Section 11 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
11. [ [[Rule 11 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 11 stood as under:
'11. All petitions shall contain a paragraph containing the 'grounds' upon which the petition is moved, each separate ground being serially numbered. In every application under Article 226 of the Constitution, there should be appended a paragraph containing a statement, that on the self same facts or cause of action, No application was moved earlier, or at all, before any Court and if so moved, the result thereof, must be indicated and further that the concerned application was Not moved before any other court.'.]]- All petitions shall contain a paragraph containing the "grounds" upon which the petition is moved, each separate ground being serially numbered. In every application under Article 226 of the Constitution, there should be appended a paragraph containing a statement, that on the self same facts or cause of action, No application was moved earlier or at all, before any Court and if so moved, the result thereof, must be indicated and further that the concerned application was Not moved before any Court. A writ petition challenging an investigation or criminal proceeding with a prayer for stay of arrest during the pendency thereof or for grant of anticipatory bail or bail, shall also state whether the petitioners or any of them previously moved this Court or any other Court for anticipatory bail or bail and if so, state the number of the case, date of disposal and the results thereof.]
