V.D.Bhargava, J. - (1.) This application was referred to a Bench of two Judges by one of us on account of the fact that it was a joint application on behalf of four persons. In the opinion of the referring Judge a writ petition could be filed only by one unless their right was joint and inseparable. In case of a common right it is not open to the persons, who are affected by a common order to file a joint writ application. Since there was no reported decision of this Court on this matter, and since this matter often arises, hence this reference to a Bench. There was necessity of referring this case, particularly on account of certain remarks made in Manindra Nath Pal v. Municipal Commissioners, Baranagore Municipality, (S) AIR 1956 Cal 291 at p. 295. In the opinion of Mr. Justice Sinha in that case it was held that this rule was a highly technical one of procedure, and should not be introduced in our law. In our view, writ jurisdiction is a special jurisdiction and is for the enforcement of an individual right and there can be no question of the application of Order 1 of the Code of Civil Procedure to such proceedings. The learned Judge seems to have been influence by the fact that this country is a poor country to bear litigants' expenses. That is a matter for the legislatures to consider in fixing the amount of court-fees, but we do not see any reason to allow joint applications on that ground. If one wants a redress by way of a writ petition he comes in his individual right and stands on it, not jointly with others. This view has also been taken by several of the single Judges.
(2.) In Rudra Dutta v. Dist. Board, Civil Misc. Appln. No. 11 of 1956, D/- 23-8-1956 (All), one of us had held : "Two or more persons cannot join in a single application for a writ of mandamus to enforce separate claims. There must be separate applications for separate writs. In cases of joint ownership it may be possible by two or more persons to file a joint writ but, as in this present case, each individual has been assessed separately to Circumstances and Property Tax, each individual has a separate right. A writ petition can only be filed by a person whose interests are directly affected by a statute or an order claimed against and, therefore, each individual must file a separate application complaining of his rights which have been affected." On this ground it was held therein that an application for writ of mandamus on behalf of 35 individuals was not entertainable. In the same case it was observed that in practice also wherever rights have been affected, separate writ applications have been filed by different applicants though the same order or statute was being challenged,
(3.) In Civil Misc. Appln. No. 30 of 1955 a Bench of this Court took the same view in its order dated 17-9-1956.;