The Control of National Highways (Land and Traffic) Act, 2002
41. Finality of
orders.-
Save as otherwise
expressly provided in this Act, every order made or any action taken by the
Highway Administration or the officer authorised in this behalf by such
Administration or every order passed or decision made on appeal under this Act
by the Tribunal shall be final and shall not be called in question in any
original suit, application or execution proceeding and no injunction shall be
granted by any court or other authority in respect of any action taken or to be
taken I pursuance of any power conferred by or under this Act to the Highway
Administration or Tribunal.