SABA REYAZ Vs. KOLKATA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Affidavit of service filed on behalf of the petitioners is taken on record.

(2.) The present writ petition was filed citing extreme urgency upon obtaining leave for short service on 9/12/2025. After the matter was listed on 17/12/2025 since it was represented on behalf of the petitioners that the petitioner no.1 does not wish to continue with the writ petition, accordingly this Court by order of even date directed the name of the writ petitioner no.1 be expunged from the array of the parties to the writ petition.

(3.) Today the matter has come up for consideration.