Sabhajeet Yadav, J. - (1.) Heard learned counsel for the petitioners.
(2.) The order which I propose to pass I need not hear learned counsel appearing for respondents.
(3.) By this petition, the petitioners have challenged the Judgment and order dated 23.10.2009 passed by Dy. Director of Consolidation, Ghazipur in Revision No. 1033, Paramhans Rai v. Sudershan Rai , under Section 48 U.P.C.H. Act, arising out of the order dated 5.9.2009 passed by Settlement Officer of Consolidation, whereby he has decided three appeals preferred before him by common Judgment. By the said order dated 5.9.2009 passed by Settlement Officer of Consolidation while setting aside the orders dated 31.7.1974, 25.7.1074 and 13.9.1974 passed by the Consolidation Officer the matter was remanded back before him to consider the same afresh after hearing the parties.;