Page No.# 1/5 vs Smti Prabawati Shyam
2022 Latest Caselaw 4230 Gua

                                                                Page No.# 1/5

GAHC010206342022




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

                         Case No. : CRP(IO)/255/2022

         ANIL PANTATI AND 16 ORS
         S/O LATE BIHU PANTATI, R/O NEAR CHARAIDEO G/P OFFICE, CHARAIDEO
         1 NO. LINE, P.O. AND P.S.-MATHURAPUR, DIST- CHARAIDEO, ASSAM

         2: NIPEN SAIKIA
          S/O RI GONGADHAR SAIKIA
          R/O VILL-3 NO. BAKUPUKHURI
          P.O.-NAMAIGARH HABI (DHOLBAGAN)
          P.S.-MATHURAPUR
          DIST- CHARAIDEO
         ASSAM

         3: PRADIP RAJKONWAR
          S/O LATE GAYRALA RAJKONWAR
          R/O MAHON GAON
          P.O.-DHOLBAGAN
          P.S.-MATHURAPUR
          DIST-CHARAIDEO
         ASSAM

         4: ATUL MAHON
          S/O LATE MAZARA MAHON
          R/O MAHON GAON
          P.O.-TENGAPUKHURI
          P.S.-MATHURAPUR
          DIST-CHARAIDEO
         ASSAM

         5: ROBIN MAHON (LAY)
          S/O SURESH MOHAN
          R/O MAHON GAON
          P.O.-TENGAPUKHURI
          P.S.-MATHURAPUR
          DIST-CHARAIDEO
                                                Page No.# 2/5

ASSAM

6: PHUNU GANJU
 S/O LATE JAY GANJU
 R/O BAJUPUKHURI LENGIBOR GRANT JUNGLE MATI
 P.O.-MULAIGHAR HABI
 P.S.-MATHURAPUR
 DIST- CHARAIDEO
ASSAM

7: RAJEN GONJU
 S/O LATE JOY GONJU
 R/O BAKUPUKHURI LENGIBOR GRANT JUNGLE MATI
 P.O.-MULAIGHAR HABI
 P.S.-MATHURAPUR
 DIST-CHARAIDEO
ASSAM

8: NAREN KANDULA
 S/O LATE AMRUS KANDULA
 R/O BAKUPUKHURI LENGIBOR GRANT JUNGLE MATI
 P.O.-MULAIGHAR HABI
 P.S.-MATHURAPUR
 DIST-CHARAIDEO
ASSAM

9: DEBA PHUKON
 S/O LATE DEHIRAM PHUKAN
 R/O MAHON GAON
 P.O.-TENGAPUKHURI
 P.S.-MATHURAPUR
 DIST- CHARAIDEO
ASSAM

10: SHASIN SASONI
 S/O SRI GHANA SASONI
 R/O RAJBARI LINE (NEAR CO-OPERATIVE GODOWN)
 P.O.-DHOLBAGAN
 P.S.-MATHURAPUR
 DIST- CHARAIDEO
ASSAM

11: BIBLOP DOWARA
 S/O SRI NUMAL DOWARA
 R/O DOWARA GAON
 P.O.-TENGAPUKHURI
 P.S.-MATHURAPUR
 DIST-CHARAIDEO
                                    Page No.# 3/5

ASSAM

12: SHANKOR PANTATI
 S/O LATE JITNA PANTATI
 R/O CHARAIDEO 1 NO. LINE
 P.O.-DHOLBAGAN
 P.S.-MATHURAPUR
 DIST- CHARAIDEO
ASSAM

13: HEMANTA (BAPO) PANTATI
 S/O LATE BELASON PANTATI
 R/O CHARAIDEO MONKHUSI
 P.O.-DHOLBAGAN
 P.S.-MATHURAPUR
 DIST- CHARAIDEO
ASSAM

14: ANIRUDHA NAHOK
 S/O SRI GHANA NAHOK
 R/O CHARAIDEO 8 NO. LINE
 P.O.-DHOLBAGAN
 P.S.-MATHURAPUR
 DIST-CHARAIDEO
ASSAM

15: PUTU (INDRASWAR) BORUAH
 S/O LATE JUWARAM BORUAH
 R/O P.D.CHALIHA ROAD
AMOLAPATY
 P.O. AND P.S.-SIVASAGAR
 DIST- SIVASAGAR
ASSAM

16: BHASKOR JYOTI BORUAH
 S/O SRI PUTU BORUAH
 R/O P.D. CHALIHA ROAD
AMOLAPATTY
 P.O. AND P.S.-SIVASAGAR
 DIST- SIVASAGAR
ASSAM

17: MISS DAMAYANTI SAIKIA BORUAH
 S/O SRI PUTU BORUAH
 R/O P.D. CHALIHA ROAD
AMOLAPATTY
 P.O. AND P.S.-SIVASAGAR
 DIST-SIVASAGAR
                                                                               Page No.# 4/5

             ASSA

            VERSUS

            SMTI PRABAWATI SHYAM
            W/O SRI MUKUTA SHYAM, R/O CHALA PATHAR GAON, P.O. AND P.S.-
            SIVASAGAR, DIST-SIVASAGAR, ASSAM, PIN-785688



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                          ORDER

Date : 02-11-2022

Heard Mr. B.K. Das, learned counsel for the petitioner.

This revision petition is directed against the order dated 01-09-2022 passed by the

learned Munsiff, Charaideo at Sonari in T.S. No. 09/2022 rejecting the application filed by

the petitioner under Order VII Rule 11 CPC praying for rejection of the plaint on the

ground that the suit has been instituted without complying with the requirement of

Section 80 CPC. Such a prayer was made on account of the fact that the two proforma

defendants in the suit were Government officials. However, taking note of the fact that no

relief was prayed against the two proforma defendants, the learned Munisff had rejected

the prayer made by the petitioner by the impugned order dated 01-09-2022. Hence, this

revision petition.

During the course of the argument Mr. Das, in his usual fairness, has invited the Page No.# 5/5

attention of this Court to the judgment and order dated 19-10-2022 passed in CRP(I/O)

No. 241/2022 (Anil Pantati & 16 Ors. Vs. Upen Kr. Saikia ) wherein a similar issue has

been decided by this Court by taking a view which goes against the petitioner. Mr. Das,

therefore, submits that the decision rendered in the case of Anil Pantanti & Ors

(Supra) will be applicable in this case.

I also find that no relief was prayed for by the plaintiff against the proforma

defendants in the suit. In such view of the matter, the impugned order, in the opinion of

this Court, does not suffer from any infirmity.

In view of the above, this revision petition is held to devoid of any merit and the

same is accordingly closed.

JUDGE GS

Comparing Assistant