(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellants - original petitioners have challenged the order dtd. 5/4/2022 passed in Special Civil Application No. 6611 of 2022.
(2.) We have gone through the memo of petition and prayers made by the petitioners, which read as under.
(3.) We have gone through the appeal as well as the order passed by learned Single Judge, who has not entertained the petition at the stage of notice.