- (1.) Heard learned Counsel for the Petitioner and perused the record.
(2.) The consolidation operation intervened in the village in the year 1973. It is alleged that on 23.3.1979, the Petitioner's mother entered into a compromise with regard to the Khata in dispute with the contesting Respondent. Their names were recorded under the order dated 23.3.1979 itself.
(3.) The Petitioner contends that he was a minor at that point of time and that his mother acted against the interest of the Petitioner as a result whereof the said order came to be passed about which the Petitioner had absolutely no knowledge. He became a major in 1984 and upon having knowledge about the entry, he filed a Suit under Section 229B of the U.P.Z.A. and L.R. Act on 31.8.1989 which is stated to be pending.;