Allahabad High Court
Smt. Shanti Devi And Others vs Civil Judge S.D. Alld. And Others on 3 August, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 275 of 2010 Petitioner :- Smt. Shanti Devi And Others Respondent :- Civil Judge S.D. Alld. And Others Petitioner Counsel :- Smt. Usha Srivastava,Lal Chandra Mishra Hon'ble Krishna Murari,J.
Heard learned counsel for the applicants.
Transfer of proceeding of rent control appeal no.110 of 2009 pending before learned Additional District Judge, Court No.2 Agra has been sought on the ground that in other rent control appeal, a wrong decision has been taken by him. Certain allegations with regard to connivance with 'Peshkar' has also been made. On these allegations transfer application was filed before the District Judge , which has been dismissed vide order dated 11.06.2010 on the ground that the allegations are totally baseless. Aggrieved by the same, petitioner approached this court on the same allegations, which the applicant failed to substantiate before the court below. Transfer of proceeding cannot be made on the basis of vague and irrelevant consideration.
Hence, this application stands dismissed.
Order Date :- 3.8.2010 pks