58. In Letters Patent Appeals arising out of Gram Panchayat cases under Articles 226 and 227 of the Constitution of India, five typed copies of paper-books shall ordinarily be prepared in the office of the Court at the cost of the appellant and one copy of the same shall be supplied to each of the two parties.
The paper-book shall consist of the following papers: -(a)Memorandum of the Letters Patent Appeal;(b)Judgment and decree (if any) under appeal;(c)Petition filed under Articles 226 and 227 of the Constitution of India along with its annexures, if any;(d)Petition to reply or counter-affidavit, if any;(e)Order admitting the Letters Patent Appeal.
