SMT. ANNAPURNA W/O LATE K.S. MAHESHWARAPPA Vs. MANAGING DIRECTOR CHAMUNDESHWARI VIDYUTH SARABARAJU NIGAMA NIYAMITHA (CESCOM) CORPORATE OFFICE

JUDGEMENT

(1.) The present writ petition is filed by the petitioners with the following prayers:

(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. 1 2017 in W. P. No. 52510/2014 in which this Court has held as follows:

(3.) In view of this, the present writ petition is disposed of as infructuous. If the petitioner still wants more compensation even despite this additional compensation given, she is at liberty to approach the Civil Court by way of civil suit as already permitted in such other case in W. P. No. 54502-506/2015 & connected matters decided on 16. 10. 2017 (Sri. P. Malappa & Others vs. BESCOM & Others), in which this Court held as under:-