OM PRAKASH Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners have prayed for a writ of mandamus directing the respondents to issue permit in their favour forthwith which was renewed by the resolution dated 21.1.1997 for five years in the name of petitioner's mother Smt. Shanti Devi.

(2.) There is no material in support of the allegations made in the writ petition that the petitioners made representation to the authority concerned for issuing such permit in their favour.

(3.) The law of mandamus is well-settled that no mandamus will be issued unless before approaching this Court, the petitioner has asked for Justice from the authority concerned and justice has been denied to him. Ordinarily, justice will be demanded in the shape of a representation. Vide Dr. Mithilesh Dikshit v. Management Committee and Ors., 2001 (2) AWC 1586 and State of Haryana and Anr. v. Chanan Mal etc., AIR 1976 SC 1654.