SUNKARA KRISHNA MURTHY Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) Heard learned counsel appearing for both the parties and perused the material available on record.

(3.) Learned counsel for the petitioner submits that, the petitioner is the absoluter owner and possessor of the premises bearing D.No.21/10/48/1, 2nd line, Srinagar Colony, Satyanarayanapuram, Vijayawada. While so, respondent No.5 is also claiming the title over the said property under the guise of a will. To sort out little dispute, the petitioner filed an injunction suit against the respondent No.5 vide O.S.No.940 of 2021, on the file of the II Additional Junior Civil Judge, Vijayawada. Wherein, the Court below was pleased to grant a temporary injunction in favor of the petitioner operates against respondent No.5. Therefore, the petitioner is entitled to continue his possession over the subject property. Accordingly, the petitioner submitted his application to the respondent-authorities for grant of electricity service connection. Accordingly, he was granted the connection vide bearing No.6423477222554 in his favor.