Gauhati High Court
Page No.# 1/6 vs Smti Rahima Bibi And 5 Ors on 5 January, 2022
Page No.# 1/6
GAHC010226602018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/328/2018
ABINASH CH. DAS AND 5 ORS
S/O LATE MANINDRA CH. DAS,
VILLAGE CHAGALIA PART-II, PO CHAGALIA, PS GOLAKGANJ, DIST
DHUBRI, ASSAM-783335
2: FANINDRA CH. DAS @ PHANI BHUSAN DAS
R/O HITENDRA NARAYAN ROAD
OPPOSITE OF DR. DIPANKAR DUTTA
PO COOCH BEHAR
PS KOTOWALI
DIST COOCHBEHAR
WEST BENGAL
736101
3: GAURANGA DAS @ GAURANGA CH. DAS
S/O LATE MANINDRA CH. DAS
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
DIST DHUBRI
ASSAM-783335
4: SOMA DAS
W/O LATE RABINDRA CH. DAS.
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
DIST DHUBRI
ASSAM-783335
5: DEVIKA DAS
W/O GAUTAM DAS
Page No.# 2/6
D/O LATE RABINDRA CH. DAS
VILL AND PO KAMAT FULBARI
PS TUFANGANJ
DIST COOCH BEHAR
WEST BENGAL
736159
6: MONALIKA DAS
D/O LATE RABINDRA CH. DAS
REPRESENTED BY HER MOTHER NAMELY SOMA DAS.
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
DIST DHUBRI
ASSAM-78333
VERSUS
SMTI RAHIMA BIBI AND 5 ORS
W/O LATE SUKUR ALI
VILLAGE CHAGALIA PART-II, PO CHAGALIA, PS GOLAKGANJ, DIST
DHUBRI, ASSAM-783335
2:SMTI. AKLIMA BEWA
W/O LATE ABDUL RAHIM
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
DIST DHUBRI
ASSAM-783335
3:SRI NIROD CH. DAS
S/O RAJENDRA CH. DAS
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
DIST DHUBRI
ASSAM-783335
4:SRI ASWINI KR. DAS
S/O LATE JAGADISH CH. DAS
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
Page No.# 3/6
DIST DHUBRI
ASSAM-783335
5:SRI MADHUSUDAN DAS
S/O LATE PRANANATH DAS
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
DIST DHUBRI
ASSAM-783335
6:SUBODH CH. BHOWMIK
S/O LATE SATISH CH. BHOWMIK
VILLAGE CHAGALIA PART-II
PO CHAGALIA
PS GOLAKGANJ
DIST DHUBRI
ASSAM-78333
Advocate for the Petitioner : MR. B BANERJEE
Advocate for the Respondent : MS. R CHOUDHURY (R1, R2)
Linked Case : RSA/318/2018
ABINASH CH. DAS AND 5 ORS
S/O LATE MANINDRA CH. DAS
VILL. CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN 783335
2: FANINDRA CH. DAS @ PHANI BHUSAN DAS
R/O HITENDRA NARAYAN ROAD
OPPOSITE OF DR. DIPANKAR DUTTA
P.O COOCH BEHAR
P.S. KOTOWALI
DIST. COOCH BEHAR (WEST BENGAL) PIN 736101
3: GAURANGA DAS @ GAURANGA CH. DAS
S/O LATE MANINDRA CH. DAS
VILL. CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
Page No.# 4/6
ASSAM
PIN 783335
4: SOMA DAS
W/O LATE RABINDRA CH. DAS
VILL. CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN 783335
5: DEVIKA DAS
W/O GAUTAM DAS
D/O LATE RABINDRA CH. DAS
VILL. AND P.O. KAMAT FULBARI
P.S. TUFANGANJ
DIST. COOCH BEHAR (WEST BENGAL) PIN 736159
6: MONALIKA DAS
D/O LATE RABINDRA CH. DAS
REPRESENTED BY HER MOTHER NAMELY SOMA DAS
VILL. CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN 783335
VERSUS
SMTI RAHIMA BIBI AND 5 ORS
W/O LATE SUKUR ALI
R/O CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN 783335
2:SMTI AKLIMA BEWA
W/O LATE ABDUL RAHIM
R/O CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAGANJ
DIST. DHUBRI
ASSAM
PIN 783335
Page No.# 5/6
3:NIROD CH. DAS
S/O RAJENDRA CH. DAS
R/O CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM.
4:ASWINI KR. DAS
S/O JAGADISH CH. DAS
R/O CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM.
5:MADHUSUDAN DAS
S/O LATE PRANANATH DAS
R/O CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM.
6:SUBODH CH. BHOWMIK
S/O LAT SATISH CH. BHOWMIK
R/O CHAGALIA PART-II
P.O. CHAGALIA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM.
------------
Advocate for : MR G P BHOWMIK
Advocate for : appearing for SMTI RAHIMA BIBI AND 5 ORS
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 05.01.2022
Heard Mr. A Dhar, learned counsel for the appellant in RSA
No.328/2018 and RSA No.318/2018. I have also heard Ms. R Choudhury,
learned counsel for the respondent Nos.1 and 2.
Page No.# 6/6
Both these appeals arise out of the judgment and decree dated
10.07.2018 passed in Title appeal No.43/2015.
It reveals that the service of notice upon the respondent Nos.3 to
6 who were the proforma defendant in the suit had been duly affected as
can be seen from the order of the Lawazima Court dated 13.12.2021.
Accordingly, service upon the proforma respondent Nos.3 to 6 is
also deemed to be complete in so far as RSA No.318/2018 is concerned.
Accordingly, as service is complete in both the matters and LCR
has also been received, let the matter be listed for hearing in usual course.
JUDGE
Comparing Assistant
