Anjani Kumar Mishra, J. - (1.) HEARD Sri Tripathi B.G. Bhai, learned Counsel for the petitioner and Shri S.P. Mishra for the respondents. Petitioner seeks quashing the orders dated 31.1.1999 and 6.1.2006 passed by the Settlement Officer, Consolidation and the order dated 29.12.2007 passed by the Deputy Director of Consolidation. These orders have been passed the proceedings for allotment of chaks.
(2.) IT has been submitted by the learned Counsel for the petitioner that chaks were carved out in the village and the said carvation attained finality and possession was also delivered to the tenure -holders. Subsequent thereto a time barred appeal was preferred by the respondent No. 3 praying for a chak road through plot Nos. 237 and 239. The objection was allowed on the basis of a compromise. Aggrieved by the said compromise, the petitioner filed a recall application alleging therein that the compromise was fraudulent. The petitioner was not signatory to the compromise. In fact he had no notice of the case itself and his alleged signatures on the vakalaltnama as also the compromise itself were forged.
(3.) THE Settlement Officer, Consolidation by his order dated 6.1.2002 dismissed the restoration application. The petitioner thereafter filed a revision before the Deputy Director of Consolidation. In the revision apart from the grounds mentioned in the restoration application it was also alleged that by the compromise order the trees and boring of the petitioner stood excluded from his chak.;