ANIL KUMAR,J. - (1.) HEARD Shri A. K. Misra, learned counsel for the petitioners and Shri A. K. Shukla learned standing counsel.
(2.) IN brief the facts of the case are that Case No. 9/34/41/20, under Section 9A (2) of U. P. Consolidation of Holdings Act is pending before the opposite party No. 4, Consolidation Officer, Salliya, Camp Lakhimpur, district Kheri. The petitioners have filed an application for transfer of the said case from the court of Consolidation Officer to opposite party No. 2 (Settlement Officer. Consolidation, Camp Kheri) on the ground that the Presiding Officer (Consolidation Officer) is related to Geeta Yadav, who is a party in the proceeding before the Consolidation Officer, they have got no hope to get justice from him.
(3.) THE said application of the petitioner was rejected by opposite party No. 2 vide judgment and order dated 9.3.2009 and aggrieved by the same the petitioners filed a revision on 17.6.2009 before the Deputy Director of Consolidation, Kheri, opposite party No. 1, which was also rejected by means of the judgment and order dated 11.8.2009.;