Kurian Joseph, J. - (1.) Leave granted.
(2.) In the nature of order we propose to pass, it is not necessary to issue notice to the respondents, since, in any case, the matter will have to be contested on merits before the High Court.
(3.) We find that in the High Court also, no notice was issued to the parties while dismissing the writ petition. The impugned order reads as follows:- "Having heard learned counsel for the petitioners, we find that the petitioner had earlier filed writ petition before the Delhi High Court which was dismissed as withdrawn by order dated 21.04.2015 and 07.12.2015. Thereafter the petitioner has filed writ petition before this Court. In our opinion the petitioner has approached the Court belatedly. There is a delay of more than five years in approaching this Court. Dismissed on the ground of laches.";