JUDGEMENT
JAYANTA KUMAR BISWAS,J. -
(1.)The petitioner in this Article 226 petition dated April 11, 2011 is questioning an order of the appellate authority under Section 127 of the Electricity Act. 2003. A copy of the order was forwarded to the officials of the petitioner by a memo dated April 18, 2009( at p.36).
(2.)In pars 16 onwards the delay in approaching this Court has been explained. Mr. Panja appearing for the petitioner has submitted that the order is vitiated by error apparent on the face of it in the sense that the appellate authority granted the private respondent relief on a humanitarian ground - not a legal ground to grant relief.
(3.)Considering the explanations given in the petition and the merit in the contention. I am of the view that it will be appropriate to condone the delay and decide the petition on merits.
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