ALEYA BEGUM Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) Rule was issued und Article 102 of the Constitution calling upon respondents to show cause as to why eviction of the petitioners from the Balur Math Basti in section 12, Block-E, Mirpur without complying with the provisions of Act XIV of 1970, should not be declared to be without lawful authority and of no legal effect.

(2.) The petitioners having lost their home and hearth situated in different parts of Bangladesh due to river erosion and natural calamities, came to Dhaka and constructed long ago structures and dwellings in Balur Math Basti in Section 12, Block. E Mirpur to have shelter therein with their families with knowledge of all concerned.

(3.) In the united Nations Conference held in Vancouver on May 31, June 14, 1976 recommendation was made to provide shelter, infrastructures and services to less advantaged (Annexure-A) and that in the meeting of the Nagar Daridra Beshayak Jatiya Parishad held on 9-4-90 under chairmanship of the then President of the country problems of slum dwellers in Dhaka City were discussed and decision was taken for developing facilities for sanitation, health care, water supply and medical treatment of slum dwellers (Annexure-B) and that an agreement between Government of Bangladesh and United Nations Capital Development Fund was executed for re-settlement of 2600 squattor families in Mirpur (Annexure-C and D) and project in Islambagh Rasul Bagh and Shahid Nagar was undertaken government financed by the World Bank for improvement of slum dwellers (Annexure-E) UNICEF and Ford Foundation financed warns credit project approved by Ministry of Women Affairs on Grameen Bank Model (Annexure-F,F G, G(1) and that Dhaka Mohanagar Basti Samasya Nirasan Committee set up by Ministry of Land Administration submitted report with recommendation for rehabilitation and redressed slum dwellers and government accepted the same in September, 1989 (Annexure-H). and that Dhaka Municipal Corporation formed Basti Punarbasan Jami Nirbasan Committee to identify lands for rehabilitation of slum dwellers of Dhaka City and Annexure J is the report of the committee for the purpose of Basti Punarbashon.