(1.) Heard learned counsel for the parties.
(2.) By means of the instant writ petition, petitioners are assailing the revisional order dated 28 February 2017, passed by the Board of Revenue, U.P. Lucknow in Revision No.2453 of 2014, whereby, the order, passed by Tehsildar and the appellate court dated 1 November 2011 and 19 February 2014 respectively has been set aside and the matter remanded to the court of Tehsildar to decide the proceedings of mutation under Section 34 of U.P. Land Revenue Act afresh.
(3.) Learned counsel, appearing for the petitioner would submit that the revision instituted by the sixth respondent was second revision, therefore, was not maintainable; declaratory suit is already pending, inter se, parties; despite several opportunities, the contesting respondent did not appear nor she filed her objection and the alleged Will on the basis of which, she claims right and interest in the disputed property was not brought on record.