Biswanath Somadder, A.C.J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for appropriate order.
(2.) The instant appeal arises out of an order dated 6th July, 2017, passed by a learned Single Judge in WP 1930 (W) of 2016 (Narayan Chandra Maji & Ors. vs. State of West Bengal & Ors.). By the impugned order, the writ petition was dismissed by the learned Single Judge.
(3.) For convenience, the impugned order dated 6th July, 2017 is reproduced hereinbelow:- "The petitioners seek relief under Gitanjali scheme. The State is represented. It appears that the Gitanjali scheme is no longer in place. In such circumstances, no relief can be granted to the petitioner on this writ petition. W.P. 1930 (W) of 2016 is dismissed. No order as to costs.";