- (1.) 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we find that the petitioner had earlier filed writ petition before the Delhi High Court which was dismissed as withdrawn by order dated 21.04.2015 and 07.12.2015.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. ;