The President vs Md. Ali Humain Ansari And 6 Ors
2023 Latest Caselaw 4732 Gua

Gauhati High Court

The President vs Md. Ali Humain Ansari And 6 Ors on 24 November, 2023

Author: Ajit Borthakur

Bench: Ajit Borthakur

                                                                     Page No.# 1/4

GAHC010264812023




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

                          Case No. : CRP(IO)/368/2023

         THE PRESIDENT, MADRASSA IDGAH AND KABARASTHAN COMMITTEE
         HAVING ADDRESS AT KOLIAPANI ROAD,
         DOOMDOOMA, P.O. AND P.S.- DOOMDOOMA, DIST.- TINSUKIA, ASSAM,
         PIN- 786151.



         VERSUS

         MD. ALI HUMAIN ANSARI AND 6 ORS.
         S/O LATE ABDUL HAMID ANSARI,
         R/O DOOMDOOMA,
          K.P. ROAD, P.O. AND P.S.- DOOMDOOMA, DIST.- TINSUKIA, ASSAM, PIN-
         786151.

         2:MD ABED HUSSAIN ANSARI
          S/O LATE ABDUL HAMID ANSARI

         R/O DOOMDOOMA

          K.P. ROAD
          P.O. AND P.S.- DOOMDOOMA
          DIST.- TINSUKIA
          ASSAM
          PIN- 786151.

         3:MD. GULAN MOHAMMAD ANSARI
          S/O LATE ABDUL HAMID ANSARI

         R/O KALIPANI ROAD DOOMDOOMA
         P.O. AND P.S.- DOOMDOOMA
         DIST.- TINSUKIA
         ASSAM
         PIN- 786151.
                                                                      Page No.# 2/4


            4:MD. ANUWAR HUSSAIN
             S/O LATE ABDUL HAMID ANSARI

            R/O DOOMDOOMA

             K.P. ROAD
             P.O. AND P.S.- DOOMDOOMA
             DIST.- TINSUKIA
             ASSAM
             PIN- 786151.

            5:NURJAHAN KHATUN
            W/O MD. SULEMAN

            DIGBOI 2 NO.
            GOLAI
            P.O. AND P.S.- DIGBOI
            DIST.- TINSUKIA
            ASSAM
            PIN- 786151.

            6:AMINA KHATUN
            W/O MD. JAINUL HAQUE

            DIBRUGARH GRAM BAZAR
            P.O. AND P.S.- DIBRUGARH
            DIST.- DIBRUGARH
            ASSAM
            PIN- 786001.

            7:AKHTARI BANU
            W/O SHAKIL ANSARI

            CHAPAKHOWA

            P.O. AND P.S.- CHAPAKHOWA
             DIST.- TINSUKIA
            ASSAM

Advocate for the Petitioner   : MR. BHASKAR DUTTA, SENIOR ADVOCATE

Advocate for the Respondent :
                                                                       Page No.# 3/4

                                BEFORE
                  HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                     ORDER

24.11.2023

Heard Mr. B. Dutta, learned Sr. Counsel appearing for the petitioner.

By this petition under Article 227 of the Constitution of India the petitioner has prayed for a direction to the learned Civil Judge (Jr. Div.) No.1, Tinsukia to dispose of Title Execution Case No. 04/2015 by executing the Judgment and Decree, dated 05.03.2007 passed in Title Suit No.21/1994.

In view of the nature of prayer made in the petition this Court finds it not expedient to issue notice and hear the respondents.

On perusal of the averments made in the petition as well as the documents annexed therewith including the order sheet of the execution proceeding being Title Execution Case No. 04/2015 pending in the Court of learned Munsiff No.1, Tinsukia, it appears that the decree, dated 05.03.2007, passed in T.S. No.21/1994 (Old No.73/1989) has still been pending for execution. The order sheet of the aforesaid execution proceedings shows that the matter has been adjourned from time to time. That being the position the instant petition is disposed of with a direction to the learned executing Court for expeditious disposal of the execution proceedings being Title Execution Case No. 04/2015 arising out of the Judgment and Decree, dated 05.03.2007 passed in T.S. No.21/1994 without unnecessary delay, preferably within a period of 3(three) months from the date of receipt of a certified copy of this order to be delivered by the petitioner herein and after giving reasonable opportunity of being heard, if deemed necessary, to all the parties concerned in accordance Page No.# 4/4

with law.

With the above direction, the petition stands disposed of.

JUDGE

Comparing Assistant