SUNITA AGARWAL, J. - (1.) Heard Shri W.H. Khan, learned Senior Advocate assisted by Shri Nitin Sharma, learned counsel for the petitioner and Shri M.A. Qadeer, learned Senior Advocate assisted by Shri Shamim Ahmad, learned counsel for the respondent nos. 9 to 11. Shri Ashish Kumar Singh, learned Advocate has appeared for respondent nos. 1 to 8.
(2.) This petition is directed against the findings recorded by the Additional District Judge, Court No. 17, Allahabad in Civil Appeal No. 88 of 2004 (Manish Prakash vs. Dr. Prabhu Sharan Rajvedi & others) vide judgment and order dated 22.8.2005 with regard to the suit property which is stated to be a Waqf property.
(3.) The brief facts relevant to note before dealing with the controversy in hand are: -;