Ram Surat Ram (Maurya), J. - (1.) HEARD Sri D.P. Dwidevi, for the petitioners and Standing Counsel, for State of U.P.
(2.) THIS writ petition has been filed against the order of Board of Revenue, U.P. at Allahabad, dated 31.07.2015, calling for lower court record and granting interim order directing the parties to maintain status quo, in the revision filed by respondent -2 under Section 333 of U.P. Zamindari Abolition and Land Reforms Act, 1950. Thakur Ram Janki Ji, Virajman Mandir, Shri Sita Ram, mohalla Ram Ghat, Ayodhya through its Sarvarakar Mahant Ram Udar Das (now represented by petitioner -2) filed a suit (registered as Suit No. 7/571/1096), under Section 229 -B of the Act of 1950, for declaring him as bhumidhar of plots 525 -Ka (area 8 biswa) and 525 -Kha (area 13 biswa) of village Majha Barehata pargana Haveli Awadh, district Faizabad, impleading Raghubar Das (now represented by respondent -2) as defendant -1. It has been stated in the plaint that the plaintiff had purchased plot 525 -Ka (area 8 biswa) from Miss Murial Guzar and R.K. Guzar (defendants -2 and 3) through sale deed dated 22.11.1965, who were its sirdar and obtained bhumidhar certificate after depositing requisite amount of land revenue on 28.07.1965. The plaintiff purchased plot 525 -Kha (area 13 biswa) from Ram Lakhan and Mata Badal (defendants -4 and 5) through sale deed dated 23.01.1965, who were its sirdar and obtained bhumidhar certificate after depositing requisite amount of land revenue on 13.01.1965. Raghubar Das (defendant -1) has no interest in it. By coming forgery he got his name recorded over the land in dispute. On these allegations, suit for declaration was filed.
(3.) IT appears that the dispute was referred to Arbitrator Sri Nritya Gopal Das. Before whom it was agreed between the parties that Raghubar Das was sirdar of the land in dispute, who would obtain bhumidhari certificate and execute a sale deed of it within 30 days in favour of Mahant Ram Udar Das. A written compromise signed by Ram Udar Das, Raghubar Das and also by Nritya Gopal Das was filed in the Court on 24.12.1971 which was verified and suit was decided in term of compromise by order dated 24.01.1972.;