Section 20 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
20.
- All petitions for a Writ in the nature of Mandamus shall contain a statement as to whether a demand for justice has been made and specify the particulars of such demand, including the date and service thereof. A copy of such demand, where the demand is in writing, shall be set out in the annexure to the petition.
