- (1.) This mandamus appeal is directed against the order passed by the Learned Single Judge of this Court on 10th April, 2014 in W.P. No. 10667 (W) of 2014. The Learned Single Judge permitted the respondent authorities to publish the declaration of acquisition under Section 10 of the Metro Railways (Construction of Works) Act, 1978 in accordance with law. While passing the said order, His Lordship also observed that the time to publish a fresh declaration has not yet expired.
(2.) The legality and/or validity of the said order of the Learned Single Judge of this Court passed on 10th April, 2014 is under challenge in this Mandamus Appeal at the instance of the appellants/writ petitioners.
(3.) Let us now consider the merit of the instant appeal in the facts of the instant ease.;