R.R. Yadav, J. - (1.) Heard learned Counsel for the petitioner, Sri A.N. Mishra and perused the order impugned.
(2.) It is apparent on the face of the record that the Assistant Settlement Officer (Consolidation) - respondent No. 2 has recorded a finding that the parties have not been afforded reasonable opportunity to adduce oral and documentary evidence in support of their respective claims. On the aforesaid finding the case has been remanded to the Consolidation Officer for decision on merit after giving reasonable opportunity of hearing to both the parties.
(3.) Aggrieved against the order of Assistant Settlement Officer (Consolidation), the petitioner filed a revision, which has been dismissed affirming the aforesaid finding recorded by the Assistant Settlement Officer (Consolidation) - respondent No. 2.;