ANNAPURNA Vs. MANAGING DIRECTOR CHAMUNDESHWARI

JUDGEMENT

(1.) The present writ petition is filed by the petitioners with the following prayers: "(a) Issue a writ of certiorari or any other appropriate writ or order or direction, quashing the impugned Official Memorandum dated 31.07.2009 bearing No. at Annexure-D, issued by the 2nd Respondent, in so far as it relates to quantum of compensation granted to the petitioners.

(2.) The controversy involved in the present case is squarely covered by a decision rendered by this Court in the case of Smt.Lakshmidevamma vs. Managing Director, BESCOM decided on 11.12.2017 in W.P.No.52510/2014 in which this Court has held as follows: 2. Not more than one suit to be brought. - Provided always that not more than one action or suit shall be brought for, and in respect of the same subject-matter of complaint 1: