Citation : 2022 Latest Caselaw 5111 Gua
Judgement Date : 21 December, 2022
Page No.# 1/7
GAHC010073042022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case : I.A.(Civil)/3691/2022
ON THE DEATH OF MD. ABDUL KHALEQUE HIS LEGAL HEIRS NAMELY
HAMIDA KHATOON AND ORS.
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
2: ABU HANIF
S/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
3: NIROLA KHATUN
D/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
4: UMAR ALI
S/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
5: RUSTAM ALI
S/O LATE ABDUL KHALEQUE
Page No.# 2/7
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
6: MAMTA BEGUM
S/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
7: FOZILA BEGUM
D/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
8: HAMIDUR RAHMAN
S/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
9: HIBJUR RAHMAN
S/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
10: SUMAYA YASMIN
D/O LATE ABDUL KHALEQUE
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
11: ASHIQUE IKBAL
S/O LATE ABDUL KHALEQUE
Page No.# 3/7
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
12: MD. ABDUL MALEK
S/O LATE AKIN ALI
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
13: MD. ADUL KADIR
S/O LATE AKIN ALI
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
14: MD. ABDUL KARIM
S/O LATE AKIN ALI
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
15: MD. RAFIQUE ALI
S/O LATE AKIN ALI
RESIDENT OF VILLAGE KUPATIMARI
BHURAGON
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
VERSUS
ON THE DEATH OF MD. HAFIZUDDIN MANDAL HIS LEGAL HEIRS NAMELY
HELAL UDDIN AND ORS.
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
2:MD. NIZAMUDIN
Page No.# 4/7
S/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
3:MD. MAINUL HOQUE
S/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
4:MD. SAFIUDDIN
S/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
5:MD. MAHIUDDIN BHUTU
S/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
6:MD. SAHABADDIN
S/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
7:MD. FARID UDDIN
S/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
Page No.# 5/7
8:MUSSTT. SIRIYA BEGUM
D/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
9:MUSSTT. MINAR BEGUM
D/O LATE HAFIZUDDIN MANDAL
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
10:ON THE DEATH OF NAZIMUDDIN SON OF LATE HAFIZUDDIN
HIS LEGAL HEIRS MUSSTT. UMEDA BEGUM
W/O LATE NAZIMUDDIN
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
11:MD. SARIFUDDIN
D/O LATE NAZIMUDDIN
RESIDENT OF VILLAGE BALIDUNGA
PO BHURAGAON
MOUZA AND PS BHURAGAON
DIST MORIGAON
ASSAM
12:MUSSTT. HALEMAN NESSA
W/O A. SAMED
D/O LATE HAFIZUDDIN
RESIDENT OF VILLAGE BARAN KURI
PO KAHARI
MOUZA AND PS LAHARIGHAT
DIST MORIGAON
ASSAM
13:MUSSTT. MAFIDA BEGUM
W/O MD.NURUL ISLAM
D/O LATE HAFIZUDDIN
RESIDENT OF VILLAGE TIYA PATHAR
PO SINGARI
MOUZA SINGURI
Page No.# 6/7
PS JURIA
DIST NAGAON
ASSAM
14:MUSSTT. HUNUFA KHATUN
W/O MD. ISMAL HUSSAIN MAULABI
D/O LATE HAFIZUDDIN
RESIDENT OF VILLAGE BARALIMARI
PO BARALIMARI
MOUZA PAKARIA
DIST MORIGAON
ASSAM
15:MUSSTT. UMMEHANI BEGUM
W/O ABDUL RAHMAN
RESIDENT OF VILLAGE PHALIHAMARI PATHAR
PO PHALIHAMARI
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
16:MUSSTT. SAJEDA BEGUM
W/O SAIFUL ISLAM
D/O LATE HAFIZUDDIN
RESIDENT OF VILLAGE KATHANI
PO KATHANI
MOUZA LAHARIGHAT
DIST MORIGAON
ASSAM
17:MUSST. ANUWARA BEGUM
W/O MAKBUL HUSSAIN
RESIDENT OF BALIPARA JANGAL
PO PHALIHAMARI PATHAR
MOUZA BHURAGAON
DIST MORIGAON
ASSAM
------------
Advocate for : MR. A TALUKDAR
Advocate for : MD. M H CHOUDHURY appearing for ON THE DEATH OF MD.
HAFIZUDDIN MANDAL HIS LEGAL HEIRS NAMELY HELAL UDDIN AND
ORS.
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
Page No.# 7/7
ORDER
21.12.2022 Heard Mr. R. Sarma, learned counsel for the applicant and Mr. M. K. Choudhury, learned counsel appearing for the respondent No.1(iv).
By this application under Order XLI Rule 5 read with Section 151 of the CPC, the applicant has prayed to stay the operation of the impugned judgment dated 05.09.2017 and decree dated 12.09.2017 passed by the learned Munsiff No.1, Morigaon in Title Suit No. 32/2011.
Issue notice.
The appellant/applicant shall take steps for service of notice upon the respondents except respondent No.1(iv) within fifteen days from today by registered post with A/D post as well as under usual process. List the matter after 5(five) weeks.
Till the returnable date, the operation of the impugned judgment dated 05.09.2017 and decree dated 12.09.2017 passed by the learned Munsiff No.1, Morigaon in Title Suit No. 32/2011shall remain stayed.
JUDGE
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