R.H.Zaidi, J. - (1.) Heard learned counsel for the petitioner and perused the record.
(2.) By means of this writ petition the petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 19.9.2000 passed by the respondent No. 1.
(3.) It appears that in the proceedings pricier Section 12. of the Act objections were filed by the other side. The Consolidation Officer decided the case in favour of the petitioner by judgment and order dated 4.11.1992. Validity of the said order was challenged before the Settlement Officer (Consolidation), by the parties by filing two appeals, who allowed the petitioner's appeal and dismissed the appeal of the respondents. Thereafter respondents No. 2, 3 and 4 filed a revision under Section 48 of the U.P. Consolidation of Holdings Act before Deputy Director of Consolidation, who allowed the revision and remanded the case to the Settlement Officer (Consolidation) for decision afresh.;