In exercise of the powers conferred by
Article 226 of the Constitution, and all other powers enabling the High Court
in this behalf, the High Court of Karnataka hereby makes the following Rules
further to amend the Writ Proceedings Rules, 1977 (hereinafter referred to as
the Principal Rules), namely: (1)
These Rules
may be called the Writ Proceedings (Amendment) Rules, 1980. (2)
They shall
come into force on the 1st day of January, 1981. After the existing Rule 2 the following New Rule shall be added
namely.-- "2-A. Classification of Writ Petitions.-- Writ Petitions filed on or after the 1st day of January, 1981, shall be
classified and the classification shall be indicated in the designation, in the
manner given below.-- Classification Indicating
Letters (i) All the
Writ Petitions bearing W.Ps relating to Habeas Corpus Petitions, Acquisition
Petitions, Election Petitions, and Educational Petitions, shall be registered
with continuous serial numbers without any reference to classification at the
time of Registration. W.P. (ii) Writ
Petitions seeking the issue of Writ in the nature of Habeas Corpus. W.P.
(Habeas) (iii) Writ Petition
relating to laws of Land Acquisition (including Acquisition under the House
Sites grant) Act. WP.(AQN) (iv) Writ
Petitions relating to the Election matters. W.P.
(ELTN) (v) Writ
Petitions relating to laws governing Educational institutions (other than the
service matters) W.P.
(EDN)" [1] Published in the Karnataka Gazette, dated
4-12-1980, vide Notification No. R.P.S. No. 130 of 1980, dated 14-11-1980[1]WRIT PROCEEDINGS (AMENDMENT) RULES, 1980
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