DELOWAR HOSSAIN Vs. MD. HANIF BHUIYAN

JUDGEMENT

(1.) This Appeal has been presented by the pre-emptee No.1 as against the judgment and order dated 17.09.2009, passed by the learned Joint District Judge, 1st Court, Dhaka in Pre-emption Miscellaneous Case No.18 of 2007, allowing pre-emption under section 24 of the Non Agricultural Tenancy Act.