Gauhati High Court
Page No.# 1/8 vs Nurul Haque Barbhuiya And 21 Ors on 21 February, 2022
Page No.# 1/8
GAHC010201342021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/18/2022
MANIK UDDIN LASKAR AND 4 ORS.
S/O LATE NANU MIA LASKAR,
RESIDENT OF AMBICAPUR, ALITIKAR, PO MEHERPUR, DIST CACHAR,
ASSAM
2: MD. MOTIUR RAHMAN
S/O LATE NANU MIA LASKAR
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
DIST CACHAR
ASSAM
3: MD. ATABUR RAHMAN LASKAR
S/O LATE NANU MIA LASKAR
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
DIST CACHAR
ASSAM
4: MUSST. AFTARUN NESSA
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
DIST CACHAR
ASSAM
5: MUSST. MONI BEGUM
D/O LATE NANU MIA LASKAR
RESIDENT OF AMBICAPUR
Page No.# 2/8
ALITIKAR
PO MEHERPUR
DIST CACHAR
ASSA
VERSUS
NURUL HAQUE BARBHUIYA AND 21 ORS.
S/O LATE SAIB ALI BARBHUIYA
RESIDENT OF AMBICAPUR, ALITIKAR, PO MEHERPUR, DIST CACHAR,
ASSAM
2:ON THE DEATH OF JAMIR ALI
HIS LEGAL HEIRS
RAHMAN ALI LASKAR
S/O LATE JAMIR ALI @ JAMIR UDDIN LASKAR
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
PS SILCHAR
DIST CACHAR
ASSAM
3:NOIM UDDIN LASKAR @ NAYAN UDDIN LASKAR
S/O LATE JAMIR ALI @ JAMIR UDDIN LASKAR
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
PS SILCHAR
DIST CACHAR
ASSAM
4:SALIM UDDIN LASKAR
S/O LATE JAMIR ALI @ JAMIR UDDIN LASKAR
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
PS SILCHAR
DIST CACHAR
ASSAM
5:ON THE DEATH OF RAIS ALI
Page No.# 3/8
HIS LEGAL HEIRS
MUSSTT. ASMARUN NESSA
D/O LATE RAIS ALI
W/O FOKOI MIA
RESIDENT OF VILLAGE MADHURBOND NEAR SAW MILL
E AND D BUND
PO AND PS SILCHAR
DIST CACHAR
ASSAM
6:MUSSTT. MAYARUN NESSA
D/O LATE RAIS ALI
W/O LATE TAJUL UDDIN LASKAR
RESIDENT OF VILLAGE MADHURBOND PO AND PS SILCHAR
DIST CACHAR
ASSAM
7:ON THE DEATH OF MOZZOMIL ALI
HIS LEGAL HEIRS NASIR UDDIN LASKAR
S/O LATE MOZZOMIL ALI
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
DIST CACHAR
ASSAM
8:MUSSTT. TADBHANU LASKAR
W/O FAKIR ALI
D/O LATE MOZZOMIL ALI
RESIDENT OF VILLAGE SAILTAKANDI
4 MILE
PO AND PS UDHARBOND
DIST CACHAR
ASSAM.
9:MUSSTT. MANJU LASKAR
TOIMUSH ALI LATE RANJU LASKAR
D/O LATE MOZZOMIL ALI
Page No.# 4/8
RESIDENT OF VILL
PO AND PS BHANGA
PS KARIMGANJ
DIST KARIMGANJ
ASSAM
10:ON THE DEATH OF TOIMUSH ALI
HIS LEGAL HEIRS
MUSSTT. AYARUN NESSA LASKAR
W/O TOBUJUL ALI
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
DIST CACHAR
ASSAM
11:TAJ UDDIN LASKAR
S/O LATE TOIMUSH ALI
RESIDENT OF SMCH
GHOONGOOR MEDICAL DASPARA
PO SMCH
PS SILCHAR
DIST CACHAR
ASSAM.
12:FOJIBUR RAHMAN LASKAR
S/O LATE TOIMUSH ALI
RESIDENT OF SMCH
GHOONGOOR MEDICAL DASPARA
PO SMCH
PS SILCHAR
DIST CACHAR
ASSAM.
13:MILON UDDIN LASKAR
S/O LATE TOIMUSH ALI
RESIDENT OF SMCH
GHOONGOOR MEDICAL DASPARA
PO SMCH
Page No.# 5/8
PS SILCHAR
DIST CACHAR
ASSAM.
14:MOJIBUR RAHMAN LASKAR
S/O LATE TOIMUSH ALI
RESIDENT OF SMCH
GHOONGOOR MEDICAL DASPARA
PO SMCH
PS SILCHAR
DIST CACHAR
ASSAM.
15:ON THE DEATH OF TURFAN ALI
HIS LEGAL HEIRS BABUL UDDIN LASKAR
S/O LATE TURFAN ALI
RESIDENT OF SMCH
GHOONGOOR MEDICAL DASPARA
PO SMCH
PS SILCHAR
DIST CACHAR
ASSAM.
16:SAFAR ALI
S/O LATE JAMIR ALI
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
PS SILCHAR DIST CACHAR
ASSAM
17:MUSST. SUMITRA BIBI
W/O KOTON MIA
D/O LOTAI MIA
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
PS SILCHAR DIST CACHAR
ASSAM
Page No.# 6/8
18:ON THE DEATH OF AZIR UDDIN
HIS LEGAL HEIRS
MD. ALIM UDDIN
S/O LATE AZIR UDDIN
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
PS SILCHAR DIST CACHAR
ASSAM
19:AFILA BEGUM BARBHUIYA
W/O TAIBUR RAHMAN BARBHUIYA
D/O LATE AZIR UDDIN
RESIDENT OF VILLAGE SAIDPUR
NEAR RAHIMER DUKAN
PO SONABARIGHAT
PS SILCHAR
DIST CACHAR
ASSAM
20:MUSSTT. SIFATUN NESSA
D/O LATE AZIR UDDIN
RESIDENT OF VILLAGE SAIDPUR
NEAR RAHIMER DUKAN
PO SONABARIGHAT
PS SILCHAR
DIST CACHAR
ASSAM
21:MUSST. ALFA BEGUM
W/O AINUL BARBHUIYA
D/O LATE AZIR UDDIN
RESIDENT OF AMBICAPUR
ALITIKAR
PO MEHERPUR
PS SILCHAR
DIST CACHAR
ASSAM
22:MUSST. MORNA BEGUM
D/O LATE AZIR UDDIN
RESIDENT OF AMBICAPUR
ALITIKAR
Page No.# 7/8
PO MEHERPUR
PS SILCHAR
DIST CACHAR
ASSA
Advocate for the Petitioner : MR. T U LASKAR
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 21.02.2022
Heard Mr. T.U. Laskar, learned counsel for the appellant.
The appeal is admitted for hearing with the following substantial questions of law:-
1. Whether the impugned judgment and decree passed by the learned appellate court below
ignoring the respective pleading of the parties to suit and the evidence of plaintiff (PW.1) in the case
record and thereby decreeing the suit of the plaintiff over the suit land without impleading the co
sharer of the suit land who are having their right, title and interest over the suit land by their right of
inheritance over the suit land which resulted into perversity and miscarriage of justice?
2. Whether the impugned judgment and decree passed by the learned appellate court below
ignoring the evidence of PW.1) in the nature of an admission stating that Howarun Bibi sold 3 Kathas
land in suit patta and dag to Nanu Mia in the year 1974 and also stated that towards eastern side of
the suit land the defendants have their land and the defendants inherited and possessing the same
which are not consistent with the boundary description of the suit land and thereby decreeing the suit
of the respondent/ plaintiff have resulted into perversity and miscarriage of justice.
3. Whether the impugned judgment and decree passed by the learned appellate court below
ignoring the documentary evidence i.e. (exhibit-6) in the case record and there by holding that the
respondent/ plaintiff purchased the suit land from the maternal grandfather of defendants/ appellants
which have resulted into perversity and miscarriage of justice?
The appellant shall be at liberty to raise any other substantial questions of law at the time of
hearing.
Issue notice to the respondents, returnable by 6 weeks.
Page No.# 8/8
The appellant shall take steps for service of notice upon the respondents by registered post with
A/D as well as by usual process.
Steps be taken within three days.
Call for the LCR.
List the matter after 6 weeks.
JUDGE
Comparing Assistant
