JUDGEMENT
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(1.) Heard learned counsel for the petitioners and Sri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel for the State-respondents.
(2.) The limited relief pressed before us by the learned counsel for the petitioners is for an appropriate direction to the Collector, District Balrampur to pass appropriate orders on the pending representation of the petitioners dated 9th November, 2017 (Annexure 3 to the writ petition) within a fixed time-frame. The said representation relates to enhancement of the sale consideration mentioned in the sale deed executed by the petitioners.
(3.) Considering the facts and circumstances of the case, we dispose of this petition with a direction to respondent No.2 to pass appropriate orders, strictly in accordance with law on the pending representation of the petitioners, referred to above, within a period of two months from the date of production of a certified copy of this order.;
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