RITU RAJ AWASTHI, J. - (1.) At the very outset, it is to be noted that the instant writ petition remained pending in the High Court for the last approximately 35 years and it is one of the oldest cases in this jurisdiction. After much persuasion, I was able to get the lawyers of both sides agree to argue the matter so that it is decided finally on merit.
(2.) Heard Ms. Aprajita Bansal, learned counsel for the petitioners, learned Standing Counsel for opposite parties no. 1, 2 and 3 and Mr. R.K. Srivastava for opposite party no. 4.
(3.) It is informed by learned counsel for the petitioners that the writ petition was dismissed in default vide order dated 14.3.2016, against which she has preferred application for recall (C.M. Application No. 32674 of 2016) within time.;