Abdul Mannan Akond vs Hasina Yasmin And 2 Ors
2021 Latest Caselaw 1799 Gua

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GAHC010104872021




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

                                  Case No. : CRP/43/2021

            ABDUL MANNAN AKOND
            S/O- LT. MOBER AKOND, VILL- SAGOLIA PART-II, P.O. BHAIBAZAR, DIST.-
            DHUBRI, ASSAM



            VERSUS

            HASINA YASMIN AND 2 ORS.
            S/O- ABDUL HAMID, R/O- VILL- SAGOLIA, P.O. SAGOLIA, P.S. GOLAKGANJ,
            DIST.- DHUBRI, PIN- 783335, (ASSAM)

            2:RAISUL ISLAM AZAD
             S/O- ABDUL HAMID
             R/O- VILL- SAGOLIA
             P.O. SAGOLIA
             P.S. GOLAKGANJ
             DIST.- DHUBRI
             PIN- 783335
             (ASSAM)

            3:REKIBUL ISLAM AZAD
             S/O- ABDUL HAMID
             R/O- VILL- SAGOLIA
             P.O. SAGOLIA
             P.S. GOLAKGANJ
             DIST.- DHUBRI
             PIN- 783335
             (ASSAM

Advocate for the Petitioner   : MS. R CHOUDHURY

Advocate for the Respondent :
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                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : --06.08.2021

The learned Counsel Mrs. R. Choudhury, appearing for the petitioner. Issue notice to the respondent.

The petitioner 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

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

Till returnable date, the further proceeding Judgment and decree dated 30.03.2021, passed by the learned Presiding Officer, Special Tribunal(Land Grabbing), Dhubri in T.S. (L/G) Case No. 22/2015, shall remain stayed.

JUDGE

Comparing Assistant