S.K. Singh, J. - (1.) Heard learned Counsel for the petitioner and learned Counsel who appears for the private respondents.
(2.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 17.8.2000 by which revision filed by the other side has been allowed and matter has been remanded back to the Consolidation Officer to do the needful.
(3.) Submission of the learned Counsel for the petitioner is that the entire record was before the Deputy Director of Consolidation and otherwise also he being empowered to take final decision on all the questions which may be related to the facts and law remand of the matter cannot be said to be justified. Submission is that remand is to be made in exceptional cases as that is to take precious time of the Court besides harassment to both sides. Submission is that order of the Consolidation Officer dated 31.8.1988 has become final upon which on the application having been filed by Lal Singh order was passed under Rule 109-A of U.P.C.H. Rules on 14.11.1990 which has been approved to be just and proper and therefore, Deputy Director of Consolidation in setting aside the same has committed manifest error.;