MANGROO Vs. A.D.M./D.D.C.

JUDGEMENT

(1.) Heard Sri Anil Tiwari, for the review applicants/respondents.

(2.) The writ petition was filed against the orders of Assistant Settlement Officer Consolidation dated 07.11993, allowing the appeal and setting aside order of Assistant Consolidation Officer dated 05.11992, passed on the basis of compromise in respect of plot 388/3 (area 0.020 hectare) of village Baruki, pargana and district Bijnor and Additional District Magistrate/ Deputy Director of Consolidation dated 13.09.1994, dismissing the revision in title proceeding, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to the Act).

(3.) In basic consolidation year, names of the petitioners and respondent-3, were recorded over land of khata 102, consisting several plots. At the stage of partal dispute relating partition of the share of various co-sharers were noted. Before Assistant Consolidation Officer, the matter was compromised between the parties as there was no dispute in respect of share. With the consent of the parties, conciliation proceeding was drawn by Assistant Consolidation Officer according to the provisions of Rule 25-A of U.P. C.H. Rules, 1954, it was duly signed by the parties and two members of Consolidation Committee on 05.12.1992. Assistant Consolidation Officer by order dated 05.12.1992, directed for partition of joint holdings in term of the compromise.