DILEEP Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) Basically the dispute involved in this petition is in respect of right to receive the compensation which has already been determined by passing an award dated 09/09/2019. It has been the contention of the petitioners that there being the transfer of their land before Sec. 4 Notification was issued, they are entitled to receive the compensation of the land, which was compulsorily acquired by respondent No.1 for a public purpose, which contention had been disputed by respondent Nos.7, 8, 9 and 10 so far. However, now during the pendency of the petition, this dispute has been amicably settled by the contesting parties and they have accordingly incorporated their terms of settlement in a written Memorandum of Settlement which has been placed on record.

(3.) We have gone through the Memorandum of Settlement, which has been already marked as document 'A' for identification. It has been entered into between the parties on 23rd November, 2021 at Nagpur. It has been signed for the petitioners by duly constituted Power of Attorney Mr. Subodh Vishwanath Joshi, while it has been signed for respondent Nos.9 and 10 by their duly constituted Power of Attorney Mr. Ajay Surinder Chohan.