(1.) There is no representation on behalf of the petitioners.
(2.) A perusal of the Court records reveal that there has been no representation on behalf of the revision petitioners on 8/12/2021, 23/12/2021 and again on 28/1/2022 and the matter had been directed to be posted under the caption 'for dismissal' today.
(3.) Again there is no representation on behalf of the petitioners herein. It would not be proper on my part to hold this revision petition any further.