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Intazamiya Committee Id Gah, Morar v. M.P Wakf Board, Bhopal .
Structured Summary of the Opinion (Second Appeal concerning jurisdiction under the M.P. Wakf Act, 1954)
Factual and Procedural Background
The plaintiff filed a suit for a declaration that letter No. 2426 dated 22-4-1987 of the defendant, which dissolved the plaintiff's management committee and removed Plaintiff No. 2 from the post of Adhyakshya, was illegal and should be set aside. The plaintiff also sought an injunction restraining the defendant from interfering in the plaintiff's functioning and removing him from office.
The subject matter was an Id Gah at Thandi Sadak, Morar (known as Morar Id Gah), registered under the M.P. Wakf Act, 1954. The plaintiff alleged he was the Prabandhak of the Id Gah Committee and Mutawalli for ten years and had carried out Mutawalli duties, including handling compromises that yielded Rs. 20,000 spent on construction of shops. The plaintiff received notices (one on 1-12-1986 and another communication on 1-5-1987) and alleged denial of notice and hearing before removal.
The defendant did not file a conventional written-statement; instead it filed an application invoking section 55-C of the Wakf Act read with section 151 CPC, praying that the suit be dismissed for want of jurisdiction.
The trial Court (order dated 24-2-1988) treated the jurisdictional plea as one to be determined after framing issues and rejected the defendant's application, directing further proceedings. The defendant filed a revision petition which, on 15-7-1988, was allowed: the revisional Court held that it was not necessary that a written-statement be filed and directed the trial Court to hear both parties on the question of jurisdiction. The trial Court heard the parties and on 4-2-1989 held that the Civil Court had no jurisdiction and dismissed the suit. The plaintiff's appeal failed, and he filed the present second appeal.
Legal Issues Presented
- Whether the Civil Court had jurisdiction to entertain the plaintiff's suit given the provisions of section 43 (particularly sub‑section (4A)) and section 55‑C of the M.P. Wakf Act, 1954.
- Whether a plea of lack of jurisdiction (inherent or otherwise) can be raised by the defendant without filing a written-statement, or whether the matter must await written-statement and a preliminary issue.
Arguments of the Parties
Appellant's Arguments
- The procedure under section 43 of the Wakf Act (relating to removal of mutawallis) was not followed; consequently the Civil Court retained jurisdiction and section 55‑C could not operate as a bar in the present circumstances.
- Reliance was placed on Dhulabhai v. State of M.P (1969) and other authorities to argue limits on exclusion of Civil Court jurisdiction.
- Separately, the appellant contended that the defendant could not raise the question of jurisdiction without first filing a written-statement; reliance was placed on Naresh Saxena v. President, Adarsh Nagrik Sahkari Bank and Moolchand v. N.K. Satsangi.
Respondent's Position
Learned counsel for the respondent did not appear and therefore the respondent's oral arguments were not heard or recorded in the opinion.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Dhulabhai v. State of M.P., 1969 MPLJ 1 (SC) : AIR 1969 SC 78 | The case set out seven principles relating to exclusion of jurisdiction of Civil Courts; Principle No. 2 explains the difference between express exclusion of jurisdiction and cases where exclusion is not express and adequacy of remedies is decisive. | The Court relied on Principle No. 2 to determine that where the statute contains an express bar and provides a tribunal remedy (as the Wakf Act does under section 43(4A) and section 55‑C), the Civil Court is excluded from jurisdiction. The Court held the present case falls within the scope of that principle. |
| Dilip Singh v. Malam Singh, 1986 MPLJ 597 : 1986 CCLJ (MP) 240 | Authority for the proposition that an objection relating to jurisdiction/competence of the Court can be taken even without filing a written-statement; reference to Order 7 Rule 10(1) CPC on jurisdictional objections being decided 'at any stage of the suit'. | The Court treated this authority as supporting the view that an objection to jurisdiction can be raised before filing written-statement; it was used to reject the contention that jurisdictional pleas must wait until after written-statement. |
| Naresh Saxena v. President, Adarsh Nagrik Sahkari Bank, 1984 WN SN 44 | Division Bench decision holding that jurisdictional questions should, on the facts of that case, be decided after written-statement by framing a preliminary issue. | The Court acknowledged this authority but distinguished its applicability: it noted that some Division Bench decisions require written-statement before deciding jurisdictional pleas, yet determined that the binding principle in the Supreme Court's Kiran Singh case allows jurisdictional defect to be raised at any stage. |
| Moolchand v. N.K. Satsangi, 1992 JLJ 340 | Division Bench decision cited for the proposition that jurisdictional objections be decided after written-statement and framing of preliminary issues (on the facts of that case). | The Court observed this authority but declined to accept the contention that it mandates written-statement in all cases where jurisdiction is challenged. The Kiran Singh precedent was held to permit raising jurisdictional defect at any stage. |
| Kiran Singh v. Chaman Paswan, AIR 1954 SC 340 | Principle that a decree passed by a Court without jurisdiction is a nullity and its invalidity can be set up whenever and wherever it is sought to be enforced or relied upon; defect of jurisdiction cannot be cured even by consent. | The Court relied on this Supreme Court principle to hold that an inherent lack of jurisdiction strikes at the Court's authority and may be raised at any stage of the proceedings, including before filing a written-statement; this supported rejection of the appellant's contention that written-statement was prerequisite. |
Court's Reasoning and Analysis
The Court proceeded in two analytical strands corresponding to the main issues raised:
-
Analysis of statutory exclusion of Civil Court jurisdiction:
- The Court examined the Wakf Act provisions invoked by the parties: section 43 (providing for removal of mutawallis, with sub‑section (4A) permitting appeal to a Tribunal within one month and making the Tribunal's decision final) and section 55‑C (which provides for exclusion/bar to Civil Court jurisdiction in respect of matters to be determined by the Tribunal).
- Applying the principle from Dhulabhai (Principle No. 2), the Court explained that where there is an express bar of jurisdiction and the statute prescribes a tribunal remedy for the determination of rights or liabilities, the Civil Court's jurisdiction is excluded.
- Reading section 43(4A) together with section 55‑C, the Court concluded the Act provides a specific remedy to challenge removal of a mutawalli (appeal to the Tribunal) and expressly bars Civil Court proceedings on matters required to be determined by the Tribunal. Therefore there is an express exclusion of Civil Court jurisdiction in the present facts.
- Because the trial Court and the revisional Court had both accepted the absence of jurisdiction under the Act, the appellate review found no illegality in their approach on this point.
-
Analysis of whether jurisdictional objection required a written-statement:
- The Court reviewed Division Bench authorities (Naresh Saxena and Moolchand) holding that, on the facts of those cases, jurisdictional questions could be decided after written-statement and a preliminary issue was framed.
- However, the Court relied on Dilip Singh v. Malam Singh and, more fundamentally, the Supreme Court decision in Kiran Singh v. Chaman Paswan to state the overarching principle: a defect of jurisdiction is a nullity and may be raised at any stage of the litigation.
- The Court referred to Order 7 Rule 10(1) CPC and the phrase 'at any stage of the suit', observing that this includes stages prior to the filing of a written-statement. The Court emphasized that where there is an apparent lack of inherent jurisdiction it would be pointless to force parties to file written-statements only to find later that the Court lacked jurisdiction.
- Consequently, the Court rejected the appellant's contention that the absence of a written-statement precluded the defendant from raising a jurisdictional plea and held that jurisdictional defects can be considered at any stage.
Holding and Implications
Holding: The appeal is dismissed.
Implications:
- The Court upheld the view that, on the facts before it, the Civil Court had no jurisdiction to decide the plaintiff's suit because the Wakf Act (section 43(4A) read with section 55‑C) provides an exclusive tribunal remedy for removal of a mutawalli and expressly bars Civil Court proceedings in such matters. The trial Court's dismissal of the suit for want of jurisdiction was affirmed.
- On procedure, the Court held that an objection based on lack of jurisdiction (including inherent lack) can be raised and decided at any stage of the suit, including before the filing of a written-statement, because a decree passed without jurisdiction is a nullity (citing Kiran Singh).
- The appeal was dismissed without any order as to costs because the respondent was not heard. The opinion does not purport to lay down a novel precedent beyond application of existing authorities; it affirms the consequences of the statutory scheme and established Supreme Court principles in the facts of this case.
Appeal dismissed.
JUDGMENT
1. This second appeal raises a short question relating to jurisdiction under the following circumstances.
2. A suit was filed by the plaintiff for declaration to the effect that the letter No. 2426 dated 22-4-1987 of the defendant through which the management committee of the plaintiff was dissolved and plaintiff No. 2 was removed from the post of Adhyakshya was illegal and it be set aside. A relief for injunction was also claimed restraining the defendant from interfering in the functioning of the plaintiff and removing him from the post of Adhyakshya. It was alleged that there was an Id Gah at Thandi Sadak, Morar which was known as Morar Id Gah. It was registered under the M.P Wakf Act, 1954 with the M.P Wakf Board. Plaintiff was Prabandhak of the Id Gah Committee and Mutawalli for the last 10 years and had been performing his duties as Mutawalli. Several litigations were going on with respect to the property of the Id Gah and he had been doing Pairawi. Several compromises were also entered into and the plaintiff obtained a sum of Rs. 20,000/- out of those compromises. That amount was spent in the construction of shops. On 1-12-1986, the plaintiff received a notice, which was replied. Certain persons bore enmity with the plaintiff and wanted to remove him and take possession Over the Id Gah and its committee. They taking the office bearers of the defendant under their pressure, got the Committee of the plaintiff No. 1 dissolved and it was directed that the plaintiff No. 2 shall give charge to another person vide letter received by the plaintiff on 1-5-1987. This notice was illegal. No intimation was given to him nor any opportunity was given to him of being heard. An application for issue of temporary injunction was also given. The defendant did not file any written-statement but filed an application purporting to be one under section 55C of the Wakf Act read with section 151 Civil Procedure Code and prayed that the suit be dismissed, as the Court had no jurisdiction.
3. The learned trial Court by its order dated 24-2-1988 passed an order that the question would be determined after framing of issues. The defendant can take that plea in the written-statement. It, therefore, rejected the application and directed the case to be listed for further proceedings. A revision petition was preferred against the order which was allowed on 15-7-1988 and it was specifically held that it was not necessary that written-statement be filed. Reliance was placed on Dilip Singh v. Malam Singh, 1986 MPLJ 597 : 1986 CCLJ (MP) 240. The revision Court directed the trial Court to hear both the parties on the question of jurisdiction and decide it in accordance with law. The learned trial Court thereafter heard the parties and decided the question of jurisdiction on 4-2-1989 holding that the Civil Court had no jurisdiction. It, therefore, dismissed the suit. The plaintiff unsuccessfully preferred appeal and has now knocked the doors of this Court in second appeal.
4. Learned counsel for the appellant firstly argued that because the procedure prescribed under section 43 of the Wakf Act has not been followed, the Civil Court under the circumstances has got the jurisdiction. Section 55-C cannot be a bar to the jurisdiction of the Civil Court under the circumstances. He placed reliance on Dhulabhai v. State of M.P, 1969 MPLJ 1 (SC) : AIR 1969 SC 78. Another contention of the learned counsel is that without filing the written-statement, the question of jurisdiction cannot be raised and in this connection he placed reliance on Naresh Saxena v. President, Adarsh Nagrik Sahkari Bank, 1984 WN SN 44 and Moolchand v. N.K Satsangi, 1992 JLJ 340. Learned counsel for the respondent did not appear and hence he could not be heard.
5. As far as the first argument of the learned counsel for the appellant is concerned, we must look to the authority of the Apex Court relied upon by the learned counsel for the appellant as mentioned above. In the said authority of Dhulabhai (supra), the Apex Court laid down seven principles relating to the exclusion of jurisdiction of Civil Court. Principle No. 2 is relevant for our purpose. It runs as follows:
“Where there is an express bar of the jurisdiction of the Court, an examination of the scheme of the particular Act to find the adequacy or the sufficiency of the remedies provided may be relevant but it is not decisive to sustain the jurisdiction of the Civil Court. Where there is no express exclusion the examination of the remedies and the scheme of the particular Act to find out the intendment becomes necessary and the result of the inquiry may be decisive. In the latter case it is necessary to see if the statute creates a special right or a liability and provides for the determination of the right or liability and further lays down that all question about the said right and liability shall be determined by the tribunals so constituted, and whether remedies normally associated with actions in civil Courts are prescribed by the said statute or not.”
A careful perusal of the aforesaid principle shows that the present case is covered within the four corners of this principle. section 43 of the Wakf Act provides for removal of mutawallis. Sub-clause (4A) thereof is important. Under this provision, a mutawalli who is aggrieved by an order passed under any of the Clauses (d) to (1) of sub-section (1), may, within one month from the date of the receipt by him of the order, appeal against the order to the Tribunal and the decision of the Tribunal on such appeal shall be final. Now, if we peruse the provisions of Section 55-C, it specifically provides exclusion/bar to the jurisdiction of Civil Court in respect of matters to be determined by the Tribunal. Thus, if we read section 43(4A) and Section 55-C together, it is crystal clear that the Act has provided a remedy against the order passed by the Board removing mutawalli from the office on the grounds mentioned under section 43 Clauses (d) to (I) and in view of Section 55-C, if any dispute or question relating to any Wakf, Wakf property or other matter is required by or under the Act is to be determined by a tribunal, then the suit or other legal proceedings in Civil Court is barred. Thus, in this light, if we peruse the aforesaid principle laid down by the Hon'ble Supreme Court, there does not remain any doubt that their is an express exclusion of the jurisdiction of the Civil Court under the Wakf Act. The claim of the defendant under these circumstances that the Civil Court had no jurisdiction is correct. The Civil Court has got no jurisdiction with respect to any matter, which is required by or under the Act has to be determined by a Tribunal and if under section 43(4A) an appeal lies against the order of removal to the tribunal, the Civil Court had no jurisdiction. Both the learned Courts below have accepted it and I do not find that there is any illegality in the approach of the Courts below.
6. The next contention of the learned counsel for the appellant is that without filing written-statement the question of jurisdiction cannot be raised and in this connection reliance has been placed on the aforesaid two authorities. Of course, both the authorities are Division Bench decisions of this Court and it has been held on the facts of those cases that on the question of jurisdiction, if the Court thinks necessary and is required to be done so, it should decide, the question by framing preliminary issue after written-statement is filed. The case of Naresh Saxena was considered by this Court in Dilip Singh v. Malam Singh, 1986 MPLJ 597 : 1986 CCLJ (MP) 240 and in that case it was held that objection relating to the jurisdiction/competence of the Court to hear the suit can be taken even without filing written-statement. While coming to this conclusion the learned Judge made reference to the provisions of Order 7, Rule 10(1), Civil Procedure Code and observed that whenever any question as to jurisdiction of the Court — territorial or pecuniary — is raised ‘at any stage of the suit’ it is the bounden duty of the Court to decide the matter to short-curcuit litigation and protect parties from undue harassment of protracted and expensive litigation. In the present case, it is not a case of territorial or pecuniary jurisdiction of the Court, but it is a case relating to inherent lack of jurisdiction of the Court. I may refer to Kiran Singh v. Chaman Paswan, AIR 1954 SC 340. In that case, the Apex Court specifically ruled that.
“It is a fundamental principle that a decree passed by the Court is without jurisdiction is a nullity and that its invalidity could be set up whenever and wherever it is sought to be enforced or relied upon, even at the stage of execution and even in collateral proceedings.
It was further held that,
“A defect of jurisdiction, whether it is pecuniary or territorial or whether it is in respect of the subject matter of the action, strikes at the very authority of the Court to pass any decree, and such a defect cannot be cured even by consent of parties.”
Thus, if the matter relates to the jurisdiction — territorial or pecuniary or inherent lack, it strikes at the very authority of the Court to pass any decree. Hence, to my mind, it can be raised at any stage of the suit as held in aforesaid case of Dilip Singh (supra). In both the aforesaid decisions of this Court, relied upon by the learned counsel for the appellant law laid down in Kiransingh's case (supra) does not appear to have been taken note of that the defect of jurisdiction strikes at the very authority of the Court to pass any decree, and it can therefore be challenged at any stage of the suit. It will serve no purpose if in a case where there is apparent lack of inherent jurisdiction the parties are forced to file written-statement and then a preliminary issue is framed and thereafter it is held that the Court had no inherent jurisdiction to try the case. The plaint can be returned at any stage of the suit for presentation to proper Court to which it ought to have been instituted as provided under Order 7, Rule 10 Civil Procedure Code the words ‘at any stage of the suit.’ The underlined (Italics) used words are important. These words also include the stage prior to the filing of the written-statement. Thus in view of the law laid down in the aforesaid Kiran Singh's case I am of the view that the question of jurisdiction or lack of inherent jurisdiction can be seen at any stage as it strikes at the very authority of the Court to pass a decree. I, therefore, repel this contention of the learned counsel for the appellant as well.
7. In the result, the appeal is without any merit and is dismissed, but without any order as to costs as the respondent was not heard.
Appeal dismissed.
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