Calcutta High Court (Appellete Side)
And Construction Society Limited & Anr vs Raiganj Municipality & Ors on 28 April, 2026
82
28.04.2026
sb
Ct.3.
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
WPA 8525 of 2026
Associate Co-operative Labour Contract
and Construction Society Limited & Anr.
Versus
Raiganj Municipality & Ors.
Mr. Goutam Kumar Thakur
... For the petitioners.
1. Affidavit of service filed in Court is taken on
record.
2. The instant writ petition has been filed, inter alia,
praying for a direction upon the municipality to make
payment of the outstanding dues of the petitioners to the
extent of Rs.20,61,756/-.
3. Learned advocate for the petitioners has placed
before this Court the enquiry report appearing at page 32
of the writ petition, the order dated 17th April, 2025
passed by a Coordinate Bench of this Court in WPA 3255
of 2024 and the order dated 14th July, 2025 passed by the
Hon'ble Division Bench of this Court in MAT 896 of 2025.
4. According to the petitioners, the petitioner no.1
had participated in the NIT and as successful bidder, the
then Chairman issued works order in favour of the
petitioner no.1 under the NITS being Nos.(i) 615/PWD-
III/RM/2015-16, dated 10.02.2016, Group-O; (ii)
7/PWD-141/RM/2015-16, dated 07.04.2015, Group-A,
(iii) 9/PWD-III/RM/2015-16, dated 07.04.2015, Group-
F;(iv)156/PWD-III/RM/2014-15, dated 09.08.2014,
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WPA 8525 of 2026
Group-A; (v) 09/PWD-III/RM/2015-16, dated 07.04.2015,
Group-E etc. for construction of Road supply of Cement
and steel, painting and repairing work at Indira Athiti
Nivas in Ward No. 7 etc. under Raiganj Municipality. He
submits that the enquiry report would substantiate the
petitioners' cliam.
5. The Municipality and the State are not
represented.
6. Learned advocate for the petitioners would,
however, submit that identical set of matters are pending
consideration before this Court in WPA 27206 of 2025
along with seven other matters.
7. Having regard to the above, I am of the view that
municipality should take instructions as regards the
aforesaid enquiry report and ascertain whether the bills,
which have been submitted in respect of the work
executed, have been paid in favour of the petitioners or
not.
8. Let such instruction be placed in the form of a
report to be filed by the municipality on or before the
matter is taken up next.
9. List this matter for final consideration under the
heading "Urgent Motion" on 13th May, 2026.
10. The petitioners are directed to communicate this
order to the non-appearing respondents.
(Raja Basu Chowdhury, J.)