Section 11 in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
11. Finality of orders.-
Save as otherwise expressly provided in this Act, every order made by a competent officer or appellate officer under this Act shall be final and shall not be called in question in any original suit, application or execution proceedings and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
