S.K.Singh, J. - (1.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 12.9.2003, by which revision filed by the opposite party has been allowed and by setting aside the order of the appellate authority matter has been sent to the Consolidation Officer for fresh decision after opportunity of evidence and hearing.
(2.) As pleadings are complete on the request of the learned Counsel for the parties matter has been heard and finally decided.
(3.) There is no dispute about certain facts and therefore brief narration may suffice.;