Delhi High Court declines review of eviction order amid conflicting Supreme Court views on 2013 Waqf law amendment

The petitioner/landlord instituted an eviction petition under the Delhi Rent Control Act, 1958 (“DRCA”) in 2009 concerning premises claimed to be Waqf property.

The petition was initially rejected under Order VII Rule 11 CPC on 26 May 2011; that order was set aside in revision on 11 February 2015, and the matter was remanded for trial.

The Supreme Court dismissed the challenge to the remand order on 7 May 2015.

After trial, the eviction petition was dismissed by the Rent Controller on 7 June 2018.

In RC.REV. 367/2018, the High Court, by judgment dated 7 July 2023, allowed the landlord’s revision and passed an eviction order.

The respondent/tenant thereafter sought review under Order XLVII Rule 1 read with Section 151 CPC, contending that the Waqf (Amendment) Act, 2013 retrospectively transferred jurisdiction over eviction of tenants of Waqf property from the Rent Controller to the Waqf Tribunal under Section 83 of the Waqf Act, 1995, with the consequence that the eviction proceedings and the revision were without jurisdiction.

The Court applied Section 114 and Order XLVII Rule 1 CPC, under which review is confined to discovery of new and important matter despite due diligence, a patent error apparent on the face of the record, or an analogous sufficient reason; review is not an appeal in disguise and cannot be used merely to substitute a different legal view.

This principle was drawn from Shri Ram Sahu v. Vinod Kumar Rawat, Aribam Tuleshwar Sharma v. Aribam Pishak Sharma, Meera Bhanja v. Nirmala Kumari Choudhury, Parsion Devi v. Sumitri Devi, and State of West Bengal v. Kamal Sengupta.

The Court also considered Sections 83 and 85 of the Waqf Act, 1995, Section 9 CPC, and the principles governing retrospectivity of procedural amendments and changes of forum stated in New India Assurance Co. Ltd. v. Shanti Misra, Hitendra Vishnu Thakur v. State of Maharashtra, Sudhir G. Angur v. M. Sanjeev, Shiv Shakti Coop. Housing Society v. Swaraj Developers, and Neena Aneja v. Jai Prakash Associates Ltd.

It noted the conflicting approaches in Ramesh Gobindram v. Sugra Humayun Mirza Wakf, Rashid Wali Beg v. Farid Pindari, Mumtaz Yarud Dowla Waqf v. Badam Balakrishna Hotel, and the subsequent decision in Habib Alladin v. Mohammed Ahmed concerning the effect of the 2013 amendment.

The Court held that the tenant’s contention required a substantive examination of the retrospectivity of the 2013 amendment, the scope of Sections 83 and 85, and the interaction between the Waqf Act and the DRCA.

These were matters on which competing judicial views existed, rather than a patent mistake evident from the record.

The judgment under review had expressly considered the objection regarding the Waqf Tribunal’s jurisdiction and had held that the eviction petition, instituted before the 2013 amendment, remained maintainable before the Rent Controller; it had also distinguished the authorities relied upon by the tenant.

The later decision in Mumtaz Yarud Dowla was delivered after the judgment under review, while Habib Alladin subsequently adopted a view contrary to Rashid Wali Beg and Mumtaz Yarud Dowla, thereby demonstrating that the legal issue was debatable and not self-evident.

Applying the settled limits of review jurisdiction, the Court concluded that correcting the alleged legal error would require appellate reargument and a fresh interpretation of the statutory scheme, which was impermissible in review proceedings.

The Court held that no error apparent on the face of the record was established in the judgment dated 7 July 2023, and that the question whether the Waqf Amendment Act, 2013 retrospectively altered the forum for pending eviction proceedings was not capable of being reopened in review jurisdiction.

The order dated 8 January 2024 restraining initiation of execution proceedings was vacated, and the landlord was permitted to initiate execution in accordance with law.

The tenant was directed to pay ₹50,000 per month towards use and occupation charges from 8 January 2024 until 3 August 2026, with any further determination left to the executing court.