(1.) The challenge in the present revision petition is to the order dated 25.2.2004, passed by the learned Wakf Tribunal, Ropar, whereby the objection raised by the defendant that the above Tribunal has no jurisdiction to entertain the issue raised by the Wakf Board, was declined.
(2.) According to the defendant, the Wakf Tribunal has jurisdiction only in respect of the matters falling within the ambit of Sections 6, 32(3) and 54(4) of the Wakf Act, 1995.
(3.) The plaintiff has filed the suit alleging therein that the defendant was inducted as lessee and since he has not paid the rent, he is liable to be evicted and pay damages and mesne profits for the use occupation of the demised premises.