Gauhati High Court
Page No.# 1/7 vs Renu Begum And 17 Ors on 17 March, 2023
Page No.# 1/7
GAHC010053272023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : SAO/1/2023
ABDUL KALAM AND ORS.
S/O DALU MIA,
RESIDENT OF VILLAGE BENDARGOOL, PO ANGLARBAZAR, PS
BADARPUR, DIST KARIMGANJ, ASSAM
2: ASADUR RAHAMAN
S/O DALU MIA
RESIDENT OF VILLAGE BENDARGOOL
PO ANGLARBAZAR
PS BADARPUR
DIST KARIMGANJ
ASSAM
3: ABDUL SATTAR @ ABDUS SATTAR
S/O SOBEK ALI
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
4: ATOWAR RAHMAN @ AFTAB UDDIN
S/O SOBEK ALI
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
5: ABDUL BASIT
S/O SOBEK ALI
VILLAGE BORHTHOL KITTE BENDARGOOL
Page No.# 2/7
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
6: EBADUR RAHMAN @ ABDUR RAHAMAN
S/O SOBEK ALI
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
7: ABDUL HASIB
S/O SOBEK ALI
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
8: ON THE DEATH OF HIFJUR RAHMAN
HIS LEGAL HEIRS KHALIDA BEGUM
W/O LATE HIFJUR RAHMAN
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
9: ABDUL HUSSAIN
S/O LATE HIFJUR RAHMAN
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
10: SABANA BEGUM
D/O LATE HIFJUR RAHMAN
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
TO BE REP. BY RES. NO. 8
11: HASINA BEGUM
D/O LATE HIFJUR RAHMAN
Page No.# 3/7
VILLAGE BORHTHOL KITTE BENDARGOOL
PO ANGLARBAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM.
TO BE REP. BY RES. NO.
VERSUS
RENU BEGUM AND 17 ORS.
W/O LATE ABDUL SAMAD
RESIDENT OF VILLAGE BADEMOHAKAL (DUTTAPUR) PO
ANGLARBAZAR, PS BADARPUR, DIST KARIMGANJ, ASSAM
2:FARUKE AHMED
S/O LATE ABDUL SAMAD
RESIDENT OF VILLAGE BADEMOHAKAL (DUTTAPUR) PO ANGLARBAZAR
PS BADARPUR
DIST KARIMGANJ
ASSAM
3:BADRUL HOQUE
S/O LATE ABDUL SAMAD
RESIDENT OF VILLAGE BADEMOHAKAL (DUTTAPUR) PO ANGLARBAZAR
PS BADARPUR
DIST KARIMGANJ
ASSAM
4:RANI BEGUM
D/O LATE ABDUL SAMAD
W/O AHAD HUSSAIN
RESIDENT OF PURBASARPUR
PO BHANGA BAZAR PS BADARPUR
DIST KARIMGANJ
ASSAM
5:RINA BEGUM
D/O LATE ABDUL SAMAD
W/O TAJIM AHMED
RESIDENT OF VILLAGE LAMARKHALA
PO BOSLA
PS BADARPUR
DIST KARIMGANJ
ASSAM
Page No.# 4/7
6:RABIA BEGUM
D/O LATE ABDUL SAMAD
W/O SHAMIM AHMED
RESIDENT OF VILLAGE BADEMOHAKAL (DUTTAPUR) PO ANGLARBAZAR
PS BADARPUR
DIST KARIMGANJ
ASSAM
7:SAJJADUR RAHAMAN (SCRIBE)
S/O LATE KHALIL MIA
RESIDENT OF VILLAGE BASHAIL
PO MORJATHKANDI
PS BADARPUR
DIST KARIMGANJ
ASSAM
8:ABDUL JALIL (SCRIBE)
S/O LATE ATOR ALI
RESIDENT OF ROYPUR
PO MORJATHKANDI
PS BADARPUR
DIST KARIMGANJ
ASSAM
9:ABDUL KALAM (DEED WRITER )
S/O LATE ATOR ALI
RESIDENT OF ROYPUR
PO MORJATHKANDI
PS BADARPUR
DIST KARIMGANJ
ASSAM
10:MAHMUD ALI (SCRIBE)
BHANGABAZAR SUB REGISTRY OFFICE
PO BHANGABAZAR
PS BADARPUR
DIST KARIMGANJ
ASSAM
11:THE SUB REGISTRAR
SUB REGISTRY OFFICE
KARIMGANJ
PO
Page No.# 5/7
PS AND DIST KARIMGANJ
ASSAM
12:THE SUB REGISTRAR
SUB REGISTRY OFFICE
BHANGABAZAR
PO BHANGABAZAR
PS AND DIST KARIMGANJ
ASSAM
13:SAYOD ALI
S/O LATE BADUL GOFUR
VILLAGE AND PO LAMAJUAR
PS BADARPUR
DIST KARIMGANJ
ASSAM
14:KARUNA BIBI
D/O LATE JAMSED ALI
W/O LATE ABDUL JALIL @ PAKHI MIA
VILLAGE TUKORGRAM
PO
PS AND DIST KATIGORAH
DIST CACHAR
ASSAM
15:LILY BIBI
D/O LATE JAMSED ALI
W/O MUSOBBIR ALI @ MOSOI MIA
VILLAGE TUKOGRAM
PO AND PS KATIGORAH
DIST CACHAR
ASSAM
16:SOTU MIA
S/O LATE KHALIUR RAHMAN
VILLAGE DUTTAPUR (BADE MOHAKAL) PO ANGLABAZAR
PS BADARPUR
DIST KARIMGANJ ASSAM
17:ASOD ALI
S/O LATE ASIM ALI
VILLAGE DUTTAPUR (BADE MOHAKAL) PO ANGLABAZAR
Page No.# 6/7
PS BADARPUR
DIST KARIMGANJ ASSAM
18:ATAUR RAHMAN @ AFTAB UDDIN
S/O LATE ASIM ALI
VILLAGE DUTTAPUR (BADE MOHAKAL) PO ANGLABAZAR
PS BADARPUR
DIST KARIMGANJ ASSA
Advocate for the Petitioner : MS. R CHOUDHURY
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
17.03.2023
Heard Ms. R. Chodhury, learned counsel appearing for the appellants.
The appeal is admitted for hearing upon the following two substantial
questions of law:-
(i) Whether the learned Appellate Court below erred in
law in remanding the suit to decide on merit by setting aside the
Judgment and Decree of the trial Court passed in T.S. No. 28 of 2012
when the entitlement of the plaintiff's right, title and interest in
respect of the suit land is already been decided by the Hon'ble High
Court vide Judgment and Decree dated 31.10.2013 in RSA No.
99/2003 and the same has attained finality by efflux of time?
(ii) Whether the Judgment and Decree passed by the
learned Appellate Court vitiated in deciding the fact which is beyond
pleadings and relief sought by the plaintiff and there is no amendment
Page No.# 7/7
in this regard?
The appellants shall be at liberty to raise any other substantial questions
of law at the time of hearing.
Issue notice to the respondents.
The appellants shall take steps for service of notice upon the respondents
by registered post with A/D and other usual process by supplying the memo. of
appeal only without the annexure.
Call for the LCR.
List this matter after 4(four) weeks.
JUDGE
Comparing Assistant
