Md. Tohid Ali vs Narayan Modak And 5 Ors
2021 Latest Caselaw 965 Gua

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GAHC010023082020




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

                             Case No. : RSA/10/2021

         MD. TOHID ALI
         S/O- LATE HAZARAT ALI, R/O- VILL.- SINGRIMARI, P.O., P.S. AND MOUZA-
         KALAIGAON, DIST.- UDALGURI, B.T.C, ASSAM, PIN- 784525.



         VERSUS

         NARAYAN MODAK AND 5 ORS.
         S/O- LATE SUDANGSHU MODAK, R/O- VILL.- SINGRIMARI, P.O., P.S. AND
         MOUZA- KALAIGAON, DIST.- UDALGURI, B.T.C, ASSAM, PIN- 784525.

         2:KALU DAS
          S/O- LATE NIBARAN DAS
          R/O- VILL.- SINGRIMARI
          P.O.
          P.S. AND MOUZA- KALAIGAON
          DIST.- UDALGURI B.T.C.
         ASSAM
          PIN- 784525.

         3:SUJIT DAS
          S/O- LATE NIBARAN DAS
          R/O- VILL.- SINGRIMARI
          P.O.
          P.S. AND MOUZA- KALAIGAON
          DIST.- UDALGURI B.T.C.
         ASSAM
          PIN- 784525.

         4:SMTI USHA DAS
          (EX-PARTEAGAINST ALL VIDE ORDER DATED- 07-01-2014). D/O- LATE
         NIBARAN DAS
          R/O- VILL.- SINGRIMARI
                                                                                  Page No.# 2/3

             P.O.
             P.S. AND MOUZA- KALAIGAON
             DIST.- UDALGURI B.T.C.
             ASSAM
             PIN- 784525.

            5:SMTI. NIYOTI DAS
             D/O- LATE NIBARAN DAS
             R/O- VILL.- SINGRIMARI
             P.O.
             P.S. AND MOUZA- KALAIGAON
             DIST.- UDALGURI B.T.C.
            ASSAM
             PIN- 784525.

            6:SMTI. MINATI DAS
             (STRUCK OUT AS PER ORDER DATED- 07-06-2014). D/O- LATE NIBARAN
            DAS
             R/O- VILL.- SINGRIMARI
             P.O.
             P.S. AND MOUZA- KALAIGAON
             DIST.- UDALGURI B.T.C.
            ASSAM
             PIN- 784525

Advocate for the Petitioner   : MR. A SATTAR

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 12.03.2021

Heard the learned counsel, Mr. H. K. Baruah, appearing for the appellant.

The appeal is admitted for hearing upon the following substantial questions of law:

1. For that the substantial question of law is whether an unregistered sale deed which is hit by Section 49 of the Registration Act is admissible in evidence and is tenable in the eye of law for the Page No.# 3/3

purpose of conferring any right upon the purchaser, more particularly to demolish the structures and dwelling houses.

2. For that the substantial question of law is whether the concept of "title" and its implications thereof can be equated to mean and understood to be one of possessory right/possessory title as is observed by the first appellate court.

3. Whether the suit is bad for non-joinder of the Deputy Commissioner, Udalguri, who is a necessary party in the case as the plaintiff ahs asserted in the plaint that he is holding government land and as such whether non-consideration of the above question of law renders the impugned judgment and decree dated 05.12.2019 passed by the Civil Judge, Udalguri in T.A. No. 1/2019 unsustainable in law?

Issue notice to the respondents.

Call for the LCR.

The appellant shall take steps for service of notice on respondents by registered post with A/D and other usual process.

List this matter after 4 (four) weeks, on a date to be fixed by the Office.

JUDGE

Comparing Assistant