NANDALAL SAHA Vs. RAIGANJ MUNICIPALITY

JUDGEMENT

(1.) This matter has been placed before the Court for clarification on the issue as to whether the State can entirely absolve itself of liability in the present case.

(2.) Heard the learned Advocates for the respective parties.

(3.) Following the proposition laid down in the decision of the Hon'ble Special Bench rendered in case of Binod Kumar Toppo vs. State of West Bengal & Ors, reported in 2011 (3) CalHN 299, the order dictated in open Court on 11/4/2025 but not transcribed is hereby recalled, and the writ petition is disposed of with the following order: