MD. ASHADUZZAMAN Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated 16.05.2005 passed by a Division Bench of the High Court Division in Writ Petition No. 3179 of 2005 summarily rejecting the writ petition.

(2.) The writ petitioner filed the Writ Petition challenging the holding of office of Chairman, Jhalakati Pourashava by Respondent No.4 on the grounds, inter alia, that at the time of filing of nomination paper he was a bank loan defaulter and as such he was disqualified to file nomination paper and to get elected as Chairman of Jhalakati Pourashava.

(3.) We have heard Dr. M. Zahir, the learned Counsel for the petitioner and Mr. Rafique-Ul-Huq, the learned Counsel for respondent No.4 and perused the judgment of the High Court Division and other connected papers.