Format
of Civil writ Petition in Supreme Court
IN THE SUPREME COURT
OF INDIA
CIVIL ORIGINAL
JURISDICTION
WRIT PETITION (CIVIL) NO.
__________OF 200________
IN THE MATTER OF:
__________________
_______________________________________________PETITIONER
VERSUS
________________________________________________________&
Others RESPONDENT
AFFIDAVIT
I,________________________
, son of _____________________ , aged about _____ years, residing at
______________ Delhi do hereby solemnly affirm and state as follows:-
1. That I say that that
I am the petitioner in the above mentioned matter and I am well conversant with
the facts, proceedings and circumstances of the case and hence competent to
swear to this affidavit.
2. That I say that that
I have read and understood the contents of the accompanying Writ Petition para
1 to para _____ at page no. ______to _______ and the list of dates, pages B to
________ and I say that the facts stated therein are true to my knowledge.
3. That I have read and
understood the contents of the I.As. and I say that the contents thereof are
true and correct to my knowledge.
4. That I say that the
annexure along with the Writ Petition are true copies of its respective
originals.
5. That I say that the
averments of facts stated herein above are true to my knowledge, no part of it
is false and nothing material has been concealed there form.
6. Verified at New Delhi
on this the __________ day of __________ , 200
Deponent
