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Judgment
S. Abdul Nazeer, J.—The petitioners are the parents and maternal grand mother of deceased Manjunatha. According to the petitioners, Manjunatha died due to electrocution on 29.9.2007 at Kalledevapura Village, Jagalur Taluk, Davanagere District. Therefore, petitioners have filed a representation as per Annexure-D dated 30.12.2008 to the Superintendent Engineer (Electrical), Davanagere BESCOM, Davanagere District seeking compensation on account of the death of Manjunatha. Since the said representation has not been considered by the respondents, petitioners have filed this writ petition for a mandamus directing the respondents to pay the compensation amount of Rs. 10,00,000/- at the rate of 12% p.a. to the petitioners.
I have heard the learned Counsel for the parties. In the representation (Annexure-D), petitioners have stated the reasons for the death of Manjunatha and they have also sought for compensation. Learned Counsel for the petitioners submits that petitioners may be permitted to file a detailed representation in addition to Annexure-D. He farther submits that the representation at Annexure-D and the additional representation, which they propose to file, may be considered by the competent authorities.
The submission of the learned Counsel is placed on record. The petitioners are permitted to file a representation seeking compensation in addition to the representation at Annexure-D within four weeks from today. The Superintendent Engineer (Electrical), BESCOM Davanagere District is directed to consider the representation at Annexure-D as also the additional representation, which may be filed by them in accordance with law within a period of eight weeks from the date of its receipt.
Writ petition is disposed of accordingly: No costs.