Calcutta High Court (Appellete Side)
Construction Society Ltd. & Anr vs Raiganj Municipality & Ors on 8 May, 2026
M/L Item
No.-2420
08.05.2026
Court No. 3
Rohan
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
WPA 4841 of 2026
With
I.A. No.: CAN 1 of 2026
Invention Cooperative Labour Contract and
Construction Society Ltd. & Anr.
Versus
Raiganj Municipality & Ors.
Mr. Goutam Kr. Thakur.
... for the Petitioners
Mr. S. Bandopadhyay,
Mr. Arka Kumar Nag,
Ms. Deboleena Ghosh.
... for the Municipality
In Re.: CAN 1 of 2026
1.This is an application inter alia praying for recall of order dated 25th March, 2026 in WPA 4841 of 2026.
2. Having heard the learned advocates appearing for the respective parties and noting that the petitioners have been able to show sufficient cause for its failure to present itself on 25th March, 2026 when the matter was dismissed, let the order dated 25th March, 2026 be recalled and the writ petition being WPA 4841 of 2026 be restored to its original file and number.
3. Accordingly, CAN 1 of 2026 stands disposed of.
In Re.: WPA 4841 of 2026 2
4. By the instant writ petition, the petitioners seek realization of its outstanding dues to the extent of Rs. 45,36,026/-. According to the petitioners, the petitioner No. 1 had executed diverse work orders being work orders dated 6th January, 2015, 2nd November, 2015, 1st February, 2016 and 10th February, 2016. According to the petitioners, an enquiry was conducted and the enquiry report substantiates the petitioners' claim.
5. Mr. Nag, learned advocate, appears for the Municipality. He seeks leave to bring the stand of the Municipality on record by way of an affidavit.
6. Having heard the learned advocates for the respective parties, I am of the view that the Municipality should take instructions as regards the enquiry report and ascertain whether the bills which have been submitted in respect of the work executed has been paid in favour of the petitioners or not.
7. Let the stand as also the instructions of the Municipality be incorporated in the report and let the same be filed in the form of an affidavit on or before the next date fixed with an advance copy thereof to the learned advocate representing the petitioners.
8. List this matter on 24th June, 2026.
(Raja Basu Chowdhury, J.)