KULDEEP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R. K. S. Chauhan, learned Advocate who appeared in support of this petition and learned State Counsel.

(2.) Prayer in this petition is for quashing the order dated 17.12.2009 (annexure No. 4 and 4-Ato the writ petition) and a direction to the Chief Secretary, Government of U.P. to transfer Revision No. 38 of 2009, Kuldeep Singh v. District Magistrate, Fatehpur to be heard and decided by some other authority and not by the authority before whom the matter is pending.

(3.) Submission of the learned counsel for the petitioner is that petitioner is having a mining lease and in its operation there is interference by the mafias who are having a push of the Minister in the Government, as stated in various paragraphs of the writ petition, and for the grievances petitioner has to file various writ petitions earlier.