PREM LATA Vs. DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) THIS writ petition has been filed with the following prayers:

(2.) HEARD Sri Madhusudan Dixit, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents. Learned counsel for the petitioner contends that the revision no. 406/421 (Smt. Dayawati and Another Vs. Pramod Kumar and Others) filed by the petitioner was pending before the Court of Deputy Director of Consolidation, but later on, it was transferred to Additional District Magistrate (Finance and Revenue), Saharanpur and there, very frequent dates are given of the short duration. The allegation is that the Peshkar of the Court concerned is liaisoning with the other side and that is why, short dates are being fixed. Taking that ground, the petitioner has filed the transfer application for transferring the case from Saharanpur to some other district. In his submissions, in case the transfer application is not decided and the revision is dismissed, the petitioner will be put to irreparable loss and injury. Learned counsel for the petitioner has also submitted that along with transfer application, an application staying the proceeding of the revision has also been filed, but neither any order has been passed on the stay application nor on the transfer application.