RAJASTHAN STATE ELECTRICITY BOARD Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 02/03/2001 passed by the Division Bench of the High Court of Bombay in Writ Petition No. 1123 of 1997 whereby the Division Bench dismissed the writ petition of the appellant solely on the ground that alternative remedy being available the appellant must resort to the alternative remedy.

(2.) Heard the learned Counsel for the parties.

(3.) By now it is a well settled principle of law that availability of alternative remedy is not an absolute bar for granting relief in exercise of power under Article 226 of the Constitution.