Page No.# 1/4 vs Habiya Begum
2021 Latest Caselaw 2652 Gua

                                                                   Page No.# 1/4

GAHC010027052021




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

                            Case No. : CRP/13/2021

         ABDUR REZZAK AND 9 ORS
         S/O LATE TAIB ALI, R/O VILL. HATISINGIMARI, NAYAPARA (BHIMAPARA),
         MANKACHAR, DIST. DHUBRI, ASSAM.

         2: ZOHIRUL ISALM

          S/O LATE TAIB ALI
          R/O VILL. HATISINGIMARI
          NAYAPARA (BHIMAPARA)
          MANKACHAR
          DIST. DHUBRI
          ASSAM.

         3: AMIR HUSSAIN MOLLAH

          S/O JALIL MOLLAH
          R/O VILL. HATISINGIMARI
          NAYAPARA (BHIMAPARA)
          MANKACHAR
          DIST. DHUBRI
          ASSAM.

         4: ABBAS ALI

          S/O JALIL MOLLAH
          R/O VILL. HATISINGIMARI
          NAYAPARA (BHIMAPARA)
          MANKACHAR
          DIST. DHUBRI
          ASSAM.

         5: MOHUBOR SK.

          S/O SOHIDUR RAHMAN
                            Page No.# 2/4

R/O VILL. HATISINGIMARI
NAYAPARA (BHIMAPARA)
MANKACHAR
DIST. DHUBRI
ASSAM.

6: SAIFUL ISLAM

S/O HASAN MONDAL
R/O VILL. HATISINGIMARI
NAYAPARA (BHIMAPARA)
MANKACHAR
DIST. DHUBRI
ASSAM.

7: SOFIQUL HAQUE

S/O LATE FOTIK ALI
R/O VILL. HATISINGIMARI
NAYAPARA (BHIMAPARA)
MANKACHAR
DIST. DHUBRI
ASSAM.

8: JOLIL SK

S/O SHONAULLAH SK.
R/O VILL. HATISINGIMARI
NAYAPARA (BHIMAPARA)
MANKACHAR
DIST. DHUBRI
ASSAM.

9: FOYJAL HOQUE
 S/O SHONAULLAH SK.
 R/O VILL. HATISINGIMARI
 NAYAPARA (BHIMAPARA)
 MANKACHAR
 DIST. DHUBRI
ASSAM.

10: JOYNAL SK.

S/O SHAHOR ALI
R/O VILL. HATISINGIMARI
NAYAPARA (BHIMAPARA)
MANKACHAR
DIST. DHUBRI
                                                                                   Page No.# 3/4

             ASSAM

            VERSUS

            HABIYA BEGUM
            D/O LATE IMAN ALI, W/O ABDUR RASHID ALI, R/O VILL. HATSINGIMARI,
            P.S. SOUTH SALMARA, MANKACHAR, DIST. DHUBRI, ASSAM.



Advocate for the Petitioner   : MR G N SAHEWALLA

Advocate for the Respondent : MR R ISLAM

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

01.11.2021

Heard Mr. G.N. Sahewalla, learned Senior Counsel assisted by Ms. S. Kataki, for the petitioners and Mr. M. Khan, learned counsel appearing on behalf of sole respondent.

The counsel for the petitioner at the outset submits that the Executing Court is trying to go ahead with the execution even without identifying the decretal land. He has no objection to the impugned order provided that the Executing Court proceeds with the execution after properly ascertaining the decretal land.

The counsel for the respondent has no objection if the Executing Court identifies the decretal land before proceedings with the execution. He submits that in fact the Executing Court had already identified the decretal land but it is due to the unnecessary objections raised by the petitioner, the execution proceedings could not be concluded.

In view of the joint agreement of the parties herein to that effect they have no objection if the Executing Court first identify the decretal land before the issuing process. I am disposing of the instant petition with a direction to the Executing Court to identify the decretal land and in that regard, if necessary, the Executing Court to take reference to the Judgment of the Hon'ble Supreme Court in the case of Pratibha Singh & Another Vs Shanti Page No.# 4/4

Devi Prasad & Another, reported in (2003) 2 SCC 330 and thereupon proceed with the execution of the decree, in accordance with law.

With the above directions, the instant proceedings stands disposed of. The parties shall appear before the learned Executing Court on 22.11.2021.

No costs.

JUDGE

Comparing Assistant