K. GOPALA KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ Petition lays a challenge to the Land Tribunal Order dtd. 15/3/2018. After service of notice, the State and the Tribunal are represented by the learned HCGP and the private Respondents have engaged their own Advocate.

(2.) Both the private parties having settled the lis within the frame of law, have filed a Compromise Petition dtd. 1/12/2022 which reads as under:

(3.) It is submits that, all the parties herein have full consent to this compromise with their free will, mind and consent for taking their respective shares as specified in the schedule referred above.