Section 16 in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
16. Bar of jurisdiction.-
No court shall have jurisdiction to entertain any suit or proceeding in respect of the eviction of any person who is in unauthorised occupation of any public premises or the recovery of the arrears of rent payable under sub-section (1) of section 7 or the damages payable under sub-section (2) of that section or the costs awarded to the State Government or the local authority or the corporate authority under subsection (5) of section 10 or any portion of such rent, damages or costs.
