The Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008
Himachal Pradesh · state statute
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THE HIMACHAL PRADESH ADMINISTRATIVE TRIBUNAL
(TRANSFER OF DECIDED AND PENDING CASES AND
APPLICATIONS) ACT, 2008.
ARRANGEMENT OF SECTIONS
Sections:
1. Short title and commencement.
2. Definitions.
3. Transfer of pending and disposed of cases and a pplications.
4. Intimation of transfer of cases to the parties.
5. Power to make rules.
6. Repeal of H.P. Ordinance No. 2 of 2008 and savi ng.
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THE HIMACHAL PRADESH ADMINISTRATIVE TRIBUNAL
(TRANSFER OF DECIDED AND PENDING CASES AND
APPLICATIONS) ACT, 2008.
(Act No. 14 of 2008)
1
(Received the assent of the Governor on 30 th September, 2008 and
was published in Hindi and English in R.H.P., dated 4 th October, 2008, p.
4151-4158)
An Act to provide for the transfer of decided cases and pending
applications before the Himachal Pradesh Administra tive
Tribunal which has been abolished by the Government of India
vide Notification No. G.S.R.505 (E), dated 8
th July, 2008 by
rescinding the Notification No. G.S.R. 1045(E), dated 26 th August,
1986.
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the
Fifty-ninth Year of the Republic of India as follows:-
1. Short title and commencement. - (1) This Act may be called the
Himachal Pradesh Administrative Tribunal (transfer of decided and pending
cases and applications) Act, 2008.
(2) It shall be deemed to have come into force on 8th July, 2008.
2. Definitions.- In this Act, unless the context otherwise requires,—
(a) “application” means an application made under section 19 of
the Administrative Tribunals Act, 1985; and
1 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see. R.H.P. dated 4.9. 2008, p. 3601 & 3608.
H. P. ADMINISTRATIVE TRIBUNAL (TRANSFER OF DECIDED AND
PENDING CASES AND APPLICATIONS) ACT, 2008.
2
(b) “Tribunal” means the Himachal Pradesh Administr ative
Tribunal and Benches thereof established under sub- section (2)
of section 4 of the Administrative Tribunals Act, 1 985 (13 of
1985).
3. Transfer of pending and disposed of cases and applications.- (1)
Any suit or case or other proceeding which was tran sferred by any civil court
and decided by the Tribunal or is pending on the da te of commencement of
this Act, before the Tribunal shall stand transferr ed back to the same civil
court from which it was transferred and in case suc h court is not in existence
then to the court of competent jurisdiction in its place and such court shall
proceed to dispose of the same as if it was a plain t under the Code of Civil
Procedure, 1908 (5 of 1908).
(2) Every proceeding which was transferred by the H igh Court to the
Tribunal and decided by the Tribunal or is pending on the date of
commencement of this Act, before the Tribunal shall stand transferred back to
the High Court.
(3) Every proceeding of a case which was filed as a n original
application in the Tribunal and decided by the Trib unal or is pending on the
date of commencement of this Act, before the said T ribunal shall stand
transferred to the High Court.
(4) Where any case or proceeding stands transferred from the
Tribunal to the High Court or civil court under sub-section (1), (2) or (3), -
(a) the records of such cases or proceedings shall be forwarded to
the High Court or the concerned civil court, as the case may be;
and
(b) the High Court or the civil court, as the case may be, on receipt
of such record, proceed to deal with the case from the stage
which was reached before such transfer or from any earlier
stage as the High Court or the civil court may deem fit.
(5) Every proceeding relating to contempt, executio n or review of
final order or interim order pending before the Tri bunal on the date of
commencement of this Act, shall stand transferred t o the High Court or the
civil court, as the case may be.
4. Intimation of transfer of cases to the parties.- As soon as after
the transfer of applications or proceedings under s ection 3, the High Court or
the civil court concerned, as the case may be, shal l intimate the parties and
their counsel accordingly.
5. Powers to make rules.- (1) The State Government may, by
notification in the Official Gazette, make rules fo r carrying out the purposes
of this Act.
(2) Every rule made under this Act, shall be laid, as soon as may be
after it is made, before the Legislative Assembly w hile it is in session for a
total period of not less than ten days which may co mprised in one session or
H. P. ADMINISTRATIVE TRIBUNAL (TRANSFER OF DECIDED AND 3
PENDING CASES AND APPLICATIONS) ACT, 2008.
in two or more successive session and if, before th e expiry of the session in
which it is so laid or the session immediately foll owing, the Assembly makes
any modification in the rule or decides that the ru les should not be made, the
rule shall, thereafter, have effect only in such mo dified form or be of no
effect, as the case may be, so, however, that any s uch modification or
annulment shall be without prejudice to the validit y of anything previously
done under that rule.
6. Repeal of H.P Ordinance No. 2 of 2008 and saving .- (1) The
Himachal Pradesh Administrative Tribunal (transfer of decided and pending
cases and applications) Ordinance, 2008 is hereby repealed.
(2) Notwithstanding such repeal, anything done or a ny action taken
under the Ordinance so repealed, shall be deemed to have been done or taken
under the corresponding provisions of this Act.
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