Section 47(1) in The High Court of Chhattisgarh Rules, 2007
(1)If any writ, order or direction is sought against the Union of India, a State Government, a Public Officer or Authority, as is covered by Article 12 of the Constitution, notice of the application with all Annexure(s) shall be served, before filling, on the Assistant Solicitor General/Advocate General/Standing Counsel, as the case may be.
