Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioners.
(2.) By means of this writ petition, an order dated 27.02.2018 passed by the Board of Revenue in a transfer application filed by the opposite party is impugned.
(3.) The contention of counsel for the revisionist is that the opposite party while filing this transfer application had failed to disclose that a transfer application earlier filed before the Collector, Kasganj had already been dismissed by order dated 13.06.2017.;