R.H. Zaidi, J. - (1.) For the purposes of the disposal, of the writ petition, it is not necessary to state the facts of the case in detail. It would suffice to state that the present petition was initially filed challenging the validity of the order 31.10.1988 and 15.06.1990 passed by the Settlement Officer Consolidation and the order dated 16.11.1990 passed by the Deputy Director of Consolidation.
(2.) In the meanwhile, parties have entered into a compromise on the basis of which, the order dated 21st May, 1988 was passed by the Assistant Consolidation Officer. The appeal filed against the said order by respondent No. 4 was allowed on 31.10.1988. Thereafter, a restoration application was filed, which was rejected on 15th June, 1990 by the Settlement Officer Consolidation. After that, a revision is also stated to have been filed before the Deputy Director of Consolidation, which was dismissed on 16.11.1990. Hence, the present petition.
(3.) Before this Court, an affidavit has been filed on behalf of contesting respondent admitting the claim of the petitioner and accepting the validity of the compromise entered into between the parties. It has also been stated that the statements, to the contrary, were made before the authorities below on the basis of wrong advice received by them.;