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 W.P.M.P. No. 20353 of 2000, an interim order of Status qua obtaining as on that date, was passed.

(3.) Thereafter, the petitioners and respondents 1 to 12 filed W.P.M.P.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: "During pendency of the writ petition, the petitioners, on the one hand, and the respondent Nos. 1 to 12, on the other; have settled the matter among themselves, wherein the respondent Nos. 1 to 12 have admitted and acquiesced in the right of the writ petitions is respect of the land in question. They have also filed a memo of compromise and requested this court to record the same. In view of the settlement arrived at between the petitioners and respondent Nos. 1 to 12, the writ petition is disposed of, in terms of the compromise. There shall be order as to costs." Respondents 1 to 12 in the writ petition filed W.P.M.P.NO. 352 of 2003 (W.P.M.P (SR) No. 123381 of 2002) for review of the above order dated 25-4-2002. They alleged that their thumb impressions or signatures, as the case may be, are forged and a fraud was played on the court.