HUKUM SINGH Vs. JOINT DIRECTOR

JUDGEMENT

(1.) Heard Sri Vinod Kumar Singh, learned counsel for petitioner, learned State counsel and perused the record.

(2.) By means of the present writ petition the petitioner has challenged the order dated 14.12.2012 passed by Joint Director Consolidation, Uttar Pradesh, Lucknow by which the transfer application for the petitioner has been rejected.

(3.) Needless to mention herein that the power as provided under Rule 65 (1-A) of the Rule for transferring the matter from one court to another court by the competent authority in the consolidation proceedings is to be decided and adjudicated on the same principles and guidelines as provided under Section 24 CPC.