Gauhati High Court
Page No.# 1/7 vs Hifjur Rahman Laskar And 12 Ors on 28 November, 2022
Page No.# 1/7
GAHC010201802022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/158/2022
AZIR UDDIN BARBHUIYA AND 8 ORS.
S/O LATE MOYUB ALI BARBHUIYA,
RESIDENT OF VILLAGE DUDHPUR, PS AND DIST HAILAKANDI, ASSAM
2: KAHIR UDDIN BARBHUIYA
S/O LATE MOYUB ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
PS AND DIST HAILAKANDI
ASSAM
3: NOOR UDDIN BARBHUIYA
S/O LATE MOYUB ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
PS AND DIST HAILAKANDI
ASSAM
4: HIFJUR RAHMAN BARBHUIYA
S/O LATE MOYUB ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
PS AND DIST HAILAKANDI
ASSAM
5: NAZIM UDDIN BARBHUIYA
S/O LATE IMAD ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
PS AND DIST HAILAKANDI
ASSAM
6: GIAS UDDIN BARBHUIYA
S/O LATE IMAD ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
Page No.# 2/7
PS AND DIST HAILAKANDI
ASSAM
7: ISLAM UDDIN BARBHUIYA
S/O LATE IMAD ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
PS AND DIST HAILAKANDI
ASSAM
8: FAKAR UDDIN BARBHUIYA
S/O LATE IMAD ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
PS AND DIST HAILAKANDI
ASSAM
9: JALAL UDDIN BARBHUIYA
S/O LATE NIMAR ALI BARBHUIYA
RESIDENT OF VILLAGE DUDHPUR
PS AND DIST HAILAKANDI
ASSA
VERSUS
HIFJUR RAHMAN LASKAR AND 12 ORS.
S/O LATE ABDUL LATIF LASKAR
RESIDENT OF VILLAGE DUDHPUR, PO BALIURA, DIST HAILAKANDI,
ASSAM 788155
2:SOIDUR RAHMAN LASKAR
S/O LATE ABDUL LATIF LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
3:FOIZUR RAHMAN LASKAR
S/O LATE ABDUL LATIF LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
4:BADAR UDDIN LASKAR
S/O LATE TAJAMUL ALI LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
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DIST HAILAKANDI
ASSAM 788155
5:SOMIRUN NESSA LASKAR
W/O LATE MONIR UDDIN LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
6:NOOR JAHANARA BEGUM LASKAR
D/O LATE MONIR UDDIN LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
7:SAHIDA BEGUM LASKAR
D/O LATE MONIR UDDIN LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
8:ALI AKBAR LASKAR
S/O LATE MONIR UDDIN LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
9:ALI ASKAR LASKAR
S/O LATE MONIR UDDIN LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
10:ALI AMJAD LASKAR
S/O LATE MONIR UDDIN LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
Page No.# 4/7
ASSAM 788155
11:SAHAB UDDIN LASKAR
S/O LATE TAJAMUL ALI LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
12:HILAL UDDIN LASKAR
S/O LATE TAJAMUL ALI LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
13:ANAM UDDIN LASKAR
S/O LATE TAJAMUL ALI LASKAR
RESIDENT OF VILLAGE DUDHPUR
PO BALIURA
DIST HAILAKANDI
ASSAM 788155
14:ON THE DEATH OF LATE FULSINA BIBI
HER LEGAL HEIRS JAMSHED ALI
S/O LATE AYUB ALI
RESIDENT OF KARICHERRA
PO KARICHERRA BAZAR
PS KATLICHERA
DIST HAILAKANDI
ASSAM 788165
15:SALEY AHMED
S/O JAMSHED ALI
RESIDENT OF KARICHERRA
PO KARICHERRA BAZAR
PS KATLICHERA
DIST HAILAKANDI
ASSAM 788165
16:NOOR AHMED
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S/O JAMSHED ALI
RESIDENT OF KARICHERRA
PO KARICHERRA BAZAR
PS KATLICHERA
DIST HAILAKANDI
ASSAM 788165
17:SAFI AHMED
S/O JAMSHED ALI
RESIDENT OF KARICHERRA
PO KARICHERRA BAZAR
PS KATLICHERA
DIST HAILAKANDI
ASSAM 788165
18:KAMLARUN NESSA
D/O JAMSHED ALI
RESIDENT OF KARICHERRA
PO KARICHERRA BAZAR
PS KATLICHERA
DIST HAILAKANDI
ASSAM 788165
19:SALMA BEGUM
D/O JAMSHED ALI
RESIDENT OF KARICHERRA
PO KARICHERRA BAZAR
PS KATLICHERA
DIST HAILAKANDI
ASSAM 78816
Advocate for the Petitioner : MR. A H M R CHOUDHURY
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 28.11.2022
Heard Ms. R Choudhury, learned counsel for the appellant.
By this appeal under Section 100 of the CPC, the appellant has challenged the legality
and correctness of the Judgment and Decree dated 27.06.2022 in Title Appeal 17/2019
passed by the learned Civil Judge, Hailakandi whereby the First Appeal was partly
decreed modifying the Judgment and Decree dated 26.06.2019 passed by the learned
Munsiff No.1 in Title Suit No.108/2007.
The second appeal is admitted on the following substantial questions of law:
1) Whether both the Courts below committed wrong by decreeing the suit
of the Respondents/ plaintiffs by misreading the various pleading and
evidences on record?
2) Whether the findings arrived at by both the Courts below that " the
plaintiffs were dispossessed from 7 Kathas of land" is correct in absence
of any issue in that respect?
3) Whether in the facts and circumstances of the case, the jurisdiction of
the Civil court is barred under the provisions of Section 154 of the
Assam Land and Revenue Regulation, 1886?
4) Whether the learned Courts below committed wrong in declaring right,
title and interest of the Respondents/ plaintiffs in absence of any such
prayer?
5) Whether in absence of any issue with regard to alleged dispossession of
plaintiffs from suit land by the defendants and moreover in absence of
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any evidence to that effect, the findings arrived at by both the Courts
below are at all sustainable in law/
6) Whether any other substantial question of law which may arise at the
time of hearing of the appeal?
Call for records.
Issue notice to the respondent Nos. 1 to 19. Steps by registered post with A/D within 5
days.
List after 5(five) weeks.
JUDGE
Comparing Assistant
