Anjani Kumar Mishra, J. - (1.) Heard Shri Rishikesh Tripathi for the petitioner. None has appeared on behalf of respondents even in the revised call. The writ petition arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the order dated 06.07.1985, which is a compromise order passed by the Settlement Officer Consolidation, the order dated 18.12.2013, which has been passed by the Settlement Officer Consolidation on a restoration application filed by the petitioner and the order dated 15.06.2015, whereby the order of the Settlement Officer Consolidation has been affirmed by the Deputy Director of Consolidation.
(2.) The facts of the case briefly stated are that land of khata No. 180, situated in Mauja Anathuwa, District Banda, in the basic year record, was recorded in the name of one Saikuwa, the father of the petitioners.
(3.) An objection claiming co-tenancy was filed by the contesting respondents. At the appellate stage, the objection was decided by means of a compromise entered into between the parties on 25.06.1985.;