Calcutta High Court (Appellete Side)
Kartcik Saha vs Raiganj Municipality & Ors on 11 February, 2026
30
11.02.2026
Ct. No. 3
SB
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
WPA 27206 of 2025
Kartcik Saha
Vs.
Raiganj Municipality & Ors.
Mr. Gautam Kumar Thakur ... for the petitioner
Mr. Sirsanya Bandopadhyay
Ms. Deboleena Ghosh
Mr. A. K. Nag ... for the Raiganj Municipality
1.The writ petition has been filed inter alia praying for a direction upon the Municipality to make payment of the outstanding dues of the petitioner to the extent of Rs. 22,93,750/- .
2. Learned advocate appearing for the petitioner by placing before this Court an inquiry report appearing at page 48 of the writ petition and the order dated 17.4.2025 passed by a co- ordinate Bench of this Court in WPA 3255 of 2024 and the order passed by the Division Bench of this Court on 14.7.2025 submits that in identical set of facts, the Hon'ble Court had directed the municipal authorities to release the dues of the petitioner. According to him the petitioner has successfully executed the work for construction of drain wall in Ward No. 20 of Raiganj Municipality. Such fact would corroborate from the report issued by the Executive Engineer, Dinajpur Division M.E. Directorate, Raiganj, Uttar Dinajpur which is addressed to the 2 Chief Engineer, Municipal Engineering Directorate, Bikash Bhawan, dated, 16.5.2019.
3. Mr. Bandopadhyay, learned advocate appears for the Raiganj Municipality. He is directed to take instructions in the matter as regards the aforesaid inquiry report appearing at page 48 of the writ petition. He is also directed to ascertain whether the bills which have been submitted in respect of the work executed, has been paid in favour of the petitioner or not. Let such instructions be placed in the form of a report to be filed by the municipality on or before the matter is taken up next.
4. At this stage, since Mr. Bandopadhyay would seek to take the point of limitation, such issue shall be considered at the time of final hearing when the matter is taken up next.
5. List this matter for final consideration as Returnable Motion-I on 25.2.2026.
WPA 27208 of 2025 Prasun Guha Vs. Raiganj Municipality & Ors.
& WPA 27209 of 2025 Ashish Karmakar Vs. Raiganj Municipality & Ors.
& WPA 27210 of 2025 Subhomoy Dutta Vs. Raiganj Municipality & Ors.
3
& WPA 1791 of 2026 Debitala Co-operative Labour Contract & Construction Society Ltd. & Anr.
Vs. Raiganj Municipality & Ors.
& WPA 1792 of 2026 Dipankar Saha Vs. Raiganj Municipality & Ors.
& WPA 1794 of 2026 Bidyut Sarkar Vs. Raiganj Municipality & Ors.
1. By consent of the parties, the aforesaid writ petitions are taken up together and in the light of the order passed in WPA 27206 of 2025, today the Municipality shall also be required to file a report in respect of the aforesaid matters which shall also be taken up for final consideration along with WPA 27206 of 2025 on 25.2.2026.
(RAJA BASU CHOWDHURY, J.)