The Goa High Court (Hearing of Writ Petitions by Division Bench and Abolition
of Letters Patent Appeals) Act, 2013
(Goa Act 26 of 2013) [9-12-2013]
AN
ACT
to provide for hearing of Writ Petitions by Division Bench and for abolition
of Letters Patent Appeals in the High Court of Bombay Goa.
Be it enacted by the Legislative Assembly of Goa in the Sixty-fourth Year of the
Republic of India as follows:—
1.Short title and commencement.— (1) This Act may be called the Goa High
Court (Hearing of Writ Petitions by Division Bench and Abolition of Letters Patent
Appeals) Act, 2013.
(2) It shall come into force on such date as the Government may, by notification
in the Official Gazette, appoint.
2. Writ Petitions, etc. in the High Court of Bombay at Goa 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 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 Bombay at Goa, on the date of commencement of this Act, or filed on or
after the said date, shall be heard and disposed off by a Division Bench comprising
of two Judges to be appointed by the Chief Justice of the High Court of Bombay:
Provided that, the High Court of Bombay may, by rules made after previous
publication prescribe that such of the applications referred to above, as may be
specified in the rules, may be heard and disposed of by a single Judge appointed by
the Chief Justice.
3. Abolition of appeal from judgment or order of single Judge of High Court
of Bombay at Goa made in exercise of original or appellate jurisdiction.—
(1) Notwithstanding anything contained in the Letters Patent for the High
Court of Judicature at Bombay, dated the 28 th 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 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 of Bombay at Goa from
a Judgment, 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 of Bombay at Goa.
(2) Notwithstanding anything contained in sub-section ( 1), all such appeals
pending before the High Court of Bombay at Goa on the date immediately
preceding the date of commencement this Act shall be continued and disposed
of by that Court, as if this Act had been not been passed.
Secretariat, PRAMOD V. KAMAT
Porvorim-Goa. Secretary to the Govt. of Goa
Dated: 11-12-2013. Law Department (Legal Affairs)Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.