- (1.) Heard Ms. Manju Nagaur, learned counsel for the petitioner and Sri Y. K. Sharma, learned counsel representing the respondent No.2.
(2.) Under challenge in this petition is an order dated 24.02.2012 whereby the learned Deputy Director of Consolidation, Barabanki has allowed the revision petition preferred by the respondent No.2 and set aside the order dated 15.06.1994, passed by the Consolidation Officer and also the order dated 31.10.2009, passed by the Settlement Officer of Consolidation. Learned Deputy Director of Consolidation by the impugned order has remanded the matter to the Consolidation Officer for deciding the same afresh by providing opportunity of hearing and adducing evidence to both the parties.
(3.) The facts of the case, as pleaded by the respective parties, are that the land in dispute, namely, Gata Nos. 260, 360, 731, 998 and 1001, situate in Village Tera Daulatpur, Pargana and Tehsil Nawabganj, District Barabanki was recorded in the name of Najeer Ahmad, son of Guljar and Mohd. Saffi, son of Jumman.;