Section 57(a) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(a)By presenting a petition of motion complying with the Formalities required for filing an ordinary writ-application under Group-IX (Residuary) of the Classification List being Schedule B hereof. Such petition should be placed before the Division Bench constituted by the Hon'ble the Chief Justice for entertaining Public Interest Litigation:
