Section 19 in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
19. Bar of jurisdiction.
- No [civil court] [Substituted 'court' by Act No. 7 of 2016, dated 23.7.2016.] shall have jurisdiction to entertain any suit or proceeding in respect of -(a)the eviction of any person who is in unauthorised occupation of any public premises, or(b)the removal of any building, structure or fixture or goods, cattle or other animal from any public premises under section 6, or(c)the demolition of any building, or other structures made, or ordered to be made, under section 7, or(d)the sealing of any erection or work or of any public premises under section 8, or(e)the arrears of rent payable under sub-section (1) of section 10 or damages payable under sub-section (2), or interest payable under sub-section (3), of that section, or(f)the recovery of -(i)costs of removal of any building, structure or fixture or goods, cattle or other animal under section 6, or(ii)expenses of demolition under section 7; or(iii)costs awarded to the Government or statutory authority under sub-section (5) of section 12, or(iv)any portion of such rent, damage, costs of removal, expenses of demolition or costs awarded to the Government or the statutory authority.
