SOUMITRA PAL,J. - (1.) In the writ petition the petitioners have challenged the action of the Beldanga Municipality in mutating the names of the private respondents in respect of holding nos. 134, 135, 136 and 137 of old ward no.3, new ward no.1, within the jurisdiction of the said Municipality. It is submitted that the names of the private respondents have been mutated after deleting the names of the petitioners. Though a representation dated 6th February, 2011 was served on the Chairman of the Beldanga Municipality, the respondent no.2 it has not been considered. Aggrieved this writ petition has been filed.
(2.) Learned advocate appearing on behalf of the private respondents submits that since a suit is pending, no order may be passed.
(3.) In reply it is submitted on behalf of the petitioners that the private respondents are not parties to the suit.;