R.H. Zaidi, J. - (1.) BY means of this revision filed under Section 76 of the U.P. Muslim Waqfs Act, 1960, read with Section 83 of the Waqfs Act No. 5 of 1995. The revisionist challenges the validity of the order passed by the Waqf Tribunal, dated 2.5.1998. The said order, as it is evident from the material on record, was passed ex parte. The revisionist has got statutory alternative remedy against the same by filing the application under Order 9 Rule 13 C.P.C.
(2.) IN view of availability of the statutory alternative remedy, I decline to entertain this revision at this stage. It is, however, provided that it will be open to the revisionist to file an application under Order 9 Rule 13 C.P.C. If such an application is filed before the Court below/Waqf Tribunal within two weeks from today, the same shall be dealt with and decided expeditiously, preferably within a period of two months from the date the application is filed, after following the procedure prescribed for the same, it will also be open to the revisionist to apply for interim relief before the Waqfs Tribunal. Till the application is filed before the Waqfs Tribunal, the parties shall maintain status quo. With these observations and directions, this revision is disposed of finally.;