Rajiv Joshi, J. - (1.) Since pleadings between the parties have already been exchanged, therefore, with the consent of learned counsel for the parties, this writ petition is being decided finally at the admission stage itself in terms of the Rules of the Court.
(2.) Heard Sri Dhirendra Srivastava, learned counsel for the petitioners and Sri I.N. Singh and Sri Shashank Shekhar Singh, learned counsel for the respondents.
(3.) Present writ petition has been filed for quashing the order dated 30.7.2016 passed by Deputy Director of Consolidation, Varanasi in Revision No. 1601 of 2014, whereby the revision as well as restoration application was allowed and the matter was remitted to the Settlement Officer of Consolidation to decide the appeal afresh.;