(1.) The instant revision has been preferred under Sec. 83 (9) of the Waqf Act, 1995 being aggrieved by the order dtd. 4/7/2018 passed by the Uttar Pradesh Waqf Tribunal in Waqf Case no. 37 of 2018, as a consequence, several properties belonging to Waqf No. 42-A, Lucknow have been de-listed from the register of Waqf.
(2.) In order to appreciate the controversy involved in the instant revision, certain facts giving rise to the instant revision are being noted hereinafter:-
(3.) Dr. Mohd. Abdul Jalil Faridi and his brother Lt. Mohd. Rafey Faridi both sons of Late Khan Bahadur Maulvi Mohammad Abdul Haq Saheb created a Walf-Alal-Nafs and Alal-Aulad to be (known as Waqf Faridi) by a Waqf deed dtd. 9/11/1945 and two properties were dedicated to the Waqf Faridi; (i) House No. 91, Dr. Moti Lal Bose Road, Machli Mohal, P.S. Hazratgarnj, Lucknow (ii) Faridi Building situated on Nazool Plot No. 14 near Maqbara Amzad Ali Shah, Hazratganj, Lucknow.
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