Section 8A in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
8A. [ [[Rule 8A substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 8A stood as under:
'8A. All petitions for the issuance of high prerogative writs under Article 226 of the Constitution shall contain the particulars as detailed in the proForma being Schedule-A to these Rules mentioning the B Group and Head according to the classification list of different types of writ proceedings as specified in Schedule-B to these Rules.']]- All petitions under Article 226 of the Constitution shall contain the particulars as detailed in the proforma as specified in the Rules relating to computerised listing on the Appellate/Original Side as applicable.A petition which does Not contain the necessary details as prescribed shall Not be accepted by the department.]
