Section 8D in Kerala Private Forests (Vesting and Assignment) Act, 1971
8D. Decisions and orders liable to be reviewed or appealed against to be stayed.
- Notwithstanding anything contained in any law for the time being in force, or in any judgment, decree or order of any Court or other authority,-(a)any decision of the Tribunal referred to in sub-section (1) of Section 8B or in sub-section (1) of Section 8C;(b)any order of the High Court referred to in sub-section (2) of Section 8C;(c)any judgment or order of the High Court referred to in sub-section (3) of Section 8C; andany proceedings in pursuance of any such judgment, decision or order,shall stand stayed for a period of six months from the commencement of the Kerala Private Forests (Vesting and Assignment) Amendment Act, 1986, (hereinafter in this section referred to as the said Act) and for the period beginning with the date of publication of the said Act in the Gazette, and ending on the 31st day of March, 1987 or, if an application for review of such judgment, decision or order is made under sub-section (1) of Section 8B or under sub-section (2) or sub-section 8C, as the case may be, or an appeal against such decision is filed under sub-section (1) of Section 8C, before the expiry of the said period of six months or during the period beginning with the date of publication of the said act in the Gazette and ending on the 31st day of March, 1987, till the disposal of such application or appeal, as the case may be, or, if such an application is made or an appeal is filed after the expiry of the said period of six months and before the date of publication of the said Act in the Gazette, from the date of such publication to the date of disposal of the application or appeal, as the case may be.
