BAZLUR RAHMAN Vs. SYEDA SABERA KHATUN

JUDGEMENT

(1.) These appeals are directed against the judgment and order passed by a Division Bench of the High Court Division in Writ Petition No. 588 of 2000 making the Rule absolute and directing the respondent No. 8 herein the Government of Bangladesh to deliver possession of the Plot No.3/1, Block-A, Lalmatia Housing Estate to the respondent Nos. 1-7 herein and to remove all obstacles therefrom within 90 days from the judgment.

(2.) Respondent Nos. 1-7 as writ petitioners moved the High Court Division in Writ Petition No. 588 of 2001 challenging the legality of the order contained in Memo No. AP-34/67/6907/1(4) dated 1.12.1997 issued by the respondent No. 10 herein the Assistant Commissioner of Settlement Ministry of Housing and Public Works Government of Bangladesh cancelling the lease deed of the case land to the predecessor of respondent Nos. 1-7 Abul Hashem Khan and the order contained in Memo No. Ap-34/67/6907/l(3) dated 1.12.1997 issued by respondent No. 1 making the allotment of the said plot to the appellant in C.A.No. 257 of 2001 Bazlur Rahman and deed of lease dated 10-3-98 between respondent government and the present appellant Bazlur Rahman.

(3.) In C.A. No. 256 of 2001Bushra Complex Ltd. is appellant and Bazlur Rahman is respondent No. 13. In C.A. No. 257 of 2001 Bazlur Rahman is appellant and Bushra Complex Ltd. is respondent No. 13. They have been referred to as appellants in this common judgment.