V ASHOK Vs. M BABU RAO

JUDGEMENT

(1.) THIS petition, at SR stage, is posted before this Court, raising office objection.

(2.) HEARD Sri M. Pitchaiah, learned Amicus Curiae, who is kind enough to assist this Court on behalf of Sri Ashok, petitioner/party -in - person. Sri Ashok, party -in -person, also made detailed submissions.

(3.) A reading of the writ affidavit would disclose that the petitioner is basically aggrieved with the method and manner of conduct of judicial proceedings in various fora and the inordinate delay which is caused in disposal of the cases, apart from the defects in obtaining order copies etc. To put it more simply, the petitioner has a general grievance with respect to the very judicial system and he feels that, on account of various steps which are involved in the judicial proceedings, inspite of his best efforts, he is unable to get justice and justice is denied to him by the players in the system by using technicalities and rules and regulations, sometimes which are really not applicable. However, in the end, what he challenges is the judgment and decree passed by a competent Court. Further, in this petition, he made various individuals as party -respondents in their personal capacity, right from the judicial officers, the advocates who had appeared at various stages and the advocates who had appeared for the respondents apart from the Station House Officers etc. The office raised objection with regard to the maintainability of writ petition against private individuals. In his anxiety to get a quick relief and redressal of the injustice meted out to him according to his version, the petitioner feels that a writ petition is a proper and appropriate remedy.