SHAMPA SARKAR,J. - (1.) None appears on behalf of the State respondents even in the second call.
(2.) The Supplementary Affidavit filed today in Court by the learned Advocate for the petitioner in terms of the earlier direction of this Court, be kept on record.
(3.) Let the communication of the Executive Officer, Rishra Municipality dated August 4, 2018 produced today in Court by the learned Advocate for the Municipality also be kept on record.;