ABHIJIT GANGOPADHYAY,J. - (1.) It is the allegation of the petitioners in this writ application that though the petitioner No.1 is covered under the scheme named 'Revival, Reform and Restructuring of Handloom Sector' (the scheme, in short) announced in the year 2011, the respondent No.3 (Bank, in short, hereafter) though have received the money allotted for the petitioner No.1 from National Bank For Agriculture And Rural Development (NABARD in short) which was to be paid to the petitioner No.1 under the scheme, has not been paid for a long time despite requests made by the petitioners.
(2.) Hence, the writ application.
(3.) From the documents annexed to the writ application it is found that the Bank has not paid the money and has shown reluctance in paying the same.;