S. GANGAMMA Vs. RAJKUMAR KATHRI

JUDGEMENT

(1.) In spite of repeated calls, none appears for the complainants. On a premise that the order of this Court dtd. 23/4/2019 in bunch of petitions is disobeyed, the complainants are before this Court.

(2.) Perusal of the order placed on record at Annexure-A, page No.9 show that the complainants are the petitioner, who have approached this Court against cancellation/termination of the agreement executed between the petitioners and the Executive Engineer, COMM Division, BESCOM, Madhugiri, Tumakuru District. The learned Single Judge was pleased to observe that the very issue namely termination of the agreement was subject matter in W.P.No.51001/2016 and the petition were disposed off with direction to respondents to consider the explanation furnished by the petitioners and to take decision in the matter in accordance with law.

(3.) The learned Single Judge was pleased to further observe that a statement was made before this Court on behalf of the petitioners through the learned counsel that the petitioners have already completed the construction work in terms of the agreement. Thus, considering these aspects, the learned Single Judge quashed the communications and the petitioners were granted liberty to approach Karnataka State Regulatory Commission for their other grievances raised in the petition, if so advised. Now there is nothing in the complaint as to whether the complainants have approached the Karnataka State Regulatory Commission by availing the liberty as granted by this Court.