MAHFOOZ AHMAD Vs. KISHAN LAL JUNEJA AND OTHERS

JUDGEMENT

(1.) HEARD Sri P.K. Sinha, learned counsel for the petitioner and Sri Rajesh Tandon, learned Senior Counsel assisted by Ms. Rama Goel for the respondent No. 3. Petitioner filed a transfer application which had been rejected on the ground that he claims to belong to the minority community and the Rent Control & Eviction Officer belonged to the community opposed to the petitioner's community. The argument raised on behalf of the petitioner was rejected by Addl. District Magistrate Learned Counsel for the petitioner has urged that on the question of vacancy, no arguments were advanced and only argument advanced was with regard to the maintainability of the proceedings which includes argument on the question of vacancy. I do not find any merit in this transfer application.

(2.) THE writ petition fails and is accordingly dismissed.