MANOJ MISRA,J. - (1.) Heard Sri W. H. Khan, learned senior counsel, assisted by Sri J.H. Khan, for the revisionist; Sri Punit Kumar Gupta for the respondent no.1; and Sri Manish Tandon for the respondents 2 and 3.
(2.) Considering the ground on which this court proposes to pass order, learned counsel for the respondents do not pray for time to file counter-affidavit and have agreed for final disposal of the matter. Accordingly, with the consent of the learned counsel for the parties, this revision is being finally decided at the admission stage itself.
(3.) The present revision has been filed under sub-section (9) of section 83 of the Waqf Act, 1995 against the order dated 05.05.2017 passed by two members including the Chairman of U.P. Waqf Tribunal at Lucknow in Waqf Case No.82 of 2016.;