HIGH COURT OF JUDICATURE AT ALLAHABAD
CIVIL REVISION No. - 215 of 2025 Court No. - 5
HON'BLE MANISH KUMAR NIGAM, J.
1. Heard learned counsel for the revisionist and perused the record.
2. This revision has been filed seeking following relief :-
"set-aside the impugned order dated 04.03.2025 passed by the District Judge, Mahrajganj allowing Transfer Application moved by the defendant/respondent Ram Narayan Upadhyay u/s 24 C.P.C. was allowed and O.S.No.479 of 2010 Paras Nath Vs. Virendra Kumar and others pending in the Court of Civil Judge (J.D.) Farenda, Mahrajganj has been transferred to Civil Judge (J.D.) Mahrajganj. (Contained in Annexure No.3 to the petition)."
3. Contention of learned counsel for the revisionist is that an order of transfer has been passed transferring the suit on an application moved by respondent No.14 without recording any reason for transfer. In this regard, learned counsel for the petitioner has relied upon the judgment of the Apex Court in case of Kulwinder Kaur @ Kulwinder Gurcharan Singh vs. Kandi Friends Education Trust and Others; 2008 (1) Supreme 348.
4. Perused the order impugned.
5. To the transfer application filed by the respondents, present petitioner did not filed any objection. The Presiding Officer in his comments has not mentioned anything against the transfer and has stated that in case the matter is transferred, he has no objection.
Versus
Counsel for Revisionist(s) : Adya Prasad Tewari
Counsel for Opposite Party(s) :
Vinay Kumar
.....Revisionist(s)
Shambhoo Prasad And 16 Others
.....Opposite
Party(s)
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6. In my view, no illegality has been committed by the Court below in passing the order impugned. Reasons are apparent from the order impugned though it may not be specifically recorded.
7. The writ petition lacks merit and is accordingly dismissed.
February 9, 2026
Rishabh CLRE No. 215 of 2025
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(Manish Kumar Nigam,J.)
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