MD. SOLAIMAN ALI HAMEDI Vs. ABU SAYEED MONDOL

JUDGEMENT

(1.) This Contempt Rule at the instance of the petitioner, was issued upon the Superintendent­in-charge of Zadavpur Islamia Dakhil Madrasah at Mithapukur, Rangpur asking him to show cause as to why he should not be prosecuted for committing contempt of Court by violating order dated 27.8.2006 passed by the High Court Division in Writ Petition No.8022 of 2006.