Jyotirmay Bhattacharya, J. - (1.) Re : CAN 4281 of 2015. Though there was enormous delay in filing this mandamus appeal, but since the reason for delay has been sufficiently explained by the appellant in this application for condonation of delay, we condone the delay in filing this mandamus appeal. The application for condonation of delay is allowed. Let the appeal now be registered. Re : A.S.T.A. 82 of 2014.
(2.) While the application for interim order filed in connection with this mandamus appeal was taken up for consideration, we were invited by the learned counsel appearing for the parties to dispose of the appeal itself on merit on the basis of the papers available before us. We are informed by the learned counsel appearing for the parties that all relevant papers which are necessary for disposal of appeal are annexed to this application.
(3.) On such prayer being made, we have decided to dispose of the appeal on the basis of the papers available before us by dispensing with the requirement of filing paper books in this appeal. Let us now consider the merit of the instant appeal in the facts of the present case. Re : A.S.T. 113 of 2014.;