DINESH MEHTA,J. - (1.) The present writ petition has been preferred against the order dated 08.08.2016 passed by the Rajasthan Waqf Tribunal, Jaipur in Civil Suit No. 13/2008.
(2.) On 04.05.2017, this Court had questioned the maintainability of the writ petition, as the impugned order had been passed by the Waqf Tribunal.
(3.) The petitioners, realizing the non-maintainability of the writ petition, have preferred an application (IA No. 4256/2017) to treat the writ petition as a Miscellaneous Application under Section 83 of the Waqf Act, 1995.;