NARASAPPA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The dispute pertains to 5 acres 8 guntas of land in Sy.No.75 (Old No.71) of Tubarahalli Village, Varthur Hobli, Bengaluru East Taluk. In respect of the said land, the petitioner herein filed for grant of occupancy rights with respondent Nos.4 to 6 being the landlords. The jurisdictional Deputy Commissioner granted occupancy rights in favour of the petitioner, which was reversed by the Karnataka Appellate Tribunal. Against which, this writ petition is filed.

(2.) The petitioner and the contesting respondents have arrived at a compromise. Petitioner and respondent Nos.4 and 6 (respondent No.4 has signed on behalf of respondent No.6 as his GPA holder) have filed a compromise petition before this court on 12/7/2023 and the advocate for petitioner and respondents submit that the petitioner has agreed to acknowledge that respondent Nos.4 to 6 are the owners of the property concerned and in lieu of the same, respondent Nos.4 and 6 will do all the needful to transfer the property mentioned in schedule 'B' to the compromise petition in favour of the petitioner subject to the petitioner complying with the conditions mentioned in paragraphs 4A and 4B of the compromise petition. It is further submitted by advocate for respondents that there has been an agreement between respondent Nos.4, 5 and 6, wherein, the property is divided equally between them and the property which is given to the petitioner herein is from the share of respondent Nos.4 and 6. A memo to that effect duly signed by the advocates for respondent Nos.4, 5 and 6 and also by respondent No.4 for himself and as a GPA holder for respondent No.6 is filed.

(3.) The petitioner and respondent No.4 are present before this Court and are duly identified by their respective advocates. Advocate for respondent No.5 submits that he has the necessary authority to sign and submit on behalf of respondent No.5 to agree for the compromise.