The Madhya Pradesh Vexatious Litigation (Prevention) Act, 2015

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MADHYA
PRADESH
ACT
No.
18
OF
2015
THE
MADHYA
PRADESH
VEXATIOUS
LITIGATION
(PREVENTION)
ACT,
2015
TABLE OF
CONTENTS
Section:
1.
Short
title,
extent
and
commencement.
2.
Leave
of Court
necessary
for
vexatious
litigant
to
institute
or
continue
any
civil
or
criminal
proceedings.
3.
Proceedings
instituted
or
continued
without
leave
to
be
dismissed.
4.
Exclusion
of
time
required
for
obtaining
leave,
for
computation
of
limitation
period.
5. Power
to
make
rules.
6.
Saving.

l=[?
?.
?
26
?
2015
MADRY
A
PRADESH
ACT
No.
18
OF
2015
THE
MADHYA
PRADESH
VEXATIOUS
LITIGATION
(PREVENTION)
ACT,
2015
[Received
the
assent
of
the
Governor
on
the
26'"
August,
2015;
assent
first
published
in
the
''Madhya
Pradesh
Gazette
{Extra-ordinary)",
dated the
26'"
August,
2015).
An Act
to
prevent
the
institution
or
continuance
of vexatious
proceedings
in
courts.
Be
it
enacted
by
the
Madhya
Pradesh
Legislature
in the
sixty-sixth
year
of the
Republic
of India
as
follows
:-
1.
(1)
This
Act
may
be called the
Madhya
Pradesh
Vexatious
Litigation
(Prevention)
Act,
2015.
(2)
It
extends
to
the
whole
of
the.
State
of
Madhya
Pradesh.
(3)
•
It
shall
come
into
force
on
such
date
as
the State
Government
may,
by
notification
in the
official
Gazette,
appoint.
2.
(1)
If, on an
application
made
by
the Advocate
General
the
High
Court is
satisfied
that
any
person
has
habitually
and
without
any
reasonable
ground
instituted
vexatious
proceedings,
civil
or
criminal,
in
any
Court
or
Courts,
whether
against
the
same
person
or
against
different
persons,
the
High
Court
may,
after
hearing
that
person
or
giving
him
an
opportunity
of
being
heard,
order
that
no
proceedings,
civil
or
criminal,
shall
be
instituted
by
him
in
any
Court
(and
that
any
legal
proceeding
instituted
by
him in
any
Court
before
the
order
shall
not
be
continued
by
him).-
(a)
in the
High
Court
of
Madhya
Pradesh
without the
leave of the
High
Court;
and
(b)
elsewhere
in the
State,
without
the leave of
the
District and
Sessions
Judge.
At
the
hearing
of
any
such
application,
the
Advocate
General
may appear
through
a
pleader.
(2)
Such
leave
shall
not
be
given
unless the
High
Court
or
the
Judge,
as
the
case
may
be,
is
satisfied that
the
proceedings
are
not
an
abuse of the
process
of
the
court
and that there
is
prima
facie
ground
for
the
proceedings.
(3)
No
appeal
shall
lie
against
an
order
refusing
leave for
institution
or
Continuance
of
any
proceedings
by
a
person
who
is
the
subject
of
an
order
for
the time
being
in
force under
sub-section
(1)
:
Provided
that
nothing
in
this
sub-section shall
apply
to
any
appeal
which
may
lie
to
or
any
proceeding
before the
Supreme
Court.
( 4)
If
it
appears
to
the
High
Court
that the
person
against
whom
an
application
is
made
under
sub-section
(1),
is
unable, on
account
of
poverty,
to
engage
a
pleader,
the
High
Court
may
engage
a
pleader
to
appear
for
him.
Explanation.-For
the
purpose
of this section,
"pleader"
has
the
same
meaning
as
in
clause
(15)
of
Section
2
of the Code
of Civil
Procedure,
1908
(V
of
1908).
(5)
Every
order
made under
sub-section
(1) directing
any
person
to
obtain
leave
before
instituting
or
continuing proceedings
shall
be
published
in
the
official Gazette
and
may
also be
published
in
such
other
manner
as
the
High
Court
thinks fit.
702
(3)
Short
title,
extent
and
commence­
ment.
LeaveofCourtnec­
essaryforvexatious
litigant
to
institute
-or
continue
any
civil
or
criminal
proceedings.

702
(4)
Proceedings
institu­
ted
or
continued
without
leave
to
be
dismissed.
Exclusion of time
required
for
obtaining
leave,
for
computation
of
limitation
period.
l=I?
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?
26
3llffif 2015
3.
Any proceeding
instituted
or
continued in
any
Court
by
a
person
against
whom
an
order
under sub-section
(1)
of the last
preceding
section has been
made,
without
obtaining
the
leave
referred
to
in that
section,
shall
be
dismissed
by
the
Court
:
Provided that this section
shall
not
apply
to
any
proceeding
instituted
for the
purpose
of
obtaining
such leave.
4.
Where
a
person,
against
whom
an
order
under sub-section
(I)
of
Section 2
has been made
applies
for leave
for
institution
of
any
proceeding,
the
time
required by
the
High
Court
or
the
Judge,
as
the
case
may
be,
for
deciding
the
application
shall be
excluded in
computing
the
period
of
limitation
(if
any)
prescribed
under
any
law for the time
being
in
force for
instituting
such
proceedings.
Explanation.-In excluding
such
time,
the date
on
which
the
application
for
leave
was
made
to
the
proper
authority
and the
date
on
which such
authority
made its
order
on
the
application
shall
both be counted.
Power
to
make rules. 5. The
High
Court
may
make rules for
carrying
out
the
purposes
of this Act.
Saving.
6. The
provisions
of this
Act
shall be
in
addition
to
and
not
in
derogation
of the
provisions
of
any
other law for the
time
being
in
force
for
prevention
of
vexatious
preceedings
or
other abuse
of
legal
process,
or
which
require
consent,
sanction
or
approval
in
any
form of
any
other
authority
for the institution
or
continuance
of
any
proceeding.

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