Gauhati High Court
Page No.# 1/ vs Rupeswar Sarkar And Ors on 28 April, 2023
Page No.# 1/10
GAHC010080682023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/65/2023
RABINDRA SARKAR AND 2 ORS.
S/O LATE KHARGESWAR SARKAR R/O VILL. SALBARI P.O. BOITAMARI
DIST. BONGAIGAON ASSAM
2: BINOY KUMAR SARKAR @ BINOY RAM SARKAR
S/O LATE KHARGESWAR SARKAR R/O VILL. SALBARI P.O. BOITAMARI
DIST. BONGAIGAON ASSAM
3: SIBEN SARKAR @ SIBENDRA SARKAR
S/O LATE KHARGESWAR SARKAR
RESIDENTS OF VILL.- SALBARI
P.O.- BOITAMARI
DIST.- DIST.- BONGAIGAON (ASSAM)
VERSUS
RUPESWAR SARKAR AND ORS.
S/O LATE HEMKANTA SARKAR,
R/O VILL.- SALBARI,
P.O.- BOITAMARI,
P.S.- ABHAYAPURI,
DIST.- BONGAIGAON (ASSAM), PIN- 783389.
2:DAMBARUDHAR SARKAR
S/O LATE CHNADRA MOHAN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
Page No.# 2/10
3:BHUPEN SARKAR
S/O LATE AKSHAY KUMAR SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
4:JOGESWAR SARKAR
S/O LATE HARWESWAR SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
5:ON THE DEATH OF AMARENDRA SARKAR
HIS LEGAL HEIRS GIRI BALA SARKAR
W/O LT AMARENDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
6:HOLI SARKAR
S/O LT AMARENDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
7:TOLI SARKAR
S/O LT AMARENDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
Page No.# 3/10
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
8:ARATI SARKAR
D/O LT AMARENDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
9:CHOTALI SARKAR
W/O LATE GAURI KANTA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
10:BIPUL SARKAR
S/O LATE GAURI KANTA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
11:ON THE DEATH OF HEMANTI SARKAR
HER LEGAL HEIRS ARE SHOTISH SARKAR
S/O LATE NIRANJAN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
12:KAITU SARKAR
S/O LATE NIRANJAN SARKAR R/O VILL.- SALBARI
Page No.# 4/10
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
13:JAMITA SARKAR
D/O LATE NIRANJAN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
14:KANAK SARKAR
S/O LATE HARESWAR SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
15:NAREN SARKAR
S/O LATE HARESWAR SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
16:ON THE DEATH OF OF SISIKANTA SARKAR
HIS LEGAL HEIRS ARE NALITA SARKAR
W/O LATE SISIKANTA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
Page No.# 5/10
17:PRAN SARKAR
S/O LATE SISIKANTA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
18:GITANJALI SARKAR
D/O LATE SISIKANTA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
19:NIMU MOHAN SARKAR
S/O LATE CHANDRA MOHAN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
20:PRABIN SARKAR
S/O LATE CHANDRA MOHAN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
21:JAGAT SARKAR
S/O LATE AKSHAY KUMAR SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
Page No.# 6/10
PIN- 783389.
22:RAJEN SARKAR
S/O LATE AKSHAY KUMAR SARKAR
RESIDENTS OF- VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
23:ON THE DEATH OF DHIREN SARKAR HIS LEGAL HEIRS ANIMA
SARKAR
W/O LATE DHIREN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
24:BHABANI SARKAR
S/O LATE DHIREN SARKAR
RESIDENTS OF VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
25:MONIKA SARKAR
D/O LATE DHIREN SARKAR
RESIDENTS OF VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
26:JOTIKA SARKAR
D/O LATE DHIREN SARKAR
RESIDENTS OF VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
Page No.# 7/10
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
27:JAYANTI SARKAR
D/O LATE DHIREN SARKAR
RESIDENTS OF VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
28:ON THE DEATH OF MANINDRA SARKAR HIS LEGAL HEIRS ALAKA
SARKAR
W/O LATE MANINDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
29:TAPAN SARKAR
S/O LATE MANINDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
30:KAMAL KISHAR SARKAR
S/O LATE MANINDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
31:DIPA SARKAR
D/O LATE MANINDRA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
Page No.# 8/10
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
32:ON THE DEATH OF PREMANANDA SARKAR
HIS LEGAL HEIRS RITA SARKAR
W/O LT PREMANANDA SARKAR
33:MITALI SARKAR
D/O LT PREMANANDA SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
34:RENUKA BALA SARKAR
W/O LATE KESHORI MOHAN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
35:JONALI SARKAR @ MAZUMDER
D/O LATE KESHORI MOHAN SARKAR R/O VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
PIN- 783389.
36:BARNALI SARKAR @ ADHIKARY
D/O LATE KESHORI MOHAN SARKAR
ABOVE 16-21 RESIDENTS OF VILL.- SALBARI
P.O.- BOITAMARI
P.S.- ABHAYAPURI
DIST.- BONGAIGAON (ASSAM)
Page No.# 9/10
PIN- 783389
Advocate for the Petitioner : MS. R CHOUDHURY
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 28.04.2023
Heard Ms. R Choudhury, learned counsel for the appellant.
The second appeal is admitted for hearing on the following two substantial questions of
law:
1) Whether the Judgment and decree passed by both the Courts below are vitiated
due to non-consideration of the Exhibits- 1 to 6 being proved by calling PW-5 Lot
Mondal and as such non-consideration of the evidences of the appellants/ plaintiffs
in its proper perspective has vitiated both the Judgments and Decrees?
2) Whether the Issue No.5, " Whether the defendants are illegally occupying the suit
land and hence they are liable to be evicted from there' was discussed and decided
properly after considering the evidences adduced by the plaintiffs in its proper
perspective?
3) Whether in absence of any specific pleading as per the requirement of Order VI
Rule 4 of CPC as well as in absence of any evidence at all from the side of
defendants, the learned Courts below are correct in holding that the mutation of
the plaintiffs are illegal?
The appellant shall be at liberty to raise any other substantial question of law at the
time of hearing.
Issue notice to the respondents.
Appellant shall take steps for service of notice on the respondents by registered post
with A/D as well as through usual process.
Page No.# 10/10
Call for the LCR.
List after 6(six) weeks.
JUDGE
Comparing Assistant
