Section 45 in High Court of Chhattisgarh Rules, 2005
45.
(1)If any direction, order or writ is sought against Union of India, the State of Chhattisgarh, any other State, a public officer acting or purporting to act in discharge of his official duties, or against any other Authority, as is covered by Article 12 of the Constitution, notice of the application with all annexures, shall be served on the Advocate General or, in the case of any department, or officer of any department of the Union of India, having a retained counsel, upon him or if no such respondent has any such counsel, upon the party concerned directly, before filing.(2)If in such a case any petitioner seeks any interim relief or any stay of operation or execution of any order or any demand, the serving of such notice shall be a mandatory requirement and in the absence of such requirement being complied with, the Court shall not consider any such request or prayer for any interim relief or for stay :Provided however, that in emergent cases where the Court is satisfied that the purpose of filing of the petition may be frustrated or that the matter does not warrant any delay, or that there are sufficient grounds, for reasons to be recorded, to grant interim relief, the Court may dispense with the requirement of such advance notice under this rule on such terms as it thinks fit.
