Calcutta High Court (Appellete Side)
Syed Masoon Ali vs Abu Naim Siddique & Anr on 20 June, 2018
Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
In the High Court at Calcutta
Civil Revisional Jurisdiction
Appellate Side
The Hon'ble Justice Sabyasachi Bhattacharyya
C.O. No. 4620 of 2016
Syed Masoon Ali
vs.
Abu Naim Siddique & Anr.
For the petitioner : Mr. Manas Kumar Barman,
Ms. Reshmi Chatterjee
For the opposite
party no.1 : Ms. Sharda Parmer,
Mr. Gour Baran Sau
Hearing concluded on : 12.06.2018
Judgment on : 20.06.2018
Sabyasachi Bhattacharyya, J.:‐
The first defendant in a suit for eviction under the West Bengal Premises Tenancy Act, 1997 has
preferred the present revisional application against an order whereby the petitioner's application under
Order XIV Rule 2 of the Code of Civil Procedure was rejected. By virtue of the said petition, the petitioner
challenged the maintainability of the suit before a Civil Court. According to the petitioner, in view of the bar
contemplated in the Waqf Act, 1995, the suit ought to have been filed before the Waqf Tribunal.
Learned counsel for the petitioner places reliance on Section 108A of the Waqf Act, 1995 (hereinafter
referred to as "the said Act") and submits that the provisions of the said Act have overriding effect
notwithstanding anything inconsistent therewith contained in any other law for the time being in force.
Next, learned counsel relies on Section 83(1) of the said Act, which relates to constitution of
Tribunals, etc. Section 83(1) reads 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, eviction of a tenant or determination of rights and obligations of the lessor and the lessee of
such property, under this Act and define the local limits and jurisdiction of such Tribunals.
... ... ..."
Reliance is placed in particular on the phrase "eviction of a tenant or determination of rights and
obligations of the lessor and the lessee", thereby seeking to impress upon this Court that any eviction suit
relating to a waqf property would lie before the Waqf Tribunal and not a Civil Court.
Placing Section 85 of the said Act, learned counsel argued that the jurisdiction of Civil Courts is
specifically barred 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 said Act to be determined by a Tribunal.
Next relying on Section 3(ee) of the said Act, learned counsel points out that "encroacher", under
the said Act, means any person or institution, public or private, occupying waqf property, in whole or part,
without the authority of law and includes a person whose tenancy, lease or licence has expired or has been
terminated by the Mutawalli or the Board.
Learned counsel then refers to Section 54 of the said Act, relating to removal of encroachment from
waqf property. It is submitted that the said section contains a complete mechanism for removal of
encroachers, as defined in Section 3(ee) of the said Act.
Section 54 of the said Act reads as follows:
"54. Removal of encroachment from waqf property . - (1) Whenever the Chief Executive Officer considers
whether on receiving any complaint or on his own motion that there has been an encroachment on any land, building,
space or other property which is waqf property and, which has been registered as such under this Act, he shall cause to
be served upon the encroacher a notice specifying the particulars of the encroachment and calling upon him to show
cause before a date to be specified in such notice, as to why an order requiring him to remove the encroachment before
the date so specified should not be made and shall also send a copy of such notice to the concerned mutawalli.
(2) The notice referred to in sub‐section (1) shall be served in such manner as may be prescribed.
(3) If, after considering the objections, received during the period specified in the notice, and after conducting an
inquiry in such manner as may be prescribed, the Chief Executive Officer is satisfied that the property in question is
waqf property and that there has been an encroachment on any such waqf property, he may, make an application to the
Tribunal for grant of order of eviction for removing such encroachment and deliver possession of the land, building,
space or other property encroached upon to the mutawalli of the waqf.
(4) The Tribunal, upon receipt of such application from the Chief Executive Officer, for reasons to be recorded therein,
make an order of eviction directing that the waqf property shall be vacated by all persons who may be in occupation
thereof or any part thereof, and cause a copy of the order to be affixed on the outer door or some other conspicuous part
of the waqf property:
Provided that the Tribunal may before making an order of eviction, give an opportunity of being heard to the
person against whom the application for eviction has been made by the Chief Executive Officer.
(5) If any person refuses or fails to comply with the order of eviction within forty‐five days from the date of affixture of
the order under sub‐section (2), the Chief Executive Officer or any other person duly authorised by him in this behalf
may evict that person from, and take possession of, the waqf property."
On the strength of the aforesaid provisions, learned counsel for the petitioner submits that since the
suit property is admittedly a waqf estate, the suit ought to have been filed before the Waqf Tribunal and not
a Civil Court.
Learned counsel for the petitioner cites a judgment reported at (2010) 14 SCC 588 (Board of Wakf,
West Bengal vs. Anis Fatma Begum and Anr.). It was held in the said judgment inter alia that the Wakf
Tribunal can decide all disputes, questions or other matters relating to a wakf or wakf property. Some
relevant paragraphs of the said judgment are quoted below:
"Para‐10: In our opinion, all matters pertaining to Wakfs should be filed in the first instance before the Wakf Tribunal
constituted under Section 83 of the Wakf Act, 1995 and should not be entertained by the Civil Court or by the High
Court straightaway under Article 226 of the Constitution of India.
Para‐11: It may be mentioned that the Wakf Act, 1995 is a recent parliamentary statute which has constituted a
special Tribunal for deciding disputes relating to Wakfs. The obvious purpose of constituting such a Tribunal was that
a lot of cases relating to Wakfs were being filed in the courts in India and they were occupying a lot of time of all the
Courts in the country, which resulted in increase in pendency of cases in the Courts. Hence, a special Tribunal has
been constituted for deciding such matters.
... ... ...
Para‐14: Thus, the Wakf Tribunal can decide all disputes, questions or other matters relating to a Wakf or Wakf
property. The words "any dispute, question or other matters relating to a Wakf or Wakf property" are, in our opinion,
words of very wide connotation. Any dispute, question or other matters whatsoever and in whatever manner which
arises relating to a Wakf or Wakf property can be decided by the Wakf Tribunal. The word "Wakf" has been defined in
Section 3(r) of the Wakf Act, 1995 and hence once the property is found to be a Wakf property as defined in Section
3(r), then any dispute, question or other matter relating to it should be agitated before the Wakf Tribunal.
Para‐15: Under Section 83(5) of the Wakf Act, 1995 the Tribunal has all powers of the Civil Court under the Code of
Civil Procedure, and hence it has also powers under Order 39 Rules 1, 2 and 2A of the Code of Civil Procedure to grant
temporary injunctions and enforce such injunctions. Hence, a full‐fledged remedy is available to any party if there is
any dispute, question or other matter relating to a Wakf or Wakf property.
Para‐16: We may further clarify that the party can approach the Wakf Tribunal, even if no order has been passed
under the Act, against which he/she is aggrieved. It may be mentioned that Sections 83(1) and 84 of the Act do not
confine the jurisdiction of the Wakf Tribunal to the determination of the correctness or otherwise of an order passed
under the Act. No doubt Section 83(2) refers to the orders passed under the Act, but, in our opinion, Sections 83(1)
and 84 of the Act are independent provisions, and they do not require an order to be passed under the Act before
invoking the jurisdiction of the Wakf Tribunal. Hence, it cannot be said that a party can approach the Wakf Tribunal
only against an order passed under the Act. In our opinion, even if no order has been passed under the Act, the party
can approach the Wakf Tribunal for the determination of any dispute, question or other matters relating to a Wakf or
Wakf property, as the plain language of Sections 83(1) and 84 indicates.
... ... ...
Para‐19: It is well settled that when there is a special law providing for a special forum, then recourse cannot be taken
to the general law vide Justice G.P. Singhʹs Principles of Statutory Interpretation (9th Edn., 2004, pp 133‐134).
... ... ...
Para‐21: In view of the above, we are of the opinion that since the matter fell under the purview of the Wakf Act, only
the Wakf Tribunal has jurisdiction in the matter, and not the Civil Court.
... ... ...
Para‐23: Learned counsel for the respondent, however, relied on the decision of this Court in Ramesh
Gobindram v. Sugra Humayun Mirza Wakf (2010) 8 SCALE 698 . In the aforesaid decision it was held that eviction
proceedings can only be decided by the Civil Court and not by the Wakf Tribunal.
Para‐24: The dispute in the present case is not an eviction dispute. Hence, the aforesaid decision in Ramesh
Gobindram's case is distinguishable."
The next judgment cited by the petitioner is reported at (2015) 1 WBLR (Cal) 455 (M/s Hooghly
Building & Investment Co. Ltd. vs. Janab Syed Asghar Hussain Ismail & Ors.). In the said case an eviction
suit had been filed. In paragraph No. 9 of the judgment, a co‐ordinate Bench of this Court held:
"From the above as quoted it appears that the learned Judge has considered the provisions of Waqf
Act, 1995 but has not elaborately dealt with the provisions relevant for the purpose. If Sections 83 and 85 of
the Act are taken into consideration as it was before amendment in 2013, it will appear that a suit in respect
of a waqf property is barred under Section 85 of the Waqf Act, 1995. Even if one is to confine within the
averments of the plaint then also it is apparent on the face of the plaint record that the suit property has been
claimed to be a waqf property and if it is so then the Court is under obligation to decide the question of
maintainability of a suit before a Civil Court taking into consideration of the provisions of Section 85 of the
Waqf Act, 1995. Provisions of Section 83 of the said Act is also to be taken note of which says that Tribunals
have been constituted for the purpose of determination of any disputed question or other matter relating to
not only waqf but also waqf property. The learned Judge has observed that in the instant suit there is no
dispute regarding waqf. Even that is assumed to be correct, it is not correct that the suit property is not a
waqf property. Therefore, the finding of the learned Judge that the suit is not barred under the provisions of
Waqf Act, 1995 requires to be scrutinized further. The said Waqf Act has been amended in 2013. The
provisions of Section 83 of the said Act have undergone amendment. I have already quoted the amended
provisions of Section 83. Whether amended provision of Section 83 is applicable in this case is yet to be
scrutinized. The amended provision, however, clearly states that Waqf Tribunal constituted within the
meaning of Section 83 will also decide question relating to eviction of tenant, determination of rights and
obligations of the lessor and the lessee of a waqf property. In the instant suit, these are the questions and
cause of action for the suit is based on those questions. If at all the provision of amended Act is applicable the
learned Judge is also required to take note of the amended provision of Section 83 of the Waqf Act."
The petitioner cited another judgment reported at 2013 (4) CHN (Cal) 701. In the said case, a
question arose as to whether the view of the Tribunal, that an application under Section 83(2) of the said Act
would be maintainable only when an order was passed by the Board which affects a party and not against
inaction of the Board to pass an order, was correct in the eye of law. Following Anis Fatma's case referred to
above, a co‐ordinate Bench of this Court held that, in view of paragraph No. 10 of the decision in Anis
Fatma, there was no reason to relegate the petitioner to the writ Court. Accordingly, the matter was sent
back to the Wakf Tribunal for determination of the question raised, as to whether the matter related to a
wakf property.
The next judgment referred to by the petitioner was an unreported decision in WP 1330 of 2015
(Khoja Sunnat Jamat and Anr. vs. Board of Waqf, West Bengal and Ors.). There the Hon'ble Single Judge
held in paragraph nos. 30 to 32 as follows:
"30. To the mind of this Bench, "determination of any dispute, question or other matter relating
to a waqf or waqf property" used in sub‐section (1) of section 83 as well as in section 84 as well as "an
order made under this Act, or rules made thereunder" used in sub‐section (2) of section 83 of the Act
read with sections 65 and 51 thereof are wide and expansive to embrace the grievances raised by the
petitioners in this writ petition, which can legitimately be raised before the Waqf Tribunal for a decision
by it. The decision to take over direct management of the property (under section 65 of the Act) and the
decision to develop the property followed by execution of a development agreement (ostensibly under
section 51 of the Act) must be construed as included in "an order made under this Act" and, therefore,
amenable to challenge before the Waqf Tribunal which has the powers exercisable by a civil court under
the Civil Procedure Code to decide the lis.
31. It has to be remembered that the jurisdiction of a writ Court under Article 226 is an
extraordinary jurisdiction, which should be exercised sparingly and in fit cases where the party
aggrieved has no other remedy available to him. If the general laws of the country or a special law,
which is regarded as a self‐contained code, provide a remedy that is efficacious and supposedly speedy, it
would require a party aggrieved to allege and succeed in his contention that his fundamental right has
been breached or that he has been proceeded against in violation of principles of natural justice or that
the authority deciding his fate had absolutely no jurisdiction to do so or that it has acted under a statute
which is ultra vires, to enable the Court exercise its jurisdiction under Article 226 and issue
appropriate writ/order/direction ameliorating his grievance. On facts and in the circumstances of the
present case, none of these exceptions appear to be fulfilled.
32. In such view of the matter, the preliminary objection to the entertainability of the writ
petition is upheld though for reasons different from the one raised by Mr. Razzack. The petitioners are
relegated to the Waqf Tribunal for having a decision on their grievances, in accordance with law, if so
advised."
However, in paragraph no. 21 of the said judgment, it was held as follows:
"21. There is no reason to hold to the contrary on this writ petition. Each case has to be judged
on the basis of its own peculiar facts. It is not the law that whenever a writ petition is presented
concerning a waqf or a waqf property, the High Court must invariably relegate the aggrieved party to
the Waqf Tribunal. Depending upon facts and circumstances of the case, subject matter of challenge
and the nature of relief claimed, it would always be within the discretionary jurisdiction of the High
Court whether to entertain a writ petition concerning a waqf or a waqf property or not. The decision in
Anis Fatma (supra) cannot be decisive in all cases where issues are raised pertaining to a waqf or a waqf
property."
On the other hand, learned counsel for the plaintiff/opposite party No. 1 submitted that the
judgment of Anis Fatma was considered in a subsequent decision reported at (2014) 16 SCC 38 (Faseela M
vs. Munnerul Islam Madrasa Committee and Another). In such judgment, it was categorically held that a
suit for eviction against the tenant relating to a waqf property was exclusively triable by the Civil Court, as
such suit is not covered by the disputes specified in Sections 6 and 7 of the 1995 Act. Some relevant
paragraphs of the said judgment are quoted below:
"8. The question, for determination in these appeals, is as to whether the suit for eviction by the landlord against the
tenant relating to wakf property is triable by the civil court or the suit lies within the exclusive jurisdiction of the Wakf
Tribunal.
9. For determination of the above question, besides Sections 6 and 7, the two other provisions which deserve
to be noticed are Sections 83 and 85 of the Act. These provisions read:
"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 wakf or wakf property, eviction of a tenant or determination of rights and
obligations of the lessor and the lessee of such property, under this Act and define the local limits and
jurisdiction of such Tribunals.
(2) Any mutawalli person interested in a wakf 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 wakf.
(3) Where any application made under sub‐section (1) relates to any wakf 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 wakf 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
wakf or any other person interested in the wakf or the wakf property to transfer such application to any
other Tribunal having jurisdiction for the determination of the dispute, question or other matter relating
to such wakf or wakf 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;
(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 shall be made either by name or by designation.
(4‐A) 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, revenue court and any other authority in respect of any dispute, question or other matter relating to any wakf, wakf property or other matter which is required by or under this Act to be determined by a Tribunal."
10. In Ramesh Gobindram v. Sugra Humayun Mirza Wakf [Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] this Court considered Sections 6(1), 6(5), 7(1), 7(5), 83, 85 and few other provisions of the Act and explained the jurisdiction of the Wakf Tribunal vis‐à‐vis the civil court. As regards the suit for eviction against the tenant(s) of wakf property, the Court held that such suit is triable by the civil court as it is not covered by Sections 6 and 7 of the Act.
11. The Court in Ramesh Gobindram case [Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] held as follows: (SCC p. 738, para 35) "35. In the cases at hand, the Act does not provide for any proceedings before the Tribunal for determination of a dispute concerning the eviction of a tenant in occupation of a wakf property or the rights and obligations of the lessor and the lessees of such property. A suit seeking eviction of the tenants from what is admittedly wakf property could, therefore, be filed only before the civil court and not before the Tribunal."
12. Mr Renjith Marar, learned counsel for Respondent 1, submits that in a subsequent decision in Bhanwar Lal v. Rajasthan Board of Muslim Wakf [Bhanwar Lal v. Rajasthan Board of Muslim Wakf, (2014) 16 SCC 51] , this Court has taken a different view. According to him, Section 85 of the Act leaves no manner of doubt that the Wakf Tribunal has jurisdiction to decide the suit for eviction. It is so because one of the questions for determination is whether the suit property is wakf property or not.
13. The Court in Bhanwar Lal [Bhanwar Lal v. Rajasthan Board of Muslim Wakf, (2014) 16 SCC 51] considered the decision in Ramesh Gobindram [Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] at quite some length. Besides Ramesh Gobindram [Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] , the Court in Bhanwar Lal [Bhanwar Lal v. Rajasthan Board of Muslim Wakf, (2014) 16 SCC 51] also considered two other decisions, one, W.B. Wakf Board v. Anis Fatma Begum [W.B. Wakf Board v. Anis Fatma Begum, (2010) 14 SCC 588 : (2012) 1 SCC (Civ) 773] and two, Sardar Khan v. Syed Nazmul Hasan [Sardar Khan v. Syed Nazmul Hasan, (2007) 10 SCC 727] . In Anis Fatma Begum [W.B. Wakf Board v. Anis Fatma Begum, (2010) 14 SCC 588 : (2012) 1 SCC (Civ) 773] , this Court had held that the Wakf Tribunal constituted under Section 83 of the Act will have exclusive jurisdiction to deal with the questions relating to demarcation of the wakf property.
14. Pertinently, the Court in Bhanwar Lal [Bhanwar Lal v. Rajasthan Board of Muslim Wakf, (2014) 16 SCC 51] held that the suit for cancellation of sale deed was triable by the civil court.
15. Bhanwar Lal [Bhanwar Lal v. Rajasthan Board of Muslim Wakf, (2014) 16 SCC 51] follows the line of reasoning in Ramesh Gobindram [Ramesh Gobindramv. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 :
(2010) 3 SCC (Civ) 553] . The decision of this Court in Bhanwar Lal [Bhanwar Lal v. Rajasthan Board of Muslim Wakf, (2014) 16 SCC 51] is not in any manner inconsistent or contrary to the view taken by this Court in Ramesh Gobindram [Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 :
(2010) 3 SCC (Civ) 553] . We fully concur with the view of this Court in Ramesh Gobindram [Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] , particularly with regard to construction put by it upon Sections 83 and 85 of the Act. In Ramesh Gobindram[Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] the Court said:
(SCC p. 738, paras 32‐34) "32. There is, in our view, nothing in Section 83 to suggest that it pushes the exclusion of the jurisdiction of the civil courts extends (sic) beyond what has been provided for in Section 6(5), Section 7 and Section 85 of the Act. It simply empowers the Government to constitute a Tribunal or Tribunals for determination of any dispute, question of other matter relating to a wakf or wakf property which does not ipso facto mean that the jurisdiction of the civil courts stands completely excluded by reasons of such establishment.
33. It is noteworthy that the expression 'for the determination of any dispute, question or other matter relating to a wakf or wakf property' appearing in Section 83(1) also appears in Section 85 of the Act. Section 85 does not, however, exclude the jurisdiction of the civil courts in respect of any or every question or disputes only because the same relates to a wakf or a wakf property. Section 85 in terms provides that the jurisdiction of the civil court shall stand excluded in relation to only such matters as are required by or under this Act to be determined by the Tribunal.
34. The crucial question that shall have to be answered in every case where a plea regarding exclusion of the jurisdiction of the civil court is raised is whether the Tribunal is under the Act or the Rules required to deal with the matter sought to be brought before a civil court. If it is not, the jurisdiction of the civil court is not excluded. But if the Tribunal is required to decide the matter the jurisdiction of the civil court would stand excluded."
16. The matter before us is wholly and squarely covered by Ramesh Gobindram[Ramesh Gobindram v. Sugra Humayun Mirza Wakf, (2010) 8 SCC 726 : (2010) 3 SCC (Civ) 553] . The suit for eviction against the tenant relating to a wakf property is exclusively triable by the civil court as such suit is not covered by the disputes specified in Sections 6 and 7 of the Act."
The next judgment cited on behalf of the opposite party is reported at 2016 (3) CLJ (Cal) 63. Relying on the said judgment, the opposite party no. 1 argues that ultimately the jurisdiction of a Waqf Tribunal is referable to Sections 6 and 7 of the said Act.
As such, according to the learned counsel for the opposite party, the judgment of Faseela M holds the field and eviction suits, even in respect of waqf properties, fall within the domain of Civil Courts and not the Waqf Tribunal.
Upon hearing the rival contention of the parties, it appears that undisputedly in the present case, the suit property was a waqf property and the suit was filed under the provisions of the West Bengal Premises Tenancy Act, 1997 for eviction of a tenant. A perusal of Section 54 of the Waqf Act, 1995 shows that a mechanism has been provided for removal of encroachers in respect of a waqf property. The term "encroacher" has been defined in Section 3(ee) of the said Act. As per such definition, a person whose tenancy, lease or licence has expired or has been terminated by Mutawalli or the Board, are included in the definition.
However, in the present case, the suit was instituted under the provisions of the West Bengal Premises Tenancy Act, 1997. Unlike a lessee under the Transfer of Property Act, the tenancy of a premises tenant, governed by the Act of 1997, is not terminated merely upon expiry of lease and/or a notice to quit being issued and received by the landlord and tenant respectively. A premises tenancy under the 1997 Act is terminated only upon an eviction decree being passed against the tenant on any of the grounds stipulated in Section 6 of the Act of 1997, and not upon service of a quit notice. Hence, the present petitioner could not be termed as a person whose tenancy has expired or has been terminated. As a result, the present petitioner does not come within the purview of Section 3(ee), and consequently of Section 54, of the said Act.
As such, no mechanism has been provided in the said Act for eviction of a premises tenant governed by the West Bengal Premises Tenancy Act, 1997. Moreover, as settled in Faseela M's case, endorsing the view in Ramesh Gobindram [(2010) 8 SCC 726], that suits for eviction against tenant of waqf property are triable by a Civil Court, as those are not covered by Sections 6 and 7 of the said Act. It was further held that the said Act does not provide for any proceedings before the Waqf Tribunal for determination of a dispute concerning the eviction of a tenant in occupation of a waqf property. As such, a suit seeking eviction of tenant from an admittedly waqf property could be filed only before a Civil Court and not before the Tribunal.
As to the language of Section 83(10) of the said Act having included disputes relating to eviction of a tenant, it was held in the said judgment that the said section relates only to constitution of tribunals and cannot operate beyond the periphery of Sections 6 and 7 of the said Act, which do not include suits for eviction against tenants.
Even paragraph Nos. 23 and 24 of Anis Fatma's judgment go on to show that the facts in the said case were distinct from Ramesh Gobindram's case on the count that Ramesh Gobindram had held that eviction proceedings could only be decided by the Civil Court and in Anis Fatma's case, the disputes did not relate to eviction. In view of such specific distinction having been taken into account, it is evident that even in Anis Fatma, the Hon'ble Supreme Court held that only Civil Court would have determination to decide eviction proceedings and not Waqf Tribunal.
With regard to the judgment reported at (2015) 1 WBLR (Cal) 455, it is found with utmost respect that the Hon'ble Single Judge did not consider the judgment reported at (2014) 16 SCC 38 (Faseela M's case), which took a contrary view upon consideration of Anis Fatma's case. In fact, Fatma's judgment was delivered after the 2013 amendment of the Waqf Act, 1995, which was the basis of the judgment of the Hon'ble Single Judge in (2015) 1 WBLR (Cal) 455. As such, with all humility and utmost respect, it is to be concluded that the judgment reported at (2015) 1 WBLR (Cal) 455, being in conflict with that reported at (2014) 16 SCC 38 (Faseela M's case), is par incuriam.
As to the unreported judgment of Khoja Sunnat Jamat, it was clearly held in paragraph No. 21 of the same that each case had to be judged on the basis of its own peculiar facts and that it was not the law that whenever a writ petition is presented concerning a waqf or waqf property, the High Court must invariably relegate the aggrieved party to the Waqf Tribunal. In such context, it was held that the provisions of Section 83, read with Sections 65 and 51 of the said Act, were wide and expansive enough to embrace the grievances raised by the petitioners in the said writ petition, which could legitimately be raised before the Waqf Tribunal. In such view of the matter, the dispute was relegated to the Waqf Tribunal. As such, the said judgment does not help the present petitioner in any manner, not being a precedent on the ratio decidendi currently under consideration.
In view of the above discussions, the Court below was perfectly justified in holding that the suit in question was very much maintainable before the Civil Court and ought not to be relegated to the Waqf Tribunal for being decided. Accordingly, the rejection of the petitioner's application under Order XIV Rule 2 of the Code of Civil Procedure was well within the jurisdiction of the Court below and accordingly, ought not to be interfered with.
In the circumstances, C.O. No. 4620 of 2016 is dismissed on contest without, however, any order as to costs.
(Sabyasachi Bhattacharyya, J.)