MD. ABID KHAN Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This Rule is about the rights of the petitioners to be enrolled in the electoral roll and thus to be registered as voters of the Mohammadpur area of the capital city.

(2.) On the application of the petitioners under article 102(1)(2) of the Constitution. Rule Nisi was issued calling upon the respondents i.e. the Election Commissioner and the related election functionaries and also the Government as to why they should not be directed to register the petitioners as voters.

(3.) All the ten petitioners claim that they are Urdu speaking citizen of Bangladesh, permanent residents of the Mohammadpur area residing at the Geneva camp and are fully qualified to be registered as voters under the laws of Bangladeshi. But in the electoral rolls prepared and published on 27.5.2001 by Election Commission, there were not included. So they submitted separate applications in prescribed forms for enrollment as voters. They also personally approached respondents Nos.2 and 4 who verbally informed that the Geneva Camp residents are not entitled to be voters.