NAZMUN NAHAR BEGUM Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This Application arises in the context of a Rule in Mandamus issued as to why a direction should not be given upon the Respondent No. 2 to dispose of the Petitioners application dated 11.12.2013 (Annexure-G) to consider the prayer for maintaining the allotment of the House No. 66/F (E-Class) by withdrawing the Memo No. 54/S- Azimpur/167(5) dated 5.12.2013 (Annexure-F) and Memo No. 54/S- Azimpur/167 dated 5.12.2003 issued by Respondent No. 5, allotting the House No. 54/G(E-Class), Azimpur, Dhaka in favour of Petitioner by cancelling the earlier allotment of House No. 66/F(E-Class) (Annexure-F) and/or pass such other or further order or orders as to this Court may seem fit and proper.