RAMESH Vs. DY DIRECTOR OF CONSOLIDATION / COLLECTOR BANDA

JUDGEMENT

(1.) HEARD Sri Ram Swarup Singh for the petitioners.

(2.) THE writ petition has been filed against the order of District Deputy Director of Consolidation dated 16.2.2015 dismissing the transfer application filed by the petitioners under Rule 65 of U.P. Consolidation of Holdings Rules, 1954.

(3.) IT has been stated that a revision was filed before the Deputy Director of Consolidation in which the arguments were heard and judgment was reserved on 16.1.2015. Thereafter the petitioners filed an application for transferring the revision from the court of Deputy Director of Consolidation ,Banda to any other competent court. In the transfer application it has been stated that the counsel appearing for the other side in the revision, namely, Sri Kamal Singh and one advocate Sri Rajedra Singh was having relation between each other and Sri Rajendra Singh is relation of the Presiding Officer and Sri Kamal Singh along with Sri Rajendra Singh also used to sit in the chambers of the Presiding Officer as such there is no hope of justice from the court of the said Presiding Officer. However, other allegation was that since the Presiding Officer had been posted in Banda since the stage of Assistant Consolidation Officer to the stage of Deputy Director of Consolidation, as such during his long tenure with the members of Bar of Banda he developed relations with various advocates. However, District Deputy Director of Consolidation found that the allegation made by the petitioners was not substantive allegation for transferring the case. Accordingly, the transfer application was dismissed by the impugned order dated 16.2.2015. Hence this writ petition has been filed.