LAWS(BANG)-2010-1-1

AN APPLICATION UNDER ARTICLE 102(1)(2) OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. BANGLADESH, REPRESENTED BY THE SECRETARY

Decided On January 28, 2010

An Application Under Article 102(1)(2) Of The Constitution Of The Peoples Republic Of Bangladesh Appellant

V/S

Bangladesh, Represented By The Secretary Respondents

JUDGEMENT

(1.) It was over a decade ago, some four people of national notoriety, filed the instant Writ Petition with a view to secure an order to prevail over the government to have an energy policy drafted through the Parliament.

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