Invoking the jurisdiction of this Court under Section of the Chhattisgarh High Court Appeal to Division Bench Act for short the Act of this writ appeal has been preferred questioning ... legality validity and correctness of order dated - - passed by the learned Single Judge in W P C No by which the learned Single Judge has declined to grant interim order in favour of the appellant herein and allowed the official respondents herein to finalize the project of putting up a freight terminal at the risk and cost of respondent No