Abdul Moin, J. - (1.) Heard learned counsel for the revisionist, learned Additional Chief Standing counsel appearing for the respondents no. 2 and 5 and Sri Q.H.Rizvi, learned counsel appearing for the respondent no.1.
(2.) By means of the present revision, the revisionist has challenged the order dated 26.12.2018 passed by the U.P. Waqf Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Waqf Case No. 21 of 2018 Inre; Waqf Qabristan Vs. U.P. Sunni Central Waqf Board whereby the application under Section 83 (2) of the Waqf Act, 1995 (hereinafter referred to as "Act, 1995") filed by the revisionist has been returned for filing the suit afresh after compliance with Section 80 of Civil Procedure Code.
(3.) Learned counsel for the revisionist submits that he had preferred an application under the provisions of Section 83 (2) of the Act, 1995 before the Tribunal for the following reliefs:- " (i) To issue an appropriate order declaring the Qabristan situate at Mauza Ramahimmatpur Pargana/Tehsil Purwa, District-Unnao, on Khasra plot no. 349 Ka as Waqf (Qabristan). (ii) To restrain the respondents nos. 04 and 05 from interfering/stopping the burial of the dead at Waqf Qabristan situate at Mauza Ramahimmatpur Pargana/Tehsil Purwa, District-Unnao, bearing no. 1673. (iii) To direct the respondent no. 01 for taking appropriate action on the applications of the applicant dated 03.11.2018 and 17.10.2018. (iv) To allow the application with costs.;