ANIL KUMAR,J. - (1.) HEARD Shri Ranvijay Singh, learned counsel for the petitioners and Shri G.S. Misra, learned Standing Counsel and perused the record.
(2.) BY means of the present writ petition, the petitioners challenge the order dated 30.10.2004 passed by opposite party no.1 and the order dated 20.3.2001 passed by the opposite party no.3. Learned Standing Counsel has raised a preliminary objection that as the present writ petition has been filed at a belated stage and no satisfactory and sufficient reason has been given by the petitioners for filing the same at a belated stage, as such the same is liable to be dismissed on the ground of delay and laches.
(3.) IN rebuttal the learned counsel for the petitioners submits that he has explained the delay in filing the present writ petition in paragraph 12 of the writ petition, which is quoted hereinbelow: "That it is necessary to mention here that the petitioners could not approached within the time before this Hon'ble Court against the order dated 30.10.2004 passed by the opposite parties, because the petitioners have no knowledge/information by their counsel that their Revision has been dismissed by the opposite party no.1." ;