R.H. Zaidi, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India petitioner challenges the validity of the order dated 2.6.2000 whereby application of the petitioner for transfer of the case from the Court of Sri C.M. Tiwari to some other Court has been rejected by the Court below.
(2.) It appears that the contesting respondent filed an application before the Prescribed Authority for release of the bunding in question. During the pendency of the said application petitioner filed an application before the 1st Additional District Judge, Allahabad to transfer the case No. 10 of 1999 pending in the Court of 1st Additional Civil Judge (Senior Division), Allahabad/Prescribed Authority to some other Court. The transfer application was filed on the three grounds, firstly, the Presiding Officer has rejected many application from the side of the applicant to take up the case on day to day basis, secondly, applications moved on behalf of third parties for their impleadment in the case have also been rejected on merit ignoring the fact that they were also legal representatives of the deceased tenant and thirdly, that he came to know that the Presiding Officer, namely, Sri. C.M. Tiwari, was earned to Lucknow by the son of opposite party.
(3.) The Court below has recorded cogent reasons for rejecting the three grounds raised by learned Counsel for the petitioner and ultimately dismissed the application for transfer by the judgment and order dated 2.6.2000, hence the present petition.;