TAHER AHMED SIDDIQU Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This Rule at the instance of the petitioner was issued calling upon the respondents to show cause as to why they should not be directed to exclude the petitioners property, being House No. 2/2, Block-C, Shahjahan Road, Mohammadpur, Dhaka from the Ka list of Abandoned Buildings pursuant to the judgment and order dated 25.05.2000 passed by the First Court of Settlement, Bangladesh Abandoned Buildings in Case No. 193/96 (Ka-2, Block-C, Mohammadpur, Dhaka), House No. 2/2, Block-C, Mohammadpur, Dhaka and/or such other or further order or orders as to this Court may seem fit and proper.

(2.) Relevant facts necessary for disposal of the Rule, briefly stated, are as under :

(3.) Against the aforesaid judgment and decree dated 30.07.1987, the Government preferred Title Appeal No. 309 of 1987 before the Additional District Judge, 4th Court, Dhaka and the same was dismissed on contest on 31.10.1990. Thereafter, the petitioner filed Execution Case No. 5 of 1988 and got the Deed of Sale executed and registered through Court, being Deed No. 1404 dated 18.05.1991.