Ashok Bhushan, J. - (1.) Heard Counsel for the petitioners.
(2.) By this writ petition, the petitioners have prayed for quashing of the order dated 24th May, 1999 passed by Deputy Director of Consolidation.
(3.) The proceedings were initiated under Section 12 of U.P. Consolidation of Holdings Act by the petitioners on the basis of a Will claimed to have been executed by one Gulai who was father of respondent Nos. 2 and 3. The application for mutation was filed and the Consolidation Officer allowed the said mutation application after recording evidence of the objectors. An appeal was filed by respondent Nos. 2 and 3 before the Settlement Officer of Consolidation against the aforesaid order passed under Section 12 of U.P. Consolidation of Holdings Act. The Settlement Officer of Consolidation dismissed the appeal vide his order dated 14-2-1997 against which order, respondent Nos. 2 and 3 filed revision under Section 48 of U.P. Consolidation of Holdings Act which has been allowed by the order of Deputy Director of Consolidation dated 24-5-1999. The Deputy Director of Consolidation vide his order dated 24-5-1999 has remanded the matter to the Consolidation Officer. The present writ petition has been filed challenging the said order of Deputy Director of Consolidation.;