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Judgment
KIRTI SINGH, J. (ORAL)
The instant petition has been filed under Articles 226/227 of the Constitution of India seeking quashing of impugned orders dated 23.10.2025 and 28.01.2026, passed by respondent Nos.2 and 3 respectively whereby transfer of ownership deed No.1046, dated 15.02.2016 executed by respondent NO.4, in favour of the petitioner has been cancelled/set aside and the possession of the above said land has got returned to respondent No.4.
Pursuant to the order dated 08.07.2026 matter was placed before the Mediation Centre on 22.07.2026. Parties have entered into compromise. To that effect compromise/settlement prepared on 22.07.2026 is placed on record. Perused the compromise/settlement dated 22.07.2026. Relevant paragraph thereof i.e. para No.8 is reproduced hereinafter:
“8.That both the parties have settled their dispute on the following terms and conditions:-
a)That out of the total land measuring 16 Kanals, the first party will transfer 2 Kanals 10 Marlas Land in favour of Amar Kaur-respondent No.4 (situated towards Khamano side) and the remaining land measuring 13 Kanals 10 Marlas (situated towards Village Amrala) will remain in the name of Chhajju @ Sajjan Singh-petitioner.
b)That both the parties will get the land partitioned after harvesting the crops standing in the land situated in Khewat No.154/187 and 155/188 as per the present settlement. It is further agreed that during the partition if the land of either parties come more on the front side than the other party will be compensated with the land from the back side.
c)That there are two tubewell connections Account No. AP01/410 (15 HP) and Account No.AP02/289 (12.5 HP) in the name of the respondent No.4 Amar Kaur, it is agreed that both the parties will be maintaining and using the above said tubewell connections as per the need without any objection from either side.
d)The path which leads to the houses of both the parties will be used as per the construction of the respective houses i.e. left side will be used by the petitioner-first party and right side will be used by the respondent-second party without any hindrance by the either side.
e)That both the parties will approach the Revenue Authorities for carrying out the changes as mentioned in Clause 8(a).
f)That Gurpreet Singh (first party-2) s/o of the petitioner namely Chhajju @ Sajjan Singh has also got FIR registered being FIR No.132 dated 08.06.2026 under Section 115(2), 118(1), 351(1), 353(3), and 3(5) BNS, 2023 against the second party i.e. Amrik Singh s/o Niranjan Singh, Nachhatar Singh s/o Nirajan Singh, Husanpreet Singh s/o Amrik Singh, Gurdeep Singh s/o Mahinder Singh. The first party-2 Gurpreet Singh will have no objection if the aforesaid FIR is quashed by the Hon'ble High Court. It is further agreed that the complainant namely Gurpreet Singh/first party-2 will also have no objection in case the afore-mentioned accused are released on bail.”
In view of the settlement arrived at between the parties, the instant petition do not survive for consideration. Accordingly, the instant petition stands disposed of in terms of the compromise/settlement dated 22.07.2026. The impugned orders dated 23.10.2025 and dated 28.01.2026 ITHLESH KUMAR would not come in the way of compromise/settlement dated 22.07.2026.
Needless to mention, the parties shall remain bound by the terms and conditions of the compromise/settlement dated 22.07.2026.
Pending application(s), if any, stand disposed of.