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N9. .3123 (2) /XVII-V-1-87-75
Dated Lucknow, August 19, 1975
iiiirsicance of the proVisions' of clause (3) of Article 348 'of the Consti-
tution of India, the Governor is pleased to order the publication of the. following
English translation of the Uttar Pradesh Uchcha Nyayalaya (Letters Patent
Appeal Sanaapati) (Sanshodhan) Adhiniyam, 1975 (Uttar Pradesh Adhiniyam
Sankhya .31 of 1975), as passed by the Uttar Pradesh Legislature and assented
to by the Governor on August 14, 1975 :
THE UTTAR PRADESH HIGH COURT (ABOLITION OF LETTERS
PATENT APPEALS) (AMENDMENT) ACT, 1975
(U. P. ACT NO. 31 OF 1975)
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to amend the Uttar Pradesh High Court (Abolition of Letters Patent Appeals) ii.p4
Act, 1962 '
IT is HEREBY enacted in the Twenty-sixth Year of, the Republic of India as
follows :—
Shoit title. .1. This Act may be called, the Uttar Pradesh High Court (Abolition of
2 , 3212 fist 212115112111 11112, 19 311113, 1975
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‘No; 3125 (2) [XVII-V—I-87-75
Dated Lucknow, August 191 1975
'1 1- 7- ' "MIN puisuance of the prbvi'sions'of clause (3) of Article 348 of the Consti~
' tution of India; the Governor IS pleased to order the publication of the following
English: translation of the Uttar Pradesh Uchcha Nyayalaya (Letters Patent
' Appeal Seimapati) (Sanshodhan) Adhiniyam, 1975 (Uttar Pradesh Adhiniyam
Sankhya 31 of 1975), as passed by the Uttar Pradesh Legislature and assented
to by the Governor on August 14,1975:
THE UTTAR PRADESH HIGH COURT (ABOLITION OF LETTERS
PATENT APPEALS) (AMENDMENT) ACT, 1975
(U. P. ACT NO. 31 OF 1975) V
(As passed by the Uttar Pradesh Legislature) ‘
M.
ACT“
to amend the Uttar Pradesh High Court (Abolition of Letters Patent Appeals)”,
Act, 1962 '
f; " ‘ ' IT 15 HEREBY enac'ted‘in the Twenty-sixth Year of, the Republic of India as:
“1‘ follows 1—-
Shoit title- » 1. This Act may be called the Uttar Pradesh High Court (Abolition of
ta7 b't 117•0-717131 ;17E, 19 s;fric6, 1975
After section 4 of the Uttar Pradesh High Court (Abolition of Letters Insertion of new n Patent Appeals) Act, 1962, the following section shall be inserted, namely :— section 5 In U. P.
Act 1CIV of 1962.
"5. (1) No appeal, arising from an application or proceeding insti-
Abolition of appeals tuted or commenced, whether prior or subsequent to
from the judgment or the commencement of this section, shall lie to the High
order of one Judge of Court from a judgment or order of one judge of the
the High Court made High Court, made in the exercise of jurisdiction con-- in the exercise of writ
jurisdiction in certain jurisdiction by Article 226 or Article 227 of the Constitution,
A other cases. in respect of a judgment or order made or purported to
be made in the exercise or purported exercise of appel-
late or revisory jurisdiction by a District Judge, Additional District Judge,
Civil Judge or Additional Civil Judge under any Uttar Pradesh Act
(including any Central Act as amended by an Uttar Pradesh Act) any-
thing to the contrary contained in clause 10 of the Letters Patent of Her
Majesty, dated March 17, 1866, read with clauses 7 and 17 of the U. P.
High Courts (Amalgamation) Order, 1948, or in any other law notwith-
standing.
(2) Notwithstanding anything contained in sub-section (1), all appeals
pending before the High Court on the date immediately preceding the
date of commencement of this section shall be heard and disposed of as if
this section had not been enacted."
(I) The Uttar Pradesh High Court (Abolition of Letters Patent Repeal and
NAppeals) (Amendment) Ordinance, 1975 is hereby repealed. savings.
(2) Notwithstanding such repeal, anything done or any action taken under
the said Ordinance shall be deemed to have been done or taken under this
faAct as if this Act had come into force on May 23, 1975.
Irtm
qiti TittrR,
Fit*a
KfT07;01110--1T000 389 VW:1-1. (W) —19 7 5--176 0-1,4 63 (4o)
fir ear wmm we, 19 area, 1975
l
2. Aftér section 4 of the Uttar Pradesh High Court (Abolition of Letters Inserting grunt:
' ' i - .- section . .-
atent Appeals) Act, 1962, the followmg sectior; shall be mserted, namely .— A“ XIV 43le-
“5. (1) No appeal, arising. from an application or proceeding insti-
Abolition of appeals tutecl or commenced, whether prior or subsequent to
from the judgment or the commencement of this section, shall lie to the High
order of one Judge ‘of Court from a judgment or order of one judge of the
the High Court mad? High Court, made in the exercise of jurisdiction con-
m the exerctse of writ
judsdmm in certain ierred by Article 225 or Article 227 of the Constitution, ':
other cases. in respect of 3. Judgment or order made or purported to r
be made in the exercise or purported exercise of appel-
late or'revisory jurisdiction by a District Judge, Additional District Judge,
Civil Judge or Additional ‘Civil Judge under any Uttar Pradesh Act
(including any Central Act as amended by an Uttar Pradesh Act) any-
thing to the contrary contained in clause 10 of the Letters Patent of Her
Majesty, dated March 17, 1866, read with clauses 7 and 17 of the U. P.
High Courts (Amalgamation) Order, 1948, or in any other law notwith-"
standing.
(2) Notwithstanding anything contained in sub-section (1) , all appeals
pending before the High Court on the date immediately preceding the
date of commencement of this section shall be heard and disposed of as if
this section had not been enacted."
3. (I) The Uttar Pradesh High Court (Abolition of Letters Patent Repeal amt
iAppeals) (Amendment) Ordinance, 1975 is hereby repealed. savings.
(2) Notwithstanding'such repeal, anything done or any action taken under
he said Ordinance shall be deemed to have been done or taken under this
ct as if this Act had come into force on May 23, 1975.
mat a,
$6115! FEW ritual.
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