HAJI TAHIR ALI Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) On an application under article 102 of the Constitution of the People's Republic of Bangladesh, the petitioner has called in question the legality and propriety of the decision taken by the Upazilla Education Committee dated 11.10.2012, Upazilla-Balagonj, District-Sylhet, under the signature of the Chairman, Upazilla Educaion Committee, Balagonj, Sylhet (respondent No. 5) so far it relates to the discussion and decision No. 12, taking a decision to establish Boro Dhirarai Primary School in 2nd proposed land of plot Nos. 533, 537 and 538. Upon hearing of the said application this Court on 10.02.2013 was pleased to issue Rule Nisi upon the respondents to show cause as to why the decision as mentioned above shall not be declared to have been passed without lawful authority and is of no legal effect and/or such other or further order or orders be passed as to this Court may seem fit and proper.