ANJU RAJPAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri C.B. Pandey, learned counsel for the petitioner, learned Standing Counsel for the State-respondents as well as Sri Pritish Kumar, learned counsel for the private respondent no. 3.

(2.) Since the parties have exchanged the pleadings, accordingly, with the consent of learned counsel for the parties, the matter has been heard finally at the admission stage itself.

(3.) Under challenge is the order dtd. 20/9/2022 passed by the DDC, Sitapur by means of which the revision preferred by the private respondent no. 3 has been allowed and after setting aside the order passed by the Settlement Officer of Consolidation Officer dtd. 16/12/2022 and the order dtd. 23/1/2021 passed by the Consolidation Officer, the matter has been remanded for decision afresh. It is this order of remand which is under challenge in the instant petition.