- (1.) Heard Shri A.K. Upadhyay, counsel for the petitioner.
(2.) The instant writ petition arises out of proceedings under Section 9A(2) of the U.P. Consolidation of Holdings Act and is directed against the revisional order dated 26.07.2018, whereby two revisions before him have been allowed and the matter has been remitted back to the Consolidation Officer for passing a fresh order after hearing the parties in the light of the observations/directions contained in the order itself.
(3.) The dispute in the writ petition pertains to land of several khatas which in the basic year were recorded in the name of Mahesh Dutt, Shiv Ji, Thakur Ji through sarvarakar Ram Chandra son of Uma Shankar and Ram Chandra in some of the khatas.;