Section 66(3) in High Court of Chhattisgarh Rules, 2005
(3)The petition, or the written communication, shall thereafter.be posted before the Court for preliminary hearing and for orders as to issue of notice. In case, a P.I.L. to be treated on the basis of written communication, the Court feels it necessary to ascertain the veracity of the allegation made in the communication to call for the factual report from the concerned authority before proceeding further in the matter. Upon hearing, the Court, if satisfied that the person initiating the proceedings has sufficient interest in the cause and that a prima facie case is made out for initiating the proceeding, may grant leave for waiver of the locus standi rule and issue notice to the concerned Government and/or authority as well as to any other person or persons who may be adversely affected by any order passed in the proceeding. If the Court is not so satisfied it shall drop the proceeding.
