- (1.) Heard Shri Anurag Shukla, learned counsel for the revisionist and Shri Syed Aftab Ahmad and Shri Qamar Hasan Rizvi, learned counsel for the opposite parties.
(2.) This is a civil revision under Section 83(9) of the Waqf Act, 1995 (hereinafter referred to as ?the Act, 1995?). The challenge is to the order of the Waqf Tribunal passed under Section 54(3) of the said Act, 1995.
(3.) The facts of the case in brief are that the revisionist claims to be a tenant of the Waqf for the past 50 years. It is an admitted position that he was in arrears of rent for the period April, 2010 till in September, 2014. According to the revisionist the said arrears of rent was deposited by him under Rule 10 of the Waqf Property Lease Rules, 2014 before the Waqf Board and thereafter, the rent upto January, 2015 was deposited in December, 2015.;