1. Learned counsel appearing for the petitioner, upon instructions from their client, submitted that  as observed in paragraph-1 of the order passed by this Tribunal dated 09.04.2026, petitioner is ready and willing to make the payment of Rs.45 lac + GST in totality for both the channels which are mentioned in the memo of this petition and upon this payment the respondent allows the petitioner to maintain the same LCNs for both the channels though there will be change in genre from GEC Hindi to Kids Hindi.

2. Learned counsel for the respondent, upon instructions from their client, submitted that they are satisfied that if the aforesaid relief is granted and allow the petitioner to change the genre  from GEC Hindi to Kids Hindi without change in LCN upon payment of Rs.45 lac + GST in totality for both channels. For other issues which are agitated in this petition, learned counsel for the petitioner has requested that these may be kept open in future looking to the facts and circumstances of the case in accordance with law.

3.  In view of the aforesaid limited submissions, time to deposit Rs.45 lac+ GST is granted to the petitioner as per their request and the respondent will permit the change of genre from from GEC Hindi to Kids Hindi  in Bucket 'A +'  to Bucket 'B'.  This change of genre will be made effective by maintaining the same LCN number within a period of one week from the date of deposition of Rs.45 lac + GST in totality for both channels.

4. Rest of the issues which are raised in the memo of this petition have been kept open to be decided in future looking to the facts in those case and looking to the laws prevalent at that time.

5. This Broadcasting Petition is disposed of in view of the aforesaid observations to the aforesaid extent and the remaining issues have been kept open to be decided in future.

 6. Both the MAs. (MA.2/2026 and MA.3/2026) are also hereby disposed of in view of the final disposal of the Broadcasting Petition.