Page No.# 1/5 vs Musstt. Buliton Nessa And 12 Ors. F
2021 Latest Caselaw 1425 Gua

                                                              Page No.# 1/5

GAHC010064852021




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : RSA/55/2021

         MUSSTT. SORUJAHAN BEGUM AND 4 ORS.
         W/O LATE MUKTAR ALI MANDAL, R/O VILL KHAIRABARI, MOUZA-
         GOBARDHANA, DIST. BARPETA, ASSAM, PIN-781315

         2: SAHEDUL ISLAM
          S/O LATE MUKTAR ALI MANDAL
          R/O KHAIRABARI
          MOUZA-GOBARDHANA
          DIST. BARPETA
         ASSAM
          PIN-781315

         3: MARJINA BEGUM
          D/O LATE MUKTAR ALI MANDAL
          R/O KHAIRABARI
          MOUZA-GOBARDHANA
          DIST. BARPETA
         ASSAM
          PIN-781315

         4: SOFIUL ISLAM
          S/O LATE MUKTAR ALI MANDAL
          R/O KHAIRABARI
          MOUZA-GOBARDHANA
          DIST. BARPETA
         ASSAM
          PIN-781315

         5: SARIFUL ISLAM
          S/O LATE MUKTAR ALI MANDAL
          R/O KHAIRABARI
          MOUZA-GOBARDHANA
          DIST. BARPETA
         ASSAM
                                                        Page No.# 2/5

PIN-78131

VERSUS

MUSSTT. BULITON NESSA AND 12 ORS. F
W/O MD. AZIMUDDIN PARAMANIK, R/O KHAIRABARI, MOUZA-
GOBARDHANA, PS BARPETA ROAD, DIST. BARPETA, ASSAM, PIN-781315

2:ABDUL MOZID PARAMANIK
 S/O MD. AZIMUDDIN PARAMANIK
 R/O KHAIRABARI
 MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

3:ABUL KHALEQUE
 S/O MD. AZIMUDDIN PARAMANIK
 R/O KHAIRABARI
 MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

4:ABDUL ALIM
 S/O MD. AZIMUDDIN PARAMANIK
 R/O KHAIRABARI
 MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

5:SOBULA KHATUN
 D/O MD. AZIMUDDIN PARAMANIK
 R/O KHAIRABARI
 MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

6:SOBIA KHATUN
 D/O MD. AZIMUDDIN PARAMANIK
 R/O KHAIRABARI
 MOUZA-GOBARDHANA
                                    Page No.# 3/5

PS BARPETA ROAD
DIST. BARPETA
ASSAM
PIN-781315

7:SHABIN KHATUN
 D/O MD. AZIMUDDIN PARAMANIK
 R/O KHAIRABARI
 MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

8:BAGAM NESSA
 D/O MD. AZIMUDDIN PARAMANIK
 R/O KHAIRABARI
 MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

9:ANOWARA BEGUM
 S/O LATE KUDDUS MANDAL
 D/O LATE AKIMUDDIN MANDAL
 R/O DOMORI GAON
 MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

10:AMBIA KHATUN
W/O MD. FAZAL HOQUE
 D/O LATE AKIMUDDIN MANDAL
 R/O KHAIRABARI MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
ASSAM
 PIN-781315

11:KHIRODA KHATUN
W/O MD. MOBARAK ALI
 D/O LATE AKIMUDDIN MANDAL
 R/O KHAIRABARI MOUZA-GOBARDHANA
 PS BARPETA ROAD
 DIST. BARPETA
                                                                                    Page No.# 4/5

                 ASSAM
                 PIN-781315

              12:MAMTAZ BEGUM
              W/O MD. SAHJAHAN ALI
               D/O LATE AKIMUDDIN MANDAL
               R/O KHAIRABARI MOUZA-GOBARDHANA
               PS BARPETA ROAD
               DIST. BARPETA
              ASSAM
               PIN-781315

              13:SAJAHAN ALI
               S/O LATE NAGAR ALI
               R/O KHAIRABARI MOUZA-GOBARDHANA
               PS BARPETA ROAD
               DIST. BARPETA
              ASSAM
               PIN-78131

Advocate for the Petitioner    : MR. A C SARMA

Advocate for the Respondent :




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

09.04.2021.

Heard Mr. A.C Sharma, learned senior counsel appearing for the appellant. Appeal is admitted for hearing upon the following substantial question of law :

1. Whether the Lower Appellate Court erred in law in holding that the suit is hit under the Provision of Order II Rule 2 of the Code of Civil Procedure, 1908?

2. Whether the learned appellate Court erred in law in holding that the State of Assam is a necessary party in the suit?

3. Whether the judgment passed by the lower appellate Court is a nullity in as much as respondent/defendant no. 4(Abdul Alim) died on 10.10.2018 and Page No.# 5/5

respondent/defendant No. 6 (Sobia Khatun) died on 10.10.2020 during the pendency of the appeal and their heirs were not brought on record?

4. Whether the learned appellate Court eared in law holding that the plaintiffs are not entitled to get the decree for recovery of possession though the title thereon was declared?

5. Whether the learned lower appellate Court erred in law in declaring the title in respect of Schedule B land in favour of the plaintiff/appellants subject to paramount title with the State of Assam?

Leave is granted to the appellant to raise any other substantial question of law at the time of hearing.

Issue notice to the respondent.

Appellant shall take steps for service of notice upon the respondent by registered post with A/D as well as by usual process.

Call for the LCR.

Respondent nos. 4 and 6 already died during the pendency of the first appeal. Therefore, their name may be struck off from the memo of appeal.

List the matter after six weeks on a date to be fixed by the office.

JUDGE

Comparing Assistant