MAHBUBUL ALAM (MD.) Vs. BANGLADESH

JUDGEMENT

(1.) These two writ petitions being Writ Petition No. 2711 of 2004 and Writ Petition No. 2560 of 2004 involve common question of law to be decided by this court, Therefore, we feel it proper to dispose of both the writ petitions by a single judgment.

(2.) In Writ Petition No. 2711 of 2004, Rule Nisi was issued calling upon the respondents to show cause as to why the office order under the signature of respondent No.4 vide Memo No. 607(4) Nikha dated 12-5-2004 cancelling Nikah Registry licence of the petitioner Md. Mahbbubul Alam, issuing fresh licence to respondent No.5 in respect of Paikpara Union Parishad No.8 under police station Kalihati, District Tangail and office order vide Memo No.413/Bichar-7-2N-63/2002 dated 244-2004 under the signature of respondent No.2 cancelling the petitioner's licence in respect of Paikpara Union Parishad No.8 appointing respondent No.5 in the same area should not be declared to have been made without lawful authority and to be of no legal effect and/or such other or further order or orders passed as to this Court may seem fit and proper.

(3.) In Writ Petition No. 2560 of 2004 a Rule Nisi was issued calling upon the respondents to show cause as to why the impugned order as contained in Memo No.431(ll) Bichar -7/2N-68/03 dated 26-4-2004 passed by respondent No. 1 under the signature of respondent No.2 (Annexure-3) should not be declared to have been made without lawful authority and to be of no legal effect and/or such other or further order or orders passed as to this Court may seem fit and proper.