ADVOCATE MD. ABDUL HAMID Vs. MD. FAZLUR RAHMAN

JUDGEMENT

(1.) The Petitioner was declared elected as member of Parliament in the general election held on 12 June 1990 from No. 169, Kishoreganj-5 (which included Itna, Mitamon and Austogram police stations). After the final publication of the result in the official Gazette, the respondent who was a candidate with him presented an election petition with various allegations of corrupt and illegal practices and prayed for the following reliefs:

(2.) To the election petition the Returning Officer, Kishoreganj and the Assistant Returning Officers, Itna, Mitamoin and Austogram were joined as parties along with all the candidates.

(3.) The said election petition has been registered as Divisional Election Tribunal Case No. 2 of 1997 and it is pending for disposal before the Divisional Election Tribunal, Dhaka.