Writ Proceedings Rules, 1977
[29 January 1977]
By virtue of [Articles
226 and 227] of the Constitution and all other powers thereunto enabling and in
supersession of the existing rules, the High Court of Karnataka makes the
following Rules to regulate proceedings under 1[Article 226 and 227] of the
Constitution:-
Rule - 1 :-
(1)
These
rules may be called The Writ Proceedings Rules, 1977.
(2)
These
rules shall come into force on the 1st day of February, 1977.
PART - I
[2]Rule - 2 :-
(1)
Every
petition under Article 226 and/or Article 227 of the Constitution shall be
designated as "Writ Petition" and shall be in Form No. I appended to
these rules.
(2)
Every
petition under Articles 226 and/or Articles 227 of the Constitution shall set
forth succinctly, in chronological order and in consecutively numbered
paragraphs, all the relevant facts which have given occasion to the petition,
the grounds in support of the petition and the relief claimed.
(3)
In
the petitions referred to in sub-rules (1) and (2), the petitioner shall state
whether any other remedy for such redress is provided for/by or under any other
law for the time being in force and whether that remedy has been availed of,
and if so with what result.
[(3a) In every Memorandum of Writ
Petition the petitioner shall state as to whether he or any person through whom
he claims had presented a Writ Petition on the same cause of action earlier and
if so with what result.]
[(3b) Along with the Petition, list
of dates in chronological order with relevant material facts or events
pertaining to each of the dates shall be furnished in the form of synopsis.]
(4)
The
Petitioner shall state, if the Writ Petition involves the constitutional
validity of,-
(i)
a
State Law;
(ii)
Central
Law; or
(iii)
Central
and State Law.]
[5]Rule - 2A. 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 [barring]
W.Ps relating to Habeas Corpus 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)
[x x x ]
(iv)
[x
x x]
(v)
[xxx]]
Rule - 3 :-
Every petition under [Article
226 and/or Article 227]of the Constitution shall be signed by the petitioner or
his Advocate who shall also sign or put his thumb mark at the foot of every
page of the petition. The petition shall be supported by an affidavit in Form
No. II appended to these Rules and shall be drawn up in the first person and
shall state the name, fathers name, age and address of the deponent; the
affidavit shall be confined to the verification of the facts set out in the
petition and shall specifically indicate by reference to the paragraph numbers
in the petition, as to what facts are verified from the knowledge of the
deponent and what facts from the information and his belief and shall also
contain a statement to the effect that the copies of the documents, if any
produced along with the petition are true copies of the originals.
INTERIM RELIEF
[9]Rule - 4 :-
The petitioner may seek interim relief in the main petition itself and in every
main petition where there is a prayer for an ad Interim Stay or injunction
against the Union of India or any State Government or any of its authorities, a
copy of such application shall be served upon the standing Counsel/Advocate,
for the Union of India or the concerned State Government before the matter is
listed in Court, except when the Court otherwise directs].
[10]Rule - 5 :-
Objections to a petition under 1[Article 226 and/or Article
227] of the Constitution and a reply thereto, if filed, and every interlocutory
application in a writ petition, shall be in the same manner as specified in
rule 2 to the extent applicable, shall be signed in the same manner as
specified in rule 3 and shall be supported by an affidavit.
Rule - 6 :-
(a)
Every
annexure produced by the petitioner along with the writ petition shall be
marked in the alphabetical order, namely, as annexure "A", annexure
"B", and so on (omitting the alphabet I) and the marking shall be
continued in respect of all additional annexures produced subsequently, along
with the reply interlocutory applications, etc.
(b)
Every
annexure produced by each of the respondents along with the objections shall be
marked in the numerical order, namely as annexure 1, annexure 2 and so on, and
the numbering shall be continued in respect of all additional annexures
produced by that respondent subsequently along with the interlocutory
applications or additional affidavits, etc.
(c)
The
office of the High Court shall give continuous page numbers to all the papers
filed subsequent to the filing of the writ petition as and when they are filed,
and arrange them in the order in which they are filed and shall prepare a
consolidated index of all the papers before posting the case for hearing.
[11]Rule - 7. PROCEDURE FOR FILING COMMON OR JOINT PETITIONS :-
(1)
[Several persons having similar but
separate and distinct interest in the subject matter of controversy involving
common questions of law and facts may file a common petition. Such a petition
shall be treated as equivalent to the filing of such number of writ petitions
as there are petitioners and shall be number accordingly and the court fee
payable on such writ petition shall be the same as payable on the number of
writ petitions, when filed separately. For all other purposes, such as issue of
notice etc., It shall be treated as one writ petitions. Such common writ
petition shall be in Form no.III appended to these rules and shall be supported
by the affidavit of any one of the petitioners as in Form no.II. For such
common petition one vakalat with one set of court fee stamp shall be
sufficient.]
(2)
Several
persons having common or joint interest but not seeking any individual relief [interim
or final] may file a single petition.]
[Explanation x x x x Proviso x x x]
[15]Rule - 7A :-
(a)
Every
writ petition filed in public interest shall be heard by a Bench of two Judges;
(b)
In
addition to and without derogating from the procedure prescribed in the other
Rules contained herein, every writ petition filed in public interest shall
conform to the procedure prescribed hereunder:
(i)
The
affidavit filed in support of such petition shall contain an averment by way of
a separate paragraph in the following terms:
"I hereby affirm and state on oath that the
petitioner(s) herein has/have no personal interest in the subject matter of
this petition.
The petitioner(s) hereby undertake(s) to pay exemplary costs
and/or compensatory damages as directed by this Court in the event of a
contrary finding upon adjudication by the Court that the writ petition is filed
for extraneous/personal considerations or with an oblique motive."
(ii)
Where
a writ petition is filed through counsel, the verification by the Advocate,
after the above verification statement of the party, shall be in the format
below:
"Verified in my presence at _____________ on this the
_________ day of __________ (Month, Year).
Advocate Deponent"
(iii)
The
petitioner(s) shall file along with the petition, document(s) in proof of
his/her/their identity and residential address. Certified true copies of the driving
license/pass-port/identity card issued by the Election Commission of
India/ration card/bank statement of the petitioner(s) shall be sufficient proof
for the purposes of this subrule;
(iv)
The
affidavit shall clearly set out all the necessary facts to establish that the
petition is filed in public interest as commonly understood, and shall be
accompanied by all necessary and material documents to support the factual
assertions made therein so as to establish prima facie the correctness of the
contents thereof.
(v)
The
deponent to the affidavit filed in support of such petition shall categorically
aver by way of a separate paragraph that all possible efforts have been made to
gather the material required for proper and comprehensive adjudication of the
issue(s) raised. The deponent shall detail the steps taken in this regard, be
it by addressing the authorities concerned or by invoking the relevant laws for
obtaining the necessary information.
(vi)
The
affidavit filed in support of such petition shall set out the source of the
information gathered by the petitioner(s) which lends support to the cause of
action espoused in the petition. The deponent to the affidavit shall
specifically state as to which of the facts are within the deponents knowledge
and which of the facts are based upon information gathered by the deponent,
indicating the authenticity of such information and the competence of the
person who furnished such information. Any information in the form of an
opinion expressed by a person competent to speak on the subject shall
necessarily be accompanied by the details of the length of experience and the
means of knowledge of such person to speak on the subject as to which the
opinion is expressed.
(vii)
In
the event the Court comes to the conclusion that the writ petition filed in
public interest was motivated by any extraneous and/or ulterior motives or
without bonafides, it shall be open to the Court to impose exemplary costs
and/or compensatory damages upon the petitioner(s). The exemplary costs so
imposed may at the discretion of the Court be directed to be paid to the State
Legal Services Authority. However, in the event the respondents are shown to
have sustained legally redressable damages owing to the filing of a frivolous
or untenable writ petition in public interest, the compensatory damages awarded
by the Court shall be paid to such affected party or parties as apportioned by
the Court;
(c)
The
Bench hearing writ petitions in public interest shall prioritize the hearing of
such cases based on the nature of the case. Matters involving larger public
interest or where the gravity/urgency of the issue raised so warrants, may be
heard on priority basis;
(d)
Notwithstanding
what is stated in these rules, it shall be open to the Court to entertain a
writ petition filed in public interest without reference to the interest of the
petitioner(s) in the litigation if the subject matter of the complaint is of
such nature as to warrant the adjudication of the case in larger public
interest.]
Rule - 8 :-
Whenever a writ petition is directed to be posted before a
Bench of two or more judges, the petitioner shall also file additional copies
of the writ petition together with the affidavit and the annexures thereto, as
there are number of Judges on the Bench.
Rule - 9 :-
Every petitioner for issue of a writ in the nature of certiorari seeking to
quash an order of any authority shall be accompanied by a certified or
authenticated copy of the order sought to be quashed and where the proceedings
have taken place before more than one authority, shall be accompanied by
certified or authenticated copies of the order of all such authorities.
Rule - 10 :-
Where the petition is for the issue of a writ of any other
nature or any order direction, the petition shall be accompanied by the order,
notice or proceedings in original or a certified or authenticated copy thereof
which gave cause for or is the subject matter of the petition.
Rule - 11 :-
The Court may on application made by the parties for that purpose, dispense
with the production of any of the papers required by rules 9 and 10, on such
terms and conditions as it may deem fit.
Rule - 12 :-
(1)
[Every writ petition after it has
been admitted to register shall be posted before the appropriate Bench for
preliminary hearing:
(2)
[In every Writ Petition where an
application is filed for an ad Interim Stay or injunction against the Union of
India or any State Government or any of its authorities, a copy of such
application shall be served upon the Standing Counsel/Advocate for the Union of
India or the concerned State Government before the matter is listed in Court,
except when the Court otherwise directs]
(3)
[x x x]
[19]Rule - 13 :-
Upon the hearing,-
(a)
the
Court if satisfied, shall direct a rule nisi to the respondent calling upon him
to show cause why the order sought should not be made, and shall adjourn the
hearing for the respondent to appear and for being heard :
(i)
Provided
that, where the Court deems fit, it may before directing issue of a rule nisi,
direct notice to the respondent to show cause why rule nisi should not be
issued ;
(ii)
Provided,
further, that when a notice is issued to show cause why rule nisi should not be
issued, the Court may direct the respondent to file objection and documents, if
any, in accordance with Rule 21.
(b)
In
the event of a direction in accordance with proviso (ii) the issue of rule nisi
may be dispensed with and the matter may be heard and disposed of on merits.]
Rule - 14 :-
[x x x x]
Rule - 15 :-
(1)
[(Unless otherwise directed by the
Court, the petitioners shall pay the process fee and supply as many copies of
the petition, the affidavit in support thereof and all the annexures thereto,
as there are respondents by the day succeeding the date of the order directing
issue of notice.
(2)
[Notwithstanding anything contained
in sub-rule(1) above in all matters in which the Court directs the issue of
notice to the Union of India or to any State Government or to any of its
authorities, the petitioner/appellant shall specify the proper department of
the Union of India or the State Government as the case may be, on whom the
notice is required to be served. The notice shall be served on the appropriate
department and additionally on the Standing Counsel/Advocate of the Union
Government or the State Government concerned alongwith a copy of the petition
with its annexure. In addition to the usual mode of Service, the petitioner may
make a request to the Registrar, for service by hand delivery on the
appropriate department and Standing Counsel/Advocate. The Standing Counsel/ Advocate
of the Union of India or the State Government concerned shall obtain necessary
instructions from the appropriate department or authority].
Rule - 16 :-
When process fee is not paid and/or the requisite number of
copies of the petition, affidavit and annexures are not supplied within the
time prescribed in rule 15, the petition shall be placed without delay, before
the Court for orders.
[23]Rule - 17 :-
(1)
The
notice to be issued to the respondent/s upon the making of the order of rule
nisi shall be in Form IV of these Rules. The copy of the rule nisi granted
together with copies of the petition, the affidavit in support thereof and
annexures there shall be served on the respondent/s, if not already served by
the petitioner or his Advocate.
(2)
The
respondent/s shall, if directed, produce in Court on the date of appearance all
the records, orders and documents, touching the matter in question which are in
his/their custody or power]
Rule - 18 :-
(1)
[A party against whom an ex-parte
order has been made shall be entitled to apply to the Court to discharge or
vary the said order after giving notice to the party or parties who are likely
to be affected by such order of discharge or variation. Such notice may be
served on the Advocate for the parties.
(2)
[Every application made under
sub-rule (1) shall be posted for orders before the Court as early as possible,
but not later than three days from the date of presentation.]
Rule - 19 :-
Whenever an ex-parte interim order made in a writ petition
is required or directed to be served on any person or authority not impleaded
as a party to the petition, a copy of the order to be so served shall be
accompanied by a copy of the petition, affidavit and the annexures thereto. The
party obtaining the direction or order from the Court for service of such order
on a person or authority other than the one impleaded in the writ petition,
shall file into Court for service on such person or authority the copies
mentioned above.
Rule - 20 :-
When a party to the petition files any additional document,
into Court which he wishes to rely upon in support of his cases he shall file
along with the memorandum accompanying the documents an acknowledgment from the
Advocate appearing for the opposite side that copies thereof have been served
upon him.
Rule - 21 :-
(1)
Answer
if any to the rule nisi showing cause against such petition shall be made by
filing into Court objections supported by an affidavit within fourteen days
after the expiry of the time fixed for appearance or such earlier time as the
Court may direct, and reply to the objections supported by an affidavit, may be
filed by the petitioner within one week of service of a copy of the objections
on him or such earlier time as the Court may direct. The reply shall not raise
any new ground in support of the writ petition.
(2)
Copies
of the objections or reply shall be served on the opposite party or parties or
their Advocates and the objections of reply shall not be received unless they
contain an endorsement of service signed by such party or parties or their
Advocates.
(3)
No
further statement or affidavit shall be filed by any party except with the
leave of the Court.
Rule - 22 :-
The Court may, in its discretion, at any time before a final
order is made on the petition, order the rule nisi to be served on any person
who in the opinion of the Court is likely to be affected.
Rule - 23 :-
(1)
Costs
in the writ petitions shall be in the discretion of the Court. When costs are
awarded to any party such costs shall include Court fee paid on the petition,
the Vakalat and other documents filed with the petition, costs of making copies
of paper books either for use of the Court or for service on other parties and
Advocates fees. Costs when awarded shall include Advocates fee of Rs.100 unless
otherwise ordered.
(2)
If
costs awarded are not paid, the party entitled to receive the same may apply to
the Court whereupon the Court may transmit the order in the writ petition to
any subordinate Court for execution and such subordinate court shall proceed to
execute the same in the manner prescribed for execution of decrees of that
Court.
Rule - 24 :-
Where a rule nisi is granted in a writ petition impugning
the constitutional validity of a State Law, notice of the petition shall be
issued to the Advocate General for Karnataka:
Provided that no such notice need be issued if the State
Government is a party to the petition.
[26]Rule - 24A :-
No person who has presented a Writ Petition, in which public
interest is involved shall be entitled to withdraw the writ petition except
with the leave of the Court.]
PART 2
[27]Rule - 25 :-
(1)
The
Rules contained in this part shall apply to petitions seeking the issue of a
writ in the nature of habeas corpus and shall as far as may be read as
supplemental to the rules contained in Part I of these Rules.
(2)
A
petitioner seeking the issue of a writ in the nature of habeas corpus, shall
file into Court a petition supported by an affidavit:
Provided that when a petitioner is under restraint, the
Court may, in its discretion, treat any written representation by him, sent by
post or otherwise, as a petition and dispense with an affidavit.
(3)
A
petition seeking the issue of a writ in the nature of habeas corpus shall be
posted before a Bench of two Judges for preliminary hearing. Upon the hearing
the petitioner or his Advocate, if he appears, the Bench, if satisfied, shall
direct a rule nisi to issue to the respondent against whom the order is sought,
calling upon him to appear on a date to be fixed therein to show cause why the
order sought should not be made and may also further direct him to produce in
Court the person or persons alleged to have been illegally or improperly
detained, to be dealt with according to law.
(4)
On
the date fixed for hearing or on any subsequent date to which the hearing
thereon may be adjourned, the Court shall dispose of the petition.
(5)
An
order for release made by the Court under the preceding rule shall be
sufficient warrant to any Jailor, public authority or other person for the
release of the person under restraint.
(6)
[The detenue shall be supplied free
of cost a copy of final order made by the Court under sub-rule (4) above.]
PART 3
Rule - 26 :-
Every appeal filed from an order passed by a Single Judge on
a writ petition shall be designated as "writ appeal".
Rule - 27 :-
Every writ appeal shall be preferred in the form of a memorandum signed by the
appellant or his Advocate as per Form No.V appended to these Rules and shall be
accompanied by a certified copy of the order appealed from, unless the Court
dispenses with the production of such copy. All the paragraphs therein shall be
consecutively numbered and the memorandum shall contain the following
particulars:-
(i)
The
name and description of the parties to the appeal and their respective ranks in
the original proceedings and in appeal.
(ii)
The
address for service of the parties and that of the appellants Advocate at
Bangalore.
(iii)
The
date of the order and the number of the writ petition out of which the appeal
arises.
(iv)
A
concise statement of the fats which gave rise to the original proceedings and
how they terminated.
(v)
The
ground in support of the appeal.
(vi)
A
list of authorities upon which the appellant relies together with a brief
statement of the propositions of law for which the authorities are relied on.
Rule - 28 :-
The appellant seeking any interim order shall file an interlocutory application
for the said purpose, supported by an affidavit. In other respects, [rule
18] of Part I shall mutatis mutandis apply.
Rule - 29 :-
The appellant shall unless otherwise directed by the Court, file into Court two
paper books containing copies of:
(i)
the
memorandum of appeal;
(ii)
the
order appealed from; and
(iii)
the
pleadings and annexures.
Rule - 30 :-
Every writ appeal after it has been registered and numbered shall be posted before
a Bench consisting of not less than two Judges other than the judge from whose
order the appeal is preferred, for preliminary hearing. Upon hearing the
appellant or his Advocate, if he appears, the Court may dismiss the appeal or
direct issue of notice to the respondent. The notice shall be in Form No.VI
appended to these Rules.
Rule - 31 :-
Upon directing issue of notice to the respondent, the Court may, if it thinks
fit, grant such interim relief to the appellant upon such terms as it may
consider just and proper.
[xxx]
Rule - 32 :-
When notice is directed to be issued on any writ appeal,
such notice may be served on the Advocate if any, who appeared for the
respondent in the original proceedings in the High Court. In all other cases
notice shall be issued to the respondent:
Provided that where any respondent remained ex-parte in the
original proceedings after service of notice, the Court may dispense with the
service of notice to such respondent.
Rule - 33 :-
When notice is directed to be issued to the respondent in any writ appeal, the
appellant shall unless otherwise directed by the Court-
(a)
Within
three days, pay the process-fee and supply as many copies of the appeal
memorandum as there are respondents:
Provided that if any respondent had been represented by an
Advocate in he original proceedings in the High Court, such notice may be
served on him;
(b)
Within
two weeks, file into Court, as many paper books as there are respondents,
unless otherwise directed. Each respondent or his Advocate on entering
appearance shall be entitled to obtain one copy.
[31]Rule - 34 :-
The provisions of rule 18 shall apply mutatis mutandis, to applications filed
for varying or discharging any ex-parte interim order passed in a Writ Appeal].
Rule - 35 :-
Where the appellant fails to take necessary steps to
prosecute the appeal in accordance with these Rules, the matter shall be placed
without delay before the Court for orders.
Rule - 36 :-
Appeal against common order on several writ petitions.- The
provisions of rule 7 shall, mutatis mutandis apply to appeals filed from a
common order.
Rule - 37 :-
The provisions of rule 23 shall, mutatis mutandis, apply to
costs in writ appeals.
Rule - 38 :-
The provisions of rule 24 shall, mutatis mutandis apply to
writ appeals, provided that no notice need be issued to the Advocate General if
after service of notice under rule 24 he has not entered appearance in the writ
petition.
[32]Rule - 38A :-
The provisions of rule 24-A shall, mutatis mutandis, apply
to Writ Appeals]
PART 4
[33]Rule - 39 :-
Application of the High Court of Karnataka Rules, etc.- The provisions of the
High Court of Karnataka Rules, 1959, the rules made by the High Court of
Karnataka under the Karnataka Court Fees and Suits Valuation Act, 1958, and the
provisions of the Code of Civil Procedure, 1908, shall apply, as far as may be,
to proceedings under [Article
226 and/or Article 227] and writ appeals in respect of matters for which no
specific provision is made in these rules.
FORM NO. I
Rule 2(A)
FORM OF WRIT PETITION
RULE 2(A)
IN THE HIGH COURT OF KARNATAKA, BANGALORE
Original Jurisdiction
WRIT PETITION NO. OF 20
AB
(Address....................etc) ... Petitioner/s
And
CD
(Address....................etc) ... Respondent/s
Petition under Article ....
Constitution of India
The petitioner above named states as follows:-
1.
(Set
out all the facts which have given occasion to the Writ Petition. If any orders
or provisions of Law are impugned in the writ petition, they shall be expressly
referred to).
2.
(Set
out the grounds in support of the Writ Petition under the heading Grounds).
3.
(Set
out the grounds in support of Interim Relief, if any).
Wherefore the petitioner prays....................(Set out
the relief sought in the petition and also the interim relief, if any).
Bangalore. Petitioner/Advocate for Petitioner.
Dated:
Advocate for petitioner.
Address of the Petitioners Advocate for service of notice,
etc.
FORM No. II
[Rule-3]
Affidavit verifying the petition
I................son of ................ aged about
................ years, residing at ................ do hereby solemnly affirm
and state as follows:-
1.
I
am the petitioner in the above petition. [if he is not petitioner but someone
else swearing to an affidavit on behalf of the petitioner, state his authority
and/or competence to do so].
2.
The
statements made in paragraphs................ of the petition accompanying this
affidavit, are true to my knowledge and the statements made in paragraphs
................ thereof are based on information and I believe them to be
true.
3.
I
state that exhibits ................ produced are true copies of the originals.
Bangalore,
Dated:
Deponent.
[FORM
II-A
(Rule ....)
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Writ Petition No. ................./20
(Notice under Rule 13(a) proviso)
Petitioner,
(By Sri ...................)
Respondents:
To
Respondent No.
Whereas a writ Petition filed by the above named petitioner
under Article 226 of the Constitution of India, as in the copy annexed
hereunto, has been registered by this Court.
Notice is hereby given to you to appear in this Court, in
person or through an Advocate duly instructed or through some one authorised by
Law to act for in this case, at 10-30 a.m. in the forenoon, on the
.............. day of .............. 20.............. show cause why rule nisi
should not be issued.
It is ordered that you shall also file your Counter on
merits and produce documents in your defence in accordance with Rule 21 of the
Writ Proceedings Rules, 1977.
If you fail so to appear on the said date or any subsequent
date to which the matter may be posted as directed by the Court, without any
further Notice, the petition will be dealt with, heard and decided on merits in
your absence.
Issued under my hand and the seal of this Court, this
.............. day of .............. 20....
By order of the Court,
Assistant Registrar
INTERIM ORDER
Pending issue of rule nisi in the aforesaid writ petition,
it is hereby ordered by this court on .............. (By Honble Mr. Justice
.............. that ..............
Issued under my hand and the seal of this Court, this
.............. day of .............. 20..............
By order of the Court,
Assistant Registrar
FORM No. III
Form of Common Writ Petition
[Rule 7]
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
[ORIGINAL JURISDICTION]
Writ Petition No. of 20.
|
Between
|
|
|
|
A
|
|
Petitioner
|
|
|
Writ
Petition No. of 19
|
|
|
B
|
|
Petitioner
|
|
|
Writ
Petition No. of 19
|
|
|
C
|
|
Petitioner
|
|
|
And
so on
|
|
|
And
|
|
|
|
Y
|
|
Respondents
|
(The rest of the petition shall be as in Form No.I)
[FORM
III - A
IN THE HIGH COURT OF KARNATAKA,
AT BANGALORE
Writ Petition No.: /20
(Notice under Rule - 13 (a) proviso)
Petitioner:
(By Sri . . . . . . . . . . . . . .
. . . . . . .)
Respondents:
To
Respondent No:
Whereas a Writ Petition filed by the above named petitioner
under Article 226 of the Constitution of India, as in the copy annexed
hereunto, has been registered by this Court:
Notice is hereby given to you to appear in this Court, in
person or through an Advocate duly instructed or through some one authorised by
law to act for you in this case, at 10-30 a.m., in the forenoon (strike of
whichever is inapplicable), on the ........................................ day
of ........................................ 19/ within 10 days/5 days of the
service of this notice to show cause why rule nisi should not be issued.
You shall produce in Court, on the date of appearance on the
records, orders and documents touching the matters in question which are in
your custody or power.
(The above portion to be struck off, if there is no
direction by Court to call for records)
If you fail so to appear on the said date or any subsequent
date to which the matter may be posted as directed by the Court, without any
further Notice, the petition will be dealt with, heard and decided on merits in
your absence.
Issued under my hand and the seal of this Court, this
........................................ day of
........................................ 20.
By Order of the Court,
Assistant Registrar.
INTERIM ORDER
Pending issue of Rule nisi in the aforesaid Writ Petition,
it is hereby ordered by this Court on ............................(By Honble
Mr. Justice ........................................ that
........................................
Issued under my hand and the seal of this Court this
........................................ day of .............. 20
By Order of the Court,
Assistant Registrar.
[FORM
No. IV
Notice to Respondent on an order of
rule nisi.
[Rule 17]
IN THE HIGH COURT OF KARNATAKA AT
BANGLORE.
Writ Petition No. of 20
Petitioner.
Respondent.
By Sri....................
To,
Whereas a writ petition filed by the above named petitioner
under Article 226 of the Constitution of India, as in the copy annexed hereunto
has been registered by this Court ad upon preliminary hearing, the Court has
directed the issue of rule nisi.
Notice is hereby given to you that if you wish to contest
the writ petition, you may enter appearance within (strike off whichever is
inapplicable) 10/5 days of the receipt of this notice either in person or by an
Advocate appointed by you in that behalf and take such part in the proceedings
as you may be advised.
(To be used when the date is not fixed by the Court)
Take further notice that in default of your appearance
within the time prescribed, the writ petition will be heard and determined in
your absence on any subsequent date and no further notice in relation thereto
will be given to you.
Take notice that the above case is directed to be posted for
final hearing/for consideration of interim prayer on.................... at
10-30 A.M. You may appear in person or by an Advocate on the said date, if you
wish to contest the above matter.
(To be used when the date is fixed by the order of the Court
either for final hearing or regarding interim prayer)
You shall produce in court on the date of appearance all the
records, orders and documents touching the matters in question which are in
your custody or power.
(The Above clause to be struck off, if there is no direction
by the court to call for records).
Take further notice that if you fail to appear on the said
date, the matter will be heard in your absence on the said date or on any
subsequent date to which the matter may be posted as directed by the court
without any further notice.
INTERIM PRAYER
Pending disposal of the aforesaid writ petition, it is
ordered by this Court on .................... 19 as follows:-
(Interim order of the Court to be extracted).
Issued under hand and the seal of this Court, this the
.................... day of.................... 19
By order of the court
Assistant Registrar]
FORM NO. V
Memorandum of Writ Appeal.
(Rule 27)
IN THE HIGH COURT KARNATAKA AT
BANGALORE
Civil Appellate Jurisdiction
Writ Appeal No. of 20
Memorandum of Appeal under section 4 of the Karnataka High
Court Act, 1961. Between Rank in the original Rank in this appeal.
Proceeding
AB (Address) Appellant.
AND
CD (Address) Respondent.
I. The appellant above named presents to this Honble Court
this Memorandum of Appeal from the order dated................ passed in Writ
Petition No................
II . The facts of the case and the grounds in support of
this appeal are as follows:-
Statement of facts.
(Here state succinctly the relevant facts which gave rise to
the original proceedings and how they terminated)
Grounds of Appeal
(Here set out the grounds in support of the appeal. Where
the appellant relies on any authorities or precedents, particulars thereof
shall be stated in the relevant paragraphs).
[III. X X X]
Bangalore: Signature of the Appellant or Advocate for
Appellant.
Dated................ 19
Address of the appellants Advocate for service of notice,
etc:
FORM NO. VI
Notice of Writ Appeal.
(Rule 30)
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
Writ Appeal No. of 19
Appellant Respondent
By Sri.
To Respondent
Whereas a writ appeal filed by the above named appellant
under section 4 of the Karnataka High Court Act, 1961, as in the copy annexed
hereunto has been registered by this court and upon preliminary hearing the
court has directed the issue of notice to the respondent;
Notice is hereby given to you that if you wish to contest
the writ appeal, you may enter appearance within 14days of the expiry of the
receipt of this notice before this Court either in person or by an advocate
appointed by you in that behalf and take such part in the proceedings you may
be advised.
(To be used when the date is not fixed by the order of the
Court)
Take further notice that in default of your appearance
within the time prescribed, the writ appeal will be head and determined in your
absence on any subsequent date and no further notice in relation thereto will
be given to you.
Take notice that the above appeal is directed to be posted
for final hearing/for consideration on interim prayer, on........... at 10.30
A.M. You may appear in person or by an Advocate on the said date, if you wish
to contest the above matter.
(To be used when the Court has fixed a date for final
hearing or for consideration of interim payer).
Take further notice that if you fail to appear on the said
date, the mater will be heard in your absence on the said date or on any
subsequent date to which the matter may be posted as directed by the Court
without any further notice.
INTERIM ORDER
Pending disposal of the aforesaid appeal, it is ordered by
this Court on...............20 as follows:-
(Interim order of the Court to be extracted).
Issued under may hand and the seal of this Court, this the
................day of ..............20
By order of the court
Assistant Registrar
WRIT
PROCEEDINGS RULES, 1977
The principal rules were published through notification No.
RPS 16 of 1977 dated 29th January, 1977 published in the Karnataka Gazette
dated 3rd February, 1977 and the said rules are subsequently amended by the
following notifications, namely:
Amendments (chronological)
|
Sl.No.
|
Notifications
|
Date
|
Kar. Gaze. Dated
|
Rules amended
|
|
1.
|
RPS
16 of 1977
|
19.04.1977
|
28.04.1977
|
Form
– V
|
|
2.
|
RPS
16 of 1977
|
20.04.1977
|
29.06.1978
|
12
|
|
3.
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
2,3,5,14,18,28,31,34,39
|
|
4.
|
RPS
101 of 1980
|
23.08.1980
|
04.09.1980
|
7
|
|
5.
|
RPS
130 of 1980
|
14.11.1980
|
01.01.1981
|
2A
|
|
6.
|
RPS
130 of 1980
|
09.01.1981
|
22.01.1981
|
2A
|
|
7.
|
RPS
130 of 1980
|
15.01.1981
|
12.02.1981
|
2A
|
|
8.
|
RPS
101 of 1980
|
29.09.1981
|
01.10.1981
|
7
|
|
9.
|
HCE
880 of 1987
|
16.12.1987
|
24.12.1987
|
25
|
|
10.
|
HCE
728 of 1988
|
12.09.1988
|
22.09.1988
|
2(3a),24A,38A
|
|
11.
|
HCE
618 of 1990
|
29.08.1990
|
13.09.1990
|
13
Form IIA
|
|
12.
|
HCE
618 of 1990
|
20/22.12.1990
|
27.12.1990
|
17,
Form IIIA, Form IV
|
|
13.
|
LCA-I
313 of 1991
|
10.08.1992
|
20.08.1992
|
4,12,15
|
|
14.
|
RPS
22 of 2005
|
01.03.2005
|
02.03.2005
|
7(1)
|
|
15.
|
RPS
22 of 2005
|
12.04.2005
|
20.04.2005
|
2(3-b)
|
Amendments (Rule-wise)
|
Rules Amended
|
Notifications
|
Date
|
Kar. Gazette dated
|
|
2
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
|
2(3a),
|
HCE
728 of 1988
|
12.09.1988
|
22.09.1988
|
|
2(3b)
|
RPS
22 of 2005
|
12.04.2005
|
20.04.2005
|
|
2A
|
RPS
130 of 1980
|
14.11.1980
|
01.01.1981
|
|
|
RPS
130 of 1980
|
09.01.1981
|
22.01.1981
|
|
|
RPS
130 of 1980
|
15.01.1981
|
12.02.1981
|
|
3
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
|
4
|
LCA-1
313 of 1991
|
10.08.1992
|
20.08.1992
|
|
5
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
|
7
|
RPS
101 of 1980
|
23.08.1980
|
04.09.1980
|
|
|
RPS
101 of 1980
|
29.09.1981
|
01.10.1981
|
|
7(1)
|
RPS
22 of 2005
|
01.03.2005
|
02.03.2005
|
|
12
|
RPS
16 of 1977 LCA-I 313/1991
|
20.04.1978
10.08.1992
|
29.06.1978
20.08.1992
|
|
13
|
HCE
618 of 1990
|
29.08.1990
|
13.09.1990
|
|
14
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
|
15
|
LCA-I
313 of 1991
|
10.08.1992
|
20.08.1992
|
|
17
|
HCE
618 of 1990
|
20/22.12.1990
|
27.12.1990
|
|
18
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
|
24A
|
HCE
728 of 1988
|
12.09.1988
|
22.09.1988
|
|
25
|
HCE
880 of 1987
|
16.12.1987
|
24.12.1987
|
|
28,31,34
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
|
38A
|
HCE
728 of 1988
|
12.09.1988
|
22.09.1988
|
|
39
|
RPS
120 of 1979
|
13.07.1979
|
01.08.1979
|
|
Form
IIA
|
HCE
618 of 1990
|
29.08.1990
|
13.09.1990
|
|
Form
IIIA, Form IV
|
HCE
618 of 1990
|
20/22.12.1990
|
27.12.1990
|
|
Form
– V
|
RPS
16 of 1977
|
19.04.1977
|
28.04.1977
|
Substituted by
Notification No. RPS No. 120 of 1979 dtd. 13.7.1979 w.e.f. 1.8.1979.
Substituted by
Notification No. RPS No. 102 of 2008 dtd. 3.12.2008 w.e.f. 3.12.2008
Deleted by by
Notification No. RPS No. 101 of 1980 dtd. 29.9.1981 w.e.f. 1.10.1981
Substituted by
Notification No. LCA-I 313 of 1991 dt. 10.8.1992 w.e.f. 20.8.1992
Substituted by
Notification No. HCE 618 of 1990 dt. 29.8.1990 w.e.f. 13.9.1990
Form III-A
Inserted by Notification No. HCE.618 of 1990 dt. 20/22.12.1990 w.e.f.
27.12.1990