BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) In spite of service none appears on behalf of the State respondents even at the time of second call.
(3.) Having heard the learned advocate for the petitioners and upon perusing the instant application, it appears that the writ petitioners who are residents of Horoa Gram Panchayat situated in the district of North 24-Parganas, were enlisted under the Indira Abash Yojana Scheme under the BPL category. It further appears that the Pradhan of the concerned Gram Panchayat by a letter dated 28th July, 2009, intimated the writ petitioners to collect the amount which was to be disbursed in their favour upon verification of certain documents which they were asked to bring on a certain date. It has been specifically stated in the writ petition that although the writ petitioner no. 2 appeared in the office of the Prodhan and submitted declaration and filled up certain papers and executed an agreement, the cheque was never handed over to the petitioner no. 2.;