LEELAWATI Vs. BABITA

JUDGEMENT

(1.) Heard Mr. M.S. Tyagi, the learned Senior Advocate assisted by Mr. Chandra Prakash, the learned counsel for the petitioners and Ms. Sonia Chawla, the learned counsel for the respondent.

(2.) In this writ application, the petitioners being respondents before the District Dy. Director Consolidation/ Collector, Haridwar, has assailed the final order passed by the said court allowing the revision application under Sec. 48 of the U.P. Consolidation of Holdings Act, 1953, (hereinafter referred to as the Act, for brevity), setting aside the final order passed by the Appellate Authority, i.e., Assistant Settlement Officer, Consolidation, Haridwar, in Appeal No. 152 and remanding back the case to the Appellate Authority for re-consideration.

(3.) The facts of the case may be briefly narrated as follows:-