ENFORCEMENT DIRECTORATE Vs. DEVASHISH BHATTACHARYA

JUDGEMENT

(1.) CM 17900/2009.

(2.) THE present Letters Patent Appeal has been filed challenging the judgment dated 21st April, 2009 passed by the learned Single Judge. The appeal was accompanied by the present application seeking condonation of delay of forty two days in filing the appeal.

(3.) I say that a certified copy of the impugned order dated 21.4.2009 passed by the Hon'ble Single Judge was received on 29.4.2009. It is humbly submitted that as with Government departments and instrumentalities, the decision to challenge an order and avail of the remedy of an appeal does not rest on single individual officer but the same is require to be decided on the basis of deep examination and long deliberation at various levels of the department/government and often with reference and consultation with the Legal Section /law officers of the department. In order to examine the matter at length the original records of the case are also required to be consulted, which further consume time.