DEBASISH KAR GUPTA, J. - (1.) On the prayer made on behalf of the petitioners, the name of the petitioner No. 2 is expunged from this writ application with liberty to him to file afresh on the selfsame cause of action separately, if it is so advised.
(2.) This writ application is directed against a notice dated February 24, 2011 issued by the respondent No. 5.
(3.) By an order dated May 17, 2011, this writ application was admitted subject to the condition that the question of maintainability of the writ application should be examined at the time of final hearing.;