- (1.) As there is no serious objection from the respondents to the application for condonation of delay for being allowed, it is hereby allowed and the period of delay as pointed out by the Registry is, thus, condoned.
(2.) Heard Mr. K.D. Nag, learned counsel for the review-petitioners as well as Mr. Anil Kumar Tiwari, learned senior Advocate assisted by Mr. Amit Dwivedi, learned counsel for respondent no. 5 and perused the records.
(3.) With the consent of parties' counsel, I proceed to decide the matter finally.;