- (1.) This writ petition has been filed with a prayer to quash orders Annexures P-4 and P-6, vide which ejectment of the petitioners, from the land in dispute, was ordered. After notice, written-statement was filed. Paragraph No. 10(f) of the written-statement reads thus: "(f) That in reply to ground (f), it is submitted that if the petitioners pay the arrears as per annexure P-6, the answering respondent has no objection in retaining the petitioners as tenants after refixation of the ground rent by the Nagar Council as per policy of the Government."
(2.) Offer made in the above paragraph is acceptable to the petitioners and Shri Jain states that the petitioners shall put up appearance before the President of the Council and shall make payment of the arrears along with interest assessed and all other dues, as per terms of order (Annexure P-6). It has further been undertaken by him that the amount would be paid either in lump sum within three months or in instalments, as may be permitted by the concerned authority. Shri Tiwari has nothing to say to the contrary.
(3.) In view of averments made in paragraph No. 10(f) of the written-statement and the undertaking given by counsel for the petitioners, this writ petition is disposed of.;