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Judgment
Biswanath Somadder, CJ
This is an application filed on behalf of the writ petitioner for striking out the names of respondent no. 14 to respondent no. 27, from the array of parties, as set out in the cause-title of the writ petition, being WP (PIL) No.01/2024.
After having perused the pleadings and upon considering the submissions advanced by the learned senior counsel appearing on behalf of the applicant/ writ petitioner, this Court is of the view that the instant application may be allowed.
As such, the Advocate-on-Record of the writ petitioner is granted liberty to strike out the names of the respondent no. 14 to respondent no. 27 from the array of parties as described in the cause-title of the writ petition, being WP (PIL) No.01 of 2024, in the presence of a competent officer of the Registry, who shall counter-sign the same on the cause-title page.
The above direction shall be complied with within a period of one (1) week from date.
Once the amendment of the cause-title is carried out in terms of this order, the learned Advocate-on-Record shall serve amended copies of the writ petition upon all the remaining respondents.
The application, being IA No. 02/2024, is accordingly allowed.