Gauhati High Court
Page No.# 1/7 vs Atikur Rahman And 29 Ors on 8 December, 2021
Page No.# 1/7
GAHC010125372021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/129/2021
LOKHAR DIGHIR PARER AKHRA AND 13 ORS.
REPRESENTED BY ITS PRESIDENT/APPELLANT NO. 2 OTHER MEMBERS
I.E. THE APPELLANT NO. 2 TO 14
2: HIMANGSHU NATH
S/O LATE SHIB NATH
VILL-BAURBHAG
P.O.-DHARAKUNA
P.S. AND DIST- KARIMGANJ
ASSAM
PIN-788709
3: BIPUL CHANDRA NATH
S/O LATE PANDIT NATH
VILL- BAURBHAG
P.O.-DHARAKUNA
P.S. AND DIST- KARIMGANJ
ASSAM
PIN-788709
4: ASHIT BARAN CHOUDHURY
S/O LATE LABANYA CHOUDHURY
VILL- BAURBHAG
P.O.-DHARAKUNA
P.S. AND DIST- KARIMGANJ
ASSAM
PIN-788709
5: DILIP KUMAR NATH
S/O LATE NIPENDRA NATH
VILL- BAURBHAG
P.O.-DHARAKUNA
P.S. AND DIST- KARIMGANJ
ASSAM
Page No.# 2/7
PIN-788709
6: RANJIT KUMAR NATH
S/O LATE PEARI CHARAN NATH
VILL- BAURBHAG
P.O.-DHARAKUNA
P.S. AND DIST- KARIMGANJ
ASSAM
PIN-788709
7: SUDHARSHAN NATH
S/O LATE SUBON NATH
8: SUJON NATH
S/O LATE SUBON NATH
9: SUCHINTO NATH
S/O LATE SUBON NATH
10: BHANU RANI DEVI
D/O LATE SUBON NATH
SL. NO. 7 TO 10 ARE R/O VILL- BAURBHAG (BATARASHI)
P.O.-TILLABAZAR
DIST- KARIMGANJ
ASSAM
PIN-788709
11: PHANI BHUSAN MALAKAR
S/O LATE LALIT MALAKAR
R/O PANEROGAR
P.O.-TILLABAZAR
P.S. AND DIST-KARIMGANJ
ASSAM
PIN-788709
12: REKHA RANI NATH
W/O LATE DARIKA NATH
R/O VILL-DHARAKUNA
P.S. AND DIST-KARIMGANJ
ASSAM
PIN-788709
13: SANKADEEP NATH @ SHASHANKA NATH
S/O LATE SHASHADHAR NATH
14: SANKAR NATH @ SHANKU
S/O LATE SHASHADHAR NATH
SL. NO. 13 AND 14 ARE R/O VILL- BAURBHAG
Page No.# 3/7
P.O.-TILLABAZAR
P.O. AND DIST- KARIMGANJ
ASSA
VERSUS
ATIKUR RAHMAN AND 29 ORS.
S/O LATE SIRAJ UDDIN
2:ABIDUR RAHMAN
S/O LATE SIRAJ UDDIN
3:RARHANA BEGUM
D/O LATE SIRAJ UDDIN
4:REHANA BEGUM
D/O LATE SIRAJ UDDIN
5:MONOWARA BEGUM
D/O LATE SIRAJ UDDIN
6:JAIGUNA BIBI
W/O LATE SIRAJ UDDIN
R/O VILL-KESHORKAPON
P.O.-DHARAKUNA
P.S. AND DIST-KARIMGANJ
ASSAM
PIN-788709
7:SUBHAL NATH
S/O LATE SUBON NATH
8:BABLI NATH
D/O LATE SUBON NATH
9:SUBHASH NATH
S/O LATE SUKUMAR NATH
10:SUKENDU NATH
S/O LATE SUKUMAR NATH
11:SMTI. HARIPRIHA DEVI
W/O LATE SUKUMAR NATH
SL. 7 TO 11 ARE R/O VILL-BATARASHI
P.O.-TILABZAR
P.S. AND DIST- KARIMGANJ
ASSAM
PIN-788709
Page No.# 4/7
12:SMTI SABUJ DEVI
D/O LATE SUKUMAR NATH
W/O DINESH NATH
VILL- SINGLACHERRA
P.S.-RATABARI
DIST- KARIMGANJ
ASSAM-788709
13:SMTI. MONORAMA NATH
W/O LATE HARENDRA NATH
R/O VILL AND P.O.-NARTH TAGARNATH
MALUA
P.O.-BADARPUR
DIST-KARIMGNAJ
ASSAM-788709
14:SMTI GITA NATH
W/O NRIPENDRA NATH
VILL-BAGARGOOL
P.O.-RAKESHNAGAR
P.S.-BADARPUR
DIST-KARIMGANJ
ASSAM-788709
15:MITALI NATH
D/O LATE SHASHADHAR NATH
16:MRIDULA NATH
D/O LATE SHASHADHAR NATH
17:AMITA NATH
W/O LATE SHASHADHAR NATH
SL. NO. 15 TO 17 ARE R/O VILL- BAURBAHG
P.O.-TILLABAZAR
P.O. AND DIST- KARIMGNAJ
ASSAM-788709
18:RAM MOHAN DUTTA
S/O LATE KANTAI RAM DUTTA
R/O VILL-BAURBHAG
P.O.-TILLABAZAR
P.O. AND DIST-KARIMGANJ
ASSAM-788709
19:RANJIT KUMAR NATH
OF LATE PUJATI NATH
VILL-BAURBHAG
Page No.# 5/7
P.O.-TILLABAZAR
P.O. AND DIST-KARIMGANJ
ASSAM-788709
20:PROMOD RANJAN NATH
S/O LATE BASANTA NATH
VILL-BAURBHAG
P.O.-TILLABAZAR
P.O. AND DIST-KARIMGANJ
ASSAM-788709
21:SHASHI BHUSAN MALAKAR
S/O LATE LALIT MALAKAR
22:ARCHANA MALAKAR
S/O LATE LALIT MALAKAR
23:SUNITI MALAKAR
W/O LATE LALIT MALAKAR
SL. NO. 21 TO 23 ARE R/O VILL- PANEROGAR
P.O.-TILLABAZAR
P.S. AND DIST- KARIMGANJ
ASSAM
PIN-788709
24:DIPAK NATH
S/O LATE DARIKA NATH
25:RUPAK NATH
S/O LATE DARIKA NATH
26:BENU NATH
D/O LATE DARIKA NATH
27:ANU NATH
D/O LATE DARIKA NATH
28:KANU NATH
D/O LATE DARIKA NATH
29:MINU NATH
D/O LATE DARIKA NATH
30:MAINA NATH
D/O LATE DARIKA NATH
SL. NO. 24 TO 30 ARE R/O VILL- DHARAKUNA
P.S. AND DIST- KARIMGANJ
ASSAM
Page No.# 6/7
PIN-78870
Advocate for the Petitioner : MR. S K GHOSH
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : --08.12.2021
Heard Mr. S.K. Ghosh, the learned counsel appearing for the appellant. .
The appeal is admitted for hearing upon the following substantial question of
law:
1. whether the learned Lower Appellate Court erred in law in reversing the
judgment of the learned trial Court without considering Exhibit -1 on the basis of which
plaintiffs claimed title over the suit land, but in the evidence of the plaintiff either in
document or in oral plaintiff themselves admitted in cross examination that the suit
land does not attract with the land mentioned in the schedule of Exhibit-1?
2. Whether the learned lower appellate court erred in law in reversing the
judgment of the trail court through the plaintiffs have failed to prove the title, per
contra the defendants prove title of the Lokhar Digher parer Akhara by Exhibiting Ext-D
(Patta issued by the Government) which is document of title and without cancelling the
same title of the appellant cannot be extinguished?
The appellant is at liberty to raise any other substantial question of law at the
time of hearing.
Issue notice to the respondents. The appellant shall take steps for service of
notice upon the respondents by registered posts with AD as well as by other usual
process.
Call for the LCR.
List the matter after eight (8) weeks on a date to be fixed by the Registry.
Page No.# 7/7
Mr. Ghosh submits that the names of respondent nos. 7 to 30 should be struck
off from the memo of appeal. Therefore on the basis of the submission made by Mr.
Ghosh, the names of those respondents shall be struck off from the memo of appeal at
the risk of the appellant.
List the matter after eight (8) weeks on a date to be fixed by the Registry.
JUDGE
Comparing Assistant
