Section 39 in The Metro Railways (Construction Of Works) Act, 1978
39. Bar of jurisdiction .-No suit or application for injunction shall lie in any Court against the Central Government or the metro railway administration or any officer or other employee of that Government or the metro railway or any person working for or on behalf of the metro railway administration, in respect of any work done or purported to have been done or intended to be done by it or the said administration or such officer or other employee or such person in connection with the construction of any metro railway or any other work connected therewith.
