- (1.) Heard learned counsel for the petitioners, learned Standing Counsel for the respondent nos.1 to 3, Sri K. K. Pandey, Advocate, holding brief of Sri Himanshu Pandey, learned counsel for the respondent no.4, Sri P. K. Dwivedi, learned counsel for the respondent no.7 and Sri Bhupendra Kumar Tripathi, learned counsel for the respondent no.9.
(2.) The petitioners have preferred the present writ petition inter-alia with the prayer to quash the order dated 18.2.2020 passed by the Board of Revenue, U.P. at Allahabad/respondent no.1 in Second Appeal No.25 of 1995-96 (Gaurishankar Vs. Manna Devi) as well as compromise dated 28.8.2019.
(3.) The facts in brief as contained in the writ petition are that a revision was preferred by one Gaurishankar against Manna Devi before the Board of Revenue/respondent no.1. During the pendency of the aforesaid revision a compromise was taken place between Smt. Amla Devi/respondent no.4 and Pradeep Kumary Pandey, Ajeet Kumar Pandey and Avinash Kumar Pandey and Smt. Parwati Devi, respondents no.5 to 8 on 15.7.2019. The same compromise was duly verified by the competent court and thereafter the same was forwarded before the respondent no.1. Taking into consideration the aforesaid compromise application, the second Appeal in question was decided by the respondent no.1 on 18.2.2020. Aggrieved against the aforesaid decision, the petitioners have preferred the present writ petition.;