Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MYSORE HIGH COURT (EXTENSION OF JURISDICTION TO COORG) ACT, 1952 72 of 1952 [18th December, 1952] CONTENTS 1. Short title and commencement 2. Definitions 3. Extension of jurisdiction of Mysore High Court to, and exclusion of the jurisdiction of Madras Court from Coorg 4. Transfer of pending proceedings to Mysore High Court 5. Effect of orders of Madras High Court 6. Amendment of certain enactments 7. Coorg Order to cease to have effect SCHEDULE 1 :- THE SCHEDULE MYSORE HIGH COURT (EXTENSION OF JURISDICTION TO COORG) ACT, 1952 72 of 1952 [18th December, 1952] "Prior to 1948 the judicial needs of the province of Coorg were served by the Court of the Judicial Commissioner, Coorg. In 1948, by the Madras High Court (Extension of Jurisdiction to Coorg) Order, 1948, the Court of the Judicial Commissioner ofCoorg was abolished and the jurisdiction of the High Court at Madras was extended to Coorg. The arrangement is not convenient to the Coorg litigant public. Bangalore being much nearer to Coorg than Madras and the official language ofCoorg being the same as that of Mysore. In December, 1951, the late Coorg Legislative Council passed by a majority a resolution recommending that the High Court of Mysore should be constituted as the High Court of Coorg.-The proposal was accepted by the Government of Mysore and it has since received the support of the Council of Ministers of Coorg. The present bill give effect to the proposal."-Gaz. of Ind., 1952, Pt. II-sec, 2, page 440. 1. Short title and commencement :- (1) This Act may be called the Mysore High Court (Extension of Jurisdiction to Coorg) Act, 1952. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint. 2. Definitions :- In this Act,- (a) "appointed day" means the date appointed under Section 1(2) for the coming into force of this Act; (b) "Coorg Order" means the Madras High court (Extension of Jurisdiction to Coorg) Order, 1948, made by the Governor-General on the 28th day of February, 1948; (c) "Proceeding in relation to Coorg" means any appeal or other proceeding from, or in respect of, any judgment, decree or order of any court or tribunal within the State of Coorg. 3. Extension of jurisdiction of Mysore High Court to, and exclusion of the jurisdiction of Madras Court from Coorg :- Save as otherwise expressly provided in any other enactment, as from the appointed day,- (a) the jurisdiction of the High Court of Mysore shall extend to the whole of the State of Coorg; and (b) the jurisdiction of the High Court at Madras to entertain or dispose of any proceeding in relation to Coorg, whether such jurisdiction is exercisable by virtue of the Coorg Order or of any enactment specified in the Schedule, shall cease. 4. Transfer of pending proceedings to Mysore High Court :- Save as otherwise expressly provided in any other enactment, all proceedings in relation to Coorg pending in the High Court at Madras immediately before the appointed day shall by virtue of this Act stand transferred to the High Court of Mysore and shall be disposed of by it in exercise of the jurisdiction conferred.on it by this Act. 5. Effect of orders of Madras High Court :- Any judgment, decree or order in any proceeding in relation to Coorg made before the appointed day by the High Court at Madras shall, for all purposes have effect, not only a judgment, decree or order of that Court, but also as if it were ajudgment, decree or, order made by the High Coartof. Mysore in the exercise of the jurisdiction conferred on it by this Act. 6. Amendment of certain enactments :- The enactments specified in the Schedule shall be amended' in the manner specified therein, 7. Coorg Order to cease to have effect :- As from the appointed day, the Coorg Order shall cease to have- effect. SCHEDULE 1 THE SCHEDULE (See section 6 ) [Note.- This Schedule makes provision for its amendments of the Indian Divorce Act, 1869; the Indian Stamp Act, 1899, the Indian Patents and Designs Act 1911; the Official Trustees Act, 1913 and the Administrative General's Act, 1913. As these amendments will, unless superseded, be found duly incorporated in those respective enactments as given in this Manual, the provisions of the Schedule are not printed here.]