S.K. Singh, J. - (1.) Heard Sri Kulshrestha, learned Advocate in support of this petition and Sri Ojha, learned Advocate who appeared for the respondents.
(2.) Challenge in this petition is the judgment of the Assistant Consolidation Officer, appellate authority and the Revisional Court by which determination of the share on the basis of compromise has been approved.
(3.) There is no dispute about certain facts and therefore,- on brief mentioning, writ petition can be disposed of.;