(1.) This writ petition challenges the order passed on the rectification application and which is dated 28th November, 2008.
(2.) The writ petition is filed on 18th October, 2012.
(3.) Mr. Sonpal learned Special Counsel appearing in support of this writ petition relies upon para 10 and Exhibit 'G' at page 35 to the writ petition to urge that the delay be condoned and the writ petition be heard on merits.