(1.) This Mandamus appeal arises from the judgement and order dated January 13, 2017 passed in WP No.047 of 2016 whereby and whereunder the Writ petition filed by the appellant was disposed of by consent, and order dated 27th April, 2017 passed in CAN No.29 of 2017 filed in the said Writ petition which was further disposed of on consent.
(2.) The first and foremost point raised by the contesting respondents is over the maintainability of the appeal against the consent judgement/order.
(3.) Before adverting to the core issue as indicated hereinabove it would be relevant and profitable to narrate the facts of the instant case.