Kerala act 024 of 1971 : The Judicial Proceedings (Validation) Act, 1971 (No.24 of 1971)

220

THE JUDICIAL PROCEEDINGS

(VALIDATION)

ACT,

1971

(Act ^24of

1971)

CONTENTS

Preamble. . Sections

1. Short title

and commencement.

2.

Validation.

THE

JUDICIAL

PROCEEDINGS

(VALIDATION)

ACT,

1971' (Act ^24of

1971)

An

Act ^tovalidate certain

proceedings,

decrees,

orders ^and acts of

the

Courls

of District

Judges

in

the State

of Kerala Preamble—WHEREAS

appeals

from

the

deciSions

of the Courts of Subordinate

Judges

invested^With

the

Jurisdiction of a Land

AcquiSition

Court under the Kerala Land

AchiiSition Act, 1961, ⁱⁿreferences under^thatActhe

only ^{to the}

High Court;

AND

WHEREAS such

appeals

were

instituted

in the Courts of Distrtct

Judges

and those

Courts ^have

disposed

of such

appeals; AND WHEREAS ^{it is}

expedient

to validate ^the

proceedings, decrees,

orders^{andactsofthesaid}Courts^ofDistrict

Judges with

respect

to the said

appeals;

BE

it

enacted in the

Twenty-second

Year of the

Republic of

India

as

follows

:— 1"

Short title

and

commencement—(1)

This Act may be called [he JudICial

Proceedings

(Validation)

Acl,

1971

(2) ^Itshall^comeIntoforce^atonce.

2.

Validation.—NotWithstariding any judgment,

decree

or order of any court,

all

proceedings taken,

all decrees and

orders passed ^andall

other^actsand

things ^done

by

Courts^of

District 'Published in the Gazette

Extraordinary

No.

221

Judges ^on

appeals ^fromthedecnsions^ofthe

Courts ^{of Sub~} ordmate

Judges

Invested Wth the

Jurlsdlctlon

of a

Land Acquxsltion

Court under^the

Kerala^Land

Acqutsitlon

A.c1:,

1961

(21

of

1962),

in

references

under

that Act,

mstituted in the said Courts instead of in the

ngh

Court,

shall be deemed to have been

taken,

passed

or done in

accordance wrth law and shall not be deemed to be Invalid or

ever to

have

been invalid

merely

on the

ground

that

the

sad

Courts had

no jurisdictlon ^toentertain^such

appeals.