ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri A.P. Tewari, learned counsel for the petitioners and Sri Amit Kumar Singh, who has filed caveat on behalf of the contesting respondent nos. 3 and 4, as also learned Standing Counsel for the State -respondents.
(2.) THIS writ petition arises out of an objection under section 20(1) of the U.P. Consolidation of Holdings Act, which was decided on the basis of a compromise order passed on 31.7.1995. The parties to the writ petition are brothers.
(3.) AGAINST the compromise order, two appeals were filed, which were dismissed on 12.11.2001. Two revisions were filed against the appellate order, one by Baleshwar and the other by Vachaspati, father of the contesting respondents. The Deputy Director of Consolidation (for short, the DDC) dismissed both these revisions by his order dated 3.1.2005.;