Section 66 in High Court of Chhattisgarh Rules, 2005
66.
(1)Every written communication treated as a petition shall be placed for directions regarding registration before the Chief Justice or the Judge nominated by the Chief Justice for the purpose in Chambers. The Chief Justice/Judge in Chambers, may, if he considers it necessary direct the person or persons sending the written communication to file an affidavit in support of the statements contained in the communication within the period prescribed in such direction. In the event of failure on the part of the person or persons sending the written communication to file an affidavit within the period so prescribed no further action would be taken on the said communication and it shall be filed.(2)Every written communication treated as a petition in which the petitioner is not represented by a Counsel shall, after registration, be placed before the Court for directions regarding preliminary hearing. The Court shall in every such matter nominate an advocate to present the matter at the stage of preliminary hearing.(3)The petition, or the written communication, shall thereafter.be posted before the Court for preliminary hearing and for orders as to issue of notice. In case, a P.I.L. to be treated on the basis of written communication, the Court feels it necessary to ascertain the veracity of the allegation made in the communication to call for the factual report from the concerned authority before proceeding further in the matter. Upon hearing, the Court, if satisfied that the person initiating the proceedings has sufficient interest in the cause and that a prima facie case is made out for initiating the proceeding, may grant leave for waiver of the locus standi rule and issue notice to the concerned Government and/or authority as well as to any other person or persons who may be adversely affected by any order passed in the proceeding. If the Court is not so satisfied it shall drop the proceeding.(4)Every proceeding in the nature of Public Interest Litigation, except on registration on written information shall have, as its cause title, the cause which is the subject matter of the proceeding in the following form -Writ Petition No...........of..........In re : (Mention the nature of the cause)
