Section 79(5) in The High Court of Chhattisgarh Rules, 2007
(5)[ Alter filing of the writ petition the Registry shall verify the contents of the petition and affidavit in order to ascertain as to whether the public interest litigation has been presented in accordance with rules. Before admission of the matter, the petitioner(s) shall be required to satisfy the Court about his/their credentials and the genuineness of the public cause brought before the Court.] [Substituted by Notification No 16419/R.G./2010, dated 5-8-2010.]
