SK. ALI AHMED Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This appeal by leave is from judgment and order dated 22 July, 1986 passed by the High Court Division, Dhaka in Writ Petition No. 4 of 1985 discharging the rule and upholding the Government order canceling the appellant's license for revolver and confiscating the same.

(2.) Appellant has been elected chairman of Fakirhat Upazila Parishad, District Bagerhat in the election held on 16.5.85. He is a leader of the local Awami League, has been involved in political and social works for a long time, was elected member of the Provincial Assembly in 1970 and of the Constituent Assembly after the emergence of Bangladesh, For his personal safety he needed a firearm and obtained a license for a revolver from the Deputy Commissioner, Khulna in 1970 and it was renewed every year up to 31.12.85.

(3.) A notice dated 30.1.85 issued by the officer in charge Fakirhat P.S.(Respondent No. 4) was served at the appellants village home at Attaka (he is a residence of Khulna town) by hanging wherefrom the appellant learnt that the license of his revolver and the weapon confiscated by government