MD. RAFIQUL ISLAM Vs. EKHLASUDDIN

JUDGEMENT

(1.) This Rule at the instance of a pre-emptee was issued on an application under section 115 (1) of the Code of Civil Procedure to examine the legality of judgment and order dated 6.3.2003 passed by the Joint District Judge, Second Court, Netrokona in Miscellaneous Appeal No.17 of 2001 allowing the same on setting aside those dated 12.3.2001 passed by Assistant Judge, Atpara, Netrokona in Miscellaneous (pre-emption) Case No.9 of 2000 rejecting an application for pre-emption under section 24 of the Non-Agricultural Tenancy Act, 1949.