Section 35(5) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(5)This Rule will Not apply in respect of an application filed before the Judges in Circuit in the Andaman and Nicobar Islands and the matters covered by this Rule shall abide by the directions of the Judges at the time of the admission of the application:Provided that the Registrar of Andaman and Nicobar Islands is authorised to give all directions to make the application ready for hearing and to report to the Court forthwith in case of default.']]
