NIRMALJIT KAUR,J. - (1.) The petitioner was allotted the land in question way back on 04.07.1999 and the allotment order was also issued on 19.07.1999 along with possession, which was taken over by the petitioner on 21.07.1999. However, an appeal was filed by the respondent No.5 Laxman Das son of Shri Suraj Das against the order of allotment. The appeal filed by the respondent No. 5 was allowed vide order dated 25.09.1999 by the Revenue Appellate Authority. Aggrieved against the same, the petitioner filed a revision petition before the Board of Revenue, which too was dismissed on 18.10.2003.
(2.) During the pendency of present writ petition filed by the petitioner Balu Ram against the order passed by Revenue Appellate Authority as well as Board of Revenue, a compromise has been arrived at between the petitioner and the respondent No.5.
(3.) An application under Order 23, Rule 3 CPC has been moved for deciding the writ petition in the light of compromise entered into between the petitioner and the respondent No. 5.;