- (1.) Considering the urgency, Mr Mukherjee appearing for the petitioners has explained, I am of the view that it will be appropriate to permit the petitioners to move this WP under art.226 dated December 21, 2011 as an unlisted motion. Hence I grant leave.
(2.) It is to be noted that notice has been given to the Government Pleader, and that he is present and contesting the matter.
(3.) Mr. Mukherjee has submitted that the WP can be entertained, if at all, only at the instance of the second petitioner, because the first petitioner, not a person, cannot file a WP under art.226. I think the request to permit the second petitioner to press the WP should be accepted, and I accept it. The word petitioner used hereinafter shall mean the second petitioner.;