(12)No Civil Court shall have jurisdiction -(a)to entertain or adjudicate upon the question whether any person is or is not entitled to be registered in an electoral roll for a territorial constituency; or(b)to question the legality of any action taken by or under the authority of the State Election Commission [or of any decision given by any authority or Officer appointed in this behalf] [Inserted by U.P. Act 21 of 1995.] in respect of preparation and publication of elected rolls.
