IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6045 OF 2002

Musamiya Imam Haiderbux Rizvi                 ...Appellant(s)

Versus

State of Gujarat and Anr.                    ...Respondent(s)

With Civil Appeal No.6046 of 2002

O  R  D  E  R

Heard learned counsel on both sides.

Having considered the matter at length, we are of the  

view  that  Constitution  (Sixty-sixth  Amendment)  Act,  1990,  

[for  short,  `1990  Act']  is  not  violative  of  the  basic  

structure of the Constitution.  In this connection, we have  

examined the test propounded by  I.R. Coelho (Dead) by Lrs.  

vs. State of Tamil Nadu, reported in 2007 (2) SCC 1.  Having  

regard to the tests laid down by that judgment, we uphold the  

constitutional validity of 1990 Act, insofar as it inserts  

Gujarat Devasthan Inams Abolition Act, 1969 [for short, `1969  

Act']  and Gujarat Devasthan Inams Abolition (Amendment) Act,  

1977, in the Ninth Schedule of the Constitution.  Before  

concluding,  we  may  mention  that  certain  proceedings  are  

pending  before  the  Collector,  Ahmedabad,  which  is  the  

competent Authority under 1969 Act.   The competent Authority

...2/-

- 2 -  

[Collector] will decide expeditiously the pending claim of  

the appellant(s) on merits and in accordance with law.  We  

express no opinion on the merits of the claim and on that  

aspect all contentions on both sides are kept open.

The civil appeals are, accordingly, disposed of.

No order as to costs.

....................CJI.               [S.H. KAPADIA]

......................J.               [K.S. RADHAKRISHNAN]

......................J.               [SWATANTER KUMAR]

New Delhi, July 27, 2010.