N.K. Mehrotra, J. - (1.) This is a civil revision under Section 83 (9) of the Waqf Act, 1995 against the order dated 18.7.2002 passed by the Civil Judge (Senior Division), Lakhimpur Kheri in Civil Appeal No. 1 of 2002.
(2.) Heard the learned counsel for the revisionist and the learned counsel for the opposite parties.
(3.) The opposite party No. 1 was the Mutawalli of the Waqf Mst. Azeeman Hajjan No. 11, Lakhimpur Kheri. Several complaints were received against the opposite party No. 1 Muttawalli after making necessary inquiry as provided under the aforesaid Act. The Waqf Board passed order of removal of opposite party No. 1 Mutawalli under Section 27 of the Waqf Act on 15.6.2002. The opposite party No. 1 filed a Civil Appeal No. 1/2002 under Section 64 (4) of the Waqf Act, 1995 before the Waqf Tribunal, i.e., the Civil Judge (Senior Division), Lakhimpur Kheri against the order dated 15.6.2002. The Waqf Tribunal stayed the operation of the order dated 15.6.2002 passed by the revisionist vide impugned order dated 18.7.2002 and the temporary injunction granted by the Waqf Tribunal is being extended from time to time. The instant Revision has been filed against this order of the Tribunal, by which the Tribunal after exercising his power under Order XXXIX, Rules 1 and 2, C.P.C. has issued a temporary injunction during the pendency of the appeal.;