Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal arises from the final judgment and order dated 28.09.2016 passed by the High Court of Chhattisgarh at Bilaspur in W.A. No.467 of 2016 whereby the Division Bench of the High Court dismissed the appeal filed by the appellants herein and upheld the order dated 08.04.2016 passed by the Single Judge in Writ Petition (c) No.696 of 2016 by which the writ petition filed by the appellants herein was dismissed on the ground of delay and laches.
(3.) In order to appreciate the short legal issue involved in the appeal, few relevant facts, which lie in a narrow compass, need to be mentioned herein-below.;