Amreshwar Pratap Sahi, Devendra Upadhyaya, JJ. - (1.) Heard learned Counsel for the petitioner and Sri Q.H. Rizvi representing the U.P. Sunni Central Board of Waqfs. The petitioner, alleging himself to be duly appointed Mutawalli of Waqf Ismalia No.209 - Ex II Meerut (Ghaziabad), has filed this petition seeking a direction to be issued by this Court to the Collector, Solan, Himachal Pradesh to ensure removal of encroachment and illegal occupation over the property situate in Mauza Lower Bazar, Solan, Tehsil & District Solan, Himachal Pradesh, which according to the petitioner is comprised in the waqf property of the waqf in question.
(2.) In support of his submissions, learned Counsel for the petitioner has drawn attention of the Court to three letters written by the Chairman of U.P. Sunni Central Board of Waqfs, which have been annexed as Annexure Nos.4, 5 and 6 to the writ petition. Vide Annexure Nos.4 and 6, the Chairman of the U.P. Sunni Central Waqf Board has made a request to the Deputy Commissioner, Solan, Himachal Pradesh to remove the encroachment and evict the illegal occupants from the waqf property situate in district Solan, Himachal Pradesh. Vide Annexure No.5, which is the letter dated 18.2.2015, the Chairman of U.P. Sunni Central Waqf Board has made a request to the Deputy Commissioner, Solan, Himachal Pradesh pointing out certain discrepancies in the Mutation Orders in relation to the waqf property, which have been passed in favour of the petitioner only in respect of half of the property. The Chairman through the said letter has also expressed its concern that the earlier orders passed by the Waqf Board have not been given effect to.
(3.) So far as the issue relating to removal of encroachment over the property situate in District Solan, Himachal Pradesh is concerned, we may only observe that the petitioner has only relied on the letters written by the Chairman, U.P. Sunni Central Waqf Board to the Deputy Commissioner, Solan, Himachal Pradesh and has not produced any order/proceedings which may have been passed or drawn under Section 54 of the Waqf Act, 1995. It is undisputed that Section 54 of the Waqf Act unambiguously provides that in case the Chief Executive Officer of the Waqf Board considers that there has been an encroachment on any land, building, space or other property, which is a waqf property either on receiving a complaint or on his own motion, then in that eventuality, he shall issue a notice to the encroacher calling upon him to remove the encroachment. Sub-Section (3) of Section 54 further prescribes that if, after considering the objections from the alleged encroacher, the Chief Executive Officer is satisfied that the property in question is 'waqf property' and there has been an encroachment thereon, he will make an application to the Tribunal for grant of order of eviction for removal of such an encroachment and deliver possession of land, building, space or any other such property encroached upon. Sub-Section (4) of Section 54 prescribes that the Tribunal after receiving such an application from the Chief Executive Officer of the Waqf shall make an order of eviction directing that the waqf property shall be vacated by the illegal occupants. The proviso appended to Sub-Section (4) of Section 54 requires the Tribunal to give an opportunity of being heard to the person against whom the application for eviction is moved by the Chief Executive officer.;