B.P.NILRATNA - (1.) THIS revision has been filed against the order dated 22-4-1999 passed by the learned Additional Commissioner, Agra Division, whereby the transfer application has been allowed moved by the opposite party.
(2.) HEARD the learned Counsel for the parties and perused the relevant papers on file. The learned Counsel for the revisionist has mainly submitted that the learned Additional Commissioner has acted illegally in passing the aforesaid impugned order dated 22-4-1999 without considering the evidences on record and without asking for parawise comments from the Court concerned and, thus the learned Additional Commissioner exceeded its jurisdiction in passing the aforesaid impugned order which must be quashed. In reply, it is contended that the revisionist has the immense influence over the District Officers and the disputed land has been taken forcefully in the possession and hence the order of learned Additional Commissioner be maintained.
(3.) HAVING heard the learned Counsel for the parties and perusing the relevant papers on file I find that the impugned order dated 27-4-1999 has been passed on the ground that the revisionist has a good influence upon the administration of the district and the case was transferred to the Court of SDO, Hathras. Feeling aggrieved by this order, the present revision has come up before the Board. Here I find that the grounds have been taken for the transfer of the case are that the revisionist has influence upon the district officials. If the revisionist has influence upon the officers of the district then it shall be presumed that he will have the same affect there also. Thus, I think it is no good ground for transfer of the case and the impugned order dated 22-4-1999 deserves to be set aside.;