SATAPPA BHAGAVANT HULLOLI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners filed this writ petition challenging the order dtd. 8/10/2009 passed by respondent No.1/ Deputy Commissioner, vide Annexure-L.

(2.) Petitioners and respondent Nos.4 to 7 submits that, the dispute between the parties is settled out of the Court and filed compromise petition under Order XXIII Rule 3 of the Code of Civil Procedure duly signed by the parties and their respective counsel.

(3.) Parties are present before the Court and they are identified by their respective advocates.