MOUDUD AHMED Vs. MD. ANWAR HOSSAIN KHAN

JUDGEMENT

(1.) These certified appeals arise from the judgment and order dated December 11, 1994 of a Division Bench of the High Court Division in Writ Petition No. 1001 of 1994.

(2.) The appellants i.e. Writ-Respondent Nos. 3-5, have also filed separate appeals.

(3.) The High Court Division made the Rule absolute in the following terms "The respondent Nos. 3-5 are required to attend the Parliament. They are directed to attend the Parliament and if the Parliament is not in Session, as and when the Sessions is summoned by the President and within 3 days from commencement of such Sessions subject to the conditions and incidents as contained in Article 67 of the Constitution.