SHIVASHANKARAYYA S. CHIKKAMATH Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This writ appeal is filed questioning the correctness and legality of the order dtd. 22/9/2022 passed in WP No.105335/2021 by which, order dtd. 3/12/2021 passed by respondent No.1/Assistant Commissioner and President, Senior Citizens Maintenance Tribunal, Ballari is set-aside.

(2.) The appellant is father of respondent No.3. Appellant and respondent No.3 have arrived at settlement during the pendency of this appeal and filed joint settlement memo dtd. 8/6/2023. The same is taken on record. Both the appellant as well as respondent No.3 are present before the Court and they are duly identified by their respective counsel. The contents of Joint Memo reads as under:

(3.) In terms of the joint memo, writ appeal stands disposed off. Pending applications, if any, do not survive for consideration and accordingly, they are disposed off.