RADHEY SHYAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION GHAZIPUR

JUDGEMENT

(1.) Heard Sri A.K. Singh, learned counsel for the petitioners and Sri A.K. Malaviya for respondent No.2.

(2.) A very interesting question has arisen in this case in relation to the impact of a compromise, which is said to have been entered into between Respondent No.2 and Respondent Nos. 5 and 6 in relation to Chak No.982 particularly Plot Nos. 216 and 217.

(3.) The petitioners' original holding is also Plot No. 220. They had filed an objection claiming that they should be given land adjacent to it particularly Plot No.213 and in the alternative if it is not possible then to give some allotment with adjustment over plot No.216.