ABOVE DARGAH iN HANUMASAGAR
j RE'§?RE.SENTED BY FL. NO.1
V. _»_ }'IAZARAT SAYAD MURTUZA
'KHADR1 DARGAI-I
LOCATEB {N XLKAL
REPRESENTED BY PI... NO.1
" '7 PANCHAPEER DARGAH
12
10
11
LGCATED IN TALIKOTK
TALUK: MUDDEBIHAL
REPRESENTED BY PL. NO.1
PANCHEER NAGARCHI TRUST
LOCATED IN TALIKOTI
TALUK; MUDDEBIHAL
REPRESENTED 8? PL. No.1
PANCHEER DARGAH SADAVART'-, 1
LGCATED IN TALIKOTI V =
TALUK: MUDDEBIHAL . A
REPRESENTED BY PL. No.1»,
DARGAH MASABEE
LOCATED iN KEMBHAVIT *
TALUK: SHORAPUR, D1S'I'R£CT1f, '<;é.uLBg=_.i§e'<1A_
REPRESENTED BY DO
SAYAD SHAH.AB_DU;fl. HASAN -KHADR1 '
ULA-TAZALLI ;1s1cxB.t-3AN1 "
JAGARGURL; DA-IQGAH-..___ -~
LOCATED IN z;!,LLPU~R I:'$AjSE'*
NEAR_VBI3APU'1'e;:c;1Y_ " _ -- "
RE'PRE's'EA1sifrED :3? PL.._N0.1 _
HAZURAT saw.) s§5m,H~TA;:I,;1:,;;..1)1N
iSMAIL KHADRI _ _ 4
SHEHJADA{}RF.ATAULLA«KHADRl DARGAH
LOCATED NEAR ASTAPEL EUNGLOW
mJ..A;,PuR~ "
" _ RE-.?R~'E$--EN-FED BY 'P'L."'Ne. 1
133. '
LOCATEDNEAEE J01)-GUMBAZ
sAYAD"z<Aru§ALiJmD1N KHADRI DARGAH
BEJRPUR f_ .
REPRESENTED BY PL. N01
DARGAHAEIOF SAYAD SH-AH BADARUDDIN
" 3 E3A[)aRI - ALA HABIIBULLA K}-IADRI
LeOCF:TED IN MANGALPETH
POLICE STATION AT BIDAR
REPRESENTED BY PL. N01
EARGAH OF SAYAI) YUSUF
HAJI-UL--I-IARMAIN KHADRi
M.E.fi.fl9, Z02 ZIZQQ4
K}-iADRi DAKKHAN--E-GI-IOUSE
LOCATED EN KILLA MASJXD
GULBARGA
REPRESENTED BY PL. N01
16 DARGAH OF' SAYAD ABDUR' REHAMAN
HAZARAT JAHANGIR KHADRI
LOCATED IN KILLA AT GULBAR(3:*x""'
REPRESENTED BY PL. N01 1
1'7 DARGAH OF SAYAD YUNUS.
SHAH JAE-IANGIR @ PEER IULLE
LOCATEB 3N KILLA AT GULE3'AR'xZ':A
REPRESENTED BY ?L. NO.I
13 DARGAH or» swan YUNUS SANI i{}IAI:>RI
LOCATED NEAR sHAI1:H--Rozpg.p;.1ArwRoAD
GULBARGA -- V Z
REPRESENTED BY P1;.;"NO.,"1 "
19 DARGAH1Vc>Fs;xY_;=:,D, iwIOC>RUL£,A'--v
HASAN ;;<HADRzv-H.529.'-c:H1'NAe-1 SAHED
LOCATED 1:5; I€*_I3TH--AMM.;='xF?UR
TALMK; 's0%RAw_R, a_1§;1'__: C':U£~.-BA EGA
REPRESENTED BY 1=_éL;-.No.1 _
20 DARGAH OF HAZARAT SAYED SHAH
ABDUL I-IASAN DASTACHR SANI
LOCATE9 IN KANAi§Ai'.~--"
TALUK: B.aAGEwAD:, 9131*: BIJAPUR
.» REPRE8EN'I'ED .13?' FL. NO. 1
23, 'v .. 'Si1'_1»'Bf.{*',D4VA.3i~IAH HABIBULLA KHADRI (GODAVAD1)
* J 'ia<3Ev:._7? YEARS, occ: KHALIFA AND
_PESH ':~zv;A2v_1v OF' HUNSAGI
. TALUK: .31 IRAPUR
"'««i3Isf;"RIC'i": GULBARGA ..APPELl.AN"I'S
T (B..Y-SaRI UMESH.R.MALIMA'"{'H, ADVOCATE.)
SAYYAD SHAHA ABDUL KHADAR HUSSAINI
8/ O SAYYAD SHAH MOHAMMAD HUSSEHNI
TEGBARANA CALLING HIMSELF ARI}-1-AL-QUADRI
AGE: MAJOR, OCC: NIL
M.F.g.No.70'77[2004
R] O GULBARGA
NOW R/AT ILKAL AT HANANIASAGAR
TALUK: KUSTAGI, Di3i'RIC'I': KOPPAL
DARAGA MURTUZA KI-IA£)Ri
MANAGEMENT' COMMITTEE BY
ITS CHAIRMAN
SR; RAMANNA.O.ALlKA'I'I'I _
R/O ILKAL, ALAMPURPET ..
TALUK: HUNAGUND, DiS'§': BAGAI'.-KOT
GOVERNMENT JUNIOR' COL1..E{3E
BY ITS PRINCIPAL HANUMASAQAR
TALUK: KUSTAGI, I)1'sT§e:cr;_':;c_;»z?é§-M,
PAVADEPPA ' 2
8/0 MNGAPPA NAGUR ' :
AGE: MAJoR,Vocc:AQg1L.V V
R/ODO
NAGA}"PA ~
AGE: MAJo:>,:'.:}cc; AGrm,.~--
MGUIASABV' * -~.. "
S/O'TAJI{)I)IN
R/O 1LxAL,,VKUJ,KA;~am ON!
OLD DRAMA THEA'r:2E"
V, f_rA'LUK: i~iUNAGUND
.. ;::1gfrR1r._:*I': BAGIXLKOT
. w.JU:s;NAT81'v
D*,'O"i§A;::;{,3{f:iN ITAGI
«A -A<:3.E:' MAJGR, octc: H H WORK
._R/0.90; '
MALLAPPA
n ; %_ S/HANAMAPPA NAGUR )W!\LIKAR)
V 'AGE: MAJOR, OCC: AGRIL.
' R/O ESADAMINAL AND JAGIR
TIMMANAKATFI, TALU K: [)0
NINGAPPA
S/O SHANMUKHAPPA HUNAGUND
AGE: MAJOR, OCC: AGR'¥L.
10
11
12
13
14
15
17
M. §3'.A.No.7077 (2004
R] O MADANAHAL
TALUK: KUSHTAGI
BASAPPA SHANMUKHAPPA HUNAGUND
AGE: MAJOR, OCC: AGRIL.
R/O MADANAHAL, TALUK: KUSHTAGI
SANGAPPA SHANMUKHAPPA Hungsamn V
AGE: MAJOR, OCC: AGRIL. vv
R/O MADANAHAL, TALUK: KUSH'RAGIi;'
DODDAPPA SHANMUKHAPPA H1_3NAdu_1~}D V "
AGE: MAJOR, OCC: AGRIL.
R/O DO
SAYAD HUSSEINI ' _ =._ f
S/O KASE-§iMSAB NAGARCHI'.
AGE: MAJOR, occ: AGRIE... A»JVE>:1'1~iAc3Ar'&.$;g:::i4I'.\
R/O 'rAL1Ko'1*I,.TALu:«;:.VV:.:u:§Drs:31w1;AI,'v_ «V " ~ "
DISTRKJT: B1.;rAH.IR
MoHAMnI;A§s_A5i?.fl ' ._
s/0 RASOO1.;.gSA NAGARCH! A *
AGE: w.Jt:a;2;'c>r:;.§:V;_;:.c.:.121;,; --
R/Q00' - ..
GUDUSAB ' _ V
s/0 LALESAB N_AGA'E_CHI» '
AGE: MA¢1o:2., occ: AGRIL.
R[€}.DO " '-
'f5§';:EI§ANt3IA
' awjq iMAMS..AB PATEL
A'GE:v-MA.I'OR,"QCC: AGRIL.
A SAYYAB MURSHIDPEER KHADRI
s/Q SAYYAD SHAH MURTUZA KHADRI
AGE; MAJOR, occ: AGRI1.
n 3/0 KANAKAL,'I'ALUK: BBAGEWADI
' .,_D:sT£e1cT: BIJAPUR
SAYYAD SAHEB PEER KHADRI
T S] 0 SAYYAD SHAH MURTUZA KHADRI
AGE: MAJOR, OCC: AGRIL.
R/O DO
19
20
21
22
23
24
25
V' {BY
RADVOCATES FOR R-1
M. F.A.No.7G77 Z 2004
SAYYAD ABDULLAH KHADRI @ BABU
S/O SAYYAD SHAH MURTUZA KI-IADRI
AGE: MAJOR, OCC: AGRIL.
R / O [)0
DISTRICT WAKF COMMITTEE OF
BY ITS CHAIRMAN
R/O THASBODI 1
DISTRICT: BIJAPUR
BIJAPUR ~ .. fg
DISTRICT wax}? COMMI'I"i"EE-.0? RAE-CHUR * ._
BY ITS CHAIRMAN
NEAR TEENKHANDIN CHOWK',
RAICI-IUR _ _
DISTRICT WAKF COIKRIIIEITTE-EfOI*' GU-IIBARQA
BY ITS CHAIRMAN " ._ T ' _
MAIN ROAD V
GULBARQ-A"«..,V j.
DIs'1*RIr.:'I' I'ImIII;I"'i<:c'>1\rIIvII;I*~i">}3II§i'_cII«f BIDAR
BY ITS CI-1m.R';\aAN_ 'B.II:>A_R.. "
B¥'.,.I'Ff.~'..'+ SECRETARY,
No.6, CANNINGIiA_Mx¥§0AD
BAN(3ALORE"-- "
'I'I,IE KARII§é.TAIEI§'I::I§A«R'D 012* IIIAKR
I%;iIIJ§}MAIN"E$IJ1IId CIDMMITPEE
"BY, ITS 'CHAIRMAN. »
HA'NUMf$AGAR, DISTRICT: RAICHUR
__ s3A§mi§:I:> SHAH ABDULRAZAK KHADRI
* AGE: 'I»Ie.JQI-2, 000: ADVOCATE
, R; o_ QRQHCHINMAHAL STREET
""-J.M,;RL1'.A'D,BIJA¥'UR .
(:I.R.-._oF DECEASED DEFT' 45) ..RE8PONDEN'l'S
Iv:-s.KusuMA.R.PRAsAD FOR SR1 L.M.C.HIDANANDAYYA,
, R-2, R-6, R-7, R-9 TO R- 12 85 12-25;
SR1 R.K.HA'I"I'I, H.C.G.P. FOR R-3;
R-4, R-5, R--15, R-17 TO R--24 ARE SERVED;
---- R-3 R-I3, R-14, R-16 85 R-26 SERVICE HELD SUFFICIENT.)
M. F.A.No.'7{}'77[Z004
THIS MFA IS FILED U/C} 43 R 1 (1') OF' CFC AGAINST THE
ORDER DATED: 14.7.2004 PASSED QN I.A.NO.HI IN
OS.N(}.61/1996, ON THE F{LE OF THE IV ADDL. DISTRICT
JUDGE, BIJAPUR, REJECTING I.A.I§-$0.111 FILED BY THE
APPELLANTS }-IERE1N u/sec 92 cm WW 0.; 12.8 C)F..CP.C~,
SEEKING LEAVE TO INSTITUTE THE sun' AND 1e£«:*1'ur:2r\;'m,c;--_
THE PLAIN'? TO THE APPELLANFS HERE11*§""*«..I€*<>R« ;_.
PRESENTATION BEFORE FROPER FORUM U /0 7 R 10' OF . "
THIS APFEAL COMING ON FOR ADM_IssIo1'~i"Ti%I_$. i:5m*_'_,A.V
THE COURT DELIVERED THE FOLLOWEIG: I ' ' V
JHnGu§§gdd X
This appeal by the is
the order dated 14.o7.2<)a4 me the
IV Addifional District suit in
€).S.No.61 / 199;e:ej6.c::i11g me 9. 1.A.m filed
by under Section 92
of the OP; directing return of the
p1aint;'unde1: '*2' Rule 10 of the CPC for
. _ V before fom 1m.
2.. " the learned counsel for the
'eppe1ian{s.:. perused the impumaed order. Learned
ieook me through the impugned order, the
urged in the memorandum of appeal and also
V dd" prayers made in the amended plaint.
W
M.F'.A.No.'70?7[g0O4
3.. It is relevant to refer to the following reaso11ing..of
the learned District Judge in rejecting the .4 V
I.A.III:
12. . . . . . .As azrgggy statéd"g_b_o§)e A
sQ§_q_1fic' case of the p_l_q_intifi's it
_t__he suit nmperties are weer J
important to note that in 'Act of 1954
there was a "cf
said Act under which of the
reliefs mentioned In relating
to any WaIcj"p:operty ma beffzrgszitufied either by
the Board the Board
contained ' -'So when the said Act
was of CPC even in respect
of;uakf;3noperty*.wmddVhave been instituted. But
V to note that after the
o jafinamemegnmt of wax; (Amendment) Act 1934,
provisions of sections 92 and 93
ofCPC_Zto Wakf property was removed which
is evident from section 69 of the said Act,
as clearly provides that after commencement
% k *..V_"of..the Wakf Act of 1984, sections 92 and 93 of
'V ?CPC shalt not apply to any Wakf property to
which the said Act applies. It is also important to
&/M
note that Wakf Act of 1995 came into force in
State of Karnataka on1/ 1/ 1996. Even under u
said new Act of 1995, the
provisions of sections 92 and 93 of ._ V
Wakf pr0pe11y was removed
section 112 the earlier Acts hctve r€z?é<1led"
So the intention of the
said amended Act of 1984 newefict: :of 1995
becomes very clear of
92 and 93 of cpc are to the
Wakfpropertie35'¢,__ the Wald'
Act of 19495, created for
institutioit "or other legal
prooeediragsir, respect of any
disptzte or wakf property or
other to be determined
bye. ~ spegfic bar of civil courts
' _ 1?.s'3.:fOt{1td 8.5 of the new Act of 1995.
» ;AsV new Act, Wakf Tribunals have
._beeh""eonstttuted we 83 in respect of judicial
for the determination of any dispute
or question or other matter retatmg to wakf or
A' and as per section 83(5), such
V_ VTri'bunals shall be deemed to be a civil court and it
t V exercise the powers which the civil courts can
exercise under the Code of Civil Procedure while
><\%%»/
-10-
M.F.A.No.7(}77 [2004
trying a suit or executing a decree etc.
the thosgggggguisions ofthg new Act of 1995 ma.I<;e.sf _
it abundantly clear that afier oomina into
the Act of 1995 the iunsdiction
_b__arred in resg_ect of any suit or legal V A
gelatinq to wakf gr wakf me
Therefore, on this _V itself, 2 the *
interim application is liable tabs mjeczaedr
this suit has been 0n3ae,~4;m5 dawns
new Act has oonzehhéhirzhfo State of
Kamataka our L/1/,1'996'A iteeifih the
present of Wakf
Act of 1s:95 'e§ of wakf or wakf
lémief sought for by the
ccinnot be granted.
13."'*.E§ven éajso. this court is of Elke
cqhsidered the present suit does not
tn¢hh'am_z_n't of section 9.:g__,gf cpc. On
the reliefs sought for by the
- pzamtyfsee "the plaint reproduced above, it is
eiearly' 'eé)ident that individual rights of the
A AA plai}1tr';f7"s we being sought under the garb of
5 . interest and not for mbtdzbaiion of any
yfiblic rights. Because from the wordings of each
and every prayer, it is evident that all the said
reliefs have been sought through plairztijff-1 as its
-11..
M.F.A.No.'?O77L20§24
hereditary Scgijadwnashin and Mutawalli which
evident from the last wordtngs of each prayer and"
even in respect of relief (10) it is evident _
relief sought for is to settle a jof' %
management of platntfis 2 to 520' V
properties shown in ~ '' 'if
platntg',fi'7-1 or any ofhis } %
So it is evident that the afre%1-éefe
have been eleverly Vr7z<;?ulc:Iee:i"'1k.e_:gii}5en..r't at me of
public interst .feZtejfs for by
the plaintl_'fl'3-1_.AparAt.d. _ rightly
contended on
behalfof (gland (it) in para
34 ofthe deed deleted were the
rncziriifel-slefsw Vci.mf2.. retiefs are consequential
to when the said main
relr}e_f_',s been Vsotzght, there is no question
V. qf oofisezguenttal relief and since the very
A iqntesfion plamtétm being hereditary
% Sajodries_}eifg.of platnttfi' Institutions 2 to 20 and
cdeo de hereeiitary Mutawalli ofsaid institutions is
'_ ttnless said declarations as sought for in
1.: V' edgmdz prayers (i) and {ii} are claimed, . _ _' of granting consequential reliefs do not Therefore, taking into consideration from any angle this court is of the opinion that the \x« _ IQ -
fi.E.A.[§g,Z_Q77[2OQ4 leave sought for by the plaintzjfs u/ s 92 of the CPC cannot be granted. ' (Underiinjng supplied) As could be seen fimn the abov'§:;"theé V are all Wald' properties. As the -tpo properties, I find no legal the sjof the learned District Jmige ._the a'pp}ic$at.ion» I.A.III. The order is in 85 read with Section 6, the VN9 gonna to admit the V V Asa/».
Judge »