SOUMITRA PAL,J. - (1.) Let affidavit-of-service filed today be kept on record.
(2.) It is submitted by the learned advocate for the petitioners that the private-respondent nos.16, 17, 18, 19 and 21 may be expunged from the array of respondents as they are not necessary parties. It is further submitted that as the private-respondent nos. 22 to 24 have expired and as no cause of action survives, leave may be granted to delete their names.
(3.) In view of such submission, let the respondent nos. 16, 17, 18, 19, 21, 22, 23 and 24 be expunged from the array of respondents. Accordingly, let the cause title of the writ petition be amended in course of the day.;