4A. [ [Added by Notification No. 347/VIII-C-2 (vide Correction Slip No. 232), dated 9th August, 2002, published in U.P. Gazette, Part II, dated 7th September, 2002.]
In the writ application for a direction or order or writ under Article 226 [and Article 227] [Substituted by Notification No. 118/VIII-C-2, dated 10.2.1981, published in U.P. Gazette, Part II, dated 27.6.1981, page 59.] of the Constitution other than a writ in the nature of Habeas Corpus the counter-affidavit and the rejoinder-affidavit filed therein not only the facts but also the evidence in proof of such facts shall be pleaded and annexed to it.]
