Section 79 in The High Court of Chhattisgarh Rules, 2007
79.
(1)Every petition, in the format prescribed, shall state succinctly the relevant facts in order to enable the Court to determine whether a proceeding in the nature of Public Interest Litigation shall be initiated/entertained. The petition shall contain a concise statement indicating the nature of the interest of the petitioner in the case and about his competence to be placed in charge of the carriage of the proceeding. The petition shall also contain a statement whether any petition has earlier been moved in this Court relating to the same cause and the result thereof.(2)The petitioner shall make a statement that he has no individual/personal interest in the subject matter except in cases where the petitioner is one amongst the members/group society/community for whose benefit the P.I.L. has been filed. If he has any individual/personal interest, he shall disclose the same.(3)Where the petitioner relies upon a document(s) in his possession or power, he shall file such document(s) or true copies thereof with the petition.(4)[ Apart from the affidavit required to be filed in support of the writ petition, the petitioner shall also be required to file an additional affidavit making a declaration that the petitioner has not filed the petition for any personal gain or raising any personal grievance or for a private, ulterior, oblique motives or for extraneous considerations.] [Substituted by Notification No 16419/R.G./2010, dated 5-8-2010.](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.]
