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Report No. 58 Calcutta1 "25. Unless otherwise ordered by the Court, all applications for a rule nisi shall be made ex parte in the first instance, before the Court, on such day or days and at such time or times as is fixed by the Court: Provided that an application for a rule nisi involving revenue law, shall not be moved, unless the Judge otherwise directs, without serving a forty-eight hours' prior notice along with a copy of the application under Article 226 of the Constitution proposed to be moved on the Administrative Head of the department concerned with the administration of the revenue law." "26. The Court, hearing such application, may issue a rule nisi or summarily reject the application or make such order thereupon as it thinks fit. A Judge issuing a rule nisi may make it returnable before a Division Bench. A rule nisi shall be drawn up as far as may be in the model form set out in Annexure I. 1. Calcutta High Court Rules relating to petitions under Article 226 of the Constitution (1971) (with the amendments made on 9th June, 1973, by High Court Notification No. 5863-G, incorporated).    |
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