Page No.# 1/3 vs Md. Tota Mia And 2 Ors
2023 Latest Caselaw 2293 Gua

                                                                     Page No.# 1/3

GAHC010219102017




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

                             Case No. : WA/237/2018

         ON THE DEATH OF AJIJUR RAHMAN MOLLA HIS LEGAL HEIRS SAHATON
         BEWA and 19 ORS,
         W/O LATE AJIJUR RAHMAN MOLLA, R/O VILL. PIAJBARI, JOGIRBHITA PT-
         II, P.O. MAKRIJHORA, P.S. BAGRIBARI, DIST. DHUBRI, ASSAM, PIN 783349

         2: MIJANUR RAHMAN MOLLA


         3: ATOWAR RAHMAN MOLLA


         4: RUHUL AMIN MOLLA


         5: ASATON BIBI


         6: ABIDA SULTANA

          NO. 1 WIFE 2
         3 and 4 SONS
          5 and 6 DAUGHTERS OF LATE AJIJUR RAHMAN MOLLA

         7: MD. ABU TALEB MOLLA
          ON THE DEATH OF SIRAJUL HOQUE MOLLA ORIGINAL RESPONDENT NO.

3 HIS LEGAL REPRESENTATIVES

8: SOHORBHAN BEWA 1ST WIFE

9: ABUL KALAM MOLLA

10: SOHOR ALI MOLLA Page No.# 2/3

11: TOIYAB ALI MOLLA

12: SHORIFA BIBI

13: KHADEJA BIBI

14: KODBHANU BIBI

15: SHAHEDA KHATUN

16: REJIA BEWA 2ND WIFE

17: ABDUL MOZID MOLLA

18: ROMENA KHATUN

19: UMMEHANU BEGUM

20: MOZIDA BEGUM

11 and 17 SONS AND NO. 12 TO 15 AND 18 TO 20 DAUGHTERS OF LATE SIRAJUL HAQUE MOLLA AND ALL OF NO. 1 TO 20 ARE R/O VILL. PIAJBARI JOGIRBHITA PT-II P.O. MAKRIJHORA P.S. BAGRIBARI DIST. DHUBRI ASSAM PIN 78334

VERSUS

MD. TOTA MIA and 2 ORS, S/O LT. KHABIRUDDIN SK., VILL. PIAJBARI PT-I, P.O. MAKRIJHORA, P.S. BAGRIBARI, PRESENTLY, P.S. GAURIPUR, DIST. DHUBRI, ASSAM, PIN Page No.# 3/3

783301

2:THE CHAIRMAN ASSAM BOARD OF REVENUE GUWAHATI DIST. KAMRUP ASSAM PIN 786001

3:THE COMMISSIONER/SECY. DEPTT. OF REVENUE GOVT. OF ASSAM DISPUR GUWAHATI PIN 78100

For the Appellants : Mr. D. Kalita, Advocate.

For the Respondents : Mr. S. Islam, Advocate for respondent No.1.

: Mr. R.K. Borah, Additional Senior Govt. Advocate, Assam for respondent Nos.2 & 3.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

01.06.2023

Mr. S. Islam, learned counsel for the respondent No.1 submits that the title suit instituted by the appellants has been dismissed by the Civil Court.

The judgment of the Civil Court be placed on record. List after 2(two) weeks.

                     JUDGE                                CHIEF JUSTICE




Comparing Assistant