I.M. Quddusi, J. - (1.) Heard learned Counsel for the petitioner and the learned Standing Counsel for respondents No. 2 to 5.
(2.) This writ petition has been filed against the judgment and order dated 27.5.1981 passed in Revision No. 66, Kesari v. Prabhakar and others by the Deputy Director of Consolidation, Basti, by which, he while allowing the revision remanded the matter to the Consolidation Officer concerned for deciding two fresh issues i.e. - 1. who was in possession and upto what period, he remained in possession after the death of Rudri Misra, and 2. what was the kind of possession and whether any right has been obtained on the basis of said possession?
(3.) The learned Deputy Director of Consolidation while directing the Consolidation Officer to decide two fresh issues, set aside the judgment and orders passed by tire Consolidation Officer as well as Settlement Officer, Consolidation. The Deputy Director of Consolidation has also directed the Consolidation Officer to consider the documents filed by the parties before him.;