Section 42 in High Court of Chhattisgarh Rules, 2005
42.
(1)Every writ petition under Articles 226/227 of the Constitution of India shall, on the first page contain the index and immediately thereafter the petitioner shall provide a synopsis indicating dates and events in chronological order, the relevant provisions of law and the authorities/judgments relied upon.(2)The petitioner shall mention the grounds specifically and each ground should be distinctly stated.(3)Any petition not found to be in prescribed format including omission to state grounds distinctly in para 6 shall be summarily dismissed.
