- (1.) Heard learned Counsel for the Petitioners and the learned Standing Counsel.
(2.) The Petitioners claim co-tenancy rights and they filed an objection under Section 9-A(2) of the U.P. Consolidation of Holdings Act contending that their names deserve to be recorded and the names of the contesting Respondents deserve to be expunged to the extent of exclusion of the Petitioners.
(3.) The main contest that was put forth by the Petitioners was on the strength of an alleged compromise followed by a decree in proceedings under Section 59/61 of the U.P. Tenancy Act.;