Section 8B in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
8B. [ [Rule 8B inserted vide Notification No. 936-G, dated 28.02.2005, (w e.f. 14.06.2005).]
- All petitions for the issuance of high prerogative writs under Article 226 of Constitution shall also contain the particulars as detailed in the proForma being Schedule A to these Rules mentioning the Group and Head according to the classification list of different types of writ proceedings as specified in Schedule B to these Rules.]
