SUNANDAMMA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS have assailed order dated 24.4.1979 passed in LRA.M. 151 -44/76 -77 by the second respondent - Land Tribunal, Gowribidanur Taluk, Gowribidanur (Annexure -C to the Writ petitions).

(2.) ON issuance of notice, learned Government Pleader has appeared for respondent Nos. 1 and 2 and Sri. C.R. Gopal Swamy, learned Counsel, has appeared for respondent No. 3. Respondent Nos. 4 to 7 are served and are unrepresented.

(3.) WHEN the matter was listed before this Court, learned Counsel on both sides took time to explore the possibility of a settlement and today, learned Counsel state that the matter has been settled between the petitioners and respondent No. 3; that the petitioners are willing to pay a sum of Rs. 1,75,000/ - in addition to the consideration already paid to respondent No. 3 and respondent No. 3, consequently, agrees for modification of the impugned order to the extent that 2 acres 30 guntas. This land purchased by the predecessor of the petitioners, under a registered sale deed, shall be excluded from the impugned order and that the remaining extent of land measuring 3 acres 38 guntas only shall be granted to respondent No. 3 herein and Erappa as well as Muttappa. Therefore, the parties seek a modification of the impugned order to that extent. Learned Counsel for the parties have also filed a joint memo in that regard.