HAJI RAO SHARAFAT ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This revision is directed against the order dated 5-9- 2012 passed by the District Judge, Haridwar, in O.S. No. 5 of 2012, Haji Rao Sharafat Ali Vs. State of Uttarakhand and others, whereby the application for grant of temporary injunction has been rejected by the Tribunal/District Judge, Haridwar.

(2.) The learned Advocate General appearing on behalf of the respondents has raised a preliminary objection that the revision itself is not maintainable since no final determination has been made by the Tribunal and only the temporary injunction application has been rejected.

(3.) I have perused the provisions of Section 83 of the Wakf Act, 1995 (for short the Act), the relevant extract thereof reads as under:-