NUR MOHAMMAD Vs. BADRUDDOZA CHOWDHURY

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dated 10.1.89 passed by the High Court Division in Writ Petition No.44 of 1988.

(2.) Leave was granted by this Court in the following terms:

(3.) There were three contesting candidates in the election of Sriula Union Parishad which was held on 10.2.88. Respondent No.1 Badruddoza Chowdhury was declared elected and Gazette notification to the effect was made on 15.6.88.