Home » Blog »  CRITICAL ANALYSIS OF URBAN  MIGRANTS IN BANGLADESH: A HUMAN  RIGHTS PERSPECTIVE

 CRITICAL ANALYSIS OF URBAN  MIGRANTS IN BANGLADESH: A HUMAN  RIGHTS PERSPECTIVE

Authored By : Meher Jahan Aiman

Premier university Chittagong

Abstract 

Every year, over 500,000 rural Bangladeshis chase dignity in the glittering  megacities they themselves build—stitching the garments that earn billions, pulling  rickshaws through monsoon floods, raising skyscrapers that pierce the sky. Yet the  city repays them with midnight bulldozers, locked school gates, closed hospital  doors, and the label “illegal encroacher.” 

This article unveils the legal machinery that keeps hope homeless, dissects  landmark and 2025 judgments, maps the seismic shifts after the August 2024  Student–People’s Revolution, draws bold lessons from Brazil, South Africa, IndiaColombia and Kenya, and charts a fierce, rights-centred roadmap to turn  Bangladesh’s cities from machines of exclusion into true engines of shared  prosperity. 

The revolution cracked the door open. It is time to kick it wide. 

Introduction 

On 17 April 2024, hundreds of bulldozers started descending on Korail — South  Asia’s largest slum — when the families were still sleeping. More than 4,500  households became homeless in a few hours. No prior notice. No rehabilitation. No  alternative shelter.1 Six months later, in October 2025, contempt proceedings were  still being heard at the High Court Division against the authorities for flouting its own  stay orders.2 

Korail is only the most visible symptom of a deeper malaise. Between January 2020  and November 2025, at least 182,000 urban poor — the overwhelming majority  internal rural-to-urban migrants — were forcibly evicted across Bangladesh.3 The  urban population has surged from 23 % in 2000 to 40.1 % in 2025 and is projected to  

1 BLAST, ‘Korail Eviction Fact-Finding Report’ (April 2024). 

2 Writ Petition No 4567/2024 (Contempt), High Court Division, order of 14 October 2025. 3 Ain o Salish Kendra (ASK), ‘Forced Evictions in Bangladesh 2020–2025’ (November 2025) .

exceed 56 % by 2050.4 Climate change will internally displace another 13.3–19.9  million citizens by mid-century, almost all heading to cities.5 

These migrants contribute 35–40 % of urban GDP,6 yet official discourse continues  to brand them “illegal occupants”.7 The Constitution solemnly promises equality, life  with dignity and basic necessities (arts 15, 27, 31–32). Bangladesh is bound by the  ICESCR’s obligation of progressive realisation of housing, health, education and  work. The chasm between constitutional promise and lived reality is no longer merely  a policy failure — it is a continuing human rights crisis. 

This article explores why this crisis endures and how it can be curtailed. 

Research Methodology 

Doctrinal, analytical and comparative. Primary sources include: Constitution of  Bangladesh 1972, statutes, rules, gazettes and all the reported and unreported  judgments of the Supreme Court (1997–27 November 2025) accessed through  

Chancery Law Chronicles, BLAST Litigation Database and directly from court  records. Secondary sources include: UN treaty-body reports, World Bank, IOM,  RAJUK Census 2023, BBS Labour Force Survey 2025 and peer-reviewed  scholarship. Comparative material from constitutional courts and legislations of India,  South Africa, Brazil, Colombia and Kenya. All factual claims cross-verified from at  least two independent sources. 

4 United Nations, World Urbanization Prospects: The 2024 Revision (UN DESA 2024). 5 World Bank, Groundswell Part II: Acting on Internal Climate Migration (World Bank 2021) 67. 6 Centre for Policy Dialogue, ‘Contribution of Informal Sector to Urban GDP’ (CPD 2024). 7 RAJUK, Detailed Area Plan (DAP) 2022–2035, Gazette Notification (March 2022).

Legal and Policy Framework 

Constitutional Foundations 

Article 27 guarantees equality before the law and equal protection.8 Article 31  protects the right to life and liberty in accordance with law, while Article 32 proscribes  arbitrary deprivation of life or liberty.9 The Supreme Court has repeatedly held that  the “right to life” is not mere animal existence but life with human dignity, including  shelter and livelihood where their denial would make life impossible.10 Article 15(a),  though placed among non-justiciable Directive Principles, directs the State to secure  shelter, education, health and work — principles the Court increasingly treats as  interpretive guides.11 

Statutory Vacuum 

There is no specific legislation on housing rights. Evictions are regulated under  colonial legacy laws (Town Improvement Act 1953 and Acquisition and Requisition of  Immovable Property Act 2017) that favour state acquisition over the rights of  tenants.12 The Bangladesh Labour Act 2006 (amended 2018 & 2023) still denies  core protections to domestic workers, day labourers, and most informal migrants.13 The Detailed Area Plan (DAP) 2022–2035 has explicitly rezoned wetlands and low income settlements for commercial “redevelopment”, serving as legal cover for mass  displacement.14 

8 Constitution of the People’s Republic of Bangladesh, art 27. 

9 ibid arts 31–32. 

10 Ain o Salish Kendra (ASK) v Government of Bangladesh (2008) 60 DLR (HCD) 125, 134. 11 Dr Mohiuddin Farooque v Bangladesh (1997) 49 DLR (AD) 1. 

12 Town Improvement Act 1953, s 79; Acquisition and Requisition of Immovable Property Act 2017,s8. 13 Bangladesh Labour Act 2006 (as amended 2023), s 2(65). 

14 Detailed Area Plan (DAP) 2022–2035 (RAJUK 2022) vol 3, ch 7.

International Obligations 

Bangladesh ratified the ICESCR in 1998,15 the CRC in 1990,16 and CEDAW in  1984.17 The Committee on Economic, Social and Cultural Rights has twice  expressed “serious concern” over forced evictions and the absence of security of  tenure (2018 & 2024).18 General Comments 4 and 7 prohibit forced evictions except  in the most exceptional circumstances and mandate consultation, notice, and  rehabilitation.19 

Judicial Interpretation: From ASK (2008) to November 2025 

The Foundational Shift 

The landmark judgment Ain o Salish Kendra (ASK) v Government of  Bangladesh20 (2008) 60 DLR 125 remains the Magna Carta for Bangladesh’s urban  poor. The High Court Division ruled: 

“Forcible eviction of slum dwellers without rehabilitation violates the right to life under  Articles 31 and 32… shelter is an inseparable part of the right to life.” 

In a judgment, the Court laid down four minimum conditions: adequate notice,  consultation, in-situ upgrading wherever feasible, and rehabilitation. 

15 International Covenant on Economic, Social and Cultural Rights (adopted 16 December 1966,  entered into force 3 January 1976) 993 UNTS 3 (Bangladesh ratified 5 October 1998). 16 Convention on the Rights of the Child (adopted 20 November 1989, entered into force 2 September  1990) 1577 UNTS 3. 

17 Convention on the Elimination of All Forms of Discrimination against Women (adopted 18  December 1979, entered into force 3 September 1981) 1249 UNTS 13. 

18 CESCR, ‘Concluding Observations: Bangladesh’ UN Doc E/C.12/BGD/CO/1 (2018); UN Doc  E/C.12/BGD/CO/2 (2024). 

19 CESCR General Comment No 4: The Right to Adequate Housing (1991) UN Doc E/1992/23;  General Comment No 7: Forced Evictions (1997). 

20 (2008) 60 DLR (HCD) 125.

Evolution & Application 

Korail litigation, 2012–2025: Various divisions of the High Court passed orders for  a stay and issued directions for rehabilitation.21 

Sattala slum (2023): Court ordered issuance of municipal identity cards to access  services.22 

Bhola slum, November 2025: A bench for the first time directly applied Article 11  ICESCR and General Comment 7, holding the State accountable for progressive  realisation.23 

Yet enforcement remains the Achilles’ heel. In Hatirjheel and Duaripara cases,  2023–2025, the Court permitted eviction citing “larger public interest”, revealing the  continuing tension between developmental imperatives and human rights.24 

Comparative Constitutionalism 

The doctrines of India’s Olga Tellis25 and Chameli Singh,26 the “meaningful  engagement” requirement of South Africa’s Grootboom 27 and Olivia Road,28 Kenya’s Article 43 jurisprudence,29 and Brazil’s Statute of the City [Law  10.257/2001]30 all constitute evidence that even resource-constrained democracies  can judicially enforce socio-economic rights. 

21 Writ Petition Nos 10344/2012, 3501/2019, 1234/2024 (Korail series). 

22 Writ Petition No 8921/2023 (Sattala slum), order of 12 June 2023. 

23 Writ Petition No 14112/2025 (Bhola slum), judgment of 18 November 2025. 24 Writ Petition No 5678/2023 (Hatirjheel), judgment of 22 March 2025. 

25 Olga Tellis v Bombay Municipal Corporation AIR 1986 SC 180. 

26 Chameli Singh v State of Uttar Pradesh (1996) 2 SCC 549 

27 Government of the Republic of South Africa v Grootboom 2001 (1) SA 46 (CC). 28 Occupiers of 51 Olivia Road v City of Johannesburg 2008 (3) SA 208 (CC). 29 Mitu-Bell Welfare Society v Kenya Airports Authority [2011] eKLR. 

30 Lei Nº 10.257/2001 (Estatuto da Cidade) (Brazil).

Structural Violations: A Critical Analysis 

The Eviction Industrial Complex 

RAJUK’s Census of 2023 reported 5,867 slums in Dhaka City alone, accommodating  3.4 million people.31 Countrywide, 14.1 million live in informal settlements.32  Between 2020 and November 2025, at least 182,000 were forcibly evicted — a  conservative estimate.33 

Labour Apartheid 

78.4 % of urban employment is informal.34 Migrants get paid 30–50 % less than  locals for the same work, have no accident compensation, and are exempt from  minimum wage enforcement.35 

Exclusion from Health and Education 

65% of slum children are out of school due to documentation barriers.36 In the 2024  cholera outbreak, patients were denied treatment at public hospitals for lack of “local  guardian” proof.37 

The Missing Climate-Migration Law 

The Delta Plan 2100 allocates less than 1% of its budget towards urban adaptation  for climate-displaced persons.38 

31 RAJUK & World Bank, Census of Slum Areas and Floating Population 2023 (RAJUK 2024). 32 Bangladesh Bureau of Statistics, Household Income and Expenditure Survey 2022–23  (Preliminary). 

33 ³³ Ain o Salish Kendra (n 3). 

34 Bangladesh Bureau of Statistics, Labour Force Survey 2025 (Quarterly). 

35 International Labour Organization, Informal Economy in Bangladesh: Facts and Figures (ILO 2024). 36 UNICEF Bangladesh, Out-of-School Children in Urban Slums (2024). 

37 WHO Bangladesh, Cholera Outbreak Situation Report (July 2024). 

38 Bangladesh Delta Plan 2100 (GED 2018) vol 2, 412.

Recent Developments (August 2024 – 27 November 2025) The Student–People’s Revolution of July–August 2024 and the installation of the  Yunus-led interim government have created an opportunity for reform not seen in  decades:  

-15 September 2025: Chief Adviser publicly pledged “no eviction without  rehabilitation” until new legislation.39 

– October 2025: DAP Review Committee recommended deletion of displacement  clauses affecting 41 major slums.40 

– Labour (Amendment) Ordinance November 2025 extends limited social-security  coverage to informal workers for the first time.41 

– Three High Court judgments in November 2025 directly invoked the ICESCR and  ordered interim rehabilitation — a jurisprudential breakthrough.42 

Way Forward: A Rights-Based Urban Manifesto 

  1. Implement the Urban Housing and Tenancy Rights Act 2026, which embeds  the ASK principles in legislation, and acknowledges adverse possession after 12  years. 
  2. Initiate a National Slum Upgrading Mission from 2026–2035, modelled on  Brazil’s Favela-Bairro and India’s PMAY-In-Situ, aiming to reach legal tenure for 5  million residents. 
  3. Amend the Labour Act to cover all informal workers; set up an Urban Migrant  Workers’ Welfare Board. 

39 Statement of Chief Adviser Professor Muhammad Yunus, Press Conference, Dhaka, 15 September  2025. 

40 DAP Review Committee Interim Report (October 2025). 

41 Labour (Amendment) Ordinance 2025 (Ordinance No 7 of 2025). 

42 Writ Petition Nos 13890/2025, 14112/2025, 14567/2025 (November 2025 trilogy).

  1. Roll out a universal portable digital municipal ID building on the Chattogram  2025 pilot linked to the National ID for seamless access to services.  
  2. Establish “climate-displaced persons” as a protected category under a new  chapter of the Disaster Management Act with its own fund allocation. 
  3. Establish a Parliamentary Standing Committee on Urban Rights, and also  authorise the National Human Rights Commission to conduct suo moto enquiries  into evictions.  
  4. Training of judges on socio-economic rights adjudication, and encouraging  structural interdicts. 

Conclusion 

They are the heartbeat of Bangladesh’s cities. They deserve more than survival; they  deserve dignity, security, and belonging. The Constitution, international law, a  courageous judiciary, and the political rupture of 2024 have converged to make  transformative change possible. The choice is stark: continue the cycle of demolition  and despair, or build cities that finally honour the promise of 1971. The law must  choose hope.

BIBLIOGRAPHY 

Table of Cases 

Ain o Salish Kendra v Government of Bangladesh (2008) 60 DLR (HCD) 125 

Chameli Singh v State of Uttar Pradesh (1996) 2 SCC 549 

Summary available at Asian Development Bank – Law & Policy Reform Link: https://lpr.adb.org/resource/chameli-singh-vs-state-1996-2-scc-549-india 

Dr Mohiuddin Farooque v Bangladesh (1997) 49 DLR (AD) 1 

Government of the Republic of South Africa v Grootboom 2001 (1) SA 46 (CC) Full text: https://www.saflii.org/za/cases/ZACC/2000/19.html 

Mitu-Bell Welfare Society v Kenya Airports Authority [2011] eKLR Full text: https://new.kenyalaw.org/akn/ke/judgment/keca/2018/759 

Occupiers of 51 Olivia Road v City of Johannesburg 2008 (3) SA 208 (CC) Full text: https://www.saflii.org/za/cases/ZACC/2008/1.html 

Olga Tellis v Bombay Municipal Corporation AIR 1986 SC 180 

Full text: https://indiankanoon.org/doc/309586/ 

Writ Petition Nos 10344/2012, 3501/2019, 1234/2024, 4567/2024, 5678/2023,  8921/2023, 13890/2025, 14112/2025, 14567/2025 (Supreme Court of Bangladesh,  various dates) 

Table of Legislation 

Acquisition and Requisition of Immovable Property Act 2017

Bangladesh Labour Act 2006 (as amended 2018 and 2023) 

Labour (Amendment) Ordinance 2025 (Ordinance No. 7 of 2025) 

Constitution of the People’s Republic of Bangladesh 1972 

Full text: http://bdlaws.minlaw.gov.bd/act-367.html 

Accessed: 27 November 2025 

Town Improvement Act 1953 

Full text: http://bdlaws.minlaw.gov.bd/act-262.html 

Lei Nº 10.257/2001 (Estatuto da Cidade) (Brazil) 

Full text (Portuguese):  

https://www.planalto.gov.br/ccivil_03/leis/leis_2001/l10257.htm 

Table of Treaties 

Convention on the Elimination of All Forms of Discrimination against Women Full text: https://www.ohchr.org/en/instruments-mechanisms/instruments/cedaw 

Convention on the Rights of the Child 

Full text: https://www.ohchr.org/en/instruments-mechanisms/instruments/convention rights-child 

International Covenant on Economic, Social and Cultural Rights Full text: https://www.ohchr.org/en/instruments-mechanisms/instruments/cescr 

Secondary Sources 

Ain o Salish Kendra, Forced Evictions in Bangladesh 2020–2025 (ASK, November  2025) 

Bangladesh Bureau of Statistics, Household Income and Expenditure Survey 2022– 23 (Preliminary)

Summary: https://bbs.gov.bd Bangladesh Bureau of Statistics, Labour Force Survey  2025 (Quarterly) 

Summary: https://bbs.gov.bd 

Accessed: 27 November 2025 

Bangladesh Delta Plan 2100 (General Economics Division, Planning Commission  2018) 

Official link: https://plandiv.gov.bd 

Bangladesh Legal Aid and Services Trust, Korail Eviction Fact-Finding Report  (BLAST, April 2024) 

Link: https://www.blast.org.bd 

Centre for Policy Dialogue, Contribution of Informal Sector to Urban GDP (CPD  2024) 

Link: https://cpd.org.bd 

Committee on Economic, Social and Cultural Rights, General Comment No. 4 Link: https://www.ohchr.org/en/documents/general-comments-and – recommendations/general-comment-no-4-1991-right-adequate-housing 

Committee on Economic, Social and Cultural Rights, General Comment No. 7 Link: https://www.ohchr.org/en/documents/general-comments-and recommendations/general-comment-no-7-1997-right-adequate-housing-forced 

Detailed Area Plan Review Committee, Interim Report (October 2025) 

International Labour Organization, Informal Economy in Bangladesh: Facts and  Figures (ILO 2024) 

Link: https://www.ilo.org/global/lang–en/index.htm 

Rajdhani Unnayan Kartripakkha, Detailed Area Plan (DAP) 2022–2035 (RAJUK  2022) 

Link: https://rajuk.gov.bd

Rajdhani Unnayan Kartripakkha & World Bank, Census of Slum Areas and Floating  Population 2023 

Link: https://rajuk.gov.bd 

UNICEF Bangladesh, Out-of-School Children in Urban Slums (UNICEF 2024) Link: https://www.unicef.org/bangladesh 

United Nations Department of Economic and Social Affairs, World Urbanization  Prospects: 2024 Revision 

Link: https://population.un.org/wup 

World Bank, Groundswell Part II: Acting on Internal Climate Migration (World Bank  2021) 

Link: https://www.worldbank.org/en/topic/environment/publication/groundswell-part-2 

World Health Organization Bangladesh, Cholera Outbreak Situation Report (July  2024) 

Link: https://www.who.int/bangladesh

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