Maharashtra act 017 of 1986 : The Maharashtra High Court (Hearing of Writ Petitions by Division Bench and Abolition of Letters Patent Appeals) Act, 1986

  • Date:
Department
  • Law and Judiciary Department
Ministry
  • Ministry of Govt of Maharashtra
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Section 1.Short title and commencement.

(1) This Act may be called the Maharashtra High Court (Hearing of Writ Petitions by Division Bench and Abolition of Letters Patent Appeals) Act, 1986.

(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.


Section 2.Writ Petitions, etc. in the High Court to be heard by Division Bench.

Notwithstanding anything contained in any law for the time being in force or in any instrument having the force of law, every application for the issue any of any direction, order or writ under Article 226 of the Constitution of India and every application invoking the jurisdiction of the High Court under Article 227 or Article 228 of the Constitution of India, pending before the High Court of judicature at Bombay, on the date of commencement of this Act, of filed on or after the said date, whether the matter in dispute is or has arisen in Greater Bombay or outside Greater Bombay, shall be heard and disposed of by a Division Bench of by a single Judge by the Chief Justice of the High Court:

Provided that, the High Court may, by rules made after previous publication 1[***], prescribe that such of the applications referred to above, arising in Greater Bombay or outside Greater Bombay, as may be specified in the rules, may be heard and disposed of by a single Judge appointed by the Chief Justice.


1. These words "and with the previous approval of the State Government" were be deleted and shall be deemed to have been deleted with effect from the 1st July 1987, by Mah. 27 of 2008, s. 2.

Section 3.Abolition of appeal from judgement or order of single Judge of High Court made in exercise of original or appellate jurisdiction.

(1) Notwithstanding anything contained in the Letters Patent for High Court of Judicature at Bombay, dated the 28th December 1865 and in any other instrument having the force of law or in any other law for the time being in force, no appeal, 1[arising from the applications referred to in section 2 or an appeal under any statute instituted or commenced,] whether before or after the commencement of this Act, shall lie to the High Court form a judgement, decree or order of a single Judge of the High Court made on or after the commencement of this Act, whether in the exercise of the original or appellate jurisdiction of the High Court.

2[Provided that, the judgement or orders passed by the High Court during the period commencing from the 1st July 1987 and ending on the date of commencement of the Maharashtra High Court (Hearing of Writ Petitions by Division Bench and Abolition of Letters Patent Appeals) (Amendment) Act, 2008 (Mah. XXVII of 2008), in any appeal against judgement or order passed by a single judge in any such application or appeal, shall be deemed to have been validity passed and shall not be called in question in any Court on the ground that no appeal was provided against such judgement or order of a single judge.]
(2) Notwithstanding anything contained in sub-section (1), all such appeals pending before the High Court, on the date immediately preceding the date of 1[commencement of the Maharashtra High Court (Hearing of Writ Petitions by Division Bench and Abolition of Letters Patent Appeals) (Amendment) Act, 2008 (Mah. XXVII of 2008),] shall be continued and disposed of by that court, as if this Act had not be been passed.


1.These words were substituted for the words, brackets and figure "arising from a suit or other proceeding (including the applications referred to in section (2) instituted or commenced," were substituted by Mah. 27 of 2008, s. 3(a).
2. This proviso was added by Mah. 27 of 2008, s. 3(b).
3. These words, brackets and figures were substituted for the words "commencement of this Act" by Mah. 27 of 2008, s. 3(c).

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