Vivek Chaudhary, J. - (1.) Heard learned counsel for revisionist and learned counsel for respondents.
(2.) The present civil revision is filed by the plaintiff against the judgment and order dated 28.05.2009 passed by the Waqf Tribunal Lucknow/Civil Judge (S.D.) Lucknow. By the said order, the suit of the plaintiff filed under Section 29(B) of the U.P. Muslim Waqf Act, 1960 is rejected. The claim of the plaintiff before the Tribunal was that he is in exclusive possession, as absolute owner, in respect of property situated at Chhota Shekhpur Lucknow, which falls within Khasra Plot No.356 and 357 of Chhota Shekpur, Lucknow. The opposite party Waqf Board has wrongly misrepresented that the same is included within the Waqf property. In its written statement, the opposite party Waqf Board took a stand that the said property is not situated in Khasra Plot No.356 and 357 and the Waqf has no concern with Khasra Plot No.356 and 357, but, it is situated in Khasra Plot No.259 and 260 which is registered as Waqf property.
(3.) After exchange of affidavits, the Tribunal framed issues and by an elaborate judgment, has dismissed the suit.;