ZAMINDAR PRASAD Vs. HAWALDAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners Sri Satendra Kumar Singh and Sri Abhishek Kumar for the respondents no. 1 to 4 and the learned Standing Counsel for the respondents 6 and 7. Two rejoinder-affidavits have been filed today are taken on record.

(2.) This writ petition arises out of a disputed compromise alleged to have been entered into between the father of the petitioners namely late Ram Dutt and the father of the contesting respondents late Ram Deo in Original Suit No. 53 of 1977.

(3.) The background in which the dispute arose and as is evident from the pleading of the parties, as well as the documents brought on record, is that a suit is said to have been filed by Ram Dutt father of the petitioners for a declaration under Section 229-B of the U.P. Z.A. & L.R. Act, 1950 in relation to the holdings in question that they are joint holdings of Ram Dutt and his brother Ram Deo. The petitioners further allege that another suit was filed by Ram Deo himself being Original Suit No. 52 of 1977 seeking the same declaration in relation to the disputed holdings.