MD. ALAUDDIN SHAIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) This instant Misc. application has been filed by four writ petitioners arrayed at No. 74, 76, 78 and 79 in the connected writ petition WP(C) No. 123 of 2019 praying that they may be allowed that their names be deleted from the list of petitioners with liberty to file afresh, if so advised. To the said application Mr. R. Debnath, learned CGC though has no objection with regard to deletion of their names from the list of petitioners in the connected writ petition, however, submits that liberty should not be granted to file afresh.

(2.) On consideration, the prayer as made out in the Misc. Case is allowed and accordingly the names of the writ petitioners arrayed at No. 74, 76, 78 and 79 shall be deleted from the list of names and liberty as prayed is also granted.

(3.) The instant Misc. case is disposed of.