BASAVARAJ S/O. CHANNEGOWDA PATIL Vs. LAND TRIBUNAL

JUDGEMENT

(1.) This petition has been filed with a prayer to quash the order dated 01.09.1981 in the proceedings bearing No. KKKOP. SR.60 passed by the 1st respondent Land Tribunal.

(2.) learned counsel for the petitioner as well as learned counsel appearing for the contesting private parties i.e., respondents No.3 (a) to 3 ( f), jointly submits that the dispute between the parties has been amicably settled at the intervention of the well-wishers and elders of the parties and they have now filed a compromise petition under Order 23 Rule 3 of CPC. They also submit that the said compromise petition has been signed by all the parties and the parties have also appeared in person before this Court and the respective parties have been identified by their respective advocates.

(3.) The compromise petition now filed by the contesting parties reads as follows: