Madhya Pradesh High Court: The Division Bench of Ravi Malimath, CJ. and Dinesh Kumar Paliwal, J.dismissed a petition which was filed in public interest praying for a writ of mandamus to incorporate certain provisions in the law, namely, Section 14-A of the Madhya Pradesh Municipal Corporation Act, 1956 and Section 32-A of the Madhya Pradesh Municipalities Act, 1961.
The Court irrespective of the submissions being made stated that a writ for mandamus cannot lie to direct the State to enact a law.
The Court was of the view that such a petition for mandamus would not lie hence the petition was dismissed.[Nagrik Upbhokta Marg Darshak Manch v. State of Madhya Pradesh, 2022 SCC OnLine MP 397, decided on 28-02-2022]
For petitioners: Mr Dinesh Kumar Upadhyay
For respondents: Mr Brahmdatt Singh, Mr Siddharth Seth
