SUSHIL MAURYA Vs. ATRIKT ADHIKARI

JUDGEMENT

(1.) THIS is a revision petition under Section 333 of the UPZA & LR Act (hereinafter referred to as the Act), preferred against the order dated 17-8-2004, passed by the learned trial Court, staying further proceedings in the case, in question, in view of the order dated 1-10-2003, passed by the Board on the transfer application No. 92 of 2002-03, Faizabad.

(2.) I have heard the learned Counsel for the revisionist and have also scanned the relevant papers on file. At the very outset, it is pertinent to mention here that the aforesaid transfer application has since been disposed of vide order dated 12-8-2004, passed by this Court as infructuous on account of the presiding officer concerned having since been transferred. As a matter of fact, vide order dated 1-10-2003, further proceedings in the case in question was stayed by the Board and no illegality or material irregularity has been committed by the learned Court below in staying further proceedings, accordingly and therefore, I do not find any justification to interfere with the impugned order. Truely speaking, with the disposal of the aforesaid transfer application as infructuous, the stay order dated 1-10-2003, passed by this Court, has also merged with the final orders and as such, this revision petition also becomes infructuous and therefore, I am of the considered opinion that this is rather not a fit case for admission, which very richly deserves dismissal outright, in limine.