BANGLADESH Vs. MD. ABDUL MALEQUE MIAH

JUDGEMENT

(1.) Civil Appeal Nos.87-94 of 2001, by leave, at the instance of the writ-respondents-appellants are directed against the Judgment and order dated 08.11.2000 passed by a Division Bench of the High Court Division in Writ Petition Nos. 2295, 2508, 2509, 3559, 3804, 4343, 4222 and 4107 of 2000 making the Rules absolute.