JAISHREE PILLAI Vs. STATE OF MP

JUDGEMENT

(1.) THE writ petitions are being decided on the basis of affidavit. The documents are made part of the affidavit. The orders are passed on the basis of documents filed alongwith the writ petition. Authentication of the document is necessary, so that, those may be treated as correct and complete (copy of document) to safe-guard the interest of the parties appearing in the case.

(2.) HIGH Court has framed rules for proceedings under Article 226, Constitution of India. Rule 1 of the aforesaid Rules is relevant, which is quoted below :

(3.) (1) Except in Interlocutory proceedings affidavits shall strictly be confined to such facts as the declarant is able of his own knowledge to prove.