Anjani Kumar Mishra, J. - (1.) HEARD Sri. Arvind Srivastava, learned Counsel for the petitioners and Sri. Rama Kant Tiwari, learned Counsel for the caveator -respondent No. 4, as also learned Standing Counsel representing the State -respondents. The petitioner has filed this writ petition seeking a writ of certiorari quashing the judgment dated 30.11.1983 passed by the Dy. Director of Consolidation/Collector, Chitrakoot, a copy whereof has been filed as Annexure -18 to the writ petition.
(2.) FROM the perusal of the record, as also the impugned order it emerges that Revision No. 41 of 2012 was filed by the petitioner challenging the remand order dated 31.5.2007 passed by the Settlement Officer of Consolidation (in short, the SOC), whereby the orders of the Consolidation Officer dated 5.12.1997, 22.4.2000 and 15.2.2001 were set aside and the matter was remanded to the Consolidation Officer to pass fresh orders. The revision aforesaid was initially dismissed by an order dated 27.8.2012 holding the same to be not maintainable being directed against an interlocutory order. The order dated 27.8.2012 was subjected to challenge by means of CM Writ Petition No. 5871 of 2013. This Court vide its order dated 2.1.2013 allowed the writ petition, set aside the order dated 27.8.2012 and directed the DDC to pass orders afresh on merits after hearing all concerned.
(3.) THE DDC in compliance of the order of this Court has passed the impugned order and has dismissed the said revision, as a result whereof, the order of remand dated 31.5.2007 passed by the SOC has been affirmed.;