- (1.) This is an application for permission to file a writ application in person and challenges the validity of Rule 9 of the rules framed by this Court to regulate its proceedings under Article 226, Constitution of India. This rule is : "An application under this Chapter shall be made by an advocate and not by the party personally. It was contended in the application that this rule is not in keeping with Article 228 and Article 14 of the Constitution of India. The question was considered to be an important One and was, therefore, referred by s Division Bench to a larger Bench.
(2.) It appears that after the reference had been made, the applicant had filed the writ application through counsel and that, therefore, this application becomes infructuous. The aforesaid rule concerns itself only with the formal presentation of the writ application and does not contemplate the control of the further proceedings at the warring of the application. It does not regulate the right of audience either at the initial stage when the application is moved or at the time of the final hearing.
(3.) We, therefore, reject this application. We make no order as to costs.;