K.S.RAMEGOWDA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition arises out of a proceeding for conduct of Durast in respect of Sy.No.36, Block Nos.28 and 29. By the impugned order, the Durast done and the assigning of new Sy.Nos.193 and 194 had been set aside by the Deputy Commissioner and the matter had been remanded for a fresh Durast to be conducted by the Tahasildar.

(2.) Learned Senior counsel for the petitioners and learned counsel for the respondents have filed a compromise petition today (13/7/2022), which reads as under:

(3.) The learned counsel for the respondents has handed over three demand drafts of Rs.3,50,000.00 each (Rupees Three Lakh Fifty Thousand only) to petitioner No.1(d), who has acknowledged the receipt of the same.