Gauhati High Court
Sri Bijoy Sahu vs Sri Phool Chand Sahu (Teli) And 14 ... on 28 February, 2022
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GAHC010031162022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/21/2022
SRI BIJOY SAHU
SON OF RAM BIHARI SAHU, AJIT SAHU IS NOT MADE A PARTY AS HE
EXPIRED UNMARRED WITHOUT ANY LEGAL HEIRS, EXCLUDING BIJOY
SAHU, RESIDENT OF CHANGMAI GORIA GAON, UNDER BORBORUAH P.S.,
DIBRUGARH, ASSAM.
VERSUS
SRI PHOOL CHAND SAHU (TELI) AND 14 ORS
SON OF LATE HARIHAR SAHU(TELI), RESIDENT OF CHANGMAI GORIA
GAON, P.O. AND P.S. BORBORUAH, DISTRICT DIBRUGARH, ASSAM.
2:SRI RAJESH SAHU (TELI)
SON OF LATE HARIHAR SAHU(TELI)
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
3:SRI GULCHAN SAHU (TELI)
SON OF LATE HARIHAR SAHU(TELI)
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
4:SRI BABLU SAHU (TELI)
SON OF LATE HARIHAR SAHU(TELI)
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
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5:SRI LAL CHAND SAHU (TELI)
SON OF LATE HARIHAR SAHU(TELI)
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
6:SMTI. SUSMITA SAHU (TELI)
DAUGHTER OF LATE HARIHAR SAHU(TELI)
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
7:SMTI. MOSONDIA SAHU (TELI)
WIFE OF LATE HARIHAR SAHU(TELI)
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
8:SMTI CHANDRA DEVI GUPTA
WIFE OF SRI SAMBHU GUPTA
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
9:SRI BABUA SAHU
SON OF LATE HARI PD. SAHU
RESIDENT OF CHANGMAI GORIA GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM.
10:SMTI SABITRI SAHU
DAUGHTER OF LATE HARI PD. SAHU
RESIDENT OF KAKOTI GAON
P.O. AND P.S. BORBORUAH
DISTRICT DIBRUGARH
ASSAM
11:SMTI. PANCHAMI SAHU
DAUGHTER OF LATE HARI PD. SAHU
RESIDENT OF HALMARI RAMGACHAI GAON
P.O. AND P.S. KHOWANG
DISTRICT
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12:STATE OF ASSAM
(THROUGH THE SECRETARY
DEPARTMENT OF REVENUE
DISPUR
GUWAHATI)
13:THE DEPUTY COMMISSIONER
(REVENUE)
DIBRUGARH.
14:THE CIRCLE OFFICER
WEST REVENUE CIRCLE
DIBRUGARH
ASSAM
15:THE OFFICER-IN-CHARGE
BORBORUAH POLICE STATION
DIBRUGARH DISTRICT
BORBORUA
Advocate for the Petitioner : MR. S DUTTA
Advocate for the Respondent :
BEFORE
THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
ORDER
28.02.2022
Heard Mr. S. Dutta, the learned counsel for the appellant.
This Second Appeal is filed under Section 100 of the Code of Civil Procedure,
1908, against the Judgment and Decree dated 16.02.2019 passed by the
learned Civil Judge, Dibrugarh in Title Appeal No. 29/2013 which is admitted on
the following substantial questions of law:-
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(1) Whether the appellant/defendant 2 being a bonafide purchaser
under Section 41 of the Transfer of Property Act and having satisfied
the mutation entry of the seller (Babua Sahu), the Appellate Court
was justified to cancel the sale deed no. 1364/03?
(2) Whether the learned Appellate Court was justified to arrive at the
finding that Respondents No. 1 to 7 were never served with any
notice prior to conversion of annual patta to periodic patta land
without discussing the fact that, the respondents no. 1 to 7 were
never in possession of the suit land and hence not the original
pattadars?
Any other substantial questions of law, may be formulated at the time of
hearing.
LCR be called for. The appellant shall take steps on the respondents within a
period of three days from today both by way of registered post with A/D and
usual process.
Notice is made returnable after four weeks.
JUDGE
Comparing Assistant
