SAIT BHARAT KUMAR Vs. VANKAYALA RATNAMANIKYAM

JUDGEMENT

(1.) This application is filed seeking transfer of E.P.NO. 122 of 2000 in R.C.C.No. 5 of 1995 on the file of the Junior Civil Judge-cum- Rent Controller, Amalapuram, East Godavari District, to any other Court having jurisdiction to entertain the same.

(2.) It is alleged that the Executing Court is likely to deliver possession of the property without taking into consideration the petitioner's interest over the property and the report of the Amin. It is also the case of the petitioner that the Executing Court is passing orders without looking into the record, and that it also ordered Police Aid for execution of the warrant and general order of arrest of those people who cause obstruction in taking delivery of the possession of the property.

(3.) This Court while giving notice on admission by an order dated 23rd April, 2001 in C.M.P.No. 9081 of 2001 granted interim stay of all further proceedings. Now the respondent filed his counter and the matter is posted for hearing before this Court.