SIDDU RAMACHANDRA PUJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA accepts notice for respondent Nos.1 to 4.

(2.) The dispute pertains to 4 guntas of land in Sy.No.130/12 and 13 guntas of land in Sy.No.130/13 situated at Manakapur Village, Chikkodi Taluka, Belagavi District. In this regard, the petitioners and respondent No.5 have entered into a compromise and accordingly respondent No.5 has given up his rights in favour of the petitioners in respect of the said properties and on that ground, it is prayed by the contesting parties that the impugned orders be set aside and the order of respondent No.4 - Tahsildar be upheld.

(3.) Petitioner No.1A and 1B, who are represented by their GPA holder i.e., petitioner No.1C and respondent No.5 are present before the Court. A compromise petition dtd. 10/4/2023 is filed. The same is taken on record. The parties are duly identified by their respective advocates.