Section 304(3) in High Court of Chhattisgarh Rules, 2005
(3)Authority to deal with the request. - (i) For the purpose of dealing with the request made under paragraph 2 the Chief Justice hereby designates the District Judge/Additional District Judges, where the value of the subject matter does not exceed 25 lakhs rupees.(ii)The request involving the sub-matter exceeding 25 lakhs rupees shall be dealt with by the Chief Justice himself or he may designate any Judge of the High Court for this purpose by a general or special order.(iii)The requests falling under sub-para (i) shall be placed before the District Judge for appropriate allotment and the requests falling under sub-para (ii) shall be placed before the Chief Justice or his designate.
