BANSHI Vs. BIRBAL SINGH SHEKHAWAT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dtd. 11/12/2019 passed by the Board of Revenue whereby the transfer application filed by the petitioner for transfer of Appeal No.417/2016 pending before the Revenue Appellate Authority was dismissed.

(2.) Counsel for the petitioner submitted that the Revenue Appellate Authority is giving frequent dates in the matter and the petitioner has seen the respondent sitting in the chamber of the Presiding Officer. Counsel further submits that the Revenue Appellate Authority agreed to transfer the matter to any other court.

(3.) Counsel appearing on behalf of the respondents opposed the writ petition and submitted that the petitioner wants to delay the proceedings pending before the Revenue Appellate Authority.