Section 63 in High Court of Chhattisgarh Rules, 2005
63.
(1)Every petition in format prescribed (schedule) shall state succinctly the relevant facts in order to enable the Court to determine whether a proceeding in the nature of Public Interest Litigation shall be initiated/entertained. The petition shall contain a concise statement indicating the nature of the interest of the petitioner in the case and about his competence to be placed in charge of the carriage of the proceeding. The petition shall also contain a statement whether any petition has earlier been moved in this Court relating to the same cause and, if so, with what result.(2)The petitioner shall make a statement that he has no individual/personal interest in the subject matter except in cases where the petition falls in the category of one of the members/group/ society/community for whose benefit the P.I.L. has been filed. If he has any individual/personal interest, he shall disclose the same.(3)Where the petitioner relies upon a document or documents in his possession or power, he shall file such document or documents or true copies thereof with petition.(4)The petition shall be accompanied by an application seeking leave for waiver of the locus stand rule. -(5)The petition shall be supported by an affidavit.
