- (1.) Heard the learned counsel for the parties.
(2.) The petitioners have filed the present writ petition praying that the respondents will be restrained from raising any construction on Plot No. 3509/1, which is a graveyard and for quashing of the order passed by the Waqf Board dated 19.09.2016.
(3.) In so far as the quashing of the order dated 19.09.2016 is concerned, we find that the petitioners have approached the Writ Court belatedly. No relief can be granted to the petitioners on that score. We also find that one of the petitioners, namely, Gaus Mohammad and another filed a Suit No. 661 of 2013 with regard to the same land. Consequently, such issue cannot be decided in a writ jurisdiction as the petitioners have already filed a suit and the issue should be decided in that suit itself.;