MD. SADAQAT KHAN (FAKKU) Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) The above Rule NISI was issued asking the respondents, the Election Commission and others to show cause as to why they should not be directed to enroll the names of the petitioners as well as other adult Urdu-speaking people living in camps in different parts of Bangladesh in the Electoral Roll and register them as voters.

(2.) The petitioners who are eleven in number obtained the above Rule as residents of Football Ground Camp at Mirpur excepting petitioner No, 3, resident of Non-local Relief Camp at Mirpur.

(3.) Their common case, in short, is that before and after creation of Pakistan on 14 August 1947, the ancestors of the petitioners as well as other Urdu-speaking Muslims left their home in India and immigrated to the then East Pakistan, settled and started business in different districts. They were recognized as citizens of erstwhile Pakistan and many of them got Government Service in the then East Pakistan.