NISHITHENDU DHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This judgment of ours will dispose of Civil Rule No. 2605/92, Civil Rule No. 3241/93 and Civil Rule No. 1039 of 1996, as common question is involved in all these cases.

(2.) The matters have been placed before us in pursuance of an order passed by Hon'ble Mr. Justice D. N. Baruah in Civil Rule No. 1039/96. The order reads as under:

(3.) The counsel for the parties during the course of arguments, have referred to the provisions of Chapter V-A, Rule 1 of the Gauhati High Court Rules, which reads as under: "1. An application for a direction or order or writ under Art. 226 of the Constitution of India, other than writ of habeas corpus, shall be drawn up in the form contained in the schedule to this Chapter and shall be accompanied by an affidavit verifying the facts relied upon. Separate application should be filled for each individual where interests are not identical even if there is one common order covering several cases and the facts of each case should be separately supported by affidavit. Provided that more than one such individual can jointly file a single Writ Petition on each of them paying Court-fee payable on such application. In all other respects the procedure relating to the revision application shall apply to such applications.