MOHD RAZA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Late Md. Raza made a Wakful Alal Aulad (hereinafter referred to as the Wakf) in respect of his immovable properties of several villages by a registered deed dated 12.4.1939. In 1961, Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus) Act, 1961 (hereinafter referred to as the Act) was enacted by the State of Bihar fixing ceiling area of the agricultural land for a family. A Land Ceiling Case No. 384 of 1973 was started in respect of the land of the wakf under the Act and a notice was published and served on Mutawalli of the Wakf calling upon him to file the return. The Wakf through the Mutawalli filed the return/representation, pursuant to the said notice. After considering the representation filed on behalf of the Wakf and the other materials on the record about 123 acres of the agricultural land of the Wakf were declared surplus by the competent authority. Accordingly, a notification under Section 15 of the Act acquiring the surplus land of the Wakf was published in the Gazette dated 1.8.1978.

(2.) The orders passed under the Act declaring some of the land of the Wakf as surplus and the Notification under Section 15 of the Act acquiring the said surplus land were not challenged by or on behalf of the Wakf and they became final. In 1980, petitioner No. 2 became Mutawalli. In 1986, on a representation made by the Sunni Wakf Board, the Deputy Secretary, Law Department, Govt. of Bihar, sent a letter dated 27.11.1996 to the Deputy Commissioner, Hazaribagh, asking him to stay the ceiling proceedings against the Wakf property until further orders. By letter dated 7.8.1990 issued by the Additional Secretary, Law Department, Govt. of Bihar, the Ceiling authorities were informed that nothing can be done in the matter because the Act is applicable to the Wakf land also. After receipt of the said letter, the Deputy Commissioner by order dated 1.1.1991 directed distribution of the surplus land of the Wakf with the observation that the same could not be distributed earlier in view of the conspiracy involving the Law Department of the State. The surplus land of the Wakf was accordingly distributed to the landless persons of the Scheduled Castes/Scheduled Tribes, etc. on 16.9.1991.

(3.) After the surplus land of the Wakf was distributed to the landless persons, this writ petition was filed on 17.9.1991 in this Court challenging the Notification dated 1.8.1978 under Section 15 of the Act. The afore^ said letter dated 1.8.1978 issued by the Additional Secretary, Law Department, Government of Bihar, Patna to the Deputy Commissioner, Hazaribagh saying that the provisions of the Act will apply in relation to the Wakf land also as well as the letter dated 1.1.1991 by which the Deputy Commissioner, Hazaribagh, directed distribution of the surplus land of the wakf have also been challenged. The respondents have filed the counter -affidavit and the petitioners have filed rejoinder -affidavit in reply thereto. We have heard the learned Counsel for the parties.