L.N. GOVINDA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the instant petition, petitioners have prayed for the following reliefs:

(2.) Learned counsel for the petitioners pointed out the order of this Court dated 11.03.2020, which reads as under:-

(3.) Undisputedly, petitioners have not approached respondent No.5 with reference to the prayer sought in the present petition. Petitioners have sought a writ of mandamus to the concerned authority without approaching the appropriate authority. The Apex Court in the case of Mani Subrat Jain Vs. State of Haryana reported in AIR 1977 SC 276 at para No.9 has held as under: