Section 17(1) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(1)No Court shall, in any suit in which the validity of an order issued or action taken under this Act is in question, have power to issue any injunction, whether permanent or temporary, so as to restrain the [State] [This word was substituted for the word 'Provincial' by the Adaptation of-Laws Order, 1950.] Government or any authority or officer empowered by or under this Act from executing or carrying out any order passed by them or by him under this Act, or in any way interfere with or affect such order.Nothing contained in this section shall be deemed to prevent the Court from granting in the suit any relief by way of compensation to which the party may be entitled.
