JYOTIRMAY BHATTACHARYA, J. - (1.) THIS mandamus appeal was filed beyond the prescribed period of limitation. There was 47 days delay in filing this appeal. Reason for the delay has been explained by the appellants to the satisfaction of this Court.
(2.) ACCORDINGLY , delay in filing this appeal is condoned.
(3.) THE application for condonation of delay thus, stands allowed. Let the appeal now be registered. Let us now consider the stay application filed by the appellants in connection with this appeal.;