- (1.) UPON hearing the counsel the Court made the following
(2.) The petitioner has come up with a very strange prayer, seeking the transfer of their writ appeal filed in Telangana High Court to the High Court of Delhi. The issue involved in the writ appeal pertains to land acquisition proceedings, initiated by the erstwhile state of Andhra Pradesh(now the State of Telangana).
(3.) Though, the learned counsel for the petitioner strenuously contended that the petitioners have lost everything and that despite his best efforts, he is unable to have the case taken up by the High Court of Hyderabad for final disposal, the reason for petitioners seeking transfer, cannot be accepted. Every court has its own limitations. Therefore, no petition can be transferred from one court to another on the sole ground of delay in disposal.;