Gauhati High Court
Pradip Borah vs Abhijit Saikia And Ors on 2 May, 2023
Page No.# 1/8
GAHC010041032023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/35/2023
PRADIP BORAH
S/O LATE DHANIRAM BORAH,
RESIDENT OF CHANDMARI ROAD, MOUZA NIZ SAHAR, PS SADAR, PO
HAIBARGAON, DIST NAGAON, ASSAM 782002
VERSUS
ABHIJIT SAIKIA AND ORS .
S/O LATE JITEN SAIKIA,
RESIDENT OF DR. LALIT CH. BARUAH ROAD, HAIBARGAON, MOUZA
TOWN, PO HAIBARGAON, PS SADAR, DIST NAGAON, ASSAM
2:SRI MAHENDRA SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
3:SRI CHANDRA SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
4:SRI BHOBEN SAIKIA
Page No.# 2/8
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
5:ON THE DEATH OF CHENIRAM SAIKIA
HIS LEGAL HEIRS SMTI ANIMA SAIKIA
W/O LATE CHENIRAM SAIKIA
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
6:SRI NITUL SAIKIA
S/O LATE CHENIRAM SAIKIA
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
7:SRI RATAN ROY
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
8:SRI LALAN SINGH
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
Page No.# 3/8
ASSAM 782002
9:SRI RAJU TIWARI
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 78200
Advocate for the Petitioner : MR. S R GOGOI
Advocate for the Respondent : MR. A C SARMA
Linked Case : I.A.(Civil)/753/2023
PRADIP BORAH
S/O LATE DHANIRAM BORAH
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
VERSUS
ABHIJIT SAIKIA AND 7 ORS .
S/O LATE JITEN SAIKIA
RESIDENT OF DR. LALIT CH. BARUAH ROAD
HAIBARGAON
MOUZA TOWN
PO HAIBARGAON
PS SADAR
DIST NAGAON
ASSAM
2:SRI MAHENDRA SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
Page No.# 4/8
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
3:SRI CHANDRA SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
4:SRI BHOBEN SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
5:ON THE DEATH OF CHENIRAM SAIKIA
HIS LEGAL HEIRS ARE AS FOLLOWS
5.1:SMTI ANIMA SAIKIA
W/O LATE CHENIRAM SAIKIA
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
5.2:SRI NITUL SAIKIA
S/O LATE CHENIRAM SAIKIA
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
6:SRI RATAN ROY
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
Page No.# 5/8
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
7:SRI LALAN SINGH
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
8:SRI RAJU TIWARI
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
------------
Advocate for : MR. S R GOGOI
Advocate for : appearing for ABHIJIT SAIKIA AND 7 ORS .
Linked Case : I.A.(Civil)/693/2023
PRADIP BORAH
S/O LATE DHANIRAM BORAH
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
VERSUS
ABHIJIT SAIKIA AND ORS .
S/O LATE JITEN SAIKIA
RESIDENT OF DR. LALIT CH. BARUAH ROAD
HAIBARGAON
MOUZA TOWN
Page No.# 6/8
PO HAIBARGAON
PS SADAR
DIST NAGAON
ASSAM
2:SRI MAHENDRA SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
3:SRI CHANDRA SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
4:SRI BHOBEN SAIKIA
S/O LATE JADURAM SAIKIA
RESIDENT OF M.D ROAD
HAIBARGAON
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM
5:ON THE DEATH OF CHENIRAM SAIKIA
HIS LEGAL HEIRS SMTI ANIMA SAIKIA
W/O LATE CHENIRAM SAIKIA
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
6:SRI NITUL SAIKIA
S/O LATE CHENIRAM SAIKIA
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
Page No.# 7/8
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
7:SRI RATAN ROY
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
8:SRI LALAN SINGH
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
9:SRI RAJU TIWARI
S/O UNKOWN
RESIDENT OF CHANDMARI ROAD
MOUZA NIZ SAHAR
PS SADAR
PO HAIBARGAON
DIST NAGAON
ASSAM 782002
------------
Advocate for : MR. S R GOGOI
Advocate for : appearing for ABHIJIT SAIKIA AND ORS .
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
Date : 2.5.2023
Heard Mr S. R. Gogoi, learned counsel for the petitioner.
This is an application under Order 41 Rule 5 and Order 42 Rule 1 read with Section
151 of CPC for staying the operation of the impugned judgment and decree dated
30.11.2022 passed by the learned Civil Judge, Nagaon, Assam in Title Appeal No. 32/2018.
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The plaintiff respondents sought a decree of declaration and recovery of possession
from schedule A(i) and Schedule A(ii) land. However, a specific stand was taken by the
defendants that they have not encroached upon Schedule A(i) land and their lands are
different and identifiable and are under annual patta land. Learned trial court also determined
the factum of dispossession only on the ground that the defendant has failed to adduce any
positive evidence that they have not encroached upon the land and it was a specific stand of
the defendant that they have not encroached the suit land.
As the connected Second Appeal has already been admitted, till disposal of the
accompanying second appeal, the execution of the judgment and decree dated 8.8.2018
passed by learned Munsiff No.1 in T.S.No.156/2012 and affirmed by the judgment and decree
dated 30.11.2022 passed by the learned Civil Judge, Nagaon in Title Appeal No. 32/2018 shall
remain stayed, so far the same relates to recovery of possession from the appellant.
JUDGE
Comparing Assistant
