PREM NARAIN Vs. DISTRICT JUDGE JHANSI AND OTHERS

JUDGEMENT

(1.) Heard Sri K.P. Tiwari learned counsel for the petitioner and Sri D.N. Gupta along with Sri V.K. Gupta learned counsel for the respondent no. 3 who states that they have filed caveat which has not been reported however they are present.

(2.) This writ petition is directed against the order dated 18.07.2013 passed by the District Judge, Jhansi in Transfer Application No. 167 of 2012 (Prem Narain Vs Ramesh Kumar Sahu and Others) whereby the Transfer Application 3 C-2 has been dismissed.

(3.) Learned counsel for the applicant has referred to his transfer application and points out to paragraph 4 therein which alleges certain relationship between the respondent and Presiding Officer through some Sub Registrar posted at Jhansi. According to him when there was relationship of the parties with the Presiding Officer the petitioner had apprehension that he will not get justice from the said court and hence the transfer application ought to have been allowed.