(1.) (THIS writ petition has been filed under Article 226 of Constitution of India, for issuance of a writ of certiorari calling for the records relating to the proceedings dated 5. 10. 2005 in na. Ka. 130/2005 (A7) of the first respondent and quash the same.)In this writ petition, petitioner seeks to quash the order of transfer dated 5. 10. 2005, insofar as the petitioner is concerned.
(2.) THE brief facts necessary for disposal of the writ petition as stated in the affidavit are as follows.
(3.) THE respondents 1 and 2 are one and the same person and in the counter affidavit filed by them it is stated as follows,