Karnataka High Court: In the petition dealing with relief sought against some public bodies and private parties in Bengaluru under Articles 226 and 227 of the Constitution of India without first approaching the bodies or their tribunals, the Single Bench of Vineet Kothari, J. held that it cannot be undertaken in the exercise of the extraordinary jurisdiction of the Court under Article 226.
In the present case, the petitioners prayed to quash a deed executed by the respondents declaring it to be illegal and invalid. The Court, while considering the writ petitions said that the petitioners ought to have brought their grievances to the notice of the public bodies concerned themselves to take action according to law and pass appropriate reasoned orders. Also, noting that two of such appeals were pending before the competent Tribunal, the Court ruled that it would lead to undesirable scattering of litigation. An all-sweeping kind of petition under Article 226 should not be used by the parties unless the public bodies have dealt with their grievances and the appellate mechanism provided under the relevant statutes has been fully exhausted. Therefore, these type of writ petitions are not maintainable. [V. Dhamodaran v. Bruhat Bangalore Mahanagara Palike, Writ Petitions Nos. 3881-3883/2014 (LB-BMP), decided on 28.11.2016]