S.K.Singh, J. - (1.) Pursuant to the order of this Court dated 1.5.2007 an affidavit has been filed by Avinash Kumar. In para 2 of the affidavit it has been stated that all the petitioners on whose behalf affidavit has been filed will handover possession to the respondent No. 5 on or before the date which has been already directed in the order dated. 1.5.2007. Avinash Kumar's present in the Court who has ben identified by Sri Singh, learned Advocate who represent him and thus he was also directly explained the effect of the order of this Court dated. 1.5.2007 and the order which is being passed today upon which he agreed to the directions so given.
(2.) Smt. Goel learned Advocate submits that this being situation as earlier assured to the Court, as opposite party is to receive peaceful possession of the premises, to get rid of the controversy and to have a peaceful happy end, her client is to forgive the past misconduct on the part of the petitioners besides the amount of cost so awarded by this Court.
(3.) The approach of Smt. Goel with represents the respondent and the gesture as shown by her client appears to be very decent and that appreciation. Be as it may, on these facts this Court is of the view that so far impugned orders are concerned as already indicated no interference is required and thus writ petition is hereby dismissed. In view of the observation as earlier given in the judgment of this Court dated. 1.5.2007,it is hereby directed that the petitioners will handover peaceful possession of the premises in question to the respondent No. 5 on or before 21.5.2007. In the event possession is not delivered as assured to this Court orally and also by means of affidavit then it will be for the respondent No. 5 to move application along with certified copy of this order before the Senior Superintendent of Police of the District who is ensure compliance of this order immediately.;