(2)When suit shall lie to declare unlawful:-If such an application has been wholly or in part rejected or if after the lapse of four months no answer thereto or decision thereon has been received from or published by the Government, it shall be competent to the person interested to institute a suit against the Government for a declaration that such order or rule is unlawful either wholly or in part. Any such rule or order finally adjudged by a Court to be unlawful shall be annulled or so altered or amended as to make it conformable to law.
