MD. HAFIZUR RAHMAN Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This Rule nisi was issued calling in question a notification published in Bangladesh Gazette extraordinary dated 10.6.2004 being S.R.O. No.191 Ain/2004 communicated with a covering letter as contained in Memo No. Poura-3/Cha-Bi-Ga-36/98/674 dated 21.6.2004 signed by a Senior Assistant Secretary, Ministry of Local Government, Rural Development and Co- operatives (herein respondent No.3) curtailing ward Nos.8 and 9 from Nabinagar Municipality under Brahmanbaria district.