Calcutta High Court (Appellete Side)
Arun Mandal & Ors vs The State Of West Bengal & Ors on 19 September, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 19.09.2016
Item No.51 SB W.P. 19762 (W) of 2016 Arun Mandal & Ors.
Vs. The State of West Bengal & Ors.
Ms. Papiya Chatterjee..............for the petitioners. Mr. Ashim Kumar Ganguli, Mr. Dilip Kr. Sinha....................for the State. On the prayer of Ms. Chatterjee, learned advocate appearing for the petitioner, the writ petition stands dismissed as withdrawn. However, this order shall not preclude the petitioner to apply for benefits under the Pradhan Mantri Awaas Yojana Gramin (PMAY-G) Scheme in accordance with law. There shall be no order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(DIPANKAR DATTA, J.)