MOHAMMED ISMAIL NADAF Vs. STATE

JUDGEMENT

(1.) Heard Shri Mahantesh S. Hosmath, learned advocate for petitioners, Smt. Namitha Mahesh, learned HCGP for first respondent - State and Smt. R.D.Renukaradhya, learned advocate for second respondent.

(2.) Both learned advocates for petitioners and second respondent submit that the parties have settled the dispute amicably and filed a Joint Affidavit of even date. They pray that this petition be disposed of in terms of settlement recorded in the Joint Affidavit.

(3.) Petitioners and second respondent are present and identified by their respective advocates. The Joint Affidavit is duly signed by first petitioner, second respondent and their respective advocates. Petitioners have also filed their ID proofs.