P GANGAPPA S/O NINGAPPA Vs. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER SAGAR 585323 AND THE EXECUTIVE ENGINEER MINOR IRRIGATION DEPARTMENT AT SAGAR DISTRICT SHIMOGA 577201

JUDGEMENT

(1.) THE petitioner had sought for transfer of M.A. No. 51/2010 pending on the file of Additional District Judge, Shimoga to Fast Track Court at Sagar. The appeal is filed for enhancement of compensation awarded by the Reference Court. It does not make any difference for petitioner, if appeal is heard and decided by the Additional District Judge or the Judge of Fast Track Court. On the other hand, transfer of appeal by the Court of Additional District Court, Shimoga to Fast Track Court, Sagar will be a time consuming factor. The learned District Judge, taking all these aspects into consideration has rightly rejected application for transfer. Above all, appellants in other cases, whose request for transfer of their appeals was turned down, have not challenged the order. Therefore, this appeal cannot be transferred to Fast Track Court at Sagar.

(2.) THERE is no merit in the petition. The petition is accordingly dismissed.