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State of Telangana - Act

Telangana (Transfer of pending cases of State of Telangana from the Andhra Pradesh Administrative Tribunal to High Court of Judicature at Hyderabad) Act, 2016

TELENGANA
India

Telangana (Transfer of pending cases of State of Telangana from the Andhra Pradesh Administrative Tribunal to High Court of Judicature at Hyderabad) Act, 2016

Act 14 of 2017

  • Published on 27 January 2017
  • Commenced on 27 January 2017
  • [This is the version of this document from 27 January 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
Telangana (Transfer of pending cases of State of Telangana from the Andhra Pradesh Administrative Tribunal to High Court of Judicature at Hyderabad) Act, 2016(Act No. 14 of 2017)[Dated 27.1.2017]The following Act of the Telangana Legislature received the assent of the Governor on the 24th January, 2017 and the said assent is hereby first published on the 27th January, 2017 in the Telangana Gazette for general information:An act to provide for the transfer of pending cases, before the Andhra Pradesh Administrative Tribunal to the High Court of Judicature at Hyderabad pertaining to the State of Telangana consequent upon the notification No. G.S.R. 888(E), dated: 15th September 2016, issued by the Government of India.Be it enacted by the Legislature of the State of Telangana in the Sixty-seventh Year of the Republic of India as follows: -

1. Short title and commencement.

(1)This Act may be called the Telangana (Transfer of pending cases of State of Telangana from the Andhra Pradesh Administrative Tribunal to High Court of Judicature at Hyderabad) Act, 2016.
(2)It shall be deemed to have been come into force with effect from 29th September, 2016.

2. Definitions.

- In this Act, unless the context otherwise requires:-
(a)"Case (S)" means and includes a Suit/Original Application/Review/contempt or other proceedings by whatever name called, in respect of the State of Telangana decided or pending in the Tribunal as on the date of this Act.
(b)"High Court" means, the High Court of Judicature at Hyderabad as specified in Part IV of the Andhra Pradesh Reorganization Act, 2014.
(c)"State of Telangana" means the State of Telangana with the Territories as specified in Section 3 of the Andhra Pradesh Reorganization Act, 2014.
(d)"Tribunal" means the Andhra Pradesh Administrative Tribunal established under sub-section (2) of Section 4 of the Administrative Tribunals, Act, 1985 (Central Act 13 of 1985).

3. Transfer of pending and disposed of cases.

- All the pending cases, before the Tribunal, pertaining to State of Telangana, as on the date of this Act shall stand transferred to the High Court including the records of pending and disposed cases.

4. Intimation of transfer of cases to the parties.

- As soon as after the transfer of pending cases under Section 3, the High Court shall intimate the parties and their Counsel accordingly.

5. Repeal of Ordinance No. 5 of 2016.

- The Telangana Transfer of pending cases of State of Telangana from the Andhra Pradesh Administrative Tribunal to High Court of Judicature at Hyderabad) Ordinance, 2016 is hereby repealed.