Section 64 in High Court of Chhattisgarh Rules, 2005
64.
(1)If a proceeding in the nature of Public Interest Litigation has already been entertained and is pending no other petition or communication relating to the same matter shall be entertained. Any person wishing to place any other facet of the same matter before the Court, may apply for directions in the pending matter.(2)After the Public Interest Litigation has been entertained and an amicus curiae has been "appointed" the Court shall be approached for all further actions through the amicus curiae only.
