S.C. Jain, J. - (1.) LEARNED counsel for the petitioner states that the parties have entered into a compromise and an application to this effect along with a compromise has been filed on the record. According to him this writ petition he dismissed in terms of the compromise and time be granted to the petitioner to vacate the premises upto 30.9.95. In view of the application made by the petitioner and the respondents, compromise filed alongwith this application the writ petition is dismissed. The petitioner is granted time to vacate the premises upto 39 -9 -95.;