- (1.) Heard Dr. V.K.Rai, along with Sri Ashok Kumar Singh, learned counsel for the petitioner and the learned standing counsel for the respondents.
(2.) Considering the facts of the case the writ petition is taken up for final disposal without issuing notice to the private respondent with liberty to him to file an application seeking variation/ recall /modification of the order which is going to be passed.
(3.) This writ petition has been filed with the following prayer: I)Issue a writ of certiorari to quash the order dated 21.2.2014 passed by respondent no.1 in transfer application no. 597 (LR2001-14 (Kailash Nath Singh vs. Suresh); II)issue a writ of mandamus directing to the respondent no.2 to decide the appeal no.2 of 2009 Suresh Singh versus Uday Chand Singh and others, expeditiously. III)Any other relief order and direction, which this Hon'ble Court may deem fit and proper in the interest of justice.. IV)Costs of the petition be awarded to the petitioners.;