(5)No suit or application shall be entertained in any Court concerning any matter which is the subject of an application under sub-section (1), or which has been determined under sub-section (3) except a title suit in the Civil Court, instituted within one year from the date of the order passed by the Deputy Commissioner under sub-section (3) to establish the right of the plaintiff to succeed for the tenancy and to recover possession thereof from the person determined by Deputy Commissioner to be the village-headman entitled to hold the tenancy.
