Section 79(4) in The High Court of Chhattisgarh Rules, 2007
(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.]
