- (1.) Before learned counsel for the petitioner submits in detail, that the respondents are not executing the lease deed though the petitioner is ready and willing to make the payment of the rent regularly, it is submitted by the learned counsel for the respondents that now a supplementary counter affidavit has been filed on behalf of the respondents and as per paragraph nos. 6 and 7 thereof, the respondents are ready and willing to renew the lease for another period of eleven months on a condition that the petitioner will make the payment of the rent, regularly.
(2.) Paragraph nos. 6 and 7 of the supplementary counter affidavit, read as under: "6. ..........Zila Parishad is ready to renew the license for another eleven months from March 2009 to January 2010 subject to fulfillment of the condition of the licensee. 7. ...... again the licensee will be renewed for another eleven months as per terms and conditions of the licensee. However, petitioner is not executing the licensee and putting her signature in the licensee."
(3.) In view of these submissions and looking to paragraph nos. 6 and 7 of the supplementary counter affidavit, filed by the respondents, this writ petition is disposed of with a direction to the respondents to renew the licence, in accordance with law, for the period stated hereinabove in the supplementary counter affidavit. Petitioner is directed to make the payment of the rent regularly to the respondents. For the other grievances about the right of way of approaching the shop, in question, the grievances of the petitioner will be considered sympathetically by the respondents. The petitioner shall cooperate in executing of the documents, in question.;