Section 57 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
57. Modes of entertainment of Public Interest Litigation.
- A Public Interest Litigation may be initiated in any of the following ways:(a)By presenting a petition of motion complying with the Formalities required for filing an ordinary writ-application under Group-IX (Residuary) of the Classification List being Schedule B hereof. Such petition should be placed before the Division Bench constituted by the Hon'ble the Chief Justice for entertaining Public Interest Litigation:Provided that a letter addressed to the Hon'ble the Chief Justice pointing out the violation of the constitutional or legal right or the instances of the legal injury to any person or class of persons, which can Form the subject-matter of a Public Interest Litigation, may also be entertained:Provided further that a letter addressed to the Hon'ble the Chief Justice shall be an exception to the Normal rule of presenting petitions in accordance with these rules.(b)Suo motu reference by any of the Judges of this Court including the Hon'ble the Chief Justice calling for appropriate action in a situation, which Forms the subject-matter of a Public Interest Litigation.
