Anjani Kumar Mishra, J. - (1.) Heard Sri S.K. Chaturvedi, learned Counsel for the petitioner and Sri H.N. Singh, learned Senior Advocate on behalf of contesting respondent No. 4. By means of this petition, the petitioner has sought a writ of certiorari for quashing the order dated 28.1.2015 passed by the Board of Revenue, whereby a transfer application filed by the petitioner has been rejected. The petitioner has also sought a writ of mandamus for transferring case No. 369 of 2013 -14, Hemant Seth v/s. Shiv Narayan pending in the Court of Nayab Tehsildar, Mauranipur, Jhansi to any other district.
(2.) It appears that a mutation case was filed by the contesting respondents claiming on the basis of a registered sale deed dated 8.6.2014. The case of the petitioner is that he and his brother had already purchased this land through a prior registered sale deed dated 11.5.2014.
(3.) Sri S.K. Chaturvedi, on behalf of the petitioner, has submitted that he does not expect any justice from the Court of the Nayab Tehsildar where the mutation case is pending.;