Section 231 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
231. Powers to High Court to call for cases
The High Court may call for the record of any suit or application which has been decided by any subordinate revenue court and in which an appeal lies to a civil court under section 239 but no appeal lies to the High Court, and if such civil or revenue court appears(a)to have exercised jurisdiction not vested in it by law; or(b)to have failed to exercise jurisdiction so vested ; or(c)to have acted in the exercise of its jurisdiction illegally or with material irregularity.The High Court may pass such order therein as it thinks fit.Reference
