AN APPLICATION UNDER ARTICLE 102(2)(A)(II) OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. ELECTION COMMISSION FOR BANGLADESH

JUDGEMENT

(1.) This rule nisi was issued calling in question a notice bearing Memo No.(xxx)/1(1)/2009/154 dated 31.8.2009 issued by the Election Commission (Respondent No.-1) whereby the petitioner was asked to show cause as to why a gazette shall not be published declaring him disqualified to remain as a Member of Parliament.