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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(1)(a) in High Court of Chhattisgarh Rules, 2005

(a)An application under Article 227 (1) of the Constitution of India shall comply with the provisions of Chapter V of the Rules of the High Court and shall also state clearly -
(i)the name, description and place of residence of each applicant and of the non-applicant;
(ii)the name of the court and Judge by whom the decree or order objected to was passed; and if the decree or order was passed in appeal, the name of the original court and of the Judge presiding over it;
(iii)the date or dates of the decrees or orders of the lower courts ;
(iv)the grounds on which the relief is sought and also such material facts as may be necessary for the proper determination of the case ;
(v)the nature of the relief and the direction or order sought from the Courts;
(vi)where a previous application has been made on the same facts the applicant shall give all details thereof and shall also indicate the decision thereon.