Anjani Kumar Mishra, J. - (1.) HEARD Shri Rishi Kant Rai, learned Counsel for the petitioner and Shri R.C. Upadhyay, who has accepted notice on behalf of the respondent No. 7, Land Management Committee. The writ petition arises out of proceedings under section 229 -B of the U.P. Zamindari Abolition & Land Reforms Act and is directed against the order dated 8.2.2002 passed by the Commissioner, Azamgarh in Appeal No. 60/B/2001 (Virendra and others v. Chhote Lal and others) and the order dated 28.2.2014 passed by Board of Revenue in Second Appeal No. 49/2001 -02 (Chhote Lal v. Virendra and others).
(2.) IT appears that during consolidation operations, an order was passed by the consolidation authorities on the basis of an alleged compromise. The suit under section 229 -B has been filed primarily on the allegation that the alleged compromise was fraudulent. It appears that the Trial Court by his judgment and order dated 9.10.2001 dismissed the suit. The consequential appeal being Appeal No. 60/B/2001 (Virendra and others v. Chhote Lal and others) was allowed, the judgment and order under appeal was set aside and the matter was remanded back to the Trial Court for a fresh decision on merits.
(3.) THE consequential second appeal filed by the petitioner has been dismissed.;