SURESH KUMAR Vs. SACHIDA NAND BHAGAT

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the order dated 4-1 -2011 passed by Director Consolidation Uttarakhand Dehradun in Transfer Application No. 41 of 2009-10, Sri Sachidan and Bhagat Vs. Sri Sriram Gupta, whereby Case No. 24 of 2007-08 Sri Sachidanand Bhagat Vs. Sri Sriram Gupta and Case No. 229 of 2007-08 Sri Arvind Kumar Vs. Sri Sriram Gupta have been transferred from the court of Consolidation Officer Kichcha to the court of Consolidation Officer II, Roorkee, district Haridwar for disposal.

(2.) Briefly stated, the facts giving rise to the present petition are that transfer application under Rule 65(2) of the U.P. Consolidation of Holdings Rules 1954 (for short the Rules) framed under the U.P. Consolidation of Holdings Act 1953 (for short the Act) was moved by the respondent no. 1 on the ground mentioned in the application.

(3.) Learned Counsel for the petitioner has contended that in the aforesaid cases objections were filed under Section 9A of the Act by the respondents and the cases were pending before the Consolidation Officer Kichcha prior to transfer of those cases to Consolidation Officer concerned at Roorkee.