- (1.) HEARD learned counsel for the petitioners and learned counsel for the respondents.
(2.) AN amendment application has been filed praying that the writ petition may be permitted to be amended by adding a relief No. E to the writ petition. The amendment application as prayed for, is allowed. Learned counsel for the petitioners may carry out the amendment in the prayer of the writ petition during the course of the day, Sri Haider Hussain appears for the respondent Nos. 1 and 2. Sri S.F.A. Naqvi appears for the respondent No. 3. Learned counsel for the parties are agreed that this petition be disposed of without calling for any further affidavits.
(3.) BY this writ petition, the petitioners pray for quashing the entire proceedings before the respondent Nos. 1 and 2 on the basis of the order dated 8.2.2008 in respect of Waqf Sughra Begum 1/69 Qurra-1 situated in Mauza Babraula, Tahsil Gunnaur district Badaun. By another relief the petitioners have prayed for quashing the order dated 1.9.2008 passed by the respondent No. 2 in respect of Waqf Sughra Begum 1/69 Qurra-1 situated in Mauza Babraula, Tahsil Gunnaur district Badaun.;