Section 243 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
243. Power to refer question of jurisdiction to High Court
(I) Where either a civil or a revenue court is in doubt whether it is competent to entertain any, suit, case, proceeding, application or appeal, or whether it should direct the plaintiff, applicant or appellant to file the same in a court of the other description, the court may submitted the record with a statement of the reasons for its doubt to the High Court.(2)Where any suit case, proceeding, application or appeal having been rejected either by a civil court or by a revenue court ( n the ground of want of jurisdiction is subsequently filed in a court of the other description the latter court if it disagrees with the finding of the former, shall submit the record with a statement of reasons for s disagreement to the High Court.(3)In cases falling under sub-section (1), the court is a revenue court subordinate to the Collector, no reference shall be made under the forgoing provision of this section, except, with the previous sanction of the Collector.(4)On any such reference being made, the High Court may order the court either to proceed with the case or to return the plain, application or appeal for presentation to such other court as it may declare competent to try the same.(5)The order of the High Court shall be final and binding on all the courts subordinate to the Board.
