S.U.Khan, J. - (1.) Heard learned counsel for the parties.
(2.) This matter arises out of consolidation proceedings involving question of title. Consolidation officer decided against petitioner. However, Settlement Officer Consolidation, Mirzapur allowed appeal no.873 filed by the petitioner and reversed the judgment of Consolidation officer and granted final relief to the petitioner through judgment and order dated 18.1.1983. Against the said judgment contesting respondent filed revision no.342 before Deputy Director of Consolidation, Mirzapur. D.D.C. instead of deciding the matter finally remanded the matter to Settlement Officer Consolidation through judgment and order dated 19.11.1984 which is challenged through this writ petition (another revision no.352 filed by Pratisadh Narayan Pandey was dismissed by the said order and that portion of the order has become final as it has not been challenged).
(3.) While remanding the matter D.D.C. mentioned that S.O.C. has not considered the points involved in the case and the evidence available on the file. D.D.C. has mentioned that S.O.C. has only noted the arguments of both the parties then decided the matter.;