Section 61 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
61. Original Petitions should state Act or Authority under which it is presented:
(1)The Rules relating to suits shall mutatis mutandis apply to Original Petitions unless a contrary intention appears from the rules governing such petitions made under the Special Acts.(2)An original petition shall, in addition to the particulars required by Rules 9, 10 and 11, also state the Act, or other Authority, under which it is presented, as in Form Nos. 5 and 6. If it is not intended to serve any person with notice of the petition, it shall be so stated, and the petition shall be headed, as in Form No. 6, but if the Court directs any person to be made a party, the cause-title shall be amended, and shall be in Form No. 1.(3)Hearing: - Original Petitions shall be heard and determined in the same manner as original suits.
