Page No.# 1/5 vs Abdul Hoque Barbhuiya And 8 Ors
2021 Latest Caselaw 2655 Gua

                                                                    Page No.# 1/5

GAHC010121102021




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

                            Case No. : RSA/105/2021

         IBRAHIM ALI LASKAR AND 5 ORS.
         S/O- LATE HAJI KALA MIA, R/O- CHIPARSANGAN PART-II, P.O.
         CHIPARSANGAN, P.S. ALGAPUR, DIST.- HAILAKANDI, ASSAM

         2: ISHAQUE ALI LASKAR @ ICHAK ALI LASKAR
          S/O- LATE HAJI KALA MIA
          R/O- CHIPARSANGAN PART-II
          P.O. CHIPARSANGAN
          P.S. ALGAPUR
          DIST.- HAILAKANDI
         ASSAM

         3: ISUB ALI LASKAR @ YUCHUB ALI LASKAR
          S/O- LATE HAJI KALA MIA
          R/O- CHIPARSANGAN PART-II
          P.O. CHIPARSANGAN
          P.S. ALGAPUR
          DIST.- HAILAKANDI
         ASSAM

         4: NURJAN BIBI
         W/O- ABDUL MAJID LASKAR
          R/O- BAKRIHAWAR PART-III
          P.O. KALINAGAR
          P.S. PANCHGRAM
          DIST.- HAILAKANDI
         ASSAM

         5: SHONGU BIBI
         W/O- LATE NIMAR ALI
          R/O- CHANDIPUR PART-II
          P.O. KALIBARI
          P.S. ALGAPUR
          DIST.- HAILAKANDI
                                                             Page No.# 2/5

ASSAM

6: FATHIMA BIBI
 D/O- LATE HAJI KALA MIA
 R/O- CHIPARSANGAN PART-II
 P.O. CHIPASANGAN
 P.S. ALGAPUR
 DIST.- HAILAKANDI
ASSA

VERSUS

ABDUL HOQUE BARBHUIYA AND 8 ORS.
S/O- LATE MAYUB ALI, R/O- CHANDIPUR PART-II, P.S. ALGAPUR, DIST.-
HAILAKANDI, ASSAM

2:ABDUL REJAK BARBHUIYA
 S/O- LATE MAYUB ALI
 R/O- CHANDIPUR PART-II
 P.S. ALGAPUR
 DIST.- HAILAKANDI
ASSAM

3:ABDUL MOTIN BARBHUIYA
 S/O- LATE MAYUB ALI
 R/O- CHANDIPUR PART-II
 P.S. ALGAPUR
 DIST.- HAILAKANDI
ASSAM

4:BAHAR UDDIN BARBHUIYA @ YASIN ALI
 S/O- LATE MAYUB ALI
 R/O- CHANDIPUR PART-II
 P.S. ALGAPUR
 DIST.- HAILAKANDI
ASSAM

5:ABU KASHIM BARBHUIYA
 S/O- LATE MAYUB ALI
 R/O- CHANDIPUR PART-II
 P.S. ALGAPUR
 DIST.- HAILAKANDI
ASSAM

6:SAMSUL HAQUE BARBHUIYA
 S/O- LATE MAYUB ALI
 R/O- CHANDIPUR PART-II
 P.S. ALGAPUR
                                                                                 Page No.# 3/5

             DIST.- HAILAKANDI
             ASSAM

            7:FAKAR UDDIN BARBHUIYA
             S/O- LATE MAYUB ALI
             R/O- CHANDIPUR PART-II
             P.S. ALGAPUR
             DIST.- HAILAKANDI
            ASSAM

            8:BIBI AYESHA
            W/O- HAZI TAYUB ALI
             R/O- BAKRIHAWAR PART-VI
             P.S. PANCHGRAM
             DIST.- HAILAKANDI
             PIN- 788802.

            9:ABDUL HASIB LASKAR
             SECRETARY
             JUKURGRAM MASJID
             R/O- VILL.- CHIPORSANGAN PART-II
             P.O. CHIPORSANGAN
             P.S. ALGAPUR
             DIST.- HAILAKANDI
            ASSAM
             PIN- 788801

Advocate for the Petitioner    : MR. N HAQUE

Advocate for the Respondent :


                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 01.11.2021

Heard Mr. N Haque, learned counsel for the appellant.

Even if there are concurrent findings, the appeal is admitted for hearing upon the three following substantial questions of law:

a. Whether learned court below erred in law in passing the impugned judgment declaring title of the defendant Page No.# 4/5

predecessor and the defendants on the basis of right of inheritance without any evidence in case record that the defendants or their predecessor acquired the right, title and interest over the suit patta in accordance with law as provided under section 8, 9, 11 and 15 of Assam land and Revenue Regulations Act, 1886.

b. Whether the learned court below erred in law in passing the impugned judgment and decree dismissing the plaintiffs suit based on mutation entry of the predecessor of the defendants i.e., Ext. 1 to 10 and without any evidence that Defendants predecessor inherited the land in suit patta from original pattadar and without considering that mere mutation entry in the land record would not confer any title of the defendants.

c. Whether the learned court below is correct in deciding the issue No.3 regarding burden of proof without following the provisions of section 103 and 106 of the Indian evidence Act.

The appellant shall be at liberty to raise any other substantial questions of law at the time of hearing.

Issue notice to the respondents by Registered Post with A/D and other usual process.

Call for the LCR.

List the matter after 6 (six) weeks.

JUDGE Page No.# 5/5

Comparing Assistant