GANGA RAM DOHREY Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed under Section 24, C.P.C. for transfer of Appeal No. 257 of 2000, Ganga Ram Dohrey v. State of U. P., preferred under Section 9 of the U. P. Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (hereinafter referred to as 'the Act') from the Court of VII Additional District Judge, Lucknow to any other competent court having the same jurisdiction.

(2.) I have heard learned counsel for the applicant.

(3.) The applicant has filed this application after rejection of his application for transferring the appeal, by the District Judge.