MD. SAIFUR RAHMAN EMAM Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated 20.03.2006 passed by a Division Bench of the High Court Division in Writ Petition No. 2476 of 2006 rejecting the writ petition summarily.

(2.) The writ petition was filed for a direction upon the respondent No. 5 of the writ petition to treat the nomination paper of the petitioner as valid allowing him to contest the bye election for the post of Chairman of Kalikapur Union Parishad, District-Patuakhali scheduled to be held on 05.04.2006. The nomination paper of the writ petitioner was declared invalid by the Returning Officer on the ground that he is a bank loan defaulter, as per papers submitted before the Returning Officer by the Manager, Rupali Bank Limited, Debuapur Branch, Patuakhali showing that an amount of Tk. 1,82.10,366/- was due to the bank by the writ petit inner.

(3.) We have heard Mr. Musurul Hoque Chowdhury, the learned Counsel for the petitioner and Mr. Fida M. Kamal, the learned Additional Attorney General for the respondents and perused the judgment of the High Court Division and other connected papers.