N. RAJASHEKHAR Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Parties along with their counsel are present. This appeal has been filed against the judgment dtd. 2/7/2021 passed by the learned Single Judge by which the petition filed by the respondent No.2 has been allowed.

(2.) Learned counsel for the parties jointly submit that the dispute between the parties have been amicable settled. The terms and conditions of the settlement are as under:

(3.) In view of compromise arrived at between the parties, the appeal is disposed of. Consequently, the pending interlocutory application is also disposed of.