S.M. SHAKIL AKHTAR Vs. RAJDHANI UNNAYAN KATRIPAKHA

JUDGEMENT

(1.) These two petitions for leave to appeal are directed against the common judgment and order dated 11.07.2006 passed by a Division Bench of the High Court Division in Writ Petition Nos. 5972 of 2003 and 575 of 2004 discharging both the Rules with some directions and observations.

(2.) The case of the writ petitioner in Writ Petition No. 2301 of 1992, in short, is that the High Court Division passed an order of injunction on 28.06.1992 and the order was extended from time to time and was ultimately extended till disposal of the Rule restraining the writ respondents from leasing out the writ petitioner's plot of land to anybody. After hearing of the Writ Petition the Rule issued was made absolute and direction was given to the writ respondents to hand over possession of Plot No.9, Block No. CEN(A), Gulshan Model Town, Dhaka, (measuring 16 kathas and 7 chattaks) to the writ petitioner within two months from the date of receipt of the order of the Court but despite receipt of the certified copy of the judgment on 04.04.1999, the writ respondent contemner has in disobedience of the Court's judgment and order failed to hand over the said plot to the writ petitioner.

(3.) The further case of the writ petitioner is that she was allotted a plot as mentioned above by DIT now Rajuk on 06.04.1962. The DIT granted 99 years lease in favour of the writ petitioner, which was executed and registered in 1967.