Sangeet Lodha, J. - (1.) THIS writ petition is directed against the order dt. 04.11.2011 passed by the Board of Revenue, Rajasthan, Ajmer, whereby an appeal preferred by the petitioners against the order dt. 11.06.2008 passed by the Divisional Commissioner, Bikaner, stands dismissed. It is to be noticed that this writ petition assailing the order dt. 04.11.2011 has been filed by the petitioner on 9.7.2014.
(2.) ON 14.07.2014, the time was sought by the learned counsel appearing for the petitioners to file an additional affidavit explaining the inordinate delay in filing the writ petition. Thereafter, the matter was listed on 14.08.2014, however, nobody was present on behalf of the petitioner and therefore, the matter was adjourned. Again on 15.09.2014, nobody was present on behalf of the petitioner and therefore, the matter was adjourned. Even today, nobody is present on behalf of the petitioners. As per the office report, no additional affidavit has been filed on behalf of the petitioners till this date. In the considered opinion of this Court, if aggrieved by the order impugned, the petitioners were required to approach this Court with utmost expedition. The petition filed against the impugned order dt. 04.11.2011, after a lapse of more than 2 1/2 years, apparently suffers from vice of inordinate and unexplained delay and therefore, this Court is not inclined to entertain the same. Accordingly, the writ petition is dismissed.;