LAWS(BANG)-2015-2-3

IN THE MATTER OF: AN APPLICATION UNDER ARTICLE 102 OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH. Vs. DHAKA CITY CORPORATION

Decided On February 25, 2015
In The Matter Of: An Application Under Article 102 Of The Constitution Of The Peoples Republic Of Bangladesh. Appellant
V/S
Dhaka City Corporation Respondents

JUDGEMENT

(1.) In this writ petition, the petitioners challenged the legality of Memo No. H-ØVV/104(1) 2008-2009 dated 29.07.2008 issued by respondent No. 1-Dhaka City Corporation (hereinafter stated as DCC) under the signature of respondent No. 5 (Annexure-D to the writ petition).