MANGAROO Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri U.S.M. Tripathi, learned Counsel for the Petitioners and Sri Pankaj, learned Counsel holding brief of Sri H.S.N. Tripathi, Advocate for the contesting Respondents No. 2 to 4 and the learned Standing Counsel.

(2.) The Petitioners and the contesting Respondents entered into a compromise in proceedings under Section 9A (2) of the U.P. Consolidation of Holdings Act, 1953 before the Consolidation Officer on 30th July, 1974. The said compromise was presented, according to the Petitioners, after the parties put their thumb impressions and were duly verified by their respective counsel. A certified copy of the compromise has been filed as annexure 2 to the writ petition.

(3.) The application of compromise was moved and it has been indicated in the order of the Consolidation Officer that the compromise has been presented before him and which was accepted and accordingly an order was passed in terms of the said compromise.