Page No.# 1/3 vs Karuna Patgiri And 3 Ors
2021 Latest Caselaw 2786 Gua

                                                                Page No.# 1/3

GAHC010265632019




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

                          Case No. : CRP/150/2019

         SMTI BIJAYA DEKA AND 3 ORS.
         W/O LATE KARUNA KANTA DEKA, R/O VILL-BARBARI (BHAREGAON),
         MOUZA-HASTINAPUR, DIST-BARPETA, ASSAM

         2: RAHUL DEKA
          S/O LATE KARUNA KANTA DEKA
          R/O VILL-BARBARI (BHAREGAON)
          MOUZA-HASTINAPUR
          DIST-BARPETA
         ASSAM

         3: MS. REKHA DEKA
          D/O LATE KARUNA KANTA DEKA
          R/O VILL-BARBARI (BHAREGAON)
          MOUZA-HASTINAPUR
          DIST-BARPETA
         ASSAM

         4: MS. BHUMI DEKA
          D/O LATE KARUNA KANTA DEKA
          R/O VILL-BARBARI (BHAREGAON)
          MOUZA-HASTINAPUR
          DIST-BARPETA
         ASSA

         VERSUS

         KARUNA PATGIRI AND 3 ORS.
         S/O SRI LATE DHARANIDHAR PATGIRI, PRESIDENT, LACHIT NAGAR
         NAMGHAR SAMITY, PATHSALA, LACHIT NAGAR, PATHSALA TOWN,
         WARD NO.1 P.O.-PATHSALA, P.S.-PATACHARKUCHI, DIST-BARPETA

         2:DHIRAJ DAS
          S/O LATE BASANTA DEKA
                                                                              Page No.# 2/3

             VICE-PRESIDENT
             LACHIT NAGAR NAMGHAR SAMITY
             PATHSALA
             LACHIT NAGAR
             PATHSALA TOWN
             WARD NO.1 P.O.-PATHSALA
             P.S.-PATACHARKUCHI
             DIST-BARPETA

            3:PRANJIT DAS
             S/O LATE NAGEN DAS
             SECRETARY
             LACHIT NAGAR NAMGHAR SAMITY
             PATHSALA
             LACHIT NAGAR
             PATHSALA TOWN
            WARD NO.1 P.O.-PATHSALA
             P.S.-PATACHARKUCHI
             DIST-BARPETA

            4:RAMEN KALITA
             S/O JOGESWAR KALITA
             LACHIT NAGAR NAMGHAR SAMITY
             PATHSALA
             LACHIT NAGAR
             PATHSALA TOWN
            WARD NO.1 P.O.-PATHSALA
             P.S.-PATACHARKUCHI
             DIST-BARPET

Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : MR. T CHAKRABORTY (R1-R4)


                                     BEFORE
                      HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                          ORDER

Date : 10-11-2021

Heard Mrs. P Bhattacharya, learned counsel for the petitioner and Mr. D Choudhury, learned counsel for the respondents.

This petition under Article 227 of the Constitution of India have Page No.# 3/3

been filed assailing the order dated 06.07.2019 passed in Misc (J) Case No.119/2017 arising out of Title Suit No.9/2008 whereby the application filed by the petitioner to amend the patta number from KP Patta No.49 to NK Patta No.49 was refused. It is no longer res-integra in view of the judgment of the Supreme Court in Pratibha Singh & Anr. Vs Shanti Devi Prasad & Anr reported in (2003) 2 SCC 330, that such amendment of correction can be very well allowed under the provisions of Order VI Rule 17 or Section 152 of the CPC as the case may be.

In that view of the matter, the impugned order is interfered with and the patta number being KP Patta No.49 as appearing in the paint in Title Suit No.9/2008 and the judgment and decree dated 27.08.2010 in Title Suit No.9/2008 and the judgment and decree dated 27.05.2013 in Title Appeal No.5/2010 shall be read as N.K. Patta No.49.

With the above observation, the instant petition stands disposed of. No costs.

JUDGE

Comparing Assistant