Section 9 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
9. [ [[Rule 9 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 9 stood as under:
'9. All petitions and affidavits with suitable modification shall be instituted In the matter of:An application under Article 226 of the ConstitutionAndIn the matter of: (state the particulars of Court concerned)AndIn the matter of: (state the particulars of the order or enactment complained of)AndIn the matter of: (state the name and other particulars required, as in a plaint, of the petitioner or each of the petitioner)PetitionerVersus(State the name and other particulars required as in a plaint of the respondent or each of the respondents)respondents'.]]- All petitions and affidavits with suitable modification shall be instituted.In the Matter of : An application under Article 226 of the Constitution.AndIn the Matter of : (state the name and other particulars required, as in a plaint, of the petitioner or each of the petitioners).... Petitioner.Versus(State the name and other particulars required as in a plaint of the respondent or each one of the respondents).... Respondent.]
