R.H. Zaidi, J. - (1.) Heard learned counsel for the parties.
(2.) Present petition arises out of the proceedings under Section 9-A of U.P. Consolidation of Holdings Act and is directed against the orders dated 26.6.1984, 13.1.1984 and 17.5.1980 passed by the authorities below.
(3.) It appears that the land in dispute in the basic year was recorded jointly in the names of the parties. The petitioners filed objection claiming exclusive right on the land in dispute on the basis of alleged compromise entered into between the parties on 23.4.1970 and on the basis of which the Civil Court passed a decree on 30.4.1970.;