GOLAM AZIM Vs. BANGLADESH

JUDGEMENT

(1.) This petition for leave to appeal is directed against the order dated September 26, 2005 of a Division of the High Court Division in rejecting the Writ Petition No. 7185 of 2005 summarily.

(2.) The Writ petition was filed impugning the notice issued to the writ petitioners directing him to vacate the premises mentioned in the notice. The notice was issued under section 5(1) of the Ordinance No. 24 of 1970.

(3.) As it appears that in case of failing to vacate the premises in question by the time specified in the notice writ petitioners would be evicted therefrom and the structures therein would be demolished.