SONI DEVI Vs. KAMLA YADAV

JUDGEMENT

(1.) Heard Sri G.K. Gupta, learned counsel for the applicant and perused the record.

(2.) In paras 9, 10 and 11 of the affidavit serious allegations have been made by applicant against District Judge, Varanasi in order to support this transfer application but the interesting fact is that factual averments in entirety, made in paras 9 and 10 of the affidavit, have been sworn on the basis of legal advise. This is manifestly fallacious. It demonstrates the falsity in the allegations.

(3.) In my view, therefore, no interference is called for.