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Judgment
Augustine George Masih, J
CM No. 16678-CWP of 2019 and CWP No. 24412 of 2011
Prayer in CM No. 16678-CWP of 2019 is for disposal of the writ petition on the basis of the compromise dated 25.10.2019 (Annexure P-21), which has been entered into between the parties.
Notice of the application to the counsel opposite.
Counsel for the private respondents acknowledge the factum of the compromise which has been entered into between the parties. This they state on the basis of the instructions received from the parties, who are present in Court.
Counsel for the State has no objection to the prayer made in the application for disposal of the writ petition on the basis of the compromise and for issuance of a sanad taksim as per the terms and conditions of the compromise.
In the light of the fact that the matter has been amicably settled and the parties have entered into a compromise dated 25.10.2019 (Annexure P-21), which fact has been acknowledged by the parties, the present petition is disposed of in terms of the compromise, referred to above.
The sanad taksim, which had earlier been issued by the revenue authorities, shall stand modified and the fresh sanad taksim be issued as per the terms of compromise entered into between the parties. The necessary exercise be carried out by the competent authority within a period of two months from today.
In the light of the disposal of the writ petition, no separate orders are required to be passed on the pending applications.