ALHAJ MD. RUHUL AMIN SARKAR Vs. HARGRAM TRUST BOARD

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment dated May 10, 2005 of a Division Bench of the High Court Division in Civil Revision No. 5276 of2002 discharging the Rule upon awarding cost Tk. 10,000/-.

(2.) The civil revision was filed against the judgment and decree dated August 6, 2002 of the 1st Court of Additional District Judge, Rajshahi in Title Appeal No. 151 of 1996 allowing the same and thereupon reversing the judgment and decree dated April 15, 1993 of the Court of Sub-ordinate Judge (now Joint District Judge) passed in Other Class Suit No. 58 of 1989 decreeing the same.

(3.) The suit was filed seeking declaration of title and confirmation of possession in respect of the 'Ka' schedule land.