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UTTAR PRADESH HIGH COURT (ABOLITION OF LETTERS PATENT APPEALS) ACT, 1962
14 of 1962
An Act to provide for Abolition of Letters Patent Appeals in the High Court of Judicature at Allahabad. It is hereby enacted in the Thirteenth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Uttar Pradesh High Court (Abolition of Letters Patent Appeals) Act, 1962.
(2) It shall come into force at once.
SECTION 02: DEFINITION OF HIGH COURT
In this Act, "High Court" means the High Court of Judicature at Allahabad as constituted by the Uttar Pradesh High Courts (Amalgamation) Order, 1948.
SECTION 03: ABOLITION OF APPEALS FROM THE JUDGMENT OR ORDER OF ONE JUDGE OF THE HIGH COURT MADE IN THE EXERCISE OF APPELLATE JURISDICTION
(1) No appeal, arising from a suit or proceeding instituted or commenced, whether prior or subsequent to the enforcement of this Act, shall lie to the High Court from a judgment or order of one Judge of the High Court, made in the exercise of appellate jurisdiction in respect of a decree or order made by a Court subject to the superintendence of the High Court, anything to the contrary contained in clause ten of the Letters Patent of Her Majesty, dated the 17th March, 1866, read with clause 17 of the Uttar Pradesh 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 enforcement of this Act shall continue to lie and be heard and disposed of as here to before, as if this Act had not been brought into force.
SECTION 04: ABOLITION OF APPEALS FROM THE JUDGMENT OR ORDER OF ONE JUDGE OF THE HIGH COURT MADE IN THE EXERCISE OF WRIT JURISDICTION IN CERTAIN CASES
(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 Art. 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 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 Kamaun and 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 contained in clause ten of the Letters Patent of Her Majesty, dated March 17, 1866, read with Cls. 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.]
SECTION 05: ABOLITION OF APPEALS FROM THE JUDGMENT OR ORDER OF ONE JUDGE OF THE HIGH COURT MADE IN THE EXERCISE OF WRIT JURISDICTION IN CERTAIN OTHER CASES
(1) No appeal, arising from an application 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 or order made or purported to be made in the exercise or purported exercise of appellate 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) 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.]HIGH COURTS ORDERS The following Orders, which deal either with the establishment of a new High Court or with the continuance of the old High Courts, are, for their interpretation, closely connected with the Letters Patent of Allahabad, Calcutta, Lahore and Patna. In order to facilitate an easy reference to the said Letters Patents, the provisions of these Orders are printed hereunder. These Orders are made in the years 1947-48 by the Governor-General by virtue of powers vested in him either by the Government of India Act, 1935 or by the Indian Independent Act, 1947. They are as follows:- Assam High Court (Jurisdiction Over District Council Courts) Order, 1954. Assam High Court Order, 1948. High
Courts (Bengal) Order, 1947. High Court (Calcutta) Order, 1947. High Court (Lahore) Order, 1947. High Courts (Punjab) Order, 1947. Himachal Pradesh (Courts) Order, 1948. Orissa High Court Order, 1948. United Provinces High Courts (Amalgamation) Order, 1948.
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