DHARAM DEV DUBEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. R.S. Dubey, learned counsel for the petitioner, Mr. S.N. Tripathi, learned counsel for respondent No. 3 and Mr. Tarun Gaur, learned Standing Counsel for the State-respondents.

(2.) Brief facts of the case are that the title revision filed on behalf of the private respondent is pending before Deputy Director of Consolidation, Gorakhpur in pursuance of the remand order dtd. 11/10/2023 passed by this Court in Writ- B No. 3505 of 2023. After remand order dtd. 11/10/2023 passed by this Court, petitioner along with Ghanshyam has applied for transfer of the pending revision to any other Court. The aforesaid transfer application was registered as Case No. 3285 of 2023, Computerized Case No. D202305310003285 (Ghanshyam and others v. Harish Chand Dubey and others). Respondent No. 2/ Collector, Gorakhpur vide order dtd. 15/3/2024 dismissed the transfer application filed by the petitioner, hence this writ petition on behalf of the petitioner for the following reliefs:

(3.) This Court entertained the matter on 9/5/2024 and stayed the further proceeding of Case No. 1163+1162+1171 till the time bound period.