Section 25 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
25. [ [[Rule 25 substituted vide Notification No 7103-G dated 18.11.1999. Earlier rule 25 stood as under:
'25. All applications under Article 226 of the Constitution shall, subject to any direction of the Chief Justice, be made before a Judge or Judges as the Chief Justice may appoint:Provided that an application under Article 226 of the Constitution may be moved before the Judges in circuits at Andaman and Nicobar Islands.]]- All applications under Article 226 of the Constitution shall be filed centrally, as per the Rules relating to computerised listing on the Appellate/Original Side, as applicable:Provided that an application under Article 226 of the Constitution may be moved before the Judge on Circuit at the Andaman and Nicobar Islands:Provided further that No application shall be moved at the residence of a learned Judge or elsewhere outside the Court premises, without an assignment in writing from the Chief Justice or any Judge authorised by the Chief Justice in that behalf.]
