LAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Counsel for the petitioners and learned Counsel for the contesting respondent submit that the petitioners and the contesting respondent have filed a compromise petition dtd. 12/9/2022, which also includes the newly impleaded petitioner Nos.3(a) to 3(c). In terms of the compromise petition, the petitioners are entitled for 15 guntas of land in Sy.No.116/2B of Bettanagere village, Dasanapura Hobli, Bengaluru North Taluk, and the boundaries are shown in paragraph No.8. Similarly, respondent No.6 is entitled for 15 guntas of land in Sy.No.116/2B, the boundary of which is shown in paragraph No.9.

(2.) In view of the compromise petition filed by the contesting parties, the impugned orders passed by the respondent-Assistant Commissioner and the Deputy Commissioner at Annexures-'D' and 'E', are hereby quashed and set aside. The respondent-Tahsildar, Bengaluru North Taluk, is hereby directed to effect the revenue entries in the names of the respective parties in terms of their entitlement as stated hereinabove at paragraphs No.8 and 9 of the compromise petition. The revenue entries shall be carried out as expeditiously as possible and at any rate within a period of four weeks from the date of receipt of a certified copy of this order.