S.C.Chaurasia, J. - (1.) Heard learned counsel for petitioner, learned Standing Counsel and perused the record.
(2.) This writ petition under Article 226 of the Constitution of India has been filed with the prayer that a writ, order or direction in the nature of Certiorari may be issued quashing the impugned order dated 13.07.2010, rejecting the transfer application of the petitioner, contained as Annexure No. 1 to the writ petition and the appeal no. 625 pending before the opposite party no.3 may be transferred to any other District.
(3.) Learned counsel for petitioner has submitted that the appellate Court without providing any opportunity of hearing, has listed the appeal for order and the appellate Court is acting arbitrarily and the opposite parties have declared in the village that they would win the appeal and under the circumstances, he has no hope of justice from the concerned Court.;