HALIMA KHATUN Vs. BANGLADESH

JUDGEMENT

(1.) Civil Petition No. 171 of 1977 arises from the judgment and order of the Division Bench of the High Court passed in Writ Petition No. 82 of 1977 on June 21, 1977, discharging the Rule on the ground that as the question whether the properly involved was abandoned property within meaning of the Abandoned Property (Control, Management and Disposal) Order, 1972 (P.O. No. 16 of 1972) required the determination of disputed questions of facts, it could not be resolved on the affidavits filed by the parties.

(2.) Civil Petition No. 305 of 1977 arises from the judgment and order of the Division Bench of the High Court passed in Writ Petition No. 257 of 1973 on April 7, 1977 rejecting the prayer for declaring that the industrial concern named "Bangladesh Glass Works" of Bogra is not abandoned property within the meaning of the Abandoned Properly (Control, Management and Disposal) Order (P. O. 16 of 1972) and that the public notice dated August 8, 1973 in so far as it relates to it has been issued without any lawful authority.

(3.) Before these two petitions could have been heard a preliminary question arose in both of them whether, in view of the provisions of the Abandoned Properties (Supplementary Provisions) Regulation, 1977 (Martial Law Regulation No. VII of 1977), which I will call the Regulation, the aforesaid petitions have abated.