SHAMPA SARKAR, J. - (1.)Affidavit of service is taken on record.
(2.)On August 27, 2021, this matter was moved upon sending the writ petition upon the via speed post to the respondents 9 to 14. The court was not satisfied with the service and directed the petitioner to serve via WhatsApp. Today affidavit of service has been filed indicating that the articles sent by Speed post has been received by the respondents who are the requisitionists and service through WhatsApp has also been received by the requisitionists amongst six. Thus the requisitionists are aware of the pendency of writ petition.
(3.)The meeting has been fixed today at 12 noon. It is 11.45 am now. The requisitionists have together brought the requisition and some of them are aware of the writ petition and that the matter will be taken up today before 12 noon. There is no reason why the court should not proceed with the matter. Hence the matter is taken up.