Subrata Talukdar, J. - (1.) Party/Parties appear in the order of their name/names as printed above in the cause-title.
(2.) The short point urged by Mr. Lahiri, learned Counsel for the petitioners is that the Priority List of beneficiaries under the Pradhan Mantri Awaas Yojana (Gramin) [for short PMAY (G)] is not being followed faithfully at the local level, specifically meaning thereby the Panchayat and the Block level.
(3.) Mr. Lahiri further submits that although names of the present petitioners appear at their respective priority/Serial Numbers in the PMAY (G) List for 2016- 2017, persons ranked below them in such List have been extended benefits prior in time to the petitioners.;