VIJAI BAHADUR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This writ petition is directed against the order dated 25.5.2004 passed by District Deputy Director of Consolidation, Jaunpur rejecting transfer application of petitioner as not maintainable.

(2.) The facts giving rise to present writ petition are that Revision No. 1367 of 2003, Vijay Bahadur v. Indu Devi, Gram Mohalla Pargana Khapraha, Tahsil Sadar, District Jaunpur is pending before Deputy Director of Consolidation. A transfer application of petitioner to withdraw the revision from Deputy Director of Consolidation for disposal by himself or by any other Deputy Director of Consolidation was rejected by impugned order as not maintainable.

(3.) Heard learned counsel for the petitioner and learned standing counsel.