RITU RAJ AWASTHI,J. - (1.) Since only a trivial question of law is involved in this writ petition, as such, it is being decided finally without issuance of notice and without calling for counter affidavit.
(2.) Heard learned counsel for the petitioners and perused the records.
(3.) The instant writ petition has been filed challenging the order dated 21.5.2016, passed by Additional District Judge, Court No.1, Ambedkar Nagar in Civil Revision No.2 of 2014; Divakar and others v. Ram Dhiraj and others , whereby the revisional Court after setting aside order dated 15.10.2013 has remanded the matter back to learned trial court to decide application 34-A in accordance with law.;