SRINIVAS R. Vs. DEPUTY COMMISSIONER, BENGALURU NORTH SUB

JUDGEMENT

(1.) This writ petition is listed for acceptance of report submitted by Bangalore Mediation Centre ('BMC', for short) to the effect that the matter is amicably settled between the parties.

(2.) The petitioner has assailed order dated 16-11-2016 passed in Case No. MSC/CR/38/2016-17 passed by the 2nd respondent herein as well as endorsement bearing dated 4-1-2017 issued by the 1st respondent herein, copies of which are produced as Annexures-A and B to the writ petition.

(3.) During the pendency of the writ petition, this Court referred the matter to BMC so as to explore the possibility of settlement having regard to there being an element of settlement in the case. The parties viz., the petitioner and the 3rd respondent herein appeared before the BMC. It is also noted that another son of 3rd respondent-Sri Manjunath also appeared before the BMC and the said parties have arrived at a mediated settlement before the BMC.