Section 4 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
4. Receipt and numbering of suits, applications and other proceedings.
(1)Every suit or other proceedings transferred or referred to the Tribunal shall upon such transfer or reference shall on receipt by the Registrar or other authorized officer be registered as Original Petitions before the Tribunal and numbered serially.(2)Every interlocutory application shall be presented before Registrar and shall be numbered as I.A. No.................(3)An application to the Tribunal shall be presented in the form appended to these regulation by the applicant in person or by his duly authorized agent or by a Legal Practitioner or sent by registered post with acknowledgement due addressed to the Registrar.(4)Every application shall be divided into paragraphs numbered consecutively and shall contain a statement of relevant facts and the nature of reliefs sought and shall clearly specify as respondents the persons likely to be affected by the grant of the relief sought. The full address of the applicant as sell as the respondents shall be given in the application.(5)When an application or other proceedings are made or transferred or referred under the Act, the Tribunal shall order notice thereof, to be given to all the respondents and such other persons as may appear to it, to be likely to be affected by the proceedings, to show cause within the time specified in the notice, why the relief sought in the application should not be granted. Where notice is ordered by the Tribunal, the applicant shall within three days from the date of such order, file in the Tribunal a process memo along with sufficient number of envelopes duly addressed and affixing the necessary postal stamps for issue of process together with sufficient number of copies for service on the persons concerned, along with the notice, in such form as may be specified by the Tribunal for service of summons.
