HC WRIT AGAINST TRIBUNAL ORDER
IN THE HON'BLE HIGH COURT OF _____________ AT __________
CWP No.: _______ of _____
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
List Of Events
Dates_______
Events _______
(Name of Place) Petitioner
_______ Through, Advocate
IN THE HON'BLE HIGH COURT OF _____________ AT ________________
CWP No.:_______ of _______
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
CIVIL WRIT PETITION UNDER ARTICLE 226/227 OF THE CONSTITUTION OF INDIA FOR APPROPRIATE WRIT, ORDER OR DIRECTIONS
Respectfully:
- That your Lordship's humble petitioner is a citizen of India and on the grounds hereinafter mentioned is entitled to file and maintain the present writ petition before this Hon'ble Court.
- _______
GROUNDS
- That the petitioner is invoking the extra-ordinary jurisdiction of this Hon'ble court and seeking indulgence on the following grounds amongst other each one of which is without prejudice to and independent of other:-
(a) _______
(b) That the Tribunal has mis-appreciated the evidence on record and mis-applied the provisions of law.
(c) That a breach of the rules of natural justice has occurred in connection with the making of the decision by the Hon'ble Tribunal below.
(d) That procedures that were required to be observed in connection with the making of the decision were not observed.
(e) ______ That the Tribunal did not have jurisdiction to make the decision.
(f) _____ That the decision was not a authorised by the enactment in pursuance of which it was purported to be made.
(g) That the making of decision was on improper exercise of the powers conferred by the enactment in pursuance of which it was purported to be made.
(h) That decision incurred an error of law whether or not the error appear on the record of decision.
(i) ______ That the decision was induced or affected by fraud;
(j) That there was no evidence or other material to justify the making of the decision.
(k) That the decision was otherwise contrary to law.
(l) Taking an irrelevant consideration into account in the exercise of power.
(m)That the Tribunal below has Failed to take relevant consideration into account in the exercise of a power.
(n) That ____ an exercise of powers for a purpose other than a purpose for which the powers is conferred.
(o) ______ an exercise of discretionary powers in bad faith.
(p) ______ an exercise of personal discretionary power at the discretion or behest of another person.
(q) ______ an exercise of discretionary power in accordance with a rule or policy without regard to the merits of the particulars case.
(r) _______ An exercise of powers that is unreasonable that no reasonable person could have so exercised the powers.
(s) ______ an exercise of a power in such a way that the result of the exercise of the powers is uncertain.
(t) _______ any other exercise of a power in a way that _____ abuse of powers.
(u) ______ the person who made the decision was required by law to reach that decision only if a particular matter was established and there was no evidence or other material [including facts of which he was entitled to take notice] from which he could reasonably be satisfied that the matter was established or
(v) ______ the person who made the decision based on the existence of particular fact and that fact did not exist.
(w)That the order of the Hon'ble Tribunal below is against the well-settled principles of law laid down by the Hon'ble Apex court and this Hon'ble Court in catena of cases.
- That the petitioner has no other speedy and efficacious remedy available except to approach this Hon'ble court by way of the present writ petition.
- That the petitioner has not filed any other writ petition on same or similar grounds either before this Hon'ble court or before the Supreme Court of India.
- That the petitioner, therefore, prays that an appropriate writ, order or directions be issued for the following reliefs:-
(a) Quash the impugned order __ ;
(b) Direct the respondents __ ;
(c) Call for the record from the Hon'ble Tribunal below for perusal by this Hon'ble court and setting aside the impugned order of the Hon'ble Tribunal below __;
(d) Direct the respondents to produce all the relevant records alongwith reply for perusal by this Hon'ble court;
(e) Allow the cost of this writ petition to the petitioner, and;
(f) Allow such other relief or pass such other orders as deemed fit and proper in the facts and circumstances of the case in favour of the petitioner and justice be done.
AND FOR THIS ACT OF KINDNESS, THE HUMBLE PETITIONER AS IN DUTY BOUND, SHALL EVER PRAY.
(Name of Place) Petitioner
_______ Through, Advocate
Verification:
I, ______, do hereby verify that the contents of the above Interrogatories from paras 1 to ______ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this ______.
Plaintiff / Defendant
IN THE HON'BLE HIGH COURT OF ______________ AT ______________
WP No.:_______ of _____
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Affidavit in support of the Civil Writ Petition under Articles 226/227 of the Constitution of India.
I,________, do hereby solemnly affirm and declare as under:
- That the accompanying writ petition has been prepared under my instructions.
- That the contents of paras 1 to _____ of the accompanying writ petition are correct and true to the best of my knowledge.
- That I further solemnly affirm and declare that this affidavit of mine is correct and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the _______.
Deponent
IN THE HON'BLE HIGH COURT OF _______________ AT __________
CMP No.:______ of _______
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Application Under Rule 2 of the Writ Rules for dispensing with Seven days notice of motion
Respectfully:
- That the petitioner/applicant has filed the above-mentioned writ petition in this Hon'ble court.
- That on perusal of the allegations made in the writ petition and the documents attached therewith it is evident that the matter is of urgent nature and dispensing with of seven days notice is essential in the interest of justice.
- It is, therefore, prayed that this application may be allowed and seven days notice of motion dispensed with and writ petition be listed immediately.
(Name of Place) Petitioner/Applicant
______ Through, Advocate
IN THE HON'BLE HIGH COURT OF ____________ AT ____________
CMP No.______ of ______
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Affidavit in support of the application under Rule 2 of the Writ Rules.
I, ______, do hereby solemnly affirm and declare as under:
- That the accompanying application has been prepared under my instructions.
- That the contents of paras 1 to 3 of the accompanying application are correct and true to the best of my knowledge.
- That I further solemnly affirm and declare that this affidavit of mine is correct and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the ______.
Deponent
IN THE HON'BLE HIGH COURT OF ___________ AT ____________
CMP No.: ______ of ______
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Application Under Section 151 of CPC for ______
Respectfully:
- That the petitioner/applicant has filed the above-mentioned writ petition in this Hon'ble court.
- That on perusal of the allegations made in the writ petition and the documents attached therewith it is evident that the petitioner/applicants have prima facie a very good case in their favour and the writ petition is likely to succeed. The Balance of Convenience is in favour of the petitioners/applicants.
- That the interest of justice demands that during the pendency of the writ petition _____
- It is, therefore, prayed that this application may be allowed and _______ in the interest of justice. Such other orders may also be passed in favour of the petitioners as deemed fit and proper by this Hon'ble court in the facts and circumstances of the case.
(Name of Place) Petitioner/Applicant
______ Through, Advocate
IN THE HON'BLE HIGH COURT OF ________________ AT _____________
CMP No.:______ of ________
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Affidavit in support of the application under Section 151 of CPC.
I, ______, do hereby solemnly affirm and declare as under:
- That the accompanying application has been prepared under my instructions.
- That the contents of paragraph 1 to ___ of the accompanying application are correct and true to the best of my knowledge.
- That I further solemnly affirm and declare that this affidavit of mine is correct and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the ______.
Deponent
IN THE HON'BLE HIGH COURT OF __________ AT ____________
CWP No.:______ of ______
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
INDEX
|
Sl No |
Annx |
Particulars of Documents |
Pages |
|
1. |
|
Court Fees |
[I] |
|
2. |
|
List of Events |
1 |
|
3. |
|
Memo of Parties |
2 |
|
4. |
|
Civil Writ Petition |
3 |
|
5. |
|
Affidavit |
|
|
6. |
|
List of Documents |
|
|
7 |
P-1 |
|
|
|
8 |
P-2 |
|
|
|
9 |
P-3 |
|
|
|
10. |
P-4 |
|
|
|
11. |
P-5 |
|
|
|
12. |
P-6 |
|
|
|
13. |
P-7 |
|
|
|
14. |
P-8 |
|
|
|
15. |
P-9 |
|
|
|
16. |
P-10 |
|
|
|
17. |
P-11 |
|
|
|
18. |
P-12 |
|
|
|
19. |
|
Application under Rule 2 of the Writ Rules |
|
|
20. |
|
Affidavit |
|
|
21. |
|
Application U/S 151 CPC |
|
|
22. |
|
Affidavit |
|
|
23. |
|
Power of Attorney |
|
(Name of Place) Petitioner
_______ Through, Advocate
Under Order 7 Rule 13 [1] C.P.C.
List of Documents Filed By Plaintiff/Defendant
In The Court of Hon'ble High Court of __________ at _______
_______ Versus _______
Date of Hearing: _______ Suit For: CWP _______
Date of Production:_______
- No Detail: date: What is if documents
if rejected Documents, intended filed what is then the
to be the Exh. marked date of
proved from on it return of
document ,documents
Date: _______
Counsel for Plaintiff/Defendant
