Supreme Court: Waqf Tribunals Have No Jurisdiction Over Properties Not in Official Auqaf List

31 Jan 2026 Court News 31 Jan 2026
Supreme Court: Waqf Tribunals Have No Jurisdiction Over Properties Not in Official Auqaf List

Supreme Court: Waqf Tribunals Have No Jurisdiction Over Properties Not in Official Auqaf List

 

Civil Courts Retain Power in Unregistered Property Disputes

 

Apex Court Clarifies Limits of Waqf Tribunal Authority

 

By Our Legal Reporter

 

New Delhi: January 30, 2026:

In a landmark judgment delivered on January 28, 2026, the Supreme Court of India settled a long-standing question about the jurisdiction of Waqf Tribunals. The Court held that tribunals created under the Waqf Act, 1995 can only adjudicate disputes concerning properties that are either listed in the official “list of auqaf” or formally registered under the Act.

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The ruling came in the case of Habib Alladin & Ors. v. Mohammed Ahmed, where the Telangana High Court had previously upheld an injunction granted by the Waqf Tribunal over property not registered under the Act. The Supreme Court set aside that order, emphasizing that civil courts continue to have jurisdiction in such matters.

Court’s Observations

  • Jurisdiction Limited to Registered Properties: The Court stated that tribunals cannot decide whether a property is waqf unless it is already listed or registered.
  • Civil Courts Retain Role: Section 85 of the Waqf Act does not completely oust civil court jurisdiction. Civil courts can still hear disputes over unregistered properties.
  • No Omnibus Powers: Section 83 of the Act, which provides for the constitution of tribunals, cannot be interpreted as granting them blanket authority over all waqf-related disputes.
  • Legal Certainty: The Court stressed that only properties notified in Chapter II or registered under Chapter V of the Act fall within tribunal jurisdiction.

Significance of the Judgment

  • Protects Property Owners: Prevents misuse of waqf claims over properties not officially recognized.
  • Clarifies Law: Provides clear guidance on the scope of tribunal powers under the Waqf Act.
  • Strengthens Civil Courts: Reinforces the role of civil courts in property disputes, ensuring judicial balance.
  • Prevents Overreach: Stops tribunals from exercising powers beyond statutory limits.

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Broader Implications

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This ruling has wide-ranging consequences for property law in India:

  • Checks Arbitrary Claims: Individuals or waqf boards cannot claim jurisdiction over properties without proper registration.
  • Reduces Litigation Confusion: Clarifies which forum—civil court or tribunal—should hear disputes.
  • Strengthens Rule of Law: Ensures that statutory requirements are respected before jurisdiction is assumed.
  • Guidance for Future Cases: Sets precedent for similar disputes across states.

Expert Commentary

Legal experts have welcomed the ruling, noting that it prevents tribunals from overstepping their authority. They argue that the judgment protects property owners from arbitrary waqf claims and ensures that disputes are resolved in the correct forum.

Conclusion

The Supreme Court’s ruling on Waqf Tribunal jurisdiction is a landmark in clarifying the boundaries of tribunal authority under the Waqf Act, 1995. By affirming that only properties listed or registered under the Act fall within tribunal jurisdiction, the Court has ensured legal certainty, protected property rights, and reinforced the role of civil courts.

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This judgment not only settles a contentious legal issue but also strengthens the principle that jurisdiction must flow strictly from statutory provisions, not assumptions of authority.

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Article Details
  • Published: 31 Jan 2026
  • Updated: 31 Jan 2026
  • Category: Court News
  • Keywords: Supreme Court Waqf Tribunal jurisdiction, Waqf Tribunal powers unregistered property, civil court jurisdiction Waqf Act 1995, properties not in auqaf list Supreme Court, Section 85 Waqf Act civil court, Habib Alladin vs Mohammed Ahmed Supreme Court
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