S.K.SINGH, J. - (1.) HEARD Sri Tripathi Advocate in support of this petition and Sri M.D. Singh, learned Senior Advocate who appears for the respondents.
(2.) CHALLENGE in this petition is the order of Deputy Director of Consolidation and that of the Settlement Officer Consoli­dation by which matter was remanded back for fresh decision by the Consolida­tion Officer. As there is no dispute about cer­tain facts on brief narration the writ peti­tion can be conveniently decided.
(3.) IN the basic year record, name of respondent side was recorded over the land in dispute. Petitioner filed time barred ob­jection claiming rights on the ground so stated in the objection. Both sides adduced their evidence. Consolidation Officer de­cided claim and directed expunction of the name of respondent which was recorded in the basic year and thus petitioner was di­rected to be entered. Respondent filed ap­peal in which appellate authority having agreed to the submission of the appellant remanded the matter back to the Consolida­tion Officer for, fresh decision. Revision filed by the petitioner was dismissed and thus to challenge both orders this writ petition.;