(1)Every petition shall state concisely and clearly(a)the facts, matters and circumstances upon which the applicant relies;(b)the matter of complaint, if any, and the relief sought or the prayer made;but not arguments or any irrelevant matter.Note. - (1) Petitions containing argumentative matter (e.g., quotations and discussions of the effect of certain sections of Acts, or of certain ruling of the High Courts, etc.) or statements which are irrelevant to the matter in hand should be returned to applicants without any order except an endorsement that the application is returned.
