DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard Sri S.K.Pandey, learned counsel for the petitioner, learned Standing Counsel representing the State-respondent and Sri Ravi Shanker Singh, learned counsel for respondent no.2.
(2.) The petitioner in this petition challenges the order dated 20.06.2013 passed by the Additional Commissioner (First) Allahabad Division, Allahabad whereby the revision petition filed by the respondent no.2 against the order dated 06.09.2008 passed by the Sub-Divisional Officer under Section 33/34 of U.P. Land Revenue Act rejecting the said application, has been allowed and the matter has been remitted to the Sub-Divisional Officer for decision of the said application afresh.
(3.) In respect of land in dispute, a suit was instituted under Section 229-B of Uttar Pradesh Zamindari Abolition and Land Reforms Act (hereinafter referred to as 'U.P.Z.A and L.R. Act') by the petitioner wherein father of respondent no.2 was a defendant, in the year 1972 seeking declaration that the land in question is joint family property. The said suit was decreed, albeit ex parte by the trial court vide its judgment and order dated 25.02.1972.;