Section 28 in The North-Eastern Areas (Reorganisation) Act, 1971
28. Common High Court for Assam, Nagaland, Meghalaya, Manipur and Tripura.
(1)On and from the appointed day,--(a)the High Court of Assam and Nagaland shall cease to function and is hereby abolished;(b)there shall be a common High Court for the States of Assam, Nagaland, Meghalaya, Manipur and Tripura to be called the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);(c)the Judges of the High Court of Assam and Nagaland holding office immediately before that day shall, unless they have elected otherwise, become on that day the Judges of the common High Court.[Provided that on and from the commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, the common High Court shall be the High Court for the States of Assam, Arunachal Pradesh, Mizoram and Nagaland and shall cease to have its jurisdiction, powers and authority for the States of Meghalaya, Manipur and Tripura.] [Inserted by Act No. 26 of 2012, Section 28](2)Nothing in clause (a) of sub-section (1) shall prejudice or affect the continued operation of any notice served, injunction issued, direction given or proceedings taken before the appointed day by the High Court of Assam and Nagaland under the powers then conferred upon that Court.[28A. Establishment of separate High Courts for the States of Meghalaya, Manipur and Tripura. -(1)On and from the commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, there shall be a High Court---(a)for the State of Meghalaya to be called the High Court of Meghalaya;(b)for the State of Manipur to be called the High Court of Manipur;(c)for the State of Tripura to be called the High Court of Tripura.(2)The principal seat of the High Court of Meghalaya, the High Court of Manipur and the High Court of Tripura shall respectively be at such place as the President may, by notified order, appoint.(3)Notwithstanding anything contained in sub-section (2), the Judges and division courts of the High Court of Meghalaya, the High Court of Manipur and the High Court of Tripura may sit at such other place or places in the States of Meghalaya, Manipur and Tripura respectively, other than their principal seat as the Chief Justice of the respective High Court may, with the approval of the Governor of the State concerned, appoint.
