Sudhir Narain, J. - (1.) This writ petition is directed against the order dated 20th June, 1996 passed by the Consolidation Officer recalling the order dated 20th July, 1995 whereby the order was passed on the basis of the compromise alleged to have been entered into between the parties and the order dated 1st July, 1996 passed by respondent No. 1 affirming the said order in the revision.
(2.) It was alleged that the parties entered into compromise on 6th March, 1995 and in pursuance of the said compromise the Consolidation Officer passed order on 20th July, 1995. Subsequently, respondents nos. 3 to 9 filed an application for recalling the said order before the Consolidation Officer stating that they did not enter into the compromise and the order dated 20th July, 1995 be recalled. The Consolidation Officer recalled the order dated 20th July, 1995 mainly on the ground that the signatures were appearing only on the last page of the compromise application. The petitioner filed revision against the said order and respondent No. 1 has dismissed the revision by the impugned order dated 1.7.1996.
(3.) I have heard Sri Sankatha Rai, learned counsel for the petitioner, and Sri. S.N. Singh, learned counsel for the contesting respondents.;