Calcutta High Court (Appellete Side)
Bibekananda Das & Ors vs State Of West Bengal & Ors on 19 September, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 19.09.2016
Item No.100 SB W.P. 17774 (W) of 2016 Bibekananda Das & Ors.
Vs. State of West Bengal & Ors.
Mr. Sufi Kamal...........for the petitioners. Mr. Supriyo Chattopadhyay, Ms. Iti Dutta............for the State. The petitioners applied for benefits under Indira Awas Yojana. Such applications not having been considered, this writ petition has been presented before this Bench.
It has been brought to the notice of this Bench that the Indira Awas Yojana (Scheme) has been restructured into Pradian Mantri Awaas Yojana - Gramin (PMAY-G) with effect from April 01, 2016. It has not been shown to this Bench that applications for benefits under Indira Awas Yojana shall be treated as applications under PMAY-G. In that view of the matter, the petitioners' earlier applications cannot be treated to be pending. This writ petition stands disposed of granting liberty to the petitioners to apply under PMAY-G before the appropriate authority and if such applications are received, the appropriate authority shall proceed to consider and dispose of the same 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. 2 (DIPANKAR DATTA, J.)