(1.) This writ petition is filed for a mandamus to set aside order, dated 22.1.2011, in CG No. 294 of 2010 of Warangal Circle, on the file of respondent No. 1 -Forum. The petitioner claims to be the owner of land admeasuring Acs. 2.01 gunta in Survey No. 167/3 of Tatikonda Village. It is his pleaded case that he has succeeded to the said property through his ancestor. It is his further case that adjacent land admeasuring Ac. 1.01 gunta in the same survey number fell to the share of his brother and that his brother has sold the said land to respondent Nos. 6 and 7 under registered sale deed, dated 2.12.2008. The petitioner averred that there were two bore wells in the land which fell to his share and that both the bore wells have electrical connection standing in the name of his brother. That after sale of the property, the petitioner applied for transfer of electrical connections bearing Service Nos. 1157 and 181 in his name and that in pursuance of the proceedings, dated 11.2.2010, of the Assistant Divisional Engineer, Ghanpur the service connections were transferred in his name.
(2.) That respondent Nos. 6 and 7 have filed OS No. 760 of 2010 on the file of the learned II Additional Junior Civil Judge, Warangal for injunction against the petitioner and that while the said suit is pending, they have approached respondent No. 1 -Forum for change of two service connections in their favour. That by the impugned order, respondent No. 1 has directed respondent Nos. 3 to 5 to enter the names of respondent Nos. 6 and 7 in respect of the two service connections. Feeling aggrieved by the said order, the petitioner filed this writ petition.
(3.) The sheet anchor of the petitioner's case is that respondent No. 1 is not vested with the jurisdiction to entertain the application of respondent Nos. 6 and 7 and order incorporation of the names of respondent Nos. 6 and 7 in respect of the two service connections.