Gauhati High Court
Page No.# 1/8 vs Mustt. Alekjan And 30 Ors on 20 December, 2021
Page No.# 1/8
GAHC010209272021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/140/2021
MD. ABDUL RAFIQUE AND 2 ORS.
S/O- LATE ARFAN ALI, R/O- VILL.- OUTOLABARI, MOUZA- BHURAGAON,
P.S. LAHARIGHAT, DIST.- MORIGAON, ASSAM
2: MD. ABUL HUSSAIN
S/O- LATE ARFAN ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
ASSAM
3: MD. SURAJ ALI
S/O- LATE ARFAN ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
ASSA
VERSUS
MUSTT. ALEKJAN AND 30 ORS.
W/O- MD. TAHER ALI, R/O- VILL.- OUTOLABORI, MOUZA- BHURAGAON,
P.S. LAHARIGHAT, DIST.- MORIGAON, P.O. SETUWAI KHAITI, PIN- 782127.
2:MD. TAHER ALI
S/O- LATE ALIMUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
Page No.# 2/8
3:MUSTT. MAIMAN NESSA
W/O- LATE AMIRUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
4:MD. KASEM ALI @ ABUL KASEM
S/O- LATE AMIRUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
5:MUSTT. SUFIA KHATUN
D/O- LATE AMIRUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
6:MUSTT. RUKIA KHATUN
D/O- LATE AMIRUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
7:MUSTT. MANIKJAN
D/O- LATE AMIRUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
8:MUSTT. JYOTSHNARA BEGUM
D/O- LATE AMIRUDDIN
Page No.# 3/8
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
9:MUSTT. NEK KHATUN
D/O- LATE AMIRUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
10:MD. SAMSUDDIN
S/O- LATE ALIMUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
11:MD. HABIJUL ISLAM
S/O- SAMSUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
12:MUSTT. AMENA KHATUN
D/O- LATE ALIMUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
13:MUSTT. MALEKA KHATUN
D/O- LATE ALIMUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
Page No.# 4/8
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
14:MUSTT. RAHIMAN NESSA
D/O- LATE ALIMUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
15:MUSTT. HALIMA KHATUN
D/O- LATE ALIMUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
16:MUSTT. ALEMAN NESSA
D/O- LATE ALIMUDDIN
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
17:HAJI SAFIQUL ISLAM
S/O- LATE HAJI SAMAR ALI
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
18:MD. MOFIDUL ISLAM
S/O- LATE HAJI SAMAR ALI
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
Page No.# 5/8
19:MUSTT. AKIMA KHATUN
D/O- LATE HAJI SAMAR ALI
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
20:MUSTT. JAHURA KHATUN
D/O- LATE HAJI SAMAR ALI
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
21:MUSTT. MURSIDA KHATUN
D/O- LATE HAJI SAMAR ALI
R/O- VILL.- OUTOLABORI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAI KHAITI
PIN- 782127.
22:MUSTT. JALEKA KHATUN
W/O- LATE NURU HUSSAIN
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 782127.
23:MD. JULHAS
S/O- LATE NURU HUSSAIN
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 782127.
24:MUSTT. RUMESSA KHATUN
D/O- LATE NURU HUSSAIN
Page No.# 6/8
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 782127.
25:MUSTT. SUKURIJAN
D/O- LATE NURU HUSSAIN
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 782127.
26:MD. ABDUL SALAM
S/O- LATE HASMAT ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 782127.
27:MUSTT. JAYEDA KHATUN
D/O- LATE HASMAT ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 782127.
28:MUSTT. HAFIJA KHATUN
D/O- LATE HASMAT ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 78212
29:MUSTT. SAMALA KHATUN
D/O- LATE HASMAT ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
Page No.# 7/8
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 78212
30:MUSTT. PHULESA KHATUN
D/O- LATE HASMAT ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 78212
31:MUSTT. MANJURA KHATUN
D/O- LATE HASMAT ALI
R/O- VILL.- OUTOLABARI
MOUZA- BHURAGAON
P.S. LAHARIGHAT
DIST.- MORIGAON
P.O. SETUWAL KHAITI
PPIN- 7821
Advocate for the Petitioner : MR. N DHAR
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
20.12.2021
Heard Mr. N. Dhar, learned senior counsel appearing for the appellants.
The appeal is admitted for Hearing on the following substantial questions of law:-
1. Whether the impugned judgment and decree passed by the learned courts
below in decreeing the suit instituted by the respondents/plaintiffs for declaration
of title and for recovery of khas possession of the suit land described in Schedule-C
of the plaint without impleading all the co-sharers of the suit land are sustainable in
law?
2. Whether the impugned judgment and decree passed by the learned courts
Page No.# 8/8
below for recovery of khas possession of the suit land described in Schedule-C of
the plaint with specific boundaries without partition of the entire suit patta land are
perverse and accordingly unsustainable in law?
3. Whether the impugned judgment and decree passed by the learned courts
below ignoring the evidence of PW-3 and PW-4 in their cross-examination vis-à-vis
the boundaries of the documentary evidence i.e. Exhibits-1,2,3 and 'Ja' are
perverse and accordingly unsustainable in law?
The appellants shall be at liberty to raise any other substantial questions of law at
the time of hearing.
Issue Notice.
Appellants shall take for service of notice upon the respondents by registered post
with A/D and other usual process.
Call for the LCR.
List after 6 (six) weeks.
JUDGE
Comparing Assistant
