K PEDDA LINGA REDDY Vs. B SATHAIAH

JUDGEMENT

(1.) The writ petition is filed by three individuals viz., Bodupalli Sathaiah, Yata Sathi Reddy and Akunuri Lakshmaiah, against the order dated 3-7-2000 passed by the Joint Collector, Nalgonda, under the A.P. Record of Rights in Land Act. The order passed by the Joint Collector, 15th respondent, was on an appeal preferred by respondents 1 to 12.

(2.) The writ petition was listed for admission on 30-8-2000 and was adjourned to 4-9-2000. On 4-9-2000, the writ petition was admitted and in WPMP No.20353 of 2000, an interim order of status quo obtaining as on that date, was passed.

(3.) Thereafter, the petitioners and respondents 1 to 12 filed WPMP No.9278 of 2002 under Order XXII Rule 3 read with Section 151 CPC praying this Court to record compromise in terms of the Memorandum of Compromise. Respective Counsel representing the parties, vouched for the genuinity of signatures of the parties on the Memorandum of Compromise as well as its contents. Acting on the same, this Court passed the following order: