SIDDIQUE AHMED Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This appeal is by way of a certificate under Article 103 (2) (a) of the Constitution of the People s Republic of Bangladesh. Accordingly, this appeal was filed directly in this Division as provided in Order XII of the Supreme Court of Bangladesh (Appellate Division) Rules,1988. It involves determination of the legality of section 3 of the Constitution (Seventh Amendment) Act,1986 (Act 1 of 1986).