M.SATYANARAYANA MURTHY, J. - (1.) This petition under Section 24 of the Code of Civil Procedure (for short, 'C.P.C.') is filed by one Pothuri Tulasi Das (hereinafter referred to as 'the party-in-person/petitioner') to withdraw O.S.No. 62 of 2012 pending on the file of the Court of XIII Additional District Judge, Narsaraopet (for short, 'the Court below'), and transfer the same to City Civil Court, Hyderabad.
(2.) Though this Court is under obligation to marshal the facts but in view of the serious allegations made against the Presiding Officer and the entire judiciary of the State of Andhra Pradesh, it is apposite to extract the allegations made in the affidavit filed along with the petition for better appreciation of facts which are as under: "I submit that the 1st respondent herein is my brother and the 2nd respondent herein is the wife of the 1st respondent. There is some property disputes between me and my brother and I filed suit O.S.No. 50 of 1985 on the file of the Addl. Senior Civil Judge, Narsaraopet for partition and the said suit was partly allowed allotting ?rd share to me. In fact, I am entitled for share, as such I preferred appeal A.S.No. 2295 of 1998 and and the respondents herein filed A.S.No. 1644 of 1998 before this Hon'ble Court and this Hon'ble Court dismissed A.S.No. 2295 of 1998 filed by me and allowed A.S.No. 2295 of 1998 filed by the respondents by common judgment dated 06-11-2008. Against the judgment passed in A.S. Nos. 1644 of 1998 and A.S.No. 2295 of 1998, I have carried the matter to the Hon'ble Supreme Court of India by filing two SLPs and both the SLPs 12661-12662 were dismissed. I submit that later the respondents herein filed suit O.S.No. 62 of 2012 on the file of the XIII Addl. District Judge, Narsaraopet seeking a direction to me to vacate and deliver the possession of the ground floor and to pay mesne profits and for other reliefs. I submit that "the respondents herein are influential persons and they have contacts with the political leaders and also the presiding officer of the XIII Addl. District Judge Court, Narsaraopet." I have filed a private complaint before the Court of learned Principal Sessions Judge, Guntur, against Sri Narendra Modi, Nara Chandrababu Naidu and various political leaders including the presiding officer of XIII Addl. District Court, Narsaraopet and there are 63 accused persons, but the said complaint was returned vide C.F.R.No. 2853/2016 with a liberty to me to present the complaint before appropriate Court. Accordingly the complaint was filed before the Court of learned Junior Civil Judge, Chilakaluripet and the said complaint was also returned vide Sr. No. 5395 of 2016 dated 16-12-2016. I submit that now the suit O.S.No. 62 of 2012 is pending before the learned XIII Additional District Judge, Narsaraopet and the Presiding Officer is one of the alleged accused in the private complaint filed by me. Apart from the Presiding Officer, various prominent political leaders are also accused in the private complaint. "Further there is threat to my life from the respondents herein already", the respondents in collusion with the officials of the Transco have disconnected the power supply to my premises and damaged the bath room and lavatory and though I have given complaint before the concerned police, but police are not taking any action yielding to the pressure and influence from the respondents. "I submit if the proceedings in O.S. No. 62 of 2012 are allowed to continue in the Court of learned XIII Addl. District Judge, Narsaraopet, I am sure that justice will not be done either in the Court of learned XIII Addl. District Judge, Narsaraopet or in the entire Andrha Pradesh since the presiding officers and the political leaders are hand-in-glove with the respondents-accused", as such it is just and necessary to transfer suit O.S.No. 62 of 2012 to the City Civil Court, Hyderabad, having competent jurisdiction to try the same."
(3.) This Court ordered notice to the respondents. Sri K. Murali Krishna, learned counsel, entered appearance for the respondents and opposed the petition during hearing.;