Section 8 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
8. [ [[Rule 8 substituted vide Notification No. 7103-G dated 18.11.1999. Earlier rule 8 stood as under:
'8. All such applications which are marked 'Original Side' applications shall be numbered as 'Matter No. ................... of ................ (state year)' and all applications which are 'Appellate Side' applications shall be numbered as 'Civil Revision No. ....................... (W) of ................ (state year)' or 'Criminal Revision (W) No. ....................... of .................... (state year)' as the case may be:Provided that all applications under Article 226 of the Constitution filed in Andaman and Nicobar Islands shall be numbered as 'Civil Revision No. (W) .......................... of (state year) and filed at Andaman and Nicobar Islands', and should be separately and serially numbered other than the number of Civil Revisions filed at the High Court at Calcutta itself.']]- All such applications which are marked "Original Side" applications shall be numbered as "W.P. No. ...................... of.................. (state year)" and all applications which are "Appellate Side" applications shall be numbered as "W.P. No. .............. (W) of ......................... (state year)":Provided that all applications under Article 226 of the Constitution filed in Andaman & Nicobar Islands shall be numbered as "W .P. (AN) No. .......................... of ..................... (state year)."]
