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State of Madhya Pradesh - Section

Section 257 in The M.P. Land Revenue Code, 1959

257. Exclusive jurisdiction of revenue authorities.

- Except as otherwise provided in this Code, or in any other enactment for the time being in force, no Civil Court shall entertain any suit instituted or application made to obtain a decision or order on any matter which the State Government, the Board, or any Revenue Officer is by this Code, empowered to determine, decide or dispose of, and in particular and without prejudice to the generality of this provision, no Civil Court shall exercise jurisdiction over any of the following matters :-
(a)any decision regarding the purpose to which land is appropriated under Section 59;
(b)any question as to the validity or effect of the notification of a revenue survey or any question as to the term of a settlement;
(c)any claim to modify a decision determining abadi made by a Settlement Officer or Collector;
(d)any claim against the State Government to hold land free of land revenue, or at less than the fair assessment, or to be assigned in whole or in part the land revenue assessed on any land;
(e)the amount of land revenue assessed or reassessed under this Code or any other enactment for the time being in force;
(f)any claim against the State Government to have any entry made in any land records or to have any such entry omitted or amended.
(g)any question regarding the demarcation of boundaries or fixing of boundary marks under Chapter X;
(h)any claim against the State Government connected with or arising out of, the collection of land revenue or the recovery of any sum which is recoverable as land revenue under this Code or any other enactment;
(i)any claim against the State Government or against a Revenue Officer for remission or suspension of land revenue, or for a declaration that crops have failed in any year;
(j)any decision regarding forfeiture in cases of certain transfers under Section 166;
(k)ejectment of a lesser of a bhumiswami under sub-section (4) of Section 168;
(l)[ any claim to set aside transfer by a bhumiswami under subsection (1) of Section 170 and clauses (a) and (b) of sub-section (2) of Section 170-A;] [Substituted by M.P. Act No. 18 of 1984.]
[(l-1) any matter covered under Section 170-B.] [Inserted by M.P. Act No. 38 of 1995 (w.e.f. 15-12-1995).]
(m)ejectment of a Government lessee under Section 182;
[***] [Deleted 'clauses (n) (o), (p), (q), (r), (s), (t) and (u)' by M.P. Act No. 23 of 2018]
(n) resumption by a bhumiswami of land held by an occupancy tenant under Section 189 and the fixation of rent of land left, if any, with the occupancy tenant;(o) claims by occupancy tenants for conferral of the rights of bhumiswami under Section 190;(p) restoration of possession to an occupancy tenant under Section 191,(q) termination of tenancy of an occupancy tenant under Section 193;(r) any claim to set aside transfer by an occupancy tenant under Section 197;(s) the imposition of penalty on a bhumiswami under Section 200;(t) suspension and remission of rent under Section 201,(u) any decision regarding reinstatement of wrongfully ejected occupancy tenant under Section 202;
(v)amount payable as compensation under sub-section (3) of Section 209, confirmation of the scheme for consolidation of holdings under Section 210, transfers of rights in carrying out the scheme under Section 213 and assessment and apportionment of costs of consolidation of holdings under Section 215;
(w)any claim to modify any entry in the Nistar Patrak;
[(w-i) any decision regarding penalty under Section 248, for unauthorisedly taking possession of land.] [Inserted by M.P. Act No. 7 of 2000 (w.e.f. 10-3-2000).]
(x)[ any decision regarding reinstatement of a Bhumiswami improperly dispossessed and confinement in civil prison under section 250;] [Substituted by M.P. Act No. 23 of 2018]
[[(x-i) ***] [Inserted by M.P. Act No. 32 of 1997 (w.e.f. 22-8-1997).](x-ii) any decision regarding delivery of actual possession of land to the bhumiswami or the Government Lessee under Section 250 B.]
(y)any decision regarding vesting of tanks in State Government under Section 251 and any claim against the State Government arising thereunder;
(z)any claim against the State Government to set aside or modify any premium, penalty, cess or rate imposed or assessed under the provisions of this Code or any other enactment for the time being in force;
[(z-1) ***] [Deleted by M.P. Act No. 23 of 2018](z-2) any claim to compel the performance of any duty imposed by this Code on any Revenue Officer or other officer appointed under this Code.