CHAIRMAN, RAJUK Vs. MANZUR AHMED

JUDGEMENT

(1.) The subject matter out of which these proceedings have cropped up are identical, and therefore, this judgment will regulate all these matters. It relates to a house at Gulshan appertaining to Plot No.6, Block No. NW(H) 159, Gulshan Avenue, Dhaka, area 1 bigha 13 katha 14 chataks with building standing thereon. Complicated questions of fact are involved in these matters and to address the questions of law short facts are relevant which are as under:

(2.) The minutes of the treatise dated 26.09.1985 are permitted by the court.

(3.) The renouncement of inheritance of the widower Muhamad Ehsan, mentioned in the petition to the court dated 01.04.1985 Onr. I, is taken to notice.