SOUMITRA PAL,J. - (1.) Affidavit-of-service filed today be kept on record. The petitioners are directed to file supplementary affidavit-of-service annexing the postal receipts by 25th January, 2012.
(2.) Learned advocate appearing on behalf of the petitioners submits that since the respondent nos. 11, 12 and 13 are not necessary parties to the writ petition, leave may be granted to expunge their names from the array of respondents.
(3.) In view of such submission, let the names of respondent nos. 11, 12 and 13 be expunged from the array of respondents. Let the cause title be amended in course of the day.;