GOVERNMENT OF BANGLADESH Vs. TAPON KUMAR MITRA

JUDGEMENT

(1.) This Rule at the instance of defendant-respondent was issued to examine the legality of judgment and decree dated 3.3.1999 passed by the Subordinate Judge (now Joint District Judge), First Court, Satkhira in Title Appeal No.223 of 1991 allowing the same and reversing those dated 27.8.1991 passed by the Assistant Judge, Kalarua, Satkhira in Title Suit No.127 of 1989. The Assistant Judge dismissed the suit instituted by opposite party No.1 for declaration of title with a further declaration that enlistment of the suit land as vested property was illegal.