AMEENA AHMED Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated 30.08.2005 passed by the High Court Division in Writ Petition No.5513 of 1996 discharging the Rule.

(2.) The facts, in short, are that the Writ Petition No.5513 of 1996 was filed by the petitioner before the High Court Division stating, inter-alia, that C.S. Plot Nos.76, 77, 78, 79, 80, 81 and 82 of Mouza Baipile and C.S. Plot Nos.731, 732, 733, 746 and 749 of Mouza Ganakbari are situated contiguously and in a block. Total land of those plots is 8.50 acres and the said land is demarcated by iron grills and R.C.C. pillar with a height of 7 feet from the ground level and has been developed over a period of last 30 years.

(3.) Late A. R. M. Inamul Haq father of the petitioner was a philanthropist and did many things during his life time for the advancement of education. Before his death he expressed his desire to donate his eyes after his death for the purpose of placing cornea to blind persons and as per this desire after his death his eyes were collected by the doctors and those were placed in the eye of two blind persons and he was the first man of this country who donated his eyes.