Gauhati High Court

Page No.# 1/ vs On The Death Of Naseeb Ali on 22 February, 2023

                                                           Page No.# 1/11

GAHC010220272022




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

                        Case No. : I.A.(Civil)/3343/2022


         MASTAKIN ALI AND 2 ORS
         S/O LATE HAZI KALA MIA

         2: CHARAG ALI
         S/O LATE ABDUL BARIK

         3: KHALILUR RAHMAN
         S/O LATE SURUB ALI
         R/O VILLAGE HARIKURI
         P.O. RAKESH NAGAR
         PIN 788701
         P.S. AND DIST. KARIMGANJ
         ASSAM
         VERSUS

         ON THE DEATH OF NASEEB ALI
         HIS LEGAL HEIRS

         1.1:BILAL AHMED
         S/O LATE NASEEB ALI
          1.2:MALAL AHMED
         S/O LATE NASEEB ALI
          1.3:ALIM UDDIN AHMED
         S/O LATE NASEEB ALI
          1.4:IBRAHIM ALI
         S/O LATE NASEEB ALI
          1.5:JAMIR ALI

         S/O LATE NASEEB ALI
         1.6:KAMLI BIBI
         D/O LATE NASEEB ALI
         1.7:FAYJUNA BEGUM
         W/O LATE NASEEB ALI
                                     Page No.# 2/11

R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
PIN 788701
P.S. AND DIST. KARIMGANJ
ASSAM
2:ON THE DEATH OF JALALUDIN
HIS LEGAL HEIRS
2.1:KECHER BEGUM
W/O LATE JALALUDDIN
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
PIN 788701
P.S. AND DIST. KARIMGANJ
ASSAM
2.2:ALTAF HUSSIAN
S/O LATE JALALUDDIN
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
PIN 788701
P.S. AND DIST. KARIMGANJ
ASSAM
2.3:MUJAKKIR HUSSAIN
S/O LATE JALALUDDIN
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
PIN 788701
P.S. AND DIST. KARIMGANJ
ASSAM
2.4:SALMA BEGUM
D/O LATE JALALUDDIN
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
PIN 788701
P.S. AND DIST. KARIMGANJ
ASSAM
3:ABDUL JALIL
S/O EKRAM ALI
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
PIN 788701
P.S. AND DIST. KARIMGANJ
ASSAM
4:GIAS AHMED CHOWDHURY
S/O LT. KHALILUR RAHMAN CHOUDHURY
R/O VILLAGE ROUTHGRAMI
P.O. KALIGANJ
P.S. AND DIST. KARIMGANJ
ASSAM.
                                            Page No.# 3/11

5:NAZAM UDDIN CHOWDHURY
S/O LT. AFTABUR RAHMAN CHOUDHURY
R/O VILLAGE ROUTHGRAM
P.O. KALIGANJ
P.S. AND DIST. KARIMGANJ
ASSAM.
6:SIRAJUL HAQUE CHOWDHURY
S/O LT.ANJUMOND ALI CHOUDHURY
R/O VILLAGE ROUTHGRAM
P.O. KALIGANJ
P.S. AND DIST. KARIMGANJ
ASSAM.
7:NAZMUL ISLAM CHOWDHURY
S/O LT. GOLAM MUSTAFA CHOUDHURY
R/O VILLAGE BAGBARI
P.O. KALIGANJ
P.S. AND DIST. KARIMGANJ
ASSAM.
8:FARUQUE AHMED CHOWDHURY
S/O LT.ABDUL MUNIM CHOUDHURY
R/O VILLAGE BAGBARI
P.O. KALIGANJ
P.S. AND DIST. KARIMGANJ
ASSAM.
9:JAMIL AHMED CHOWDHURY
S/O LT.ABDUL MUNIM CHOUDHURY
R/O VILLAGE BAGBARI
P.O. KALIGANJ
P.S. AND DIST. KARIMGANJ
ASSAM.
10:ON THE DEATH OF ABDUL MATIN CHOWDHURY
HIS LEGAL HEIRS
10.1:SHAHAB ALAM CHOWDHURY
S/O LT.ABDUL MATIN CHOWDHURY
R/O VILLAGE AND P.O. MAIZGRAM
P.S. AND DIST. KARIMGANJ
ASSAM.
10.2:SHAHADAT ALAM CHOUDHURY
S/O LT. ABDUL MATIN CHOWDHURY
R/O VILLAGE AND P.O. MAIZGRAM
P.S. AND DIST. KARIMGANJ
ASSAM.
10.3:JUNEL AHMED CHOUDHURY
S/O LT. ABDUL MATIN CHOWDHURY
R/O VILLAGE AND P.O. MAIZGRAM
P.S. AND DIST. KARIMGANJ
ASSAM.
10.4:MURSHED ALAM CHOUDHURY
                                  Page No.# 4/11

S/O LT. ABDUL MATIN CHOWDHURY
R/O VILLAGE AND P.O. MAIZGRAM
P.S. AND DIST. KARIMGANJ
ASSAM.
10.5:RAHANARA KHANAM CHOUDHURY
W/O LT. ABDUL MATIN CHOWDHURY
R/O VILLAGE AND P.O. MAIZGRAM
P.S. AND DIST. KARIMGANJ
ASSAM.
11:ABDUL KARIM
S/O LT. AKLIM ALI
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
12:ABDUL MANNAN
S/O LT. IDRIS ALI
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
13:ABDUR RAHMAN
S/O LT. IDRIS ALI
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
14:KHALILUR RAHMAN
S/O LT. AYUB ALI
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
15:ABDUL RAZZAK
S/O LT. HAZI KALA MIA
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
16:ABDUL SATTAR
S/O LT. HAZI KALA MIA
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
17:ABDUL HAKIM
S/O CHAD HUSSAIN
R/O VILLAGE HARIKURI
                                                  Page No.# 5/11

P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
18:ABDUL HAMID
S/O CHAD HUSSAIN
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
19:TAHER UDDIN
S/O MANAI MIA
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
20:SAHID AHMED
S/O ABDUL JABBAR
R/O VILLAGE HARIKURI
P.O. RAKESH NAGAR
P.S. AND DIST. KARIMGANJ
ASSAM.
21:THE DEPUTY COMMISSIONER

KARIMGANJ
P.S. AND DIST. KARIMGANJ
ASSAM
22:SETTLEMENT OFFICER

KARIMGANJ
 P.S. AND DIST. KARIMGANJ
ASSAM
 23:CIRCLE OFFICER
 NILAMBAZAR
P.O. NILAMBAZAR
 KARIMGANJ
 24:SUB-REGISTRAR

KARIMGANJ
P.S. AND DIST. KARIMGANJ
ASSAM
25:THE STATE OF ASSAM
STATE OF ASSAM
------------

Advocate for : MR. M H RAJBARBHUIYAN Advocate for : GA ASSAM appearing for ON THE DEATH OF NASEEB ALI Page No.# 6/11

Linked Case : SAO/5/2016

ON THE DEATH OF NASEEB ALI HIS LEGAL HEIRS 1(A) BILAL AHMED AND 8 ORS S/O NASEEB ALI VILL HARIKURI PO RAKESH NAGAR PS KARIMGANJ ASSAM

1: (c) ALIM UDDIN S/O NASEEB ALI VILL HARIKURI PO RAKESH NAGAR PS KARIMGANJ ASSAM

1: (d) IBRAHIM ALI S/O NASEEB ALI VILL HARIKURI PO RAKESH NAGAR PS KARIMGANJ ASSAM

1: FAYJUNA BEGUM W/O NASEEB ALI VILL HARIKURI PO RAKESH NAGAR PS KARIMGANJ ASSAM

1: JAMIR ALI S/O NASEEB ALI VILL HARIKURI PO RAKESH NAGAR PS KARIMGANJ ASSAM

1: (b) MALAL AHMED S/O NASEEB ALI VILL HARIKURI PO RAKESH NAGAR PS KARIMGANJ ASSAM

1: KAMLI BIBI Page No.# 7/11

D/O NASEEB ALI VILL HARIKURI PO RAKESH NAGAR PS KARIMGANJ ASSAM

2: JALAL UDDIN

S/O ARKUM ALI

3: ABDUL JALIL

S/O ARKUM ALI ALL ARE OF VILL. HARIKURI P.O. RAKESH NAGAR P.S. andDIST. KARIMGANJ ASSAM.

VERSUS

GIAS AHMED CHOWDURY and 24 ORS

S/O LATE KHALILUR RAHMAN CHOUDHURY

2:NAZAM UDDIN CHOWDHURY

S/O LATE AFTABUR RAHMAN CHOUDHURY 3:SIRAJUL HAQUE CHOWDHURY

S/O LAT ARJUMOND ALI CHOUDHURY ALL ARE OF VILL.ROUTH GRAM P.O. KALIGANJ P.S. and DIST. KARIMGANJ 4:NAZMUL ISLAM CHOWDHURY

S/O LATE GOLAM MUSTAFA CHOUDHURY 5:FARUQUE AHMED CHOWDHURY

S/O LATE ABDUL MUNIM CHOUDHURY 6:JAMIL AHMED CHOWDHURY

S/O LATE ABDUL MUNIM CHOUDHURY ALL ARE OF VILL. BAGBARI P.O. KALIGANJ P.S. and DIST. KARIMGANJ. 7:ON DEATH OF ABDUL MATIN CHOWDHURY HIS LEGAL HEIRS SHAHAB ALAM CHOUDHURY

8:SHAHADAT ALAM CHOUDHURY Page No.# 8/11

9:JUNEL AHMED COUHURY

10:MURSHED ALAM CHOUDHURY S/O LATE ABDUL MATIN CHOWDHURY 11:RAHANARA KHANAM CHOUDHURY

W/O LATE ABDUL MATIN CHOWDHURY ALL ARE OF VILL. and P.O. MAIZGRAM P.S. and DIST. KARIMGANJ. 12:ABDUL KARIM

S/O LATE AKLIM ALI 13:ABDUL MANNAN

S/O LATE IDRIS ALI 14:ABDUR RAHMAN S/O LATE IDRIS ALI 15:KHALILUR RAHMAN

S/O LATE AYUB ALI 16:ABDUL RAZZAK

S/O LATE HAZI KALA MIA 17:ABDUL SATTAR

S/O LATE HAZI KALA MIA 18:ABDUL HAKIM

19:ABDUL HAKIM

20:ABDUL HAMID

S/O CHAD UDDIN 21:TAHER UDDIN

S/O MANAI MIA 22:SAHID AHMED

S/O ABDUL JABBAR ALL ARE OF VILL. HARIKURI P.O. RAKESH NAGAR P.S. and DIST. KARIMGANJ ASSAM 23:DEPUTY COMMISSIONER

KARIMGANJ Page No.# 9/11

P.O.

P.S. and DIST. KARIMGANJ. 24:SETTLEMENT OFFICER

KARIMGANJ P.O. P.S. and DIST. KARIMGANJ 25:SUB REGISTRER

KARIMGAJ P.O. P.S. and DIST. KARIMGANJ 26:STATE OF ASSAM.

------------

Advocate for : MR. P K ROY Advocate for : MR. A B CHOUDHURY appearing for GIAS AHMED CHOWDURY and 24 ORS

BEFORE HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

ORDER 22.02.2023

Heard Mr. M. H. Rajbarbhuiyan, learned counsel for the applicant.

The present application is filed under Article 227 of the Constitution of India read with Section 151 of the Civil Procedure Code by the three applicants, who were plaintiff Nos. 4, 5 and 6 in Title Suit No. 176/2005.

The Title Suit No. 176/2005 was preferred by the appellant in SAO/5/2016. The Title Suit No. 176/2005 was filed before the learned Civil Judge (Jr. Division No. 2), Karimganj jointly by the applicants of the present application as well as by the appellants in SAO/5/2016.

The said suit was decreed by judgment and order dated 01.08.2008, Page No.# 10/11

however, an appeal was preferred by the defendants before the learned Civil Judge, Karimganj, which was registered as Title Appeal No. 39/2008.

By judgment dated 30.03.2012, the learned Appellate Court remanded the matter to the learned Trial Court by framing two issues.

Again such judgment, the connected second appeal against order has been preferred by the plaintiff Nos. 1, 2 and 3 and the present applicants who are the plaintiff Nos. 4, 5 and 6 has not challenge the said order.

In the second appeal against order, though the three plaintiffs i.e. plaintiff Nos. 1, 2 and 3 had assailed the judgment, the present applicants are not even arrayed as proforma respondents in the said suit.

Being situated, the present applicants have preferred this application to allow them to join the connected second appeal against order as proforma respondent Nos. 23, 24 and 25.

The present application filed under Article 227 of the Constitution of India, in the considered opinion of this Court, is not maintainable inasmuch as the question raised in the present application is not a question of any jurisdictional error against any order of subordinate Courts. However, this Court has ample power to add or remove party under the provisions of Order 1 Rule 10 (2) of the CPC and in the given facts of the present case, this Court is of the considered opinion that this petition should be treated as an application under Order 1 Rule 10 (2) of the CPC.

Accordingly, as the plaintiff Nos. 4, 5 and 6 has not preferred an appeal against the judgment of the learned appellate Court and accepted the order of Page No.# 11/11

remand, they shall definitely have a right to be heard in the second appeal against order. Therefore, this present application is allowed in exercise of power under Order 1 Rule 10 (2) of the CPC. Accordingly Registry is directed to implead the present applicant as proforma respondent Nos. 23, 24 and 25 in the connected SAO/5/2016.

This Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant