ANNIRUDDHA SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Learned counsel appearing for the petitioner is not in a position to assist us about the law in which permission is granted to air the web-series "XXX-Season 2".

(2.) It also reveals from perusal of the averments contained in the petition for writ that before approaching this Court under Article 226 of the Constitution of India, the petitioner has not made any demand from the Authority competent to take necessary measures as claimed in this petition for writ.

(3.) It is a settled principle of law that the person demanding writ in the nature of mandamus is first required to make a demand from the Authority competent. A deviation from such settled principle can be made only in extraordinary circumstances and no such circumstance has been pointed out by the petitioner in this petition for writ.