Abolition of appeals from the judgment or order of one Judge of the High Court made in the exercise of write jurisdiction in certain cases
1[ 4. (1) No appeal, arising from a suit or proceeding instituted
or commenced, whether prior or subsequent to the commencement of
this section, shall lie to the High Court from a judgment or order of one
judge of the High Court, made in the exercise of jurisdiction conferred
by Article 226 or Article 227 of the Constitution, in respect of a
judgment, decree or order made or purported to be made by the Board
of Revenue under the Untied 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 Kumaun and
Uttara-khand 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 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
notwithstanding.
(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. ]
1.Ins. by sec. 2 of U. P. Act no. 33 of 1972.