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Judgment
T.R. Ravi, J.
Admit. Standing counsel takes notice for the respondent.
The prayer in the writ petition is for a direction to the respondent to consider Ext.P2 representation seeking reconveyance of the property which is the subject matter of Ext.P1 sale certificate.
When the case is taken up today, the counsel for the petitioners submits that the entire amount due to the respondent will be paid before 30.11.2022 and the respondent may be directed to reconvey the property.
The counsel for the respondent on instructions submits that if the petitioners abide by the above undertaking and pay off the amounts on or before 30.11.2022, they are willing to reconvey.
The above submission is recorded. The writ petition is disposed of directing the petitioners to pay off the entire amount due to the respondent on or before 30.11.2022. If the amount is paid as directed, the respondent shall take steps for reconveying the property, the cost of which shall be met by the petitioners. The petitioners shall not be dispossessed in the meanwhile.