- (1.) THE appeal is barred by 208 days. Causes being sufficiently explained, delay is condoned. Since the appeal would involve pure question of law, we have taken up the hearing on the available papers filed before us.
(2.) HEARD Mr. Asha Ghutghuria appearing for the appellants and Mr. Saugata Bhattacharyya for the respondents.
(3.) THE respondent No. 1 is an Institute recognized under the appellant for imparting Teachers' Training Education amongst the students studying in the said College, the respondents applied for further permission for undertaking B. Ed Course. The application was made on October 24, 2008 when the recognition and norms and standards with effect from December 10, 2007, was invoked. The authority considered the application and rejected the same on two grounds: (i) the land on which the Institute was situated, did not belong to the Management; (ii) the building constructed for the purpose of housing the College did not have completion certificate from the appropriate authority. ;