Section 29(6) in The Administrative Tribunals Act, 1985
(6)[ Every case pending before a Tribunal immediately before the commencement of the Administrative Tribunals (Amendment) Act, 1987, being a case the cause of action whereon it is based is such that it would have been , if it had arisen after such commencement, within the jurisdiction of any Court, shall, together with the records thereof, stand transferred on such commencement to such Court.
