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2,86,417
1,12,596
8,893
1,0,77,786
2,86,882
6,65,529
82,64,683
.13,336
2,63,53,946
7,09,144,572
3,61,34,123
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10,72,18,537-
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8,893
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2,86,882
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82,64,683
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i
1
THE UTTAR PRADESH HIGH GOURT (ABOLITION OF LETTERS
PATENT APPEALS) (AMENDMENT) ACT, 1972
(U. P. Act No. 33 of 1972)
rAuthoritative English Text of the Uttar Pradesh Uchcha Nyayalaya (Letters
Patent Appeals Samapati) (Sanshodhan) Adhiniyam, 1072]
AN
ACT
to amend the Uttar Pradesh High Court (Abolition of betters Patent Appeals)
Art, 1962
IT IS HEREBY enacted in the Twenty-third Year of the Republic of India
as follows :
This Act may be called the Uttar Pradesh High Court (Abolition of
Short title.
Letters Patent Appeals) Act, 1972.
2. After section 3 of the Uttar Pradesh High Court (Abolition of Letters
Insertion of
Patent Appeals) Act, 1962, the following section shall be inserted, namely :
new secti CM 4
in U. P Aet .
"4. (1) No appeal, arising from a suit or proceeding instituted or Mu of 1962.
Abolition of appeals commenced, whether prior or subsequent to the corn-
from the Judgment or mencement of this section, shall lie to the High Couit
order of one judge of from a judgment or older of one judge of the High
the Hi gh Court made in Court, made in the exercise ofjurisdiction Conferred by
the exercise of writ
Jurisdiction in certain Article 226 or Article 227 of the Constitution. in respect
cases, of a judgment, decree or order made or purported to
be made by the Board of Revenue under the United Provinces Land
Revenue Act, 1901, or the U. P. Tenancy Act, 1939, or the Uttar Pradesh
Zamindari Abolition and Land Reforms Act, 1950, or the Uttar
Pradesh Urban Areas Zamindari Abolition and Land Reforms Act,
1956, or the Jaunsar-Bawar Zamindari Abolition and Land Reforms
Act, 1956, or the Kumalin snd Uttarakhand Zamindari Abolition
and Land Reforms Act, 1960, or by the Director of Consolidation
(including any other officer purporting to exercise the powers and to
perform the duties of Director of Consolidation) under the U. P.
Consolidation of Holdings Act, 1953, anything to the contrary con-
tained in clause ten 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 notwithstanding.
(2) Notwithstanaing 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 ir this section had not been enacted."
3. The Uttar Pradesh High Court (Abolition or Letters Patent Appeals), Repeal of U. P.
(Amendment) Ordinance, 1972, is hereby repealed. Oofrdwinna.nce no. 12
(*.For statement or Objects and Reasons please see Uttar Pradesh Gazette Extraordinary) dated July /I,
1972.)
(Passed in Hindi by the Uttar Pradesh Legislative Assembly on July 26, 1972 and by the Uttar Pradesh
Legislative Council on August 1, 1972.)
(Rcceived_the,assent of the Governor on August 16 1972 under Article 200 of the Constitution of India
and was published in the Utteir'Peadesh Gazette Extraordinary, dated August IS, 1972.)
PSUP—A.P. 185 Gel. (Leg)-1972--1852-1-50 ss. (M.)
° 3' THE UTTAR PRADESH HIGH COURT (ABOLITION OF LETTERS
PATENT APPEALS) (AMENDMENT) ACT, 1972
(U. l’. Act No. 33 of 1972)
['Autharitatiue English Text of the Uttur Pradcsh Uchcha Nyaynlaya (Letters
Patent Appeals Samafmtz) (Snnsharlhan) Adhiniyam, 1072]
AN
ACT
to amend the Uttar Pradesh High Court (Abolition of Letters Patent Appealx)
Act. 1962
n a
IT is amigo? enacted in the Twenty-third Year of the Republic of India
as follows :
I. This Act may be called the Uttar Pradesh High Court (Abolition of Short title.
Letters Patent Appeals) Act, 1972.
2. After section 3 of the Uttar Pradesh High Court (Abolition of Letters lnsertion of
Patent Appeals) Act, 1962, the following section shall be inserted, namely : 0"" Seem)“ 4
in U. P Act .
“4. (i) No appeal, arising From a suit or proceeding instituted or XIV Or 1952-
Abolition of appeals commenced, whether prior or subsequent to the com-
from the Indgment or mencement of this section, shall lie to the High Court
frigiiagilcfi'fit'ffiei’: féom ajudgment or order of.one judge of the High
the exercise of Wm ourt, made In the excretse ofJurtsdtction conferred by
jurisdiction in certain Article 226 or Article 227 ofthe Constitution. in respect
cases. ofa Judgment,deCree or order made or purported to
be made by the Board of Revenue under the United Provinces Land
Revenue Act, 1901, or the U. P. Tenancy Act, 1939, or the Uttar Pradesh
Zamindari Abolition and Land Reforms Act. 1950. or the Uttar
Pradesh Urban Areas Zamindari Abolition and Land Reforms Act,
1956, or the Jaunsttr-Bawar Zamindari Abolition and Land Reforms
Act, I956, or the Kumaun 2nd Uttarakhand Zamindari Abolition
and Land Reforms Act, l960, or by the Director of Consolidation
(including any other officer purporting to exercise the powers and to
perform the duties of Director of Consolidation) under the U. P. '
Consolidation of Holdings Act, 1953, anything to the contrary eon-
tainod in clause ten of the Letters Patent of Her Majesty, dated
Marchl7,1866,read with clauses 7 and 17 of the U. P. High Courts ‘
(Amalgamation) Order, 1948, or in any other law notwithstanding.
(2) Notwithstanding anything contained in sub-section (I), an
appeals pending before the High Court on the date immediately
precedingthe date of commencement ofthis section shall b: heard and
disposed of asif this section had not been enacted."
3. The Uttar Prndcsh High Court (Abolition of Letters Patent A cals) R 1 r
(Amendment) Ordinance, 1972. is hereby repealed. pp ’ 0:55;; “‘5'“ F15
ofl97'2.
97 )(‘For statement oi" Objects nnd Reasons please rec Uuar I’mder/i anrllt.‘ Extraur'dinm-v) dated July 71’
1 2. t -
(Passed in Hindi by the Utmr Pradeeh Legislative Assembly on July 2(. 1972 ,1 d
Legislative Council on August 1, 1972.) ) n by In: Utlar Pradcsh
(ReceivetheKasscnt of the Governor on August 16 1972 under Article 200 (u, ‘ ' -.
and was pnbtishcd in the Uria‘r’Prnz/esh Gazelle Extraordinary, dated August 18, I972?) e Constitution of Ind”
PSUP—A-P- 185 Gel. (ch)—t972——,1852+5055. (M.)
t
l