Section 14 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
14.
- Every petition must be signed and dated by the petitioner or his duly authorised agent.Explanation. - An endorsement in the petition signed by the advocate representing the petitioner, to the effect that he is satisfied that the petition has been signed by an agent of the petitioner duly authorised in that behalf, shall be accepted as prima facie evidence of the fact that the provision of the Rule has been complied with.
