Section 48(1) in High Court of Chhattisgarh Rules, 2005
(1)(a)An application under Article 227 (1) of the Constitution of India shall comply with the provisions of Chapter V of the Rules of the High Court and shall also state clearly -(i)the name, description and place of residence of each applicant and of the non-applicant;(ii)the name of the court and Judge by whom the decree or order objected to was passed; and if the decree or order was passed in appeal, the name of the original court and of the Judge presiding over it;(iii)the date or dates of the decrees or orders of the lower courts ;(iv)the grounds on which the relief is sought and also such material facts as may be necessary for the proper determination of the case ;(v)the nature of the relief and the direction or order sought from the Courts;(vi)where a previous application has been made on the same facts the applicant shall give all details thereof and shall also indicate the decision thereon.(b)The application shall be accompanied by the order or decision (if any) and an affidavit verifying the facts relied on.
