BEGUM KHALEDA ZIA Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This Rule was issued at the instance of Begum Khaleda Zia, former Prime Minister and now Leader of the Opposition in Parliament calling upon the respondents to show cause as to why the impugned notice dated 24.5.2009 (annexure C-2) asking the petitioner to return the demised property during the subsistence of a registered lease in perpetuity dated 8.7.1981 situated at 6, Shaheed Moinul Road, Dhaka Cantonment, Dhaka without due process of law shall not be declared to have been made without lawful authority and is of no legal effect and also violative of the fundamental rights guaranteed to the petitioner under article 27,31 and 42 of the Constitution and/or such other or further order or orders passed as to this court may seem fit and proper.