RABIULLAH Vs. BANGLADESH

JUDGEMENT

(1.) The instant Rule was issued on 25.07.2010 calling upon the respondents to show cause as to why they should not be directed to consider and dispose of the application dated 31.05.2009 made by the attorney of the constituted petitioners to respondent No. 1 for permanent settlement of the case lands in their favour expeditiously (annexure- C) and not to disturb the possession of the petitioners in the possession of the petitioners in the case lands till disposal of their application and/or pass such other or further order of orders passed as to this Court may seem fit and proper and supplementary obtain following terms Rule was issued on 22.03.2011 calling upon the respondents to show cause as to why the decision taken in the meeting dated 24.08.2010 of the respondent No. 1 not to resume the case lands (annexure- I) should not be declared to have been taken without lawful authority and is of no legal effect and as to why the respondents should not be directed to publishe Gazette Notification notifying the decision of the resumption of case land in khas of the Government and/or pass such other or further order or orders as to this Court may seem fit and proper.