DEBASISH KAR GUPTA,J. - (1.) On the prayer made on behalf of the petitioners, leave is granted to correct the typographical error in the cause title so far as the description of the respondent No.2 is concerned.
(2.) Let affidavits of service filed on behalf of the petitioners be kept on record.
(3.) This is an application filed under Article 226 of the Constitution of India. The writ application is filed by three writ petitioners. One of them, namely the petitioner No.1 identifies himself as a social worker and the petitioner No.2 identifies himself as a member of All India Minority Forum and the petitioner No.3 identifies herself as a small businesswoman. This writ application is filed in the nature of Public Interest Litigation.;