S.K. Singh, J. - (1.) Heard learned Counsel for the petitioner and learned Advocate who appeared for private respondents.
(2.) Pleading as has been exchanged before this Court has also been perused.
(3.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 7.10.2004 and that of the appellate authority dated 28.8.2002 by which by setting aside compromise order, entry in favour of opposite party has been restored. There appears to be no dispute about certain facts and therefore writ petition can be decided on brief narration of facts.;