Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioners and Shri Shiv Dutt Yadav, Advocate appearing for the respondents.
(2.) In view of the order proposed to be passed, notices need not to be issued to the private respondent.
(3.) Record in question reflects that the revisionist/applicants have preferred Misc. Case No.348/74 of 2015 after delay of three years five months and as such the Revisional Court has rejected the revision on the ground of delay and laches.;