RAMASARE Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard counsel for the petitioners and Sri B.D. Pandey for the respondent no.4.

(2.) The instant writ petition seeks a writ of certiorari for quashing the order dated 16.08.2018 passed by the Deputy Director of Consolidation as also the order dated 16.07.2013 passed by the Settlement Officer, Consolidation in an appeal, under Section 11 of the U.P. Consolidation of Holdings Act.

(3.) The contention of counsel for the petitioners is that an objection filed under Section 9-A (2) of the Consolidation of Holdings Act was decided on the basis of a compromise. A copy of this compromise is on record at page 32 of the paper book as Annexure-2.