Shabihul Hasnain, J. - (1.) HEARD Sri Kuldeep Singh, learned Counsel for the Petitioner and learned Standing Counsel for the State -opposite party Nos. 1 and 2.
(2.) FOR the reasons to be recorded in the order, notices to private opposite parties are dispensed with. Petitioner's application for transfer of his case has been rejected by the Joint Director of Consolidation vide his order dated 11.1.2011. The Petitioner says that he has moved an application for transfer because the Settlement Officer has failed to issue fresh notices to the opposite party Nos. 2 and 3.
(3.) THE Petitioner has not been able to persuade this Court that the order passed by the Joint Director is bad. Prima facie no case has been made out by the Petitioner. The ground taken in the application for transfer have not been substantiated at all. If on the basis of unsubstantiated charges, every case is transferred from officers, it will have demoralizing effect on the presiding officers in general. The application has been rightly rejected by the Joint Director of Consolidation.;