Amreshwar Pratap Sahi, J. - (1.) HEARD learned counsel for the petitioner.
(2.) THIS writ petition questions the order passed by the Revising Authority as affirmed by the Board of Revenue in relation to the restoration proceedings of two suits filed under Section 229 -B of the U.P.Z.A. & L.R. Act, 1950. The background in which the restoration came to be filed is that two suits were filed and the same are alleged to have been consolidated and compromised on the basis whereof a degree was came to be passed on 1.5.1999.
(3.) THE respondent nos.4 and 5 are the defendants in the suit. The said respondents moved an application for restoration on 18.6.99 contending that the compromise is forged and that they had not entered into any such compromise. Therefore the degree and judgment deserves to be set aside.;