SUDHIR AGARWAL, J. - (1.) Heard Sri S.P. Shukla, Advocate, for revisionist and Sri M.A. Qadeer, learned Senior Advocate, assisted by Sri M.Y. Khan, Advocate, for respondents.
(2.) This Revision under Section 83(9) of Waqf Act, 1995 (hereinafter referred to as "Central Act, 1995") has been filed assailing the judgment and order dated 13.08.2012 passed by Syed Sahanawaj Hasan, Civil Judge (Senior Divison), Sant Kabir Nagar, answering Issues- 4 and 8 in negative holding that Reference in question is not barred by Section 33 (2) and 55 (2) of UP Muslim Waqf Act, 1960 (hereinafter referred to as "UP Act, 1960").
(3.) Dispute relates to plots no. 48, 79, 82, 108, 153, 160, 183, 187, 209, 212, situate in village Shahasraon Mafi, Tehsil Khalilabad, District Basti.;