Jurisdiction of civil courts – Urban Land (Ceiling and Regulation) Act, 1976 is a self-contained Code – Various provisions of the Act make it clear that if any orders are passed by the competent authority, there is provision for appeal, revision before the designated appellate and revisional authorities – In view of such remedies available for aggrieved parties, the jurisdiction of the civil courts to try suit relating to land which is subject-matter of ceiling proceedings, stands excluded by implication
SUPREME COURT OF INDIA DIVISION BENCH STATE OF M.P. — Appellant Vs. GHISILAL — Respondent ( Before : R. Subhash Reddy and Hrishikesh Roy, JJ. ) Civil Appeal No. 2153…