SUBRATA TALUKDAR,J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) The grievance raised by the petitioners is that they are all Below the Poverty Line (BPL) individuals who are eligible to receive funds to construct their own houses under the "Geetanjali" Fund Disbursement Welfare Scheme of the State Government.
(3.) Mr. Kamal, Learned Advocate for the petitioners argues that inspite of the Scheme being in operation from the financial year 2014-2015, till date the eligibility of the petitioners has not been considered. The attention of this Court is drawn to a direction of the Hon'ble Single Bench dated 17th of May, 2017 in W.P. 14008 (W) of 2017 in the case of similarly circumstanced applicants.;