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No petition can be transferred from One Court to Another On the sole Ground of delay in Disposal
A transfer of the writ petition was dismissed by the Supreme court of India after observing and stating that 'No petition can be transferred from one court to another just on the basis that there is a delay in the disposal of the same.'
The writ petition filed by the petitioner is related to landholding which is considered as an asset to the petitioner which was initiate as former state of Andra Pradesh now as the State of Telangana. The petitioner, In this case, prayed that he wants to transfer a writ petition which he had filed back in 2016 before the High Court of Telangana and the transfer for the same petition he wants in the High Court of Delhi, in this aspect the petitioner submitted before the court that he has lost everything and despite the efforts, he had put in the case he is not able to take the respective case to the High Court of Hyderabad which stands very important for the purpose of its final disposal and to provide satisfactory result or solution to the petitioner.
Justice V. Ramasubramanian further after studying and hearing arguments from the case the submission from the justice in this case to the petitioner that the prayer which he has made before the court is very strange and inappropriate and said that every court has its own limitations and boundaries in which it provides its justice to people but no petition can be transferred from one court to another in any which ways and specifically when the transferred is made just on the sole ground of delay in the disposal.
Section 25 of the Civil Procedure enables the Supreme Court to transfer any case, appeal, or other proceedings from a High Court or another civil court in one state to a high court or civil court of any other state, this power is only exercised by the supreme court if it is satisfied that order in this section is expedient for the ends of Justice.
Case no. Transfer petition(s) (Civil) no. 280/2020
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