MD. MUJIBAR RAHMAND Vs. BANGLADESH

JUDGEMENT

(1.) This Rule Nisi was issued calling upon the respondents to show cause as to why the proceeding in the Land Acquisition being L.A. Case No.1/2011-2012 so far as it relates to the land owned and possessed by the petitioners should not be declared to be done without lawful authority and is of no legal effect and is in contravention of Article 27,31,42 and 44 of the Constitution and why the respondents should not be directed to exclude the petitioners said land in compliance with the earlier procee-dings of the L.A. Case No. 12/2007-2008 and/or pass such other or further order or orders as to this Court may seem fit and proper.

(2.) In the present Writ Petition the petitioner challenged the proceedings of the Case Land Acquisition (L.A.) Case No. 1/2011-2012 so far it relates to the land owned and possessed by the petitioner and further prays for a direction upon the respondents to rehabilitate of the petitioner.

(3.) None appears on behalf of the petitioner.